Constitution of India, 1950 - Article 19, 21, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 181, 528Code of Criminal Procedure, 1973 - Section - Section 154, 156, 162,173(2), 173(8)

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High Courts30 Oct 2025Allowed

Anil Kumar, S/o Late Sakaldeo Prasad Vs Anima Prasad, D/o Late Sakaldeo Prasad

Jharkhand High Court · (2025) 10 JH CK 1320

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(12)Security Interest Enforcement Rules, 2002 - Rule 3

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High Courts29 Oct 2025Dismissed

Smt. Manwati Devi Vs Dhurandhar Sah

Jharkhand High Court · (2025) 10 JH CK 1339

Code of Civil Procedure, 1908 - Order 41 Rule 31

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High Courts29 Oct 2025Dismissed

Subhash Devi Vs Dakshineshwar Pandey

Jharkhand High Court · (2025) 10 JH CK 1338

Santal Pargana Tenancy (Supplementary Provisions) Act, 1969 - Section 20, 69Hindu Succession Act, 1956 - Section 15, 16

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High Courts29 Oct 2025Disposed Of

Santosh Kumar Vs Anu Ankita Rani

Jharkhand High Court · (2025) 10 JH CK 1337

Hindu Marriage Act, 1955 - Section 13(1)(i), 13(1)(ia), 13BFamily Courts Act,1984 - Section 19(1)

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High Courts29 Oct 2025Allowed

National Insurance Company Limited Vs Mostt. Gayatri Devi

Jharkhand High Court · (2025) 10 JH CK 1336

Motor Vehicles Act, 1988 - Section 149(2), 166

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High Courts29 Oct 2025Dismissed

Usha Devi Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1335

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 323, 420, 498A, 506Dowry Prohibition Act, 1961 - Section 4

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High Courts29 Oct 2025Allowed

Ram Lakhan Ram Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1334

Code of Criminal Procedure, 1973 - Section 482Dowry Prohibition Act, 1961 - Section 2, 6, 6(1), 6(2), 6(3)

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High Courts29 Oct 2025Allowed

Farheen Siddiqui Qamar @ Farheen Siddiqui Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1333

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 323, 341, 427, 498A, 504

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High Courts29 Oct 2025Allowed

Upendranath Mandal Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1332

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 82, 83

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High Courts29 Oct 2025Disposed Of

Punam Kumari Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1331

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 162, 482Indian Penal Code, 1860 - Section 323, 504, 506

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High Courts29 Oct 2025Allowed

Vijay Paswan @ Bijay Paswan Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1330

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 82

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High Courts17 Oct 2025Dismissed

Kadru @ Misi Murmu, son of Late Shakal Murmu Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1285

Indian Penal Code, 1860 - Section 341, 342, 376

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High Courts17 Oct 2025Dismissed

Vijay Singh Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1284

Indian Penal Code, 1860 - Section 300, 302, 304II

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High Courts17 Oct 2025Dismissed

Nexgen Mahindra Sales and Service Centre Vs State Of Jharkhand

Jharkhand High Court · (2025) 10 JH CK 1283

Constitution of India, 1950 - Article 19(1)(g), 133, 226, 227, 300ABhartiya Nagrik Suraksha Sanhita, 2023 - Section 35(3), 106Code Of Criminal Procedure, 1973 - Section 102, 321, 482

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