Code of Criminal Procedure, 1973, Section 313, Section 156(3) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<

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High Courts11 Jan 2018

Baijnath Mandal Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2018) 01 JH CK 0012

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High Courts11 Jan 2018

Deepak Kumar Gupta Vs The State of Jharkhand

Jharkhand High Court · (2018) 01 JH CK 0011

Code of Criminal Procedure, 1973, Section 82 - Proclamation for person abscondingIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts10 Jan 2018Disposed

Prabhat Kumar Vs The State of Jharkhand & Anr

Jharkhand High Court · (2018) 01 JH CK 0069

Code of Criminal Procedure, 1973, Section 317, Section 313 - Provision for inquiries and trial being held in the absence of accused in certain cases - Power to examine the accused

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High Courts10 Jan 2018Dismissed

Manoj Kumar Vs The State of Jharkhand & Ors

Jharkhand High Court · (2018) 01 JH CK 0066

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts10 Jan 2018Dismissed

Islam Mian Vs Bharat Coking Coal Ltd & Ors

Jharkhand High Court · (2018) 01 JH CK 0065

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts10 Jan 2018Disposed

Dr. Lakshmikant Sahay Vs The State of Jharkhand & Ors

Jharkhand High Court · (2018) 01 JH CK 0064

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High Courts10 Jan 2018Dismissed

Parwati Nag Vs The State of Jharkhand & Ors

Jharkhand High Court · (2018) 01 JH CK 0060

Constitution of India, Article 226, Article 16 - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council

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High Courts10 Jan 2018Disposed

Marwari College Vs The Employees Provident Fund Organization & Ors

Jharkhand High Court · (2018) 01 JH CK 0010

Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A, Section 7A - Determination of moneys due from employers

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High Courts10 Jan 2018

Bhimendra Kumar Kashyap Vs The Steel Authority of India Limited

Jharkhand High Court · (2018) 01 JH CK 0008

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High Courts10 Jan 2018

Bokaro Contractor Association Vs The Bokaro Steel Plant through its Chief Executive Officer & Ors

Jharkhand High Court · (2018) 01 JH CK 0007

Payment of Wages Act, 1936, Section 6 - Wages to be paid in current coin or currencynotes

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High Courts10 Jan 2018

Brij Mohan Verma Vs The State of Jharkhand through Vigilance

Jharkhand High Court · (2018) 01 JH CK 0006

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 Courts10 Jan 2018

Nishikant @ Nishikant Dubey Vs Union of India through the Principal Secretary & Ors

Jharkhand High Court · (2018) 01 JH CK 0005

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High Courts10 Jan 2018

Ishrat Praween Vs The State of Jharkhand & Anr

Jharkhand High Court · (2018) 01 JH CK 0004

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty

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High Courts09 Jan 2018

Bharti Kumri Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2018) 01 JH CK 0082

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High Courts09 Jan 2018

Mukesh Pradhan Vs The State of Jharkhand & Anr

Jharkhand High Court · (2018) 01 JH CK 0081

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Secti

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