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Jharkhand High Court judgments, 2021

1,163 judgments · page 9 of 59

High Courts16 Aug 2021

Binay Ram @ Binay Kumar Ram Vs State Of Jharkhand

Jharkhand High Court · (2021) 08 JH CK 0034

Jharkhand Minor Mineral Concession Rules, 2004 — Rule 4, 30, 31, 32, 54Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts16 Aug 2021

Md. Nesab Vs State Of Jharkhand And Others

Jharkhand High Court · (2021) 08 JH CK 0033

Indian Penal Code, 1860 — Section 34, 323, 494, 498A, 506, 509Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts09 Aug 2021Dismissed

Salim Khan Vs State Of Jharkhand

Jharkhand High Court · (2021) 08 JH CK 0024

Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a), 8, 8(1)Evidence Act, 1872 — Section 25Code Of Criminal Procedure, 1973 — Section 173, 313
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High Courts09 Aug 2021Dismissed

Mumtaj Ali Vs State Of Jharkhand

Jharkhand High Court · (2021) 08 JH CK 0023

Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a), 3(b)Code Of Criminal Procedure, 1973 — Section 164
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High Courts09 Aug 2021Disposed Of

Md. Razi And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2021) 08 JH CK 0022

Indian Penal Code, 1860 — Section 120B, 147, 148, 323, 337, 379, 380, 384, 385, 447, 448, 452Probation Of Offenders Act, 1907— Section 3, 4Code Of Criminal Procedure, 1973 — Section 144, 156(3), 313
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High Courts09 Aug 2021Allowed

Charanjit Singh Vs State Of Jharkhand

Jharkhand High Court · (2021) 08 JH CK 0021

Jharkhand State Clinical Establishment Regulation Rules, 2013 — Rule 11Code Of Criminal Procedure, 1973 — Section 457Clinical Establishment (Regulation And Registration) Act, 2010 — Section 34
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