Bihar Saw Mills (Regulation) Act, 1990 — Section 10 13, 16(2), 5Constitution of India, 1950 — Article 300AForest Act, 1927 — Section 41, 42, 43, 45, 49

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High Courts22 Feb 2007

State of Bihar (Now Jharkhand) and Others Vs Mumtaz Ahmad

Jharkhand High Court · (2007) 3 JCR 502

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High Courts21 Feb 2007Dismissed

Lenga Kudada Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 3 JCR 643

Arms Act, 1959 — Section 26, 35Penal Code, 1860 (IPC) — Section 224, 302, 307, 323, 34

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High Courts21 Feb 2007Dismissed

Ajit Prasad Verma and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 1340

Constitution of India, 1950 — Article 233Jharkhand Superior Judicial Service (Recruitment, Appointment and Conditions of Service) Rules, 2001 — Rule 2, 4, 5, 6, 8

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High Courts21 Feb 2007Allowed

Dipali Chakraborty and Others Vs Sri J.K. Prasad and Another

Jharkhand High Court · (2007) 2 AndhWR 735 : (2008) ACJ 742 : (2007) 3 JCR 573

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Feb 2007Dismissed

Ramlal Sardar and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 3 JCR 494

Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts21 Feb 2007Dismissed

Bhakti Bala Dasi Vs Baldeo Pandit and Others

Jharkhand High Court · (2007) 4 JCR 409

Penal Code, 1860 (IPC) — Section 109, 494

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High Courts20 Feb 2007

Court on its own motion Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 1363

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(3), 176

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High Courts19 Feb 2007Dismissed

Kaila Mandal Vs Central Coal Field Limited and Others

Jharkhand High Court · (2007) 3 JCR 82

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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 Courts17 Feb 2007Allowed

Arvind Kumar Tiwary Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 196

Constitution of India, 1950 — Article 14, 19

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High Courts15 Feb 2007Dismissed

Prasadi Mahto @ Talo Mahto and Taleshwar Mahato Vs The State of Jharkhand

Jharkhand High Court · (2007) 2 BLJR 1138

Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 4, 5, 7Penal Code, 1860 (IPC) — Section 144

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High Courts15 Feb 2007

Vinay Kumar Dubey and Another and Dinesh Kumar Dandpat and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 33

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High Courts15 Feb 2007Allowed

Shrikrishna Prasad Sinha Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 382

Constitution of India, 1950 — Article 14

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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 Courts14 Feb 2007Allowed

Parasnath Rai @ Prof. Parasnath Rai Vs The State of Jharkhand

Jharkhand High Court · (2007) CriLJ 3094

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 1, 161, 164, 173, 193Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts13 Feb 2007

Umeshwar Upadhyay Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 1093 : (2007) 2 JCR 221

Penal Code, 1860 (IPC) — Section 120B, 224, 225

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