Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 465Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6

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High Courts21 Mar 2005Dismissed

Saheb Ghosh and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2005) 3 JCR 499

Penal Code, 1860 (IPC) — Section 395, 412

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High Courts21 Mar 2005

Urmila Devi and Others Vs Smt. Sushila Devi and Another

Jharkhand High Court · (2005) 2 JCR 556

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14

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High Courts18 Mar 2005Dismissed

Sahaju Mahto and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 3 JCR 498

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401High Court of Jharkhand Rules, 2001 — Rule 159Penal Code, 1860 (IPC) — Section 427, 448

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High Courts18 Mar 2005

Gyanpati Kumari and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 2 JCR 590

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High Courts18 Mar 2005Allowed

Gopal Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 2 JCR 588

Constitution of India, 1950 — Article 16

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High Courts17 Mar 2005Dismissed

Indrajit Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 3 JCR 169

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 323, 380, 409

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High Courts17 Mar 2005Allowed

Yugal Rajak Vs Eastern Coalfields Limited and Others

Jharkhand High Court · (2005) 3 JCR 25

Constitution of India, 1950 — Article 14, 311, 311(2)

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High Courts17 Mar 2005Dismissed

Banshi Rawani Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2006) 1 JCR 418

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High Courts16 Mar 2005

Binkatesh Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 3 JCR 122

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21

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High Courts16 Mar 2005Dismissed

Kumud Baran Dutta Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 2 JCR 317

Bihar Saw Mills (Regulation) Act, 1990 — Section 13(1), 7(5)

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High Courts15 Mar 2005Allowed

Maheshwari Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 3 JCR 149

Constitution of India, 1950 — Article 309

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High Courts15 Mar 2005

Raja Ram Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 2 JCR 591

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High Courts15 Mar 2005Allowed

Sahdeo Rai Vs State of Jharkhand

Jharkhand High Court · (2005) 3 JCR 492

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304(B), 306, 34

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High Courts15 Mar 2005

Shaktinath Jha and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 106 FLR 343 : (2005) 2 JCR 583

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