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Jharkhand High Court judgments

29,568 judgments · page 1,183 of 1,479

High Courts30 Mar 2007Dismissed

Ehsan Ansari Vs State of Jharkhand and Rehana Parvin

Jharkhand High Court · (2007) 2 BLJR 1599 : (2007) 2 DMC 751 : (2007) 4 JCR 479

Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 498A
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High Courts30 Mar 2007Allowed

Suraj Narayan Pandey Vs State of Bihar now Jharkhand

Jharkhand High Court · (2007) 2 JLJR 550 : AIR 2007 Jhar 192 : (2007) CriLJ 3993 : (2007) 2 BLJR 2076 : (2007) 4 JCR 474

Criminal Procedure Code, 1973 (CrPC) — Section 300, 313, 378, 386, 397Penal Code, 1860 (IPC) — Section 420, 463, 464, 468, 471Prevention of Corruption Act, 1988 — Section 13(2), 7
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High Courts30 Mar 2007Allowed

Dinesh Rai Vs State of Jharkhand

Jharkhand High Court · (2007) 2 BLJR 1352 : (2007) 2 JCR 295

Bihar and Orissa Excise Act, 1915 — Section 68(2), 77, 77(2), 78, 78(4)Criminal Procedure Code, 1973 (CrPC) — Section 190
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High Courts30 Mar 2007

Rajendra Prasad Sharma and Others Vs The State of Jharkhand, Sri Parvin Jha, Managing Director, Jardine Henderson Ltd. (MEAMECO Division), Sri A.K. Sengupta, General Manager (Works), Jardine Henderson Ltd. (Meameco Division) and Jardine Henderson Ltd., Meameco Division

Jharkhand High Court · (2007) 2 BLJR 1853

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12Industrial Disputes Act, 1947 — Section 10, 25F, 25N, 25N(6), 33C(2)
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High Courts29 Mar 2007Allowed

Sikandar Ansari Vs The State of Bihar (Jharkhand)

Jharkhand High Court · (2007) 3 EastCric 271 : (2007) 3 JLJR 14 : AIR 2007 Jhar 601 : (2007) 2 BLJR 1320 : (2007) CriLJ 3092 : (2007) 4 JCR 577 : (2008) 1 RCR(Criminal) 55

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 317Penal Code, 1860 (IPC) — Section 396
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