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Jharkhand High Court judgments

29,501 judgments · page 216 of 1,476

High Courts19 Apr 2021Allowed

Ajit Kumar Mahto And Ors Vs State Of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0199

Indian Penal Code, 1860 — Section 34, 414Jharkhand Minor Minerals Concession Rule, 2004 — Rule 54Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts19 Apr 2021Allowed

Rahul Singh Vs State Of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0198

Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts19 Apr 2021Allowed

Pankaj Kumar Singh Vs State Of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0197

Indian Penal Code, 1860 — Section 34, 379, 414Jharkhand Minor Mineral Concession Rules, 2004 — Rule 54Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Apr 2021Allowed

Arjun Saw And Anr Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0193

Indian Penal Code, 1860 — Section 379, 411Mines and Minerals (Development and Regulation) Act, 1957 — Section 21Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Apr 2021Allowed

Radhika Mandal And Ors Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0187

Indian Penal Code, 1860 — Section 34, 323, 342, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Apr 2021

Tabish Khan Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0183

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
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