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Jharkhand High Court judgments, 2016

1,629 judgments · page 48 of 82

High Courts23 Apr 2016Partly Allowed

Yogendra Sharma Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 245 : (2016) 4 ECrC 21 : (2016) 3 JCR 666

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 379, 500, 509
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High Courts22 Apr 2016Dismissed

Eric Minz Vs State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 734 : (2016) 3 JCR 571 : (2017) 1 PCCR 95

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
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High Courts22 Apr 2016Allowed

The State of Jharkhand, through it's Public Prosecutor, Palamau - Petitioner @HASH Umesh Jee @ Dinesh Yadav, son of Tapeshwar Yadav, Resident of Bhitdiha, P.O. and P.S. Manatu District-Palamau - Opposite Parties

Jharkhand High Court · (2016) 4 ECrC 157

Criminal Procedure Code, 1973 (CrPC) - Section 321, Section 397, Section 401Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 341, Section 342, Section 353, Section 379, Section 511
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High Courts22 Apr 2016Allowed

Mangal Das Oraon Vs Ladhu Oraon

Jharkhand High Court · (2016) 168 AIC 450 : (2016) 3 AIRJharR 798 : (2016) 3 JBCJ 319 : (2016) 3 JCR 637 : (2016) 3 JLJR 691

Chotanagpur Tenancy Act, 1908 - Section 258Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Article 57
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