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Jharkhand High Court judgments, 2017

1,067 judgments · page 9 of 54

High Courts07 Aug 2017

Satya Narayan Mahato Vs Smt. Ambika Mahato

Jharkhand High Court · (2017) 08 JH CK 0040

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts04 Aug 2017Dismissed

Amresh Kumar Jha Vs State Of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0054

Jharkhand Government Servants (Classification, Control And Appeal) Rules, 2016 — Rule 9(2), 9(2)(a), 9(3), 9(3)(i), 9(3)(ii), 9(6), 9(6)(a), 9(6)(b)Jharkhand Service Code, 2001 — Rule 99, 100Indian Penal Code, 1860 — Section 409, 420
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High Courts02 Aug 2017

State of Jharkhand & Ors. Vs Raj Mohan Pd. Sinha

Jharkhand High Court · (2017) 08 JH CK 0047

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989,
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High Courts01 Aug 2017Dismissed

Mahadeo Das Vs The State of Jharkhand

Jharkhand High Court · (2017) 08 JH CK 0004

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for pur
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