Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 341

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High Courts23 Mar 2002Dismissed

Konde Munda and Others Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2002) 03 JH CK 0062

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

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High Courts22 Mar 2002

Bhuwneshwar Sahu and Others Vs Sudhir Kumar Jain and Others

Jharkhand High Court · (2002) 3 ACC 18

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High Courts22 Mar 2002Allowed

Smt. Siyan (Kujur) Minz Vs Sri Chandra Shekhar Azad and Another

Jharkhand High Court · (2003) ACJ 1810 : (2002) 2 ACC 305 : (2002) 50 BLJR 1671

Motor Vehicles Act, 1988 — Section 140

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High Courts22 Mar 2002Allowed

New India Assurance Co. Ltd. Vs George Mathew and Others

Jharkhand High Court · (2003) ACJ 1507 : (2002) 2 ACC 317

Motor Vehicles Act, 1988 — Section 166

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High Courts22 Mar 2002Allowed

Bhuwaneshwar Sahu and Others Vs Sudhir Kumar Jain and Others

Jharkhand High Court · (2003) ACJ 1247 : (2003) ACJ 1247

Motor Vehicles Act, 1939 — Section 85A, 95

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High Courts22 Mar 2002Allowed

Harilal Mahto and Others Vs State

Jharkhand High Court · (2002) 3 Crimes 683

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4

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High Courts22 Mar 2002

Employers in relation to the Management of Flaritand Colliery of BCCL Vs Presiding Officer and Another Their Workmen through the Secretary Bihar Kamgar Union Vs Employers in relation to the Management of Flaritand Colliery of BCCL

Jharkhand High Court · (2002) LLR 999 : (2002) 3 LLJ 175 : (2002) 2 BLJR 1351 : (2002) FLR 94 644

Industrial Disputes Act, 1947 — Section 10

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High Courts21 Mar 2002

Kamla Devi and Others Vs Ramdayal Sah and Others

Jharkhand High Court · (2002) 2 ACC 452

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High Courts21 Mar 2002

Vijay Mahto Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2002) 03 JH CK 0123

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High Courts21 Mar 2002Allowed

Satish Rakesh Vs State of Jharkhand

Jharkhand High Court · (2002) 03 JH CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 193, 319, 482Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Mar 2002Allowed

Arbind Kumar Ambasta and Others Vs State

Jharkhand High Court · (2002) CRLJ 3973 : (2002) 0 AIR JHAR HCR 920 : (2002) 2 BLJR 1720 : (2002) 2 DMC 246 : (2002) 2 DMC 246

Penal Code, 1860 (IPC) — Section 304(B)

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High Courts21 Mar 2002Allowed

Smt. Chinta Devi Vs Owner of Trekkar No. BR-17P-4141 and Another

Jharkhand High Court · (2002) 2 ACC 442

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Mar 2002Dismissed

Bihar State Electricity Board Vs Rajeev Ranjan Chairman, JSEB and Others

Jharkhand High Court · (2002) 03 JH CK 0036

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12

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High Courts20 Mar 2002

Jayanti Kumari Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 03 JH CK 0064

Constitution of India, 1950 — Article 226

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High Courts20 Mar 2002Allowed

Smt. Indubala Topno Vs State of Bihar and Others

Jharkhand High Court · (2002) 03 JH CK 0001

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