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Jharkhand High Court judgments

29,567 judgments · page 512 of 1,479

High Courts08 Dec 2016Allowed

Barachya Singh Vs State of Bihar

Jharkhand High Court · (2017) 170 AIC 754 : (2017) 2 AIRJharR 718 : (2017) 1 ECrC 411 : (2017) 1 JBCJ 223 : (2017) 2 JLJR 331

Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302, Section 307
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High Courts08 Dec 2016Disposed Off

Kuresha Bibi Vs Union of India

Jharkhand High Court · (2017) 1 AIRJharR 319 : (2017) 153 FLR 519 : (2017) 1 JBCJ 230 : (2017) 1 JCR 722

Constitution of India, 1950 - Article 226
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High Courts08 Dec 2016Disposed Off

Harendra Kumar Singh Vs Union of India

Jharkhand High Court · (2017) 1 AIRJharR 836

Chit Funds Act, 1982 - Section 4Constitution of India, 1950 - Article 226Jharkhand Protection of Interest of Deposition (In Financial Establishment) Act, 2011 - Section 4
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High Courts07 Dec 2016Disposed Off

Surya Sonal Singh Vs Directorate of Enforcement

Jharkhand High Court · (2017) 1 AIRJharR 322 : (2017) 2 ECrC 225 : (2017) 2 JCR 352 : (2017) 2 RCRCriminal 514

Criminal Procedure Code, 1973 (CrPC) - Section 438Prevention of Money-Laundering Act, 2002 - Section 3, Section 4
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High Courts07 Dec 2016Dismissed

Tayyaba Khanam Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 272 : (2017) 1 JBCJ 274

All India Council for Technical Education Act, 1987 - Section 3Constitution of India, 1950 - Article 226
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High Courts05 Dec 2016Disposed off

Rinku Devi Vs Santosh Kumar

Jharkhand High Court · (2017) 170 AIC 758 : (2017) 1 JBCJ 271 : (2017) 2 JCR 64

Hindu Marriage Act, 1955 - Section 13, Section 13(1)(i-b), Section 24, Section 9
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High Courts03 Dec 2016Allowed

Harish Kumar Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 ECrC 576

Criminal Procedure Code, 1973 (CrPC) - Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14-A
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