Indian Penal Code, 1860 — Section 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 4(2), 6Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 May 2024Dismissed

Wakil Mahatha And Others Vs State Of Bihar

Jharkhand High Court · (2024) 05 JH CK 0030

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 342, 380, 396, 448Explosive Substances Act, 1908 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313

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High Courts06 May 2024Dismissed

Dinesh Kumar @ Dinesh Rawani @ Dinesh Kumar Rawani And Others Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0034

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 326, 341, 504Arms Act, 1959 — Section 25(1B)a, 26, 27(2), 35

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High Courts06 May 2024

Sonu Munda Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0033

Jharkhand Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2017 — Rule 7, 11Jharkhand Minor Mineral Concession Rules, 2004 — Section 4, 54Indian Penal Code, 1860 — Section 414

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High Courts03 May 2024

Chandan Saw @ Gorila Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0006

Indian Penal Code, 1860 — Section 147, 148, 149, 427, 435, 436, 448, 452, 506, 511

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High Courts03 May 2024

Abhishek Kumar Pandit Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0004

Arms Act, 1959 — Section 25(1B)(a), 26, 35

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High Courts03 May 2024

Shaif Ali Khan @ Shaif Ali @ Sonu Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0003

Indian Penal Code, 1860 — Section 380, 457

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High Courts03 May 2024

Kaleshwar Gope @ Doctor Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0002

Arms Act, 1959 — Section 25(1B)(a), 26Criminal Law Amendment Act, 1932 — Section 17

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High Courts03 May 2024Dismissed

Hemant Soren Vs Directorate Of Enforcement, Govt. Of India Through Its Assistant Director, Ranchi

Jharkhand High Court · (2024) 05 JH CK 0001

Prevention Of Money Laundering Act, 2002 — Section 3, 4, 19, 45, 45(1)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 32A, 37

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High Courts02 May 2024Disposed Of

Rohit Gupta Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 05 JH CK 0011

Constitution Of India, 1950 — Article 226Jharkhand Co-Operative Societies Act, 1935 — Section 48

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High Courts02 May 2024Disposed Of

Manpreet Engineering Private Limited Vs Regional Provident Fund Commissioner And Others

Jharkhand High Court · (2024) 05 JH CK 0010

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High Courts02 May 2024Disposed Of

Badri Prasad Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 05 JH CK 0009

Constitution Of India, 1950 — Article 226Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 — Section 20(5), 42

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High Courts02 May 2024Disposed Of

Jharkhand Christian Minority Educational Institutions Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 05 JH CK 0008

Constitution Of India, 1950 — Article 30(1), 226

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High Courts02 May 2024Dismissed

Punia Devi Vs State Of Jharkhand And Others

Jharkhand High Court · (2024) 05 JH CK 0007

Land Acquisition Act,1894. — Section 9

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High Courts01 May 2024

Niranjan Kumar And Others Vs State Of Jharkhand

Jharkhand High Court · (2024) 05 JH CK 0016

Indian Penal Code, 1860 — Section 34, 120(B), 179, 379, 406, 411, 414, 420Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts01 May 2024Disposed Of

Samiruddin Ansari And Others Vs State Of Jharkhand & Ors

Jharkhand High Court · (2024) 05 JH CK 0015

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High Courts01 May 2024Disposed Of

Jagdish Sahu And Others Vs State Of Jharkhand & Ors

Jharkhand High Court · (2024) 05 JH CK 0014

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