Criminal Procedure Code, 1973 (CrPC) — Section 228, 228(1), 397, 397(1), 397(2)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 11, 11(1), 5(1), 5(2)

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High Courts23 Jan 2001Allowed

Rajeev Srivastava Vs State and Others

Jharkhand High Court · (2001) 01 JH CK 0016

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High Courts23 Jan 2001Dismissed

Basanti Mata Hard Coke Enterprises Vs State of Bihar and Others

Jharkhand High Court · (2001) 01 JH CK 0004

Penal Code, 1860 (IPC) — Section 120B, 414

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High Courts22 Jan 2001

Bihar State Electric Supply Workers' Union S.M. Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2001) 49 BLJR 1002

Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7

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High Courts19 Jan 2001Dismissed

Gango Oraon @ Ganga Oraon and Others Vs Lal Bhanu Pratap Nath Shahdeo and Another

Jharkhand High Court · (2001) 01 JH CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts18 Jan 2001Dismissed

Krishna Associates Vs Central Coalfield Ltd. and Others

Jharkhand High Court · (2001) 49 BLJR 1237 : AIR 2001 Jhar 32 : (2001) 1 JLJR(Jhar) 48

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

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High Courts17 Jan 2001Allowed

Maa Chhinnamastika Coke Industries Pvt. Ltd., Hanuman Coke and Mineral Co. Ltd., Mahalaxmi Fueles with ,East India Coal Corporation Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 1225 : (2001) CriLJ 1548 : (2001) AIR Jhar HCR 11 : (2001) 1 JLJR(Jhar) 28

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 120, 414

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High Courts17 Jan 2001

Surendra Kumar Keshri alias Tuluwa, etc. Vs State of Bihar

Jharkhand High Court · (2001) 2 BLJR 985

Criminal Procedure Code, 1973 (CrPC) — Section 107, 360Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 427

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High Courts16 Jan 2001Dismissed

Jitendra Nath Mangia Vs State of Bihar and Another

Jharkhand High Court · (2001) 49 BLJR 979 : (2001) CriLJ 1602 : (2001) 1 EastCriC 326

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Limitation Act, 1963 — Section 5

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High Courts16 Jan 2001Dismissed

Abhai Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 49 BLJR 1250 : AIR 2001 Jhar 15 : (2001) 1 JLJR(Jhar) 27

Bihar Minor Mineral Concession Rules, 1972 — Rule 11(A), 12, 12(1), 9(4)Constitution of India, 1950 — Article 226

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High Courts16 Jan 2001Allowed

Masonic Lodge Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 49 BLJR 1246 : AIR 2001 Jhar 1 : (2001) 1 JLJR(Jhar) 67

Constitution of India, 1950 — Article 226Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 358

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High Courts16 Jan 2001

Jaya Rai and Another Vs United India Insurance Company Ltd. and Others

Jharkhand High Court · (2001) 01 JH CK 0020

Motor Vehicles Act, 1939 — Section 110

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High Courts16 Jan 2001Allowed

Dilip Kumar Mahto Vs State of Bihar and Others

Jharkhand High Court · (2001) 01 JH CK 0017

Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16

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High Courts16 Jan 2001Allowed

Jagdish Sao and Another Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 1006

Bihar Land Reforms Act, 1950 — Section 4

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