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Jharkhand High Court judgments

30,203 judgments · page 41 of 1,511

High Courts14 Jan 2026Allowed

Birsa Munda Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1812

Bharatiya Nyaya Sanhita, 2023- Section 115(2), 190, 191(2), 191(3), 308(2), 351(2), 351(3), 352Criminal Law. Amendment Act, 1932- Section 17
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High Courts13 Jan 2026Allowed

Tapan Kumar Singh Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1804

Code of Criminal Procedure, 1973- 191(1)(d)Indian Penal Code, 1860- Section 379, 411Mines and Minerals (Development and Regulation) Act, 1957- Section 21(1), 21(2), 22
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High Courts13 Jan 2026Allowed

Siddhartha Sankar Das Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1800

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860- Section 323, 427, 504, 506Prevention of Damage to Public Property Act, 1984- Section 3
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High Courts13 Jan 2026Allowed

Akhtar Khan Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1799

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860- Section 323, 504
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High Courts13 Jan 2026Disposed Of

Kiran Kumar Sharma Vs State Of Jharkhand

Jharkhand High Court · (2026) 01 JH CK 1795

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 74, 76, 77, 79, 85, 109, 115(2), 126(2), 127(2), 351(2), 351(3)Indian Penal Code, 1860- Section 498A
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