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Jharkhand High Court judgments

29,565 judgments · page 1,354 of 1,479

High Courts17 Jul 2003Allowed

Shahnawaz Ansari and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2004) CriLJ 869 : (2004) AIR Jhar HCR 397 : (2003) 4 Crimes 213 : (2003) 3 EastCriC 341

Penal Code, 1860 (IPC) — Section 323, 341, 379, 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
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High Courts17 Jul 2003Dismissed

Frank Henary Vs State of Jharkhand and Another

Jharkhand High Court · (2004) CriLJ 1920 : (2004) AIR Jhar HCR 1121 : (2004) 1 DMC 175 : (2003) 3 EastCriC 340

Criminal Procedure Code, 1973 (CrPC) — Section 202Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 323, 498A
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High Courts17 Jul 2003Partly Allowed

Smt. Swarnlata Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 BLJR 1627 : (2003) 3 JCR 416

Constitution of India, 1950 — Article 16Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 6Santhal Pargana Tenancy (Supplementary) Rules, 1950 — Rule 3, 3(5)
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High Courts16 Jul 2003Allowed

Ranjan Kumar Mishra Vs State of Jharkhand and Others

Jharkhand High Court · (2004) CriLJ 547 : (2004) AIR Jhar HCR 125 : (2003) 3 JCR 582 : (2003) 3 JLJR 636

Bihar Saw Mills (Regulation) Act, 1990 — Section 10, 14, 24Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468(3), 470(3)
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