Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Secti

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High Courts14 Feb 2017

Arun Kumar @ Guddu @ Arun Mahaseth Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0128

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A, Se

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High Courts14 Feb 2017

Arun Kumar @ Arun Turi Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0127

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A - Husband or relativ

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High Courts14 Feb 2017Dismissed

Baju Rout Vs Kanchan Devi

Jharkhand High Court · (2017) 1 JLJR 669

Hindu Marriage Act, 1955 - Section 13(1)

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High Courts14 Feb 2017Disposed Off

Abhijit Bagchi @ Abhijeet Bagchi Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 300 : (2017) 2 JCR 457

Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 304B

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High Courts14 Feb 2017Dismissed

Muslema Khatun Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 333 : (2017) 2 JCR 467

Penal Code, 1860 (IPC) - Section 376

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High Courts14 Feb 2017Dismissed

Md. Bashiruddin Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 494

Penal Code, 1860 (IPC) - Section 323, Section 341

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High Courts14 Feb 2017Allowed

Suresh Oraon Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JLJR 232

Constitution of India, 1950 - Article 226

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High Courts14 Feb 2017Allowed

Brij Nandan Sharma Vs State of Jharkhand

Jharkhand High Court · (2017) 172 AIC 716 : (2017) 2 JBCJ 309 : (2017) 2 JLJR 619

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 328

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High Courts14 Feb 2017Dismissed

Surendra Singh Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JCR 704

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 323, Section 325, Section 341, Section 447

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High Courts14 Feb 2017Allowed

Smt. Fulchuhi Prajapati Vs Union of India

Jharkhand High Court · (2017) 2 JCR 702

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High Courts13 Feb 2017

Hopna Hansda Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0167

Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of processIndian Penal Code, 1860, Section 420, Section 323 - Cheating and d

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High Courts13 Feb 2017Allowed

Chandan Kumar, Vs The State of Jharkhand through its Chief Secretary, & Ors.,

Jharkhand High Court · (2017) 02 JH CK 0142

Limitation Act, 1963, Section 5, Section 5 - Extension of prescribed period in certain cases - Extension of prescribed period in certain casesRailways Act, 1989,

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High Courts13 Feb 2017

Arun Kumar Vs The State of Jharkhand

Jharkhand High Court · (2017) 02 JH CK 0126

Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Rioting, armed with dea

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High Courts13 Feb 2017

Arun Kumar Vs State of Jharkhand, Anr.

Jharkhand High Court · (2017) 02 JH CK 0125

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High Courts13 Feb 2017Allowed

Manish Choudhary Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 301 : (2017) 2 JBCJ 330 : (2017) 2 JCR 458

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 420

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High Courts13 Feb 2017Dismissed

Bajo Pandi Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 ECrC 478

Penal Code, 1860 (IPC) - Section 323, Section 324

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