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Jharkhand High Court judgments

29,567 judgments · page 524 of 1,479

High Courts03 Oct 2016Dismissed

Vishnu Prasad Rai Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 507 : (2017) 1 ECrC 287 : (2017) 1 JBCJ 389

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 109, Section 120-B, Section 201, Section 409, Section 419, Section 420, Section 423, Section 424, Section 467, Section 468, Section 471, Section 477-A, Section
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High Courts30 Sept 2016Dismissed

Subhash Chandra Sahu Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 815 : (2017) 1 JBCJ 706 : (2016) 4 JLJR 558

Bihar Boards Miscellaneous Rules, 1958 - Rule 167Bihar Civil Court and Staff (Class III and Class IV) Rules, 1998 - Rule 18Bihar Government Servants Conduct Rules, 1976 - Rule 3
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High Courts29 Sept 2016Dismissed

Pawan Kumar Poddar Vs Omiya Ranjan

Jharkhand High Court · (2017) 2 AIRJharR 73 : (2017) 1 JBCJ 364 : (2017) 2 JLJR 563

Civil Procedure Code, 1908 (CPC) - Section 100Jharkhand Buildings (lease, Rent And Eviction) Control Act, 2000 - Section 11, Section 2(b), Section 2(h)(iii)
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High Courts29 Sept 2016Allowed

Murlidhar Tiwary Vs Ramesh Upadhya

Jharkhand High Court · (2017) 1 AIRJharR 834 : (2017) 1 JBCJ 63 : (2016) 4 JLJR 568

Civil Procedure Code, 1908 (CPC) - Section 30Land Acquisition Act, 1894 - Section 18
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High Courts28 Sept 2016Dismissed

Yamuna Prasad Sahu Vs State of Jharkhand

Jharkhand High Court · (2016) 4 Crimes 280 : (2017) 1 NIJ 451

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x)(viii)
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