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Jharkhand High Court judgments

29,565 judgments · page 350 of 1,479

High Courts11 Dec 2019Dismissed

Jumbal Nayak Vs State Of Jharkhand

Jharkhand High Court · (2019) 12 JH CK 0160

Indian Penal Code, 1860 — Section 302, 307, 326Prevention Of Witch (Daain) Practices Act, 1999 — Section 3, 4Evidence Act, 1872 — Section 134
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High Courts11 Dec 2019Dismissed

Babua Pandey And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 12 JH CK 0159

Indian Penal Code, 1860 — Section 34, 120B, 141, 149, 302Code Of Criminal Procedure, 1973 — Section 162(1), 169Evidence Act, 1872 — Section 134, 145
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High Courts11 Dec 2019Dismissed

State Of Jharkhand And Ors Vs Rekha Agarwal

Jharkhand High Court · (2019) 12 JH CK 0156

Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1972 — Section 4A, 5, 6, 7, 8, 9, 10, 10(3), 11, 15Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 15
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High Courts11 Dec 2019Dismissed

Prasidh Kumar Verma Vs Anita Devi And Ors

Jharkhand High Court · (2019) 12 JH CK 0154

Hindu Marriage Act, 1955 — Section 13, 13(1)(i),13(1)(ib), 24Indian Penal Code, 1860 — Section 120B, 147, 148, 307, 323, 341, 379, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts10 Dec 2019Allowed

Pankaj Kumar And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 12 JH CK 0151

Indian Penal Code, 1860 — Section 34, 323, 504Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r)Code Of Criminal Procedure Act, 1973 — Section 438(2)
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