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Jharkhand High Court judgments

29,568 judgments · page 590 of 1,479

High Courts05 Jan 2016Allowed

Avinash Topno Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 414 : (2017) CriLJ 627 : (2017) 1 Crimes 679 : (2016) 2 ECrC 195 : (2016) 3 JBCJ 382 : (2016) 2 JLJR 28

Constitution of India, 1950 - Article 20, Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 188, Section 220, Section 221, Section 258, Section 300, Section 482General Clauses Act, 1897 - Section 26
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High Courts05 Jan 2016Dismissed

Manoranjan S.K. Pati and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 2 ECrC 72

Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 207, Section 227, Section 239, Section 482Penal Code, 1860 (IPC) - Section 109, Section 120(B), Section 34, Section 420, Section 467, Section 468, Section 471
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High Courts05 Jan 2016Dismissed

Rakesh Kumar Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) 1 AIRJharR 357 : (2016) CriLJ 1561 : (2016) 2 ECrC 214 : (2016) 2 JBCJ 167 : (2016) 1 JLJR 686

Constitution of India, 1950 - Article 51 A (a), Article 51-A (a)Criminal Procedure Code, 1973 (CrPC) - Section 216, Section 228, Section 397, Section 41 A (1), Section 41 A(1), Section 41A(1), Section 482, Section 73, Section 82Penal
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