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Jharkhand High Court judgments

30,203 judgments · page 204 of 1,511

High Courts29 Sept 2021

Amar Mahto Vs State Of Jharkhand

Jharkhand High Court · (2021) 09 JH CK 0054

Jharkhand Minor Mineral Concession) Rules, 2004 — Rule 54Indian Penal Code, 1860 — Section 379Mines Mineral (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts28 Sept 2021Allowed

Hemant Goyal Vs State Of Jharkhand And Others

Jharkhand High Court · (2021) 09 JH CK 0052

Constitution Of India, 1950 — Article 223, 226Indian Penal Code, 1860 — Section 34, 120B, 306, 406, 415, 420, 467, 468, 471, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 73, 155(2), 156(1), 170, 173, 439, 468, 482
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High Courts27 Sept 2021Allowed

Raj Kumar Yadav Vs State Of Jharkhand

Jharkhand High Court · (2021) 09 JH CK 0049

Code Of Criminal Procedure, 1973 — Section 451, 482Jharkhand Bovine Animal Prohibition Of Slaughtering Act, 2005 — Sections 4(A), 4(B), 12(i), 12(ii), 12(3)Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(v)
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High Courts27 Sept 2021Dismissed

Geomax Mines Vs Union Of India And Others

Jharkhand High Court · (2021) 09 JH CK 0047

Constitution Of India, 1950 — Article 14, 32, 226, 300ABanking Regulation Act, 1949 — Section 21, 34, 35A, 35AASecuritisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(1), 13(2), 13(3), 13(4), 13(8), 13(3A), 17, 17A
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High Courts27 Sept 2021Dismissed

Hasib Ansari Vs State Of Jharkhand

Jharkhand High Court · (2021) 09 JH CK 0045

Indian Penal Code, 1860 — Section 120(B), 34, 409, 420, 467, 471Code Of Criminal Procedure, 1973 — Section 197(1), 313
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