Bihar and Orissa General Clauses Act, 1917 — Section 28Bihar Regional Development Authorities Act, 1981 — Section 2, 21(2), 24, 24(1), 24(2)Bihar Regional Development Authorities Rules — Rule 67

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High Courts02 Nov 2007Allowed

Baleshwar Paswan Vs The State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 946 : (2011) 2 JCR 64

Penal Code, 1860 (IPC) — Section 120B, 406, 409, 467, 468

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High Courts02 Nov 2007Dismissed

B.O.C. India Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 473 : (2009) 21 VST 475

Constitution of India, 1950 — Article 226

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High Courts02 Nov 2007Allowed

Larsen and Toubro Limited Vs The State of Bihar (now Jharkhand) and Others

Jharkhand High Court · (2008) 1 JCR 210 : (2009) 21 VST 173

Bihar Finance Act, 1981 — Section 21(1)Bihar Sales Tax Rules, 1983 — Rule 13Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4

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High Courts02 Nov 2007Dismissed

Jorong Danial Hirala Guria and Daddanji Sharma Vs Union of India (UOI) and Others Hiralal Guria Vs Union of India (UOI) and Others

Jharkhand High Court · (2008) 1 JCR 43

Bihar Reorganisation Act, 2000 — Section 71, 72Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 10Public Service (Cadre) Rules — Rule 5(2)

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High Courts02 Nov 2007

Union Enterprises Vs Union of India (UOI) and Others Commissioner of Central Excise Vs Union Enterprises

Jharkhand High Court · (2008) 1 JCR 493

Central Excise Rules, 1944 — Rule 173G(1), 96ZO(1), 96ZO(3), 96ZP, 96ZP(3)Central Excises and Salt Act, 1944 — Section 3A, 3A(2), 3A(3), 3A(4)Constitution of India, 1950 — Article 226

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High Courts02 Nov 2007Dismissed

Lal Mohan Hansda Vs The State of Jharkhand

Jharkhand High Court · (2008) CrLJ 2189

Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 341, 354, 376, 511

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High Courts02 Nov 2007Dismissed

Debashish Soren Vs The State of Jharkhand Premchand Murmu Vs The State of Jharkhand and Ranchi Municipal Corporation Kaliram Karunamay Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 542

Constitution of India, 1950 — Article 243M, 243ZC, 243ZF, 244, 368Jharkhand Municipal (Amendment) Act, 2006 — Section 1(ii)Jharkhand Municipal Act, 2000 — Section 1

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High Courts01 Nov 2007