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Jharkhand High Court judgments, 2016

1,629 judgments · page 66 of 82

High Courts11 Feb 2016Dismissed

Badruzzaman Ansari Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 4 AIRJharR 205 : (2016) 2 JBCJ 460 : (2016) 3 JCR 410 : (2016) 3 JLJR 320 : (2016) LIC 4606

Constitution of India, 1950 - Article 226, Article 235, Article 32Penal Code, 1860 (IPC) - Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 3(1)
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High Courts11 Feb 2016Dismissed

Ram Kuwar Sahu and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 2 AIRJharR 418 : (2016) 3 ECrC 308 : (2016) 2 JBCJ 485 : (2016) 2 JLJR 562

Criminal Procedure Code, 1973 (CrPC) - Section 157(1), Section 161, Section 164Penal Code, 1860 (IPC) - Section 302, Section 34
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High Courts11 Feb 2016Allowed

Shekh Hafiz Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 260 : (2016) 2 ECrC 559 : (2016) 2 JBCJ 388

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423, 424, 467, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts11 Feb 2016Allowed

Uday Narayan Mishra Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 455 : (2016) 3 JBCJ 303 : (2016) 2 JLJR 117

Bihar Consumer Protection Rules, 1987 - Section 3(5)(e)Constitution of India, 1950 - Article 226Consumer Protection Act, 1986 - Section 10
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