Indian Penal Code, 1860 — Section 120B, 201, 302, 363, 376(f), 407, 420, 463, 471Code of Criminal Procedure, 1973 — Section 161Indian Evidence Act, 1872 — Section 26Arms Act, 1959 — Section 25, 54, 59

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High Courts16 Mar 2018Allowed

ANJALI GUPTA Vs RANJIT KUMAR

Jharkhand High Court · (2018) 03 JH CK 0033

Code of Civil Procedure, 1908 — Section 24

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High Courts16 Mar 2018Allowed

RUPA KUMARI @ DEVI Vs LOKESHWAR PRASA

Jharkhand High Court · (2018) 03 JH CK 0032

Code of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 498ACode of Criminal Procedure, 1973 — Section 125

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High Courts16 Mar 2018Dismissed

GOKHUL SAW, SON OF LATE DHANU SAW, RESIDENT OF VILLAGEPALGANJ, PO & PSPIRTAND, DISTRICTGIRIDIH Vs STATE OF JHARKHAND

Jharkhand High Court · (2018) 03 JH CK 0031

Indian Penal Code, 1860 — Section 120B, 122, 124AUnlawful Activities Prevention Act, 1967 — Section 13Explosive Substance Act, 1884 — Section 4, 5

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High Courts16 Mar 2018Allowed

SANKAT MOCHAN Vs STATE OF JHARKHAND THROUGH THE SECRETARY, COMMERCIAL TAXES DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, PO-DHURWA, PS-JAGANNATHPUR, DISTT.-RANCHI

Jharkhand High Court · (2018) 03 JH CK 0030

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High Courts16 Mar 2018Dismissed

ANAND PRAKASH SINGH Vs CENTRAL COALFIELDS LIMITED, DARBHANGA HOUSE, P.O.-RANCHI, PSKOTWALI, DISTRICT-RANCHI

Jharkhand High Court · (2018) 03 JH CK 0029

Indian Penal Code, 1860 — Section 120B, 420, 468, 471, 477Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Administrative Tribunal Act, 1985 — Section 19

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High Courts16 Mar 2018Disposed Of

BINOD SHANKAR MISHRA Vs STATE OF JHARKHAND

Jharkhand High Court · (2018) 03 JH CK 0028

Indian Penal Code, 1860 — Section 161, 409, 468, 469, 470Prevention of Corruption Act, 1988 — Section 7, 13Constitution of India, 1950 — Article 226

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High Courts16 Mar 2018Dismissed

SABITRI DEVI Vs CENTRAL COALFIELDS LIMITED

Jharkhand High Court · (2018) 03 JH CK 0027

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High Courts16 Mar 2018Allowed

SMT. BASANTI MUNDA Vs STATE BANK OF INDIA BRANCH TUPUDANA

Jharkhand High Court · (2018) 03 JH CK 0026

Bihar and Orissa Public Demand Recovery Act, 1950 — Section 29Registration Act, 1908 — Section 17(2)(xii), 84(4)Bihar and Orissa Public Demand Recovery Act, 1914 — Section 29, 60, 65

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