Mahadeo Lohar Vs Sita Devi & Others
.... d counsel for the appellant again prays for time. Prayer for time is allowed subject to deposit of Rs.1,000/- by the appellant with the Jharkhand State Legal Services Authority (JHALSA) within two weeks from the date of this order, failing which, this appeal shall stand dismissed without fu ...
Jharkhand High Court
M/s Agarwal Coke Industries Vs Central Coalfields Limited
.... contends that the matter is squarely covered by the judgment of this Court in the case of Adhunik Power and Natural Resources Ltd. v. Central Coalfields Ltd., passed in W.P. (T) No. 2023 of 2021 dated 5th October, 2023, hence, this matter may be disposed of in the light of the said judgment. ...
Jharkhand High Court
M/s Goyal Udhyog Vs Central Coalfields Limited
.... contends that the matter is squarely covered by the judgment of this Court in the case of Adhunik Power and Natural Resources Ltd. v. Central Coalfields Ltd., passed in W.P. (T) No. 2023 of 2021 dated 5th October, 2023, hence, this matter may be disposed of in the light of the said judgment. ...
Jharkhand High Court
Baba Baidyanath Medical Trust Vs State Of Jharkhand
.... rder under Section 146, must explain the circumstances why he thinks it to be a case of emergency. In other words, to infer a situation of emergency, there must be material on record before the Magistrate when the submission of the parties is filed, documents produced or evidence adduced. 1 ...
Jharkhand High Court
Basant Munda Vs State Of Jharkhand
.... legs with his own lungi had thrown him on the pond. When the villagers came to know about the incident they had taken out the dead body from the pond. There were marks of injury on the body of Ranjit Nayak inflicted with pointed weapon. In cross-examination, he has deposed that he had not ...
Jharkhand High Court
Rajesh Kumar Vs State Of Jharkhand
.... d. On these grounds, he submitted that the entire criminal proceeding may kindly be quashed and the petitioners may kindly be discharged and the order framing charge may kindly be quashed. 18. Per contra, Mr. Anil Kumar, the learned A.S.G.I appearing on behalf of the respondent -Central Bu ...
Jharkhand High Court
Sumit Gupta @ Sumit Kumar Gupta Vs Union Of India
.... / poor/ gullible persons offering job in his office. For the purpose of hiring staffs they arranged fake interview of the economically poor people/ needy people (mainly during the time of COVID pandemic and thereafter) in the name of offering job of accountant/ receptionist/ data entry/ post man ...
Jharkhand High Court
Binod Kumar Singh, Vs State Of Jharkhand
.... d by the Deputy Commissioner on the strength of Rule 11(V) of Jharkhand Minerals (Prevention of Illegal Mining Transportation and Storage) 2017. He submits that the said Rule has already been declared ultra vires by the Division Bench of this Court by order dated 02.07.2024 passed in W.P. (C) No ...
Jharkhand High Court
Adhir Kumar Sinha Vs State Of Jharkhand
.... oner was rightly given the 1 st ACP benefit with effect from 25.08.2010. As aforesaid the 1st ACP of the petitioner was delayed by 5 years 8 months and 24 days from the due date i.e. 01.12.2004 due to late passing of Departmental Examination. At the cost of repetition, according to the Res ...
Jharkhand High Court
Arun Kumar Thakur Vs State Of Jharkhand
.... ” 2. Mr. P. P. N. Roy, learned senior counsel for the petitioner draws attention of this Court and submits that by virtue of Annexure-2 the amount of ACP/MACP benefits has been reduced. The said office order dated 22.01.2014 passed by the Agriculture and Sugarcane Development De ...
Jharkhand High Court
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