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Jharkhand High Court judgments, 2003

1,222 judgments · page 51 of 62

High Courts25 Feb 2003Dismissed

Ajay Kumar Agarwal and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2003) CriLJ 3088 : (2003) AIR Jhar HCR 863 : (2003) 4 AllCriLR 10 : (2003) 2 BankCas 517 : (2003) 2 Crimes 226 : (2003) 2 JCR 178 : (2003) 2 JLJR 368 : (2003) 2 ALT(Cri) 4 : (2003) 2 BC 517 : (2003) 4 RCR(Criminal) 286

Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 256(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 9Penal Code, 1860 (IPC) — Section 120B, 420, 468
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High Courts21 Feb 2003Dismissed

Sk. Md. Minhazuddin Vs State of Jharkhand

Jharkhand High Court · (2003) 2 JCR 58

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Criminal Procedure Code, 1973 (CrPC) — Section 389Prevention of Corruption Act, 1988 — Section 13(2), 7
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