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Jharkhand High Court judgments

30,203 judgments · page 80 of 1,511

High Courts30 Apr 2025Disposed Of

Rajesh Mallik @ Rajesh Vs State Of Jharkhand

Jharkhand High Court · (2025) 04 JH CK 1389

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 110, 125, 223, 270, 289Arms Act, 1959 - Sectio 25(9)
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High Courts30 Apr 2025vii Messrs. Trojan & Co. Ltd. Vs. Rm.N.N. Nagappa Chettiar" AIR 1953 SC 235

Shakuntala Devi Vs Mahabir Prasad

Jharkhand High Court · (2025) 04 JH CK 1388

Code of Criminal Procedure, 1973 - Section 156(3)Indian Penal Code, 1860 - Section 323, 324, 380, 504, 506Hindu Marriage Act, 1956 - Section 13, 13(1), 13(1)(ib)
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High Courts29 Apr 2025Dismissed

Md. Mobin Alam Vs Union Of India through the Secretary

Jharkhand High Court · (2025) 04 JH CK 1402

Code of Civil Procedure, 1908 - Section 114, Order 47 Rule 1Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Employees' Provident Fund Staff (Classification, Control and Appeal) Rules, 1971 - Rule 10
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High Courts29 Apr 2025Dismissed

Ajay Choubey Vs Sushila Devi

Jharkhand High Court · (2025) 04 JH CK 1395

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 26 Rule 10AEvidence Act, 1872 - Section 45, 73
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High Courts28 Apr 2025Allowed

Anil Kumar Singh Vs State Of Jharkhand

Jharkhand High Court · (2025) 04 JH CK 1406

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Code of Criminal Procedure, 1973 - Section 438, 440Indian Penal Code, 1860 - Section 34, 406, 419, 420, 506
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High Courts28 Apr 2025Dismissed

Basant Ekka Vs Husna Oraon

Jharkhand High Court · (2025) 04 JH CK 1405

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17
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