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Jharkhand High Court judgments, 2018

903 judgments · page 6 of 46

High Courts26 Sept 2018Disposed of

Gouri Shankar Mahato Vs Chepia Mahatain

Jharkhand High Court · (2019) 1 JCR 263

Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 9, Order 6 Rule 1, Order 8 Rule 6, Order 8 Rule 6A, Order 39 Rule 1, Order 39 Rule 2
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High Courts24 Sept 2018Dismissed

Binod Kumar Verma Vs Union of India

Jharkhand High Court · (2018) 09 JH CK 0014

Indian Penal Code, 1860 — Section 120(B), 420, 468, 471Prevention of Corruption Act 1988 — Section 13(2), 13(1)(d)Code of Criminal Procedure, 1973 — Section 227, 228
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High Courts19 Sept 2018Disposed Off

Tuklal Yadav Vs State of Jharkhand

Jharkhand High Court · (2018) 09 JH CK 0010

Code of Criminal Procedure, 1973 — Section 2(wa), 372, 378, 378(1), 378(3), 378(4), 378(6)Indian Penal Code, 1860 — Section 304BHigh Court of Jharkhand Rules, 2001 — Rule 35, 35(1)(f), 36, 36(ii), 83, 84(l), 152
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High Courts19 Sept 2018Disposed Off

Dr. Tulsi Mahto Vs State of Jharkhand

Jharkhand High Court · (2018) 09 JH CK 0008

Rajendra Institute of Medical Science Act, 2002 — Section 7, 12(i), 29Rajendra Institute of Medical Science Rules, 2002 — 9, 11, 19Constitution of India, 1950 — Article 226
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