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Jharkhand High Court judgments

29,567 judgments · page 1,241 of 1,479

High Courts16 Feb 2006

Gopal Prasad and Another Vs Lakshmi Prasad and Another

Jharkhand High Court · AIR 2006 Jhar 52 : (2006) 2 JLJR 189 : (2006) 2 JCR 56 : (2006) 4 CivLJ 362 : 2006 BLJ 1 385 : (2006) 2 AIRJharR 30

Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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High Courts14 Feb 2006Dismissed

Onkar Prasad Gupta Vs State of Bihar

Jharkhand High Court · (2006) CriLJ 2509 : (2006) 2 JLJR 1 : (2006) 41 AllIndCaS 890 : (2006) 2 AIRJharR 28

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 8Penal Code, 1860 (IPC) — Section 302, 34
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High Courts13 Feb 2006

Matal Kisku Vs The State of Jharkhand

Jharkhand High Court · (2006) CriLJ 2517 : (2006) 4 Crimes 233 : (2006) 2 EastCriC 5 : (2006) 2 AIRJharR 60

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323
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High Courts07 Feb 2006Allowed

Lakhan Sah and Others Vs State of Bihar

Jharkhand High Court · (2006) CriLJ 2524 : (2006) 4 Crimes 252 : (2006) 2 JLJR 577 : (2006) 2 JCR 126 : (2006) 41 AllIndCaS 858 : (2006) 2 AIRJharR 113

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 362, 364
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