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Jharkhand High Court judgments

29,562 judgments · page 282 of 1,479

High Courts03 Oct 2020

Radhey Shyam Swarnkar And Anr Vs State of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0092

Indian Penal Code, 1860 — Section 34, 379Jharkhand Minor Mineral Concession Rules, 2004 — Rule 4, 54Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 — Rule 7, 9, 13
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High Courts03 Oct 2020

Dilip Ganjhu Vs State of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0091

Indian Penal Code, 1860 — Section 120B, 385, 386, 387Criminal Law Amendment Act, 1932 — Section 17(i)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 20, 23
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High Courts03 Oct 2020

Anil Kumar Vs State of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0090

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 272, 273Central Excise Act, 1944 — Section 47(A)
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High Courts01 Oct 2020Allowed

Md. Sahabuddin Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0014

Indian Penal Code, 1860 — Section 34, 414Coal mines (Nationalization) Act, 1930 — Section 30Indian Forest Act, 1927 — Section 33
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High Courts01 Oct 2020Allowed

Shahid Khan And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0011

Indian Penal Code, 1860 — Section 34, 188, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 21Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts01 Oct 2020Allowed

Munna Mandal Vs State Of Jharkhand

Jharkhand High Court · (2020) 10 JH CK 0010

Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66(B), 66(C), 66(D), 84(C)Code Of Criminal Procedure, 1973 — Section 438
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