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Jharkhand High Court judgments

30,203 judgments · page 20 of 1,511

High Courts11 Aug 2026Dismissed

Kayash Mian & Ors. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3759

I.P.C.-Sections 325/149 & 148, 325/149, 148, 147/148/149/323/ 324/341/379/307, 147, 149, 341, 323, 325 and 307, 148 and 307/149Probation of Offenders Act, 1958-Section 4
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High Courts11 Aug 2026Dismissed

Firoz Alam Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3770

Indian Penal Code-Sections 307, 399, 402Explosive Substances Act-Section 3/4, 3 and 4Arms Act-Section 25 (1-B)a/35, 25(1-B)a/35, 25(1-B)(a) read with Section 35
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High Courts11 Aug 2026Petition dismissed

Manika Kundu Vs Subhash Kundu

Jharkhand High Court

Constitution of India-Article 227, Section 227Special Marriage Act, 1954-Section 27(1)(d), Section 27(2)(ii)Hindu Marriage-Section 13(1) (i-a), 13(1) (i-b), 13(2), 13(2)(ii), Section 23
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High Courts10 Aug 2026Dismissed

Jyoti Kumari Toppo & Ors. Vs Tirpurari Singh & Anr.

Jharkhand High Court · (2026) 08 JH CK 3730

Family Court Act-Section 7(1)(e)Code of Civil Procedure, 1908-Order VII Rule 11, Rule 9, 7 Rule 11, clauses (a) and (d) of Rule 11 of Order 7, 10, 14(1), 14(2), Appendix A Forms 47 and 48, 11(d), 7 Rule 11(d), 7 Rule 11(a), (a) to (e), VI Rule 17Penal Code-Chapter XI
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