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Jharkhand High Court judgments

29,565 judgments · page 430 of 1,479

High Courts03 Jul 2018Dismissed

Ashok Kumar Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0004

Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139
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High Courts02 Jul 2018Disposed Off

Mrs. Meeta Kumar Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0002

Jharkhand High Court Judges' (Medical Facilities) Reimbursement Rules, 2004 — Rule 3(d), 3(f)Constitution of India, 1950 — Article 226, 227
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High Courts29 Jun 2018Allowed

Ashok Kumhar Vs State of Jharkhand

Jharkhand High Court · (2018) 06 JH CK 0101

Indian Penal Code, 1860 — Section 34, 302, 306, 498ACode of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 113A
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High Courts29 Jun 2018Dismissed

Badal Mahatha Vs State of Jharkhand

Jharkhand High Court · (2018) 06 JH CK 0096

Indian Penal Code, 1860 — Section 323, 327, 354, 356, 376, 385, 448, 504, 511Probation of Offenders Act, 1958 — Section 4Code of Criminal Procedure, 1973 — Section 107, 156(3), 313
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High Courts28 Jun 2018Dismissed

Prabhu Prasad Sahu Vs State of Jharkhand

Jharkhand High Court · (2018) 06 JH CK 0093

Indian Penal Code, 1860 — Section 120-B, 116, 121-A, 124-A, 386, 411, 506National Investigation Agency Act, 2008 — Section 21(4)Unlawful Activities Prevention Act, 1967 — Section 17, 19, 20, 21, 23, 38, 39, 40, 43D(5)
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High Courts28 Jun 2018Dismissed

Imtiyaj Vs State of Jharkhand

Jharkhand High Court · (2018) 06 JH CK 0084

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 326, 452Code of Criminal Procedure, 1973 — Section 107, 144, 313Arms Act, 1959 — Section 27
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