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Jharkhand High Court judgments, 2023

570 judgments · page 25 of 29

High Courts14 Mar 2023Dismissed

Amal Patra Vs State Of Jharkhand

Jharkhand High Court · (2023) 03 JH CK 0004

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 472Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 3, 6
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High Courts02 Mar 2023Disposed Of

Kanhai Bind Vs Union Of India

Jharkhand High Court · (2023) 03 JH CK 0003

Railway Passengers (Manner Of Investigation Of Untowards Incident) Rules, 2003 — Rule 3, 13Railway Accidents And Untoward Incidents (Compensation) Rules, 1990 — Rule 3
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High Courts28 Feb 2023

Dhullu Mahato Vs State Of Jharkhand

Jharkhand High Court · (2023) 02 JH CK 0048

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 326, 341, 504Arms Act, 1959 — Section 25(1b)a, 26, 27(II), 35
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High Courts27 Feb 2023Dismissed

Prakash Balmuchu Vs State Of Jharkhand

Jharkhand High Court · (2023) 02 JH CK 0049

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 201, 302, 376Evidence Act, 1872 — Section 25, 26, 27
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High Courts22 Feb 2023

Alamuni Hansda And Others Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 02 JH CK 0034

Constitution Of India, 1950 — Article 14, 19, 31BSanthal Pargana Tenancy Rules, 1950 — Rule 3, 3(1), 3(2), 3(3), 3(4), 3(5)Santhal Pargana Tenancy Act, 1949 — Section 2, 4, 4(ix), 4(19), 4(23), 5, 6, 53, 71(2)(i), 71(2)(ii), 71(2)(iii)
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