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Jharkhand High Court judgments, 2019

1,412 judgments · page 12 of 71

High Courts06 Dec 2019Dismissed

Naresh Kumar Kejriwal Vs Directorate Of Enforcement

Jharkhand High Court · (2019) 12 JH CK 0096

Code Of Criminal Procedure, 1973 — Section 164, 482Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(g), 2(1)(u), 3, 4, 5(1), 24, 44, 45, 50Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts06 Dec 2019

Stan Swamy Vs State Of Jharkhand

Jharkhand High Court · (2019) 12 JH CK 0095

Code Of Criminal Procedure, 1973 — Section 41A, 73, 73(1), 82, 82(1) 83, 121, 121A, 124AInformation Technology Act, 2000 — Section 66A, 66FConstitution Of India, 1950 — Article 21
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High Courts06 Dec 2019Allowed

Punita Rai Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 12 JH CK 0088

Negotiable Instruments Act, 1881 — Section 138, 139Bihar Money Lenders Act, 1974 — Section 2(j), 3, 4Evidence Act, 1872 — Section 3, 59, 60
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