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Jharkhand High Court judgments

29,567 judgments · page 1,229 of 1,479

High Courts21 Apr 2006Allowed

Asharful Haque and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2006) CriLJ 3916 : (2006) 3 JLJR 455 : (2006) 3 EastCriC 112 : (2006) 2 AIRJharR 697 : (2006) 3 JCR 225

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3(1), 7Penal Code, 1860 (IPC) — Section 34, 420
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High Courts21 Apr 2006Allowed

M.N. Choudhary Vs The State of Bihar and Others

Jharkhand High Court · 2007 FAJ 38 : 2007 1 FAC 106

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9(A), 9(B)
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High Courts20 Apr 2006Allowed

Employers in relation to the Management of Moonidih Project of Bharat Coking Coal Limited Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Their Workmen represented by Shri B.K. Ghose, Member, Executive Committee, Janta Mazdoor Sangh

Jharkhand High Court · (2006) 3 JCR 308 : (2007) 1 LLJ 85

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 78(C)Industrial Disputes Act, 1947 — Section 17B, 25F
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