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Jharkhand High Court judgments

29,568 judgments · page 572 of 1,479

High Courts01 Mar 2016Allowed

Jogindra Swansi and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 03 JH CK 0003

Arms Act, 1959 - Section 27Contract Labour (Regulation and Abolition) Act, 1970 - Section 17Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307, Section 34
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High Courts29 Feb 2016Disposed off

Hanuman Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 149 FLR 186 : (2016) 2 JBCJ 482 : (2016) 2 JCR 501 : (2016) 2 JLJR 318

Constitution of India, 1950 - Article 148, Article 21, Article 309, Article 31(1), Article 37, Article 41, Article 43Payment of Gratuity Act, 1972 - Section 7(3-A)
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High Courts25 Feb 2016Dismissed

Ajay Mishra Vs State of Jharkhand and another

Jharkhand High Court · (2016) 2 ECrC 613

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
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High Courts25 Feb 2016Allowed

Khora Bouri Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 130 : (2016) 2 ECrC 626 : (2016) 3 JBCJ 12 : (2016) 3 JLJR 523

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 313Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 376, Section 376(2)(G)
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