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Jharkhand High Court judgments

29,501 judgments · page 217 of 1,476

High Courts17 Apr 2021Allowed

Sanny Ram Gupta Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0178

Indian Penal Code, 1860 — Section 34, 272, 273Jharkhand Excise Act, 1915 — Section 47 (a), 47(e), 55Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Apr 2021Allowed

Laltu Sah Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0176

Indian Penal Code, 1860 — Section 34, 120B, 379, 411, 414, 413, 420Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts17 Apr 2021Allowed

Manish Gope Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0175

Indian Penal Code, 1860 — Section 34, 414Jharkhand Minor Mineral Concession Rule, 2004 — Rule 4, 54Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rule, 2017 — Rule 7, 13
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High Courts17 Apr 2021Disposed Of

Lalu Prasad @ Lalu Prasad Yadav Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0169

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(i)(c)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 30(1), 389(1), 427
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