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Jharkhand High Court judgments

29,567 judgments · page 552 of 1,479

High Courts09 May 2016Allowed

Santosh Das Vs State of Jharkhand

Jharkhand High Court · (2016) 2 AIRJharR 837

Explosive Substances Act, 1908 - Section 3, 4Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12Penal Code, 1860 (IPC) - Section 120B, 302, 34
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High Courts06 May 2016Dismissed

Dayanand Gupta Vs State of Jharkhand

Jharkhand High Court · (2016) ACD 733 : (2016) 4 ECrC 93 : (2016) 3 JBCJ 331 : (2016) 3 JLJR 352 : (2017) 1 PCCR 11

Evidence Act, 1872 - Section 45Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts06 May 2016Dismissed

Umesh Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 3 ECrC 300 : (2016) 4 JBCJ 99 : (2016) 2 JLJR 591 : (2017) 1 PCCR 152

Criminal Procedure Code, 1973 (CrPC) - Section 258Penal Code, 1860 (IPC) - Section 279, 337, 338
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High Courts06 May 2016Dismissed

Chhotu Turi Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 392 : (2016) 4 ECrC 91 : (2016) 3 JBCJ 306 : (2016) 4 JCR 592 : (2016) 3 JLJR 313 : (2017) 1 PCCR 12

Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 323, 341, 376, 506
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