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Jharkhand High Court judgments, 2024

874 judgments · page 16 of 44

High Courts23 Sept 2024Dismissed

Srikant Chauhan Vs State Of Jharkhand `

Jharkhand High Court · (2024) 09 JH CK 0050

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 304BEvidence Act, 1872 — Section 113B
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High Courts20 Sept 2024Allowed

Jyoti Tiwary Vs Subhash Kumar Singh `

Jharkhand High Court · (2024) 09 JH CK 0002

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Guardians and Wards Act, 1890 — Section 9, 9(1), 9(2)
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High Courts18 Sept 2024Allowed

Brajesh Kumar Singh Vs State Of Jharkhand `

Jharkhand High Court · (2024) 09 JH CK 0009

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120(A), 120(B), 120B(2)Arms Act, 1959 — Section 25(1B)(a), 26, 35
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High Courts17 Sept 2024Dismissed

Budhu Nag Chatar Vs State Of Jharkhand `

Jharkhand High Court · (2024) 09 JH CK 0006

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 25, 27, 106, 157
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High Courts17 Sept 2024Dismissed

Ram Bachan Tiwary Vs State Of Jharkhand `

Jharkhand High Court · (2024) 09 JH CK 0005

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 143, 302, 304B, 307, 324, 341Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts13 Sept 2024Dismissed

Ram Prakash Bhatia Vs Union of India `

Jharkhand High Court · (2024) 09 JH CK 0061

Code Of Criminal Procedure, 1973 — Section 88, 439Indian Penal Code, 1860 — Section 120B, 201Prevention of Corruption Act, 1988 — Section 7bh)
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High Courts13 Sept 2024Allowed

Md. Ezhar Ansari Vs Union of India `

Jharkhand High Court · (2024) 09 JH CK 0060

Indian Penal Code, 1860 — Section 120B, 420, 468, 469, 471Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(v), 3, 4, 17, 19, 24, 45, 50, 66(2)Coal Mines (Nationalisation) Act, 1973 — Section 30(2)
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High Courts12 Sept 2024Partly Allowed

Uday Nath Oraon @ Uday Oraon Vs State Of Jharkhand `

Jharkhand High Court · (2024) 09 JH CK 0068

Code Of Criminal Procedure, 1973 — Section 51, 52, 100Prevention of Terrorism Act, 2002 — Section 3, 3(5), 4, 20, 20(2), 32Arms Act, 1959 — Section 25(1A), 25(1)(a), 25(1)(b), 26(2)
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High Courts12 Sept 2024Allowed

Sobhnath Bhogta @ Somnath Pradhan Vs State Of Jharkhand `

Jharkhand High Court · (2024) 09 JH CK 0067

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 341, 342, 376DJuvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(33), 9(2), 12, 15, 18, 18(3), 19, 21
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