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Jharkhand High Court judgments, 2017

1,067 judgments · page 3 of 54

High Courts24 Nov 2017Dismissed

Somay Soren Vs The State of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0028

Code of Criminal Procedure, 1973, Section 145, Section 146(1) - Procedure where dispute concerning land or water is likely to cause breach of peace - Power to attach subject of dispute and to
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High Courts23 Nov 2017Allowed

Dhiraj Kumar Vs State Of Jharkhand And Ors

Jharkhand High Court · (2017) 11 JH CK 0042

Indian Penal Code, 1860 — Section 376, 417, 506Code Of Criminal Procedure, 1973 — Section 153(3)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities), Act 1989 — Section 2(v), 3(i)(x)(xii)
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High Courts22 Nov 2017Allowed/ Disposed Of

Central Coalfields Limited Vs Rajan And Ors

Jharkhand High Court · (2017) 11 JH CK 0043

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 486Gujarat Judicial Service Recruitment Rules, 1961 — Rule 5(4)
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High Courts17 Nov 2017Dismissed

Shankar Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 11 JH CK 0003

Code of Criminal Procedure, 1973, Section 313, Section 294 - Power to examine the accused - No formal proof of certain documentsIndian Penal Code, 1860,
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High Courts14 Nov 2017Allowed

Sitaram Bhuian Vs The Eastern Coalfields Limited

Jharkhand High Court · (2017) 11 JH CK 0020

Indian Penal Code, 1860, Section 420, Section 354 - Cheating and dishonestly inducing delivery of property - Assault or criminal force to woman with intent to outrage her modesty
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