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Jharkhand High Court judgments

29,565 judgments · page 406 of 1,479

High Courts21 Jan 2019Disposed Off

Ashutosh Kumar Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 01 JH CK 0056

Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Castes And the Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 482
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High Courts21 Jan 2019Disposed Off

Firu Kachuwa Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0050

Indian Penal Code, 1860 — Section 302Prevention Of Witch Craft (Daain) Practices Act, 1999 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
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High Courts21 Jan 2019Allowed

Anjay Das And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0049

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 6, 8, 27, 106, 112
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High Courts17 Jan 2019Dismissed

Kerse Kora Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0045

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27, 106
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High Courts17 Jan 2019Dismissed

Rengo Kurli And Ors Vs State Of Bihar

Jharkhand High Court · (2019) 01 JH CK 0043

Code Of Criminal Procedure, 1973 — Section 313, 394Indian Penal Code, 1860 — Section 34, 147, 148, 149, 201, 302, 380, 411, 461Evidence Act, 1872 — Section 118
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