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Jharkhand High Court judgments

30,203 judgments · page 48 of 1,511

High Courts22 Dec 2025Allowed

Niranjan Paswan Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1917

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 482(2)Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1), 329(4), 351(2), 352Arms Act, 1959- Section 27
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High Courts22 Dec 2025Allowed

Tulsi Goswami Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1915

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 120B, 353, 389, 420, 467, 468, 471
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High Courts19 Dec 2025Dismissed

Ajit Dungdung Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1860

Constitution of India, 1950- Article 32, 136, 226Land Acquisition Act, 1894- Section 6Bihar Public Land Encroachment Act, 1956- Section 3
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High Courts18 Dec 2025Dismissed

Satbir Singh Vs State Of Jharkhand Through The Secretary

Jharkhand High Court · (2025) 12 JH CK 1867

Constitution of India, 1950- Article 226Mines and Minerals (Development and Regulation) Amendment Act, 1957- Section 3(e), 5, 6, 7, 8, 8A, 8A(3), 8A(6), 9, 10, 11, 12, 13, 14, 15Jharkhand Minor Mineral Concession Rules, 2004- Rule 9, 9(10)
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High Courts18 Dec 2025Allowed

Rambha Kumari Vs Rajesh Choudhary

Jharkhand High Court · (2025) 12 JH CK 1870

Indian Penal Code, 1860- Section 34, 498ADowry Prohibition Act, 1961- Section 3, 4Hindu Marriage Act, 1955- Section 13, 13(1), 13(1)(i), 13(1)(ia), 13(1)(ib)
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High Courts17 Dec 2025Disposed Of

Anand Hansda Vs State Of Jharkhand

Jharkhand High Court · (2025) 12 JH CK 1880

Santhal Paragana Tenancy (Supplementary Provision) Act, 1949- Section 4(vii), 5, 6, 19, 19(6)Santhal Pargana Tenancy (Supplementary) Rules, 1950- Rule 3, 3(5)
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