Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 43, 439, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423Prevention of Corruption Act, 1988 — Section 11, 13

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High Courts26 Mar 2010

Prafulla Kumar Jha Vs The State of Jharkhand and Others Sanjay Kumar Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2010) 125 FLR 697

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High Courts26 Mar 2010Allowed

Dhaman Mahto, Dihal Mahto, Rameshear Mahato and Sewa Mahto Vs The State of Jharkhand

Jharkhand High Court · (2010) 03 JH CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 395, 412

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High Courts26 Mar 2010

Irmiah Kujur Vs The State of Jharkhand, The Director, Primary Education and The District Superintendent of Education, Establishment Committee

Jharkhand High Court · (2010) 4 JLJR 200

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High Courts26 Mar 2010Allowed

Hemlal Mahto, Jugeshwar Mahto, Horil Mahto and Mahadeo Mahto Vs The State of Bihar now Jharkhand

Jharkhand High Court · (2010) 03 JH CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 144, 313Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts26 Mar 2010

Krishna Murari Singh Vs The State of Jharkhand, The Director General of Police, The Deputy Inspector General of Police, Kolhan Range and The Superintendent of Police

Jharkhand High Court · (2010) 125 FLR 702

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High Courts25 Mar 2010Dismissed

Anand Pandit Vs Damodar Valley Corporation and Another

Jharkhand High Court · (2010) 03 JH CK 0084

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9

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High Courts25 Mar 2010Dismissed

Lakhan Sao Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2010) 03 JH CK 0043

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High Courts25 Mar 2010Dismissed

Syed Hussan Imam Vs The State of Jharkhand and Another

Jharkhand High Court · (2010) 03 JH CK 0038

COMPANIES ACT, 1956 — Section 630

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High Courts25 Mar 2010

Rajdeo Shukla Vs Chairman-cum-Managing Director, Central Coal Fields Ltd. and others

Jharkhand High Court · (2010) 125 FLR 902

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4

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High Courts22 Mar 2010Dismissed

Ramesh Bouri Vs The State of Jharkhand

Jharkhand High Court · (2010) 03 JH CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 364, 366

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High Courts22 Mar 2010Allowed

Girish Kumar Sharan Vs The State of Jharkhand and Prem Lata Hembrom

Jharkhand High Court · (2010) CriLJ 4215 : (2011) 1 Crimes 272

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 313, 315, 375, 376, 415Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4

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High Courts22 Mar 2010

Hiramani Vs State of Jharkhand, Principal Secretary (Home), Govt. of Jharkhand, Deputy Commissioner and District Level Compassionate Committee

Jharkhand High Court · (2010) 4 JLJR 201

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High Courts22 Mar 2010

Bikrama Singh Vs The State of Jharkhand, Secretary Water Resources Department, Government of Jharkhand, Commissioner, Finance, Government of Jharkhand and Deputy Collector, Irrigation Revenue Division

Jharkhand High Court · (2010) 03 JH CK 0044

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High Courts22 Mar 2010Dismissed

Mahendra Jha Vs General Manager, Central Coaldields Limited (C.C.L.), The Project Oficer, Pundi Project, C.C.L. Ltd., Regional Labour Commissioner (C) and Assistant Labour Commissioner (Central)

Jharkhand High Court · (2010) 03 JH CK 0011

Payment of Gratuity Act, 1972 — Section 2A

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