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Jharkhand High Court judgments

30,203 judgments · page 146 of 1,511

High Courts20 Dec 2023Allowed/Disposed Of

Manoj Das Vs State Of Jharkhand And Others

Jharkhand High Court · (2023) 12 JH CK 0056

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 341, 379, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(iv), 3(i)(v), 14A
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High Courts20 Dec 2023Dismissed

Sunil Kumar Singh Vs Dolly Singh

Jharkhand High Court · (2023) 12 JH CK 0051

Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ia), 13(1)(ia)(ib)Code Of Criminal Procedure, 1973 — Section 39
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High Courts18 Dec 2023Allowed

Anjani Prasad Vs State Of Jharkhand

Jharkhand High Court · (2023) 12 JH CK 0049

Indian Penal Code, 1860 — Section 34, 406, 420Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
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High Courts15 Dec 2023Allowed

Khaito Oraon And Others Vs State Of Bihar

Jharkhand High Court · (2023) 12 JH CK 0043

Indian Penal Code, 1860 — Section 147, 149, 302Code Of Criminal Procedure, 1973 — Section 161, 293, 293(4), 313Evidence Act, 1872 — Section 60
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High Courts14 Dec 2023Dismissed

Anil Hembram Vs State Of Jharkhand

Jharkhand High Court · (2023) 12 JH CK 0039

Indian Penal Code, 1860 — Section 376(D)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 6
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