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Cross Examination of a witness should be completed on the same day – Hon’ble High Court of Jharkhand	Accessible Version : View(620 KB)
Hon’ble Jharkhand High Court Order dated 16.12.2020 Passed in F.A. No. 49 of 2019 “Dr. Pankaj Kumar Vs Prerna”	Accessible Version : View(1 MB)
Right of the accused to be supplied with documents or material, seized or collected during the investigation- Hon’ble Supreme Court of India	Accessible Version : View(1 MB)
Honble Supreme Court issues directions to avoid delay in release of prisoners after granting bail.	Accessible Version : View(194 KB)
Remand matters shall be taken up at 2.00 p.m by each concerned Magistrate without fail.	Accessible Version : View(198 KB)
Mobile E-Mail detail Collection form for advocate	Accessible Version : View(34 KB)
efiling-User-manual	Accessible Version : View(3 MB)
NSTEP User manual	Accessible Version : View(2 MB)
Step by Step Guide for efiling at High Courts and District Courts	Accessible Version : View(6 MB)
Internal Complaint Committee Civil Court Hazaribagh	Accessible Version : View(285 KB)
Police Station Wise Magistrate	Accessible Version : View(84 KB)
Advocate Details	Accessible Version : View(95 KB)
NEGOTIABLE INSTRUMENTS ACT	Accessible Version : View(670 KB)
RULES FOR ON-LINE ELECTRONIC FILING (E-FILING)	Accessible Version : View(772 KB)
VIDEO CONFERENCING RULES	Accessible Version : View(234 KB)
Criminal Courts Rule	Accessible Version : View(764 KB)
Civil Court Rules	Accessible Version : View(2 MB)