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Jharkhand High Court judgments

29,562 judgments · page 284 of 1,479

High Courts28 Sept 2020Dismissed

Burerdi Narayana Vs Union Of India

Jharkhand High Court · (2020) 09 JH CK 0211

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 386Criminal Law (Amendment) Act, 1932 — Section 17, 18
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High Courts25 Sept 2020

Subhash Prasad Yadav Vs State Of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0232

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 332, 337, 338, 353, 504, 506Mines And Minerals (Development And Regulation) Act, 1957 — Section 21Jharkhand Minor Minerals Concession (JMMC) Rules, 2004 — Rule 54
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High Courts25 Sept 2020Dismissed

Abhishek Yadav Vs Paspati Devi

Jharkhand High Court · (2020) 09 JH CK 0198

Limitation Act, 1963 — Article 27, 28, 65Code Of Civil Procedure, 1908 — Section 96, 100Code Of Criminal Procedure, 1973 — Section 156(3)
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High Courts24 Sept 2020Allowed

Murari Saw Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0197

Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts24 Sept 2020

Chandan Singh Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0195

Indian Penal Code, 1860 — Section 307, 354, 448Protection of Children from Sexual Offences Act, 2012 — Section 8Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts24 Sept 2020

Md. Habib Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0194

Indian Penal Code, 1860 — Section 323, 324, 341, 379, 387Arms Act, 1959 — Section 25(1-b), 27Code Of Criminal Procedure, 1973 — Section 438(2)
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