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Jharkhand High Court judgments

29,562 judgments · page 295 of 1,479

High Courts28 Aug 2020Allowed

Khajija Tahera Vs State of Jharkhand

Jharkhand High Court · (2020) 08 JH CK 0295

Indian Penal Code, 1860 — Section 269, 270, 336, 337, 338, 417, 419Medical Practitioner Act, 2007 — Section 2(3), 41(1)bIndian Medical Council Act, 1956 — Section 13(3), 25
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High Courts28 Aug 2020Allowed

Sanichar Singh Vs State of Jharkhand

Jharkhand High Court · (2020) 08 JH CK 0291

Indian Penal Code, 1860 — Section 34, 272, 273, 420Excise Act, 1950 — Section 47(A)(F), 55Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts28 Aug 2020Disposed Of

Anupama Burman Vs Prince Burman

Jharkhand High Court · (2020) 08 JH CK 0290

Indian Penal Code, 1860 — Section 34, 307, 323, 498AHindu Marriage Act, 1955 — Section 9Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts28 Aug 2020Dismissed

Nasim Akhtar @ Raju Vs State of Jharkhand

Jharkhand High Court · (2020) 08 JH CK 0288

Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 18, 18(B), 19, 20, 21, 23Indian Penal Code, 1860 — Section 34, 120(B), 121, 121(A), 124(A)
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High Courts28 Aug 2020Allowed

Rekha Kumari Vs Pramod Kumar Das

Jharkhand High Court · (2020) 08 JH CK 0285

Hindu Marriage Act, 1955 — Section 9Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
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