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Jharkhand High Court judgments

29,568 judgments · page 623 of 1,479

High Courts22 May 2015Dismissed

B. Muthuraman and Others Vs State of Jharkhand

Jharkhand High Court · (2015) 3 AJR 165 : (2015) 5 FLT 598

Criminal Procedure Code, 1973 (CrPC) - Section 4, 482Mines and Minerals (Development and Regulation) Act, 1957 - Section 21, 21(1), 21(6), 22, 23Penal Code, 1860 (IPC) - Section 468
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High Courts22 May 2015Disposed off

Rajesh Kumar Prasad Vs State of Jharkhand

Jharkhand High Court · (2015) 3 AJR 414 : (2016) 1 CCR 176 : (2015) CriLJ 4224 : (2016) 1 Crimes 453 : (2016) 333 ELT 17 : (2015) 131 SCL 539

Central Excises and Salt Act, 1944 - Section 13, 18, 19, 2(a), 20Criminal Procedure Code, 1973 (CrPC) - Section 155, 188, 41, 45, 56Foreign Exchange Management Act, 1999 - Section 49(3), 49(4)
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High Courts22 May 2015Dismissed

Manish Khemka Vs State of Jharkhand and Others

Jharkhand High Court · (2015) 3 JLJR 627

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 4Mines and Minerals (Development and Regulation) Act, 1957 - Section 21, 21(1), 21(6), 22, 23(2)(C)
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High Courts21 May 2015Dismissed

Jitan Mahato Vs The State of Jharkhand

Jharkhand High Court · (2015) 05 JH CK 0058

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 457Evidence Act, 1872 - Section 3, 3(1), 3(2), 30Penal Code, 1860 (IPC) - Section 120B, 302, 394, 411
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