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Jharkhand High Court judgments, 2024

874 judgments · page 32 of 44

High Courts28 May 2024

Gulabi @ Md. Gulabi Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0079

Jharkhand Bovine Animal Prohibition Of Slaughter Act, 2005 — Section 12Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(d), 11(1)(e)Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts21 May 2024

Abdul Kalam Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0084

Indian Penal Code, 1860 — Section 34, 290, 420West Bengal Gambling And Prize Competitions Act, 1957 — Section 11Code Of Criminal Procedure, 1973 — Section 41A, 438(2)
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High Courts17 May 2024

Manoj Yadav Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0065

Prevention Of Cruelty To Animals Act, 1960 — Section 11Jharkhand Bovine Animal Prohibition Of Slaughter Act, 2005 — Section 12(1)
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High Courts17 May 2024

Taushif Quraishi Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0064

Indian Penal Code, 1860 — Section 34, 302, 353Prevention Of Cruelty To Animal Act, 1955 — Section 11(a)(b)(d)(e)Bihar Prevention And Improvement Of Animal Act, 1955 — Section 4(b)
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High Courts15 May 2024

Badal Paswan Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0023

Indian Penal Code, 1860 — Section 366A, 376(2)(n), 417Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts15 May 2024

Abhishek Kumar Bharti Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0022

Indian Penal Code, 1860 — Section 34, 188, 228(A)Protection Of Children From Sexual Offences Act, 2012 — Section 23(4)Code Of Criminal Procedure, 1973 — Section 438(2)
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