Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 120B, 323, 337, 341, 354(B), 379, 387, 388, 406, 420, 452, 454, 467, 468Arms Act, 1959 - Section 27(i), 27(ii)

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High Courts02 Jan 2025Disposed Of

Arvind Tirkey Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1675

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High Courts02 Jan 2025Dismissed

Madhuri Devi & Ors Vs Ganga Lal & Ors

Jharkhand High Court · (2025) 01 JH CK 1674

Code of Civil Procedure, 1908 - Order 46 Rule 14

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High Courts02 Jan 2025Disposed Of

Md. Salim Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1673

Land Acquisition Act, 1894 - Section 4

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High Courts02 Jan 2025Disposed Of

Gayatri Devi Vs Branch Manager, State Bank of India

Jharkhand High Court · (2025) 01 JH CK 1672

Hindu Marriage Act, 1995 - Section 13(B)

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High Courts02 Jan 2025Dismissed

Sunil Majhi Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1671

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 21Land Acquisition Act, 1894 - Section 26

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High Courts02 Jan 2025Disposed Of

Anuradha Kumari Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1670

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High Courts02 Jan 2025Disposed Of

Mohammad Isak Vs State Of Jharkhand

Jharkhand High Court · (2025) 01 JH CK 1669

Essential Commodities Act, 1955 - Section 7

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High Courts02 Jan 2025Dismissed

Compoter Yadav Vs State of Bihar

Jharkhand High Court · (2025) 01 JH CK 1818

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 27

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