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Jharkhand High Court judgments

29,567 judgments · page 509 of 1,479

High Courts04 Jan 2017Dismissed

Sanjit Mukherjee Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 497

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 406, Section 420, Section 467, Section 468, Section 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(x)
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High Courts04 Jan 2017Allowed

Ravan Roy Vs The State of Bihar

Jharkhand High Court · (2017) 171 AIC 543 : (2017) 1 ECrC 659 : (2017) 1 JBCJ 465 : (2017) 1 JCR 693 : (2017) 1 JLJR 484

Penal Code, 1860 (IPC) - Section 147, Section 302, Section 325, Section 326, Section 458
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High Courts04 Jan 2017Allowed

Thakur Hansda Vs Mukhodi Hembram

Jharkhand High Court · (2017) 171 AIC 546 : (2017) AIR(Jharkhand) 38 : (2017) 1 AIRJharR 660 : (2017) 2 JCR 411 : (2017) 2 JLJR 8

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97
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High Courts03 Jan 2017

Chandra Shekhar Ram Vs Rekha Devi

Jharkhand High Court · (2017) 01 JH CK 0155

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