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Jharkhand High Court judgments

29,501 judgments · page 212 of 1,476

High Courts04 Jun 2021Dismissed

Ismail Vs State Of Jharkhand

Jharkhand High Court · (2021) 06 JH CK 0004

Juvenile Justice Rules, 2007 — Rule 97(4)Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 52Indian Penal Code, 1860 — Section 34, 307, 323, 379, 498(A), 504
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High Courts04 Jun 2021Dismissed

Durga Prasad Vs State Of Jharkhand

Jharkhand High Court · (2021) 06 JH CK 0003

Indian Penal Code, 1860 — Section 109, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 313, 401
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High Courts28 May 2021

Kapildeo Kumar And Ors Vs State of Jharkhand

Jharkhand High Court · (2021) 05 JH CK 0028

Indian Penal Code, 1860 — Section 34, 188, 413, 414Mines and Minerals (Development and Regulation) Act, 1957 — Section 21Jharkhand Minor Mineral Concession Rules, 2004 — Rule 54
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High Courts27 May 2021Allowed

Amit Kumar Das Vs State of Jharkhand

Jharkhand High Court · (2021) 05 JH CK 0033

Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C), 66(D), 84(C)
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