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Jharkhand High Court judgments

29,501 judgments · page 221 of 1,476

High Courts09 Apr 2021

Farid Ansari @ Md. Farid Vs State Of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0093

Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 149, 186, 188, 189, 342, 323, 325, 337, 353, 379, 427, 500, 504, 506, 511Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts09 Apr 2021

Durga Prasad Vs State Of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0091

Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 313
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High Courts09 Apr 2021Dismissed

Doma Munda Vs State Of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0086

Arms Act, 1959 — Section 25(1b)a, 26, 35Criminal Law Amendment Act, 1932 — Section 17Code Of Criminal Procedure, 1973 — Section 313, 360
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High Courts08 Apr 2021Allowed

Balmiki Choudhary And Ors Vs State of Jharkhand

Jharkhand High Court · (2021) 04 JH CK 0083

Indian Penal Code, 1860 — Section 175, 379Jharkhand Mineral (Prevention of illegal Mining) Transportation & Storage Rule, 2017 — Rule 7, 9Code Of Criminal Procedure, 1973 — Section 438(2)
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