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Jharkhand High Court judgments, 2019

1,412 judgments · page 25 of 71

High Courts25 Sept 2019Disposed Of

Hiraman Prasad Vs Ramni Devi And Ors

Jharkhand High Court · (2019) 09 JH CK 0073

Code Of Civil Procedure, 1908 — Section 47, 151, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103Constitution Of India, 1950 — Article 227
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High Courts25 Sept 2019

Ashok Sao Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 09 JH CK 0072

Indian Penal Code, 1860 — Section 34, 307, 323, 371, 379, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 4
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High Courts24 Sept 2019Disposed Of

Dumni Murmu @ D. Murmu Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 09 JH CK 0067

Bihar (Now Jharkhand) Public Land Encroachment Act, 1956 — Section 2(1), 2(1A), 2(5), 3, 4, 6(1), 6(2), 6(3)Indian Penal Code, 1860 — Section 188Constitution Of India, 1950 — Article 226
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High Courts24 Sept 2019Disposed Of

Ashok Kumar Chopra Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 09 JH CK 0066

Right to Information Act, 2005 — Section 2(m), 2(f), 2(h), 4, 5, 5(2), 6, 7, 19, 19(8), 19(8)(b), 20, 20(1), 20(2), 21(1), 21(2)Constitution Of India, 1950 — Article 12, 226
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