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Jharkhand High Court judgments

29,568 judgments · page 588 of 1,479

High Courts08 Jan 2016Dismissed

Vivekanand Yadav Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 2 AIRJharR 768 : (2016) 2 JBCJ 437 : (2016) 2 JCR 11 : (2016) 1 JLJR 740 : (2016) LIC 2510

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120 B, Section 120B, Section 224, Section 225
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High Courts07 Jan 2016Disposed Off

Parmeshwar Prasad Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 JLJR 88

Air (Prevention and Control of Pollution) Act, 1981 - Section 37, Section 43Criminal Procedure Code, 1973 (CrPC) - Section 482Mines And Minerals (Development And Regulation) Act, 1957 - Section 4(i)
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High Courts07 Jan 2016Dismissed

Dular Pandit and Others Vs State of Jharkhand

Jharkhand High Court · (2016) 162 AIC 551 : (2016) 1 AIRJharR 775 : (2016) 2 JCR 15

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 307, Section 326, Section 34, Section 498A
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High Courts07 Jan 2016Disposed off

Surendra Kumar Sarawgi Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 1 AIRJharR 646 : (2016) 3 JBCJ 298 : (2016) 2 JCR 151 : (2016) 2 JLJR 343

Essential Commodities Act, 1955 - Section 11, Section 12, Section 7Penal Code, 1860 (IPC) - Section 116, Section 165-A, Section 34, Section 406, Section 412, Section 420Prevention of Corruption Act, 1988 - Section 10, Section 12, Sec
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High Courts07 Jan 2016Allowed

Ramjatan Bhuiyan Vs The State of Jharkhand

Jharkhand High Court · (2016) 01 JH CK 0077

Criminal Procedure Code, 1973 (CrPC) - Section 228, Section 229, Section 230, Section 313, Section 329, Section 375Penal Code, 1860 (IPC) - Section 302
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