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Jharkhand High Court judgments, 2007

782 judgments · page 35 of 40

High Courts19 Feb 2007Allowed

Shiv Kumar Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 1128 : (2007) 2 JCR 243

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 240, 243General Clauses Act, 1897 — Section 3(50)
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High Courts14 Feb 2007Allowed

Abhay Kumar Shroff Vs Commissioner of Income Tax and Others

Jharkhand High Court · (2007) 2 BLJR 1552 : (2007) 210 CTR 602 : (2007) 290 ITR 114 : (2007) 3 JCR 264 : (2007) 162 TAXMAN 429

Finance Act, 1995 — Section 158B, 158C, 158D, 158E, 158FFinance Act, 2003 — Section 130, 132, 132A, 132B, 139Income Tax Act, 1961 — Section 132, 132(3), 132A, 139, 139(1)
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High Courts13 Feb 2007Allowed

Samir Gupta Vs State of Jharkhand and Another

Jharkhand High Court · (2007) 2 BLJR 881 : (2007) 2 JCR 283

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 482Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 142Negotiable Instruments Act, 1881 (NI) — Section 138, 14
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