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Jharkhand High Court judgments, 2016

1,629 judgments · page 72 of 82

High Courts25 Jan 2016Allowed

Habib Mian and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 351 : (2016) 2 ECrC 224 : (2016) 2 JBCJ 343 : (2016) 4 JLJR 137

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164Penal Code, 1860 (IPC) - Section 302, Section 34
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High Courts25 Jan 2016Disposed off

MMTC Limited and Others Vs Dhanraj Mahto and Others

Jharkhand High Court · (2016) 2 AIRJharR 235 : (2016) 3 JCR 342 : (2016) 2 JCR 283

Constitution of India, 1950 - Article 14, Article 16, Article 226Sick Industrial Companies (Special Provisions) Act, 1985 - Section 18(4), Section 18(5), Section 19(1), Section 19(3)
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High Courts25 Jan 2016Disposed Off

Arun Kumar Verma and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 377 : (2016) 2 ECrC 120 : (2016) 2 JBCJ 310 : (2017) 1 JLJR 574 : (2016) 2 JLJR 509

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 34, Section 394, Section 395
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High Courts25 Jan 2016Disposed Off

Hemant Goyal Vs Union of India

Jharkhand High Court · (2016) 2 ECrC 154 : (2016) 334 ELT 599 : (2017) 2 JLJR 353

Central Excises and Salt Act, 1944 - Section 13, Section 14, Section 19, Section 20, Section 21, Section 9A(1A)Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 41A, Section 482
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High Courts22 Jan 2016Dismissed

Somari Kamin Vs Central Coalfields Limited and Others

Jharkhand High Court · (2016) 3 AIRJharR 28 : (2016) 2 JBCJ 268 : (2016) 2 JCR 324 : (2016) LIC 3353

Administrative Tribunals Act, 1985 - Section 22(3), Section 22(3)(f)Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 47, Section 114, Section 151Constitution of India, 1950 - Article 137, Article 145, Article 226
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High Courts22 Jan 2016Partly Allowed

Sumia Devi and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 335 : (2016) 2 ECrC 148 : (2017) 1 JLJR 297

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113 (b), Section 113-BPenal Code, 1860 (IPC) - Section 302, Section 304-B
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High Courts22 Jan 2016Allowed

Goenda Oraon Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 331 : (2016) 3 ECrC 268 : (2016) 2 JBCJ 551 : (2016) 3 JLJR 18 : (2017) 1 PCCR 180

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313Penal Code, 1860 (IPC) - Section 201, Section 302
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