Code of Criminal Procedure, 1973, Section 313, Section 319 - Power to examine the accused - Power to proceed against other persons appearing to be guilty of offenceIndian

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High Courts12 Oct 2017Allowed

Sanjay Kumar Thakur. Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0010

Code of Criminal Procedure, 1973, Section 82, Section 83 - Proclamation for person absconding - Attachment of property of person absconding

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High Courts11 Oct 2017Disposed

Uma Pati Bhaskar Vs Union of India through the Secretary and others

Jharkhand High Court · (2017) 10 JH CK 0027

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High Courts11 Oct 2017Allowed

Ujjwal Kumar Sinha Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0026

Code of Criminal Procedure, 1973, Section 313, Section 354, Section 374(2) - Power to examine the accused - Language and contents of Judgment - Appeals from convictions

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High Courts11 Oct 2017Allowed

Sanjay Kumar Mukherjee & Anr Vs The State of Jharkhand & Anr

Jharkhand High Court · (2017) 10 JH CK 0009

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High Courts10 Oct 2017Disposed

Sanjay Kumar Vs State of Jharkhand & others.

Jharkhand High Court · (2017) 10 JH CK 0007

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Sect

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High Courts09 Oct 2017

Udai Pal & Ors Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0025

Code of Civil Procedure, 1908, Section 47, Order 21Rule 23(2) - Questions to be determined by the Court executing decree

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High Courts09 Oct 2017

Sangeeta Devi Vs State of Jharkhand through Deputy Commissioner, & Ors.

Jharkhand High Court · (2017) 10 JH CK 0006

Indian Penal Code, 1860, Section 34, Section 323, Section 326 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt -

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High Courts09 Oct 2017Dismissed

Sandipan Das Vs Union of India through General Manager

Jharkhand High Court · (2017) 10 JH CK 0005

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High Courts06 Oct 2017Allowed

Sandip Kumar Singh @ Sandeep Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0004

Indian Penal Code, 1860, Section 147, Section 379, Section 506, Section 149 - Punishment for rioting - Punishment for theft - Punishment for criminal

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High Courts06 Oct 2017

Sandip Kumar Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0003

Indian Penal Code, 1860, Section 323, Section 506, Section 341 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for wrongful

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High Courts06 Oct 2017

Salim Lakra @ Selem Lakra Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0002

Indian Penal Code, 1860, Section 120B, Section 302, Section 34 - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of

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High Courts04 Oct 2017

The Commissioner of Income Tax Vs AL IQRA TRUST

Jharkhand High Court · (2017) 10 JH CK 0022

Code of Criminal Procedure, 1973, Section 203 - Dismissal of complaintNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of f

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High Courts04 Oct 2017Allowed

Salim Lakra @ Selem Lakra Vs The State of Jharkhand

Jharkhand High Court · (2017) 10 JH CK 0001

Code of Criminal Procedure, 1973, Section 468, Section 208, Section 469, Section 473, Section 258, Section 470

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