Bihar and Orissa Municipal Act, 1922 — Section 42Constitution of India, 1950 — Article 226Municipality of ficer and Servant (Appointment, Duties Disciplines and Appeal) Rules — Rule 4

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High Courts03 Jul 2003Dismissed

Mukti Prasad Rai and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 3 JCR 641

Penal Code, 1860 (IPC) — Section 114, 302, 307, 34

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High Courts03 Jul 2003Dismissed

Kauleshwar Sharma Vs Presiding Officer, Labour Court and Another

Jharkhand High Court · (2003) 3 JCR 711

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts02 Jul 2003Dismissed

Minerals and Minerals Ltd. Vs State of Bihar and Others

Jharkhand High Court · AIR 2004 Jhar 14 : (2003) AIR Jhar HCR 905 : (2003) 3 JCR 265 : (2003) 2 JLJR 750

Mineral Concession Rules, 1960 — Rule 22, 54

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High Courts02 Jul 2003Dismissed

Tata Iron and Steel Company Ltd. Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 4 JCR 456

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High Courts02 Jul 2003Allowed

Prakash Iron and Steel Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · AIR 2004 Jhar 1 : (2003) AIR Jhar HCR 912 : (2003) 10 AllIndCas 546 : (2003) 3 JCR 299 : (2003) 3 JLJR 308

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High Courts02 Jul 2003Allowed

Arbind Kumar Ganeriwala Vs State of Bihar and Others

Jharkhand High Court · (2004) CriLJ 1041

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 420, 467

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High Courts30 Jun 2003

State of Jharkhand and Others Vs Md. Muzammil Sultan

Jharkhand High Court · (2004) 2 JCR 446

Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 19

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High Courts30 Jun 2003

Prabhat Talkies Vs State of Bihar and Others

Jharkhand High Court · AIR 2004 Jhar 89 : (2004) AIR Jhar HCR 1135 : (2003) 3 JCR 637

Constitution of India, 1950 — Article 226

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High Courts30 Jun 2003

Mahesh Prasad Shukla @ Mahesh Shukla Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 710

Bihar Police Manual, 1978 — Rule 854A(2)Bihar Service Code, 1952 — Rule 74Constitution of India, 1950 — Article 226

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High Courts30 Jun 2003Dismissed

Management of Sudamdih Coal of B.C.C.L. Vs The Presiding Officer, Central Government, Labour Court No. 2 and Others

Jharkhand High Court · (2004) 1 JCR 334

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts27 Jun 2003Dismissed

State of Jharkhand and Others Vs Indian Builders and Another

Jharkhand High Court · (2003) 3 JCR 718

Arbitration and Conciliation Act, 1996 — Section 14(1), 14(2)

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High Courts27 Jun 2003Dismissed

Dewanti Devi Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 720

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003

Uranium Corporation of India Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another

Jharkhand High Court · (2003) 3 JCR 428

Constitution of India, 1950 — Article 226

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