Criminal Procedure Code, 1973 (CrPC) — Section 107, 482Penal Code, 1860 (IPC) — Section 147, 323, 341, 379Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4, 5

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High Courts18 Apr 2006Allowed

Ledha Majhi and Others Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 396, 412

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High Courts18 Apr 2006Allowed

Managing Director, I.C.I.C.I. Bank Ltd. Vs The State of Jharkhand and Shri Deobrat Prasad

Jharkhand High Court · (2006) CriLJ 3927 : (2006) 3 JLJR 191 : (2006) 2 AIRJharR 708

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406

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High Courts18 Apr 2006Dismissed

Raghunandan Pradhan and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 04 JH CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 125, 173, 202, 210, 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A

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High Courts18 Apr 2006Allowed

Amitabh Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 186

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High Courts18 Apr 2006Allowed

Calcutta Industrial Supply Corporation Vs Central Coalfields Ltd.

Jharkhand High Court · (2006) 3 JCR 7

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 11(6), 7

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High Courts18 Apr 2006

Jonas Dahanga Vs The State of Jharkhand and Others

Jharkhand High Court · (2006) 04 JH CK 0074

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High Courts18 Apr 2006Dismissed

Biswajit @ Prabin Pandey and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 3 JCR 149

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts18 Apr 2006

Ishaque Mian and Jainul Mian Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0030

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Explosive Substances Act, 1908 — Section 3

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High Courts18 Apr 2006

Chandravan Yadav Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts18 Apr 2006

Rati Ram Manjhi and Others Vs Steel Authority of India Ltd. and Others

Jharkhand High Court · (2006) 3 JCR 201

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High Courts18 Apr 2006Dismissed

Naresh Marik Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 2 DMC 696 : (2006) 3 JCR 242

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Family Courts Act, 1984 — Section 19

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High Courts17 Apr 2006Allowed

Samastipur Kshetriya Gramin Bank Vs Union of India (UOI) and Others

Jharkhand High Court · (2006) 2 LLJ 557

Industrial Disputes Act, 1947 — Section 9ARegional Rural Banks Act, 1976 — Section 17

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