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Jharkhand High Court judgments

29,562 judgments · page 286 of 1,479

High Courts22 Sept 2020

Chandar Lohra @ Chandar Guruji Vs State of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0172

Indian Penal Code, 1860 — Section 363, 365, 367, 368, 370Bonded Labor System (Abolition) Act, 1976 — Section 16, 18Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75, 79
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High Courts22 Sept 2020

Rekha Rani Vs State Of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0163

Indian Penal Code, 1860 — Section 34, 363, 365, 367, 368, 370, 371, 376Inter-State Migrant Workmen Act, 1979 — Section 25, 26Bonded Labour System (Abolition) Act,1976 — Section 16, 18
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High Courts21 Sept 2020

Dasrath Saw And Ors Vs State Of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0155

Indian Penal Code, 1860 — Section 147, 148, 149, 269, 270, 323, 324, 337, 341, 354, 427Jharkhand State Epidemic Disease (Covid-19) Regulation, 2020 — Section 2, 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts21 Sept 2020Allowed

Vicky Kumar @ Bicky Kumar Vs State Of Jharkhand

Jharkhand High Court · (2020) 09 JH CK 0153

Indian Penal Code, 1860 — Section 34, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(4)Jharkhand Minor Minerals Concession (JMMC) Rules, 2004 — Rule 54Jharkhand Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rule, 2007 — Rule 9(i), 13
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