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Jharkhand High Court judgments, 2024

874 judgments · page 22 of 44

High Courts02 Aug 2024Allowed

Manoj Kumar Thakur Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0002

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482(2)Indian Penal Code, 1860 — Section 34, 379, 414Coal Mines (Nationalisation) Act, 1973 — Section 30(ii)
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High Courts02 Aug 2024Allowed

BALCO Limited Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0001

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 154, 156(3), 200, 202, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 415, 420
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High Courts01 Aug 2024Allowed

Baba Baidyanath Medical Trust Vs State Of Jharkhand

Jharkhand High Court · (2024) 08 JH CK 0003

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 145, 146, 146(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
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High Courts31 Jul 2024Dismissed

Rajesh Kumar Vs State Of Jharkhand

Jharkhand High Court · (2024) 07 JH CK 0119

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 319, 482Indian Penal Code, 1860 — Section 120B, 420, 468, 471
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High Courts31 Jul 2024Dismissed

Sumit Gupta @ Sumit Kumar Gupta Vs Union Of India

Jharkhand High Court · (2024) 07 JH CK 0117

Code Of Criminal Procedure, 1973 — Section 167Indian Penal Code, 1860 — Section 201(3), 204, 420, 465, 467, 468, 471Central Goods and Services Tax Act, 2017 — Section 74, 122(1)(ii), 132, 132(1)(b), 132(1)(c), 132(1)(i), 132(1)(ii), 132(1)(iii), 132(1)(iv), 132(4), 132(5)
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High Courts30 Jul 2024Partly Allowed

Birsa Oraon Vs State Of Jharkhand

Jharkhand High Court · (2024) 07 JH CK 0105

Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 307, 324, 448Evidence Act, 1872 — Section 134, 157
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