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Jharkhand High Court judgments

29,568 judgments · page 758 of 1,479

High Courts11 Apr 2013Dismissed

Santosh Kumar Mishra Vs State of Jharkhand

Jharkhand High Court · (2013) 2 AJR 580

Criminal Procedure Code, 1973 (CrPC) — Section 438Income Tax Act, 1922 — Section 16(2), 18(5), 4(1)Penal Code, 1860 (IPC) — Section 120B, 34, 379, 467, 468
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High Courts10 Apr 2013

Kabita Devi Vs State of Jharkhand

Jharkhand High Court · (2013) 2 AJR 637

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Income Tax Act, 1922 — Section 14(2)(c), 16(1)(a), 4(1), 42Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 506
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High Courts10 Apr 2013

Ehshan Ali Vs State of Jharkhand

Jharkhand High Court · (2013) 2 AJR 665

Arms Act, 1959 — Section 27Explosive Substances Act, 1908 — Section 3, 4Income Tax Act, 1922 — Section 13, 66(1), 66(2)
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High Courts10 Apr 2013Dismissed

Bulaki Pandit Vs State of Jharkhand

Jharkhand High Court · (2013) 2 AJR 574

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 379, 494, 498A
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