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Jharkhand High Court judgments, 2024

874 judgments · page 30 of 44

High Courts18 Jun 2024Dismissed

Suresh Prajapati Vs Jailal Mahto

Jharkhand High Court · (2024) 06 JH CK 0019

Code of Civil Procedure, 1908 — Order 26 Rule 9, Order 41 Rule 31Code of Criminal Procedure, 1973 — Section 144, 145Indian Penal Code, 1860 — Section 471
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High Courts12 Jun 2024Dismissed

Ramchandra Singh @ Ram Vs State Of Jharkhand

Jharkhand High Court · (2024) 06 JH CK 0052

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 307, 323, 341, 342, 448, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts12 Jun 2024Allowed

Prakash Kumar Hetamsaria Vs State Of Jharkhand

Jharkhand High Court · (2024) 06 JH CK 0050

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 414Jharkhand Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 Rule 9, 13
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High Courts10 Jun 2024Disposed Of

Bibi Saliman Vs Ainul Haque

Jharkhand High Court · (2024) 06 JH CK 0008

Code of Criminal Procedure, 1973 — Section 144Transfer of Property Act 1882 — Section 43
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High Courts04 Jun 2024

Satish Oraon Vs State Of Jharkhand

Jharkhand High Court · (2024) 06 JH CK 0007

Jharkhand Minor Mineral Concession Rules, 2004 — Rule 4, 54Jharkhand Minerals (Prevention Of Illegal Mining Transportation And Storage) Rules, 2017 — Rule 7, 9Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts04 Jun 2024

Sohwa Devi And Others Vs State Of Jharkhand

Jharkhand High Court · (2024) 06 JH CK 0005

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 149, 325, 342, 504, 506Prevention of Witch (DAAIN) Practices Act, 2001, — Section 3, 4, 5
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