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Jharkhand High Court judgments, 2019

1,412 judgments · page 23 of 71

High Courts16 Oct 2019Dismissed

Gopal Yadav And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 10 JH CK 0052

Indian Penal Code, 1860 — Section 120(B), 409, 420, 467, 468, 477(A)Prevention Of Corruption Act, 1988 — Section 9Code Of Criminal Procedure, 1973 — Section 482
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High Courts16 Oct 2019Disposed Of

Chepa Manjhi Vs Shiva Charan Manjhi And Ors

Jharkhand High Court · (2019) 10 JH CK 0049

Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Constitution Of India, 1950 — Article 227
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High Courts16 Oct 2019Dismissed

Rabi Bhushan Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 10 JH CK 0048

Jharkhand Building (Lease, Rent And Eviction) Control Act, 2011 — Section 1(3), 7, 9, 11, 12, 12(1), 14Bihar Building (Lease, Rent And Eviction) Control Act, 1982 — Section 5Constitution Of India, 1950 — Article 226
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High Courts16 Oct 2019Disposed Of

Nema Mahto And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 10 JH CK 0047

Indian Penal Code, 1860 — Section 147, 148, 149, 323, 341, 354, 379, 427Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(x), 3(xi)
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High Courts16 Oct 2019Partly Allowed

Sunil Bari Vs State Of Jharkhand

Jharkhand High Court · (2019) 10 JH CK 0046

Indian Penal Code, 1860 — Section 34, 201, 302, 366Evidence Act, 1872 — Section 106Code Of Criminal Procedure, 1973 — Section 313
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