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Jharkhand High Court judgments

29,501 judgments · page 265 of 1,476

High Courts07 Dec 2020Dismissed

Kuwar Ganjhu Vs State of Jharkhand

Jharkhand High Court · (2020) 12 JH CK 0077

Indian Penal Code, 1860 — Section 147, 148, 149, 341, 342, 386, 387, 427, 435Criminal Law Amendment Act, 1932 — Section (i)(ii)
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High Courts07 Dec 2020Dismissed

Bhola Singh Vs Union of India And Ors

Jharkhand High Court · (2020) 12 JH CK 0074

Railways Act, 1989 — Section 123(c)(2), 124A, 124A(c), 147Motor Vehicles Act, 1988 — Section 163ARailways Amended Act, 1994 — Section 124(A)
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High Courts07 Dec 2020

Vijay Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2020) 12 JH CK 0073

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 302, 341, 342, 364A, 379, 386, 387, 461Arms Act, 1959 — Section 25(1-B)(a), 26, 35Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 4, 6
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High Courts04 Dec 2020

Balram Sardar Vs State Of Jharkhand

Jharkhand High Court · (2020) 12 JH CK 0030

Code Of Criminal Procedure, 1973 — Section 438, 438(2) Indian Penal Code, 1860 — Section 406Essential Commodities Act, 1955 — Section 7
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High Courts04 Dec 2020Allowed

Imtiyaz @ Imtiyaz Quaraisi Vs State Of Jharkhand

Jharkhand High Court · (2020) 12 JH CK 0029

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 414 Jharkhand Bovine Animal Prohibition Of Slaughter Act, 2005 — Section 12(1), 12(2), 13
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