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Jharkhand High Court judgments, 2024

874 judgments · page 20 of 44

High Courts14 Aug 2024Allowed

Bhikhan Ganjhu @ Deepak Kumar Vs Union Of India

Jharkhand High Court · (2024) 08 JH CK 0009

Code Of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 120B, 384, 386, 387, 414National Investigation Agency, Act 2008 — Section 6(3), 8
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High Courts14 Aug 2024Allowed

Amit Kumar Agarwal Vs Union Of India

Jharkhand High Court · (2024) 08 JH CK 0008

Code Of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 120B, 182, 384Prevention of Corruption Act, 1988 — Section 7A, 8
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High Courts13 Aug 2024Disposed Of

Shakuntala Devi Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0010

Code Of Criminal Procedure, 1973 — Section 107Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 21, 22(1), 32, 32(1)Jharkhand State Maintenance and Welfare of Parents and Senior Citizens Rules, 2014 — Rule 19(1), 19(2), 19(3)
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High Courts12 Aug 2024Disposed Of

Kamaluddin @ Sekh Kamaluddin Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0012

Indian Penal Code, 1860 — Section 175, 188, 379, 414Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 21(6)Jharkhand Minerals (Prevention of illegal Mining, Transportation and Storage) Rules, 2017 — Rule 11(v)
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High Courts12 Aug 2024Disposed Of

Rahul Kumar Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0011

Constitution of India, 1950 — Article 14, 16, 311(2)Prevention of Corruption Act, 1988 — Section 7, 13(i)(d), 13(2)Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016 — Rule 14
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High Courts09 Aug 2024Allowed

Sanjay Bhagat Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 326Arms Act, 1959 — Section 27
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High Courts08 Aug 2024Allowed

Amar Ranjan Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0021

Indian Penal Code, 1860 — Section 34, 304BEvidence Act, 1872 — Section 113BDowry Prohibition Act, 1961 — Section 3, 4
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High Courts08 Aug 2024Dismissed

Ashok Yadav Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0019

Code Of Criminal Procedure, 1973 — Section 144, 145, 313Indian Penal Code, 1860 — Section 147, 148, 149, 300, 307, 323, 324
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