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Jharkhand High Court judgments

29,565 judgments · page 428 of 1,479

High Courts09 Jul 2018Allowed

Sahju Pahan Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0134

Indian Penal Code, 1860 — Section 103, 147, 148, 149, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 313
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High Courts09 Jul 2018Dismissed

Bhukhlal Gorain Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0131

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 307, 353, 448, 506Probation of Offenders Act, 1958 — Section 4
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High Courts09 Jul 2018Dismissed

Jageshwar Gope Vs Jumini Devi

Jharkhand High Court · (2018) 07 JH CK 0130

Code of Civil Procedure, 1908 — Order 1 Rule 9, Order 1 Rule 10(2), Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25
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High Courts06 Jul 2018Dismissed

Nayak Lalan Rai Vs Yogendra Mahto and Ors.

Jharkhand High Court · (2016) 1 JLJR 700 : (2019) 1 JCR 206

Chota Nagpur Tenancy Act,. 1908 — Section 46Indian Contract Act, 1872 — Section 2(g), 2(h), 23Specific Relief Act, 1963 — Section 20
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High Courts06 Jul 2018Dismissed

Karma Oraon Vs State of Bihar

Jharkhand High Court · (2018) 07 JH CK 0128

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 164, 313, 357A
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High Courts06 Jul 2018Allowed

Martin Xess Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0031

Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976 — Section 18Bihar Non-Government Secondary Schools (Taking over of Management and Control) Ordinance 1980 — Rule 18, 18(3)(f)Constitution of India, 1950 — Article 226
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