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Jharkhand High Court judgments

29,501 judgments · page 213 of 1,476

High Courts25 May 2021Allowed

Hanif Ansari Vs State of Jharkhand

Jharkhand High Court · (2021) 05 JH CK 0021

Indian Penal Code, 1860 — Section 413, 414Mines and Minerals (Regulation and Development) Act, 1957 — Section 4, 21Jharkhand Minerals (Prevention of Illegal Mining Transportation and Storage) Rules, 2017 — Rule 7, 13
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High Courts12 May 2021

Guddu Kumar Singh Vs State Of Jharkhand

Jharkhand High Court · (2021) 05 JH CK 0012

Code Of Criminal Procedure, 1973 — Section 4(2), 439, 440Juvenile Justice (Care and Protection Of Children) Act, 2015 — Section 3, 3(xii), 10, 12, 15, 15(2), 101, 101(5)Indian Penal Code, 1860 — Section 34, 302
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High Courts12 May 2021

Dipak Modak And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2021) 05 JH CK 0011

Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(2), 154(3), 156, 156(3), 190, 438, 482Scheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(G), 4, 14, 14(2A), 17, 18, 23, 23(1)Scheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 4, 5, 5(1), 5(2), 5(3)
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High Courts11 May 2021Allowed

Bishnu Deo Ram Vs State of Jharkhand

Jharkhand High Court · (2021) 05 JH CK 0006

Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313
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