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Jharkhand High Court judgments

29,568 judgments · page 672 of 1,479

High Courts21 Sept 2014

Sabir Alam Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 AJR 356 : (2015) 1 JLJR 440

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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High Courts19 Sept 2014

Shambhu Mahto Vs B.C.C.L.

Jharkhand High Court · (2015) 1 AJR 30 : (2015) 1 JLJR 192

Constitution of India, 1950 — Article 226, 311(2)Land Acquisition Act, 1894 — Section 12(2)
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High Courts19 Sept 2014

Yatindra Kumar Das Vs The State of Jharkhand

Jharkhand High Court · (2014) 4 AJR 615 : (2015) 2 Crimes 14 : (2014) 4 Crimes 174 : (2014) 4 JLJR 371

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(), 197, 482
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High Courts18 Sept 2014Disposed off

Upendra Paswan Vs State of Jharkhand

Jharkhand High Court · (2015) 1 Crimes 771

Arms Act, 1959 - Section 25 lb a, 26, 35 — Explosive Substances Act, 1908 - Section 3, 4 — Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, 2, 20 — Juvenile Justice Act, 1986 - Section 15, 21 — Penal Code, 1860 (IPC) - Section 120B, 147, 148, 149, 302 — Prevention of Terrorism Act, 2002 - Section 20, 31ab, 32, 33, 34
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High Courts17 Sept 2014

Satwanti Automobiles Vs State Bank of India

Jharkhand High Court · AIR 2015 Jhar 57 : (2015) 2 AJR 338 : (2015) 2 BC 131

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 61, 62Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(8)
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