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Jharkhand High Court judgments

29,501 judgments · page 228 of 1,476

High Courts24 Mar 2021Allowed

Bablu Mehta And Ors Vs State of Jharkhand

Jharkhand High Court · (2021) 03 JH CK 0215

Indian Penal Code, 1860 — Section 379Mines and Minerals (Development and Regulation) Act, 1957 — Section 21Jharkhand Minor Mineral Concession) Rules, 2004 — Rule 54
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High Courts24 Mar 2021Allowed

Fagu Mandal Vs State of Jharkhand

Jharkhand High Court · (2021) 03 JH CK 0212

Indian Penal Code, 1860 — Section 34, 379, 413Coal mines (Nationalization) Act, 1930 — Section 30Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 23
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High Courts24 Mar 2021Allowed

Prem Prakash Choudhary Vs State of Jharkhand

Jharkhand High Court · (2021) 03 JH CK 0211

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(A), 21(6), 22Code Of Criminal Procedure, 1973 — Section 438(2)Jharkhand Minor Mineral Concession) Rules, 2004 — Rule 4, 54
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High Courts19 Mar 2021

Sudarshan Kumar Deo Vs State Of Jharkhand

Jharkhand High Court · (2021) 03 JH CK 0160

Indian Penal Code, 1860 — Section 34, 414Mines and Minerals (Development and Regulation) Act, 1957 — Section 21Explosive Substances Act, 1883 — Section 4, 5
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