Civil Procedure Code, 1908 (CPC) — Section 114Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts11 Jan 2016Dismissed

Annu Sharma and other Vs State of Jharkhand and other

Jharkhand High Court · (2016) 2 ECrC 86 : (2016) 2 JBCJ 316

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4

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High Courts11 Jan 2016Dismissed

Manohar Mahto and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 01 JH CK 0092

Constitution of India, 1950 - Article 14

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High Courts11 Jan 2016Allowed

Sikander Ansari and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 160 AIC 366 : (2016) 2 ECrC 76

Criminal Procedure Code, 1973 (CrPC) - Section 313Explosive Substances Act, 1908 - Section 4, Section 5Penal Code, 1860 (IPC) - Section 120, Section 120B, Section 302, Section 324, Section 452

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High Courts08 Jan 2016Disposed Off

M/s. Steel Authority of India Limited Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JLJR 562

Industrial Disputes Act, 1947 - Section 18

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High Courts08 Jan 2016Dismissed

Somara Nagesia Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 JLJR 143

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34

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High Courts08 Jan 2016Disposed Off

Jharna Sao Vs Sri Sheo Shankar Prasad Sao

Jharkhand High Court · (2017) 1 JLJR 553

Arbitration and Conciliation Act, 1996 - Section 11(6)

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High Courts08 Jan 2016Disposed Off

Raj Kishore Prasad Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JLJR 91

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 409, Section 420

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High Courts08 Jan 2016Allowed

Chandan Ram Vs The State of Jharkhand

Jharkhand High Court · (2016) 160 AIC 363 : (2016) 1 ECrC 695 : (2016) 2 JBCJ 126 : (2017) 1 JLJR 571

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 366A

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High Courts08 Jan 2016Dismissed

Patel & Kamani Agencies, A Partnership Firm Through One of Its Partners Sri. Nakul Kamani Vs The Life Insurance Corporation Of India, Zonal Office, Patna, State of Bihar and others

Jharkhand High Court · (2016) 159 AIC 764 : (2016) 2 JBCJ 109 : (2016) 2 JCR 268 : (2016) 1 JCR 600 : (2017) 1 JLJR 565

Constitution of India, 1950 — Article 226

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High Courts08 Jan 2016Allowed

Ashok Kumar Gupta Vs State of Jharkhand

Jharkhand High Court · (2016) 1 AIRJharR 398 : (2016) 1 ECrC 689 : (2016) 2 JBCJ 119 : (2016) 3 JLJR 131

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200, Section 482Penal Code, 1860 (IPC) - Section 34, Section 405, Section 406, Section 415, Section 420, Section 506

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