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Jharkhand High Court judgments, 2017

1,067 judgments · page 45 of 54

High Courts18 Jan 2017Dismissed

Mumtaz Mallick Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 547

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 498A
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High Courts17 Jan 2017Disposed Off

Ramchandra Yadav Vs State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 215 : (2017) 1 JBCJ 534 : (2017) 2 JCR 234

Constitution of India, 1950 - Article 226Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 - Rule 7
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High Courts17 Jan 2017Dismissed

Kolhan Samvedak Sangh Vs State of Jharkhand

Jharkhand High Court · (2017) 2 CLR 188 : (2017) 1 JBCJ 536

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 - Section 2(1)Constitution of India, 1950 - Article 226
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