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Jharkhand High Court judgments, 2024

874 judgments · page 21 of 44

High Courts08 Aug 2024Partly Allowed

Kishun Sao & Ors Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0016

Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 511Evidence Act, 1872 — Section 106
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High Courts08 Aug 2024Dismissed

Vivek Kumar & Ors Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0015

Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364(A)Evidence Act, 1872 — Section 3, 25, 27
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High Courts08 Aug 2024Dismissed

Bharat Coking Coal Limited Vs M/s. AT-Libra BPL (JV)

Jharkhand High Court · (2024) 08 JH CK 0014

Code of Civil Procedure, 1908 — Section 96, Order Rule 3A, Order 7 Rule 2A, Order 7 Rule 11, Order 8 Rule 3A, Order 31 Rule 1, Order 31 Rule 2, Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 49, 50, 51, 52, 53, 63, 73Evidence Act, 1872 — Section 34, 62, 63, 64, 65(g), 102
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High Courts06 Aug 2024Disposed Of

Santosh Kumar Dubey Vs Union of India

Jharkhand High Court · (2024) 08 JH CK 0030

Constitution of India, 1950 — Article 226, 226(2)Prevention of Corruption Act, 1988 — Section 13(1)(e)Railway Servants Discipline and Appeal Rules, 1968 — Rule 9(a)(i), 9(a)(iv), 9(b), 9(c), 9(7) 16, 18
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High Courts05 Aug 2024Dismissed

Babu Lal Gupta Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0038

Code of Civil Procedure, 1908 — Order 21 Rule 34Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
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