Branch Manager, Cholamandalam, MS General Insurance Company Ltd Vs Dashma Samad and Others
.... above submission of the learned counsel for the parties and considering that the appeal is pending before this Court and further considering the hardship of the claimant, the appellant/insurance company is directed to deposit the awarded amount along with the interest within two weeks before th ...
Jharkhand High Court
Rajesh Kaime Vs Coal India Limited
.... sitting in a jurisdiction under Article 226 of the Constitution of India, is not an Appellate Court. The Hon’ble Supreme Court in the case of Director General of Police, Railway Protection Force and Others versus Rajendra Kumar Dubey reported in 2020 SCC OnLine SC 954 at paragraph 21.1 th ...
Jharkhand High Court
M/s. Sri Ram Stone Works Vs State Of Jharkhand
.... having no adverse civil consequences and Petitioners, instead of approaching this Court challenging said notices, should have replied to the same. If reply submitted by Petitioners would have been found satisfactory, no further proceeding under Sections 65 to 67 or under Section 73 and/or 74 wou ...
Jharkhand High Court
Shubham Mazumdar Vs State Of Jharkhand
.... e State opposes the anticipatory bail application. 4. After hearing the parties, I find that the petitioner was appointed earlier as a delivery boy and thereafter within three months, he was made the Manager of the Company of the informant. Later on during audit, it was found that the peti ...
Jharkhand High Court
Amit Kumar Sinha Vs Indu Bala Devi
.... one is ordinarily residing at a given place depends so much on the intention to make that place one's ordinary abode. 22. The co-ordinate Bench of this Court in the case of Rakhi Kumari @ Rakhi Kumari Mishra, reported in 2017 SCC OnLine Jhar 178 has been pleased to consider the issue of ...
Jharkhand High Court
Ankur Sharma Vs Gurvir Singh Sangha and Another
.... le in question who is the respondent no.1 in the present Cross Objection and considering that thrice notice has been issued in M.A.No.338 of 2017, however, no notice has been served, and in that view of the matter, the learned counsel for the petitioner in C.O.No.37 of 2021 will take substituted ...
Jharkhand High Court
Sanjay Kumar Dwivedi Vs Union Of India Through The General Manager, Eastern Railway
.... st report and report of the Railway Police, the accident due to falling from train has been proved. In view of that, it is crystal clear that due to falling from the train, the said accident has taken place. 6. From the record, it further transpires that arrival time of the said train was ...
Jharkhand High Court
Lakhindra Mahto Vs Smt. Pachi Devi
.... the suit was dismissed under Order IX Rule 2 of the C.P.C. and the restoration application has to be filed under Order IX Rule 4 C.P.C., wherein no notice is required to be sent to the defendants. The learned court below after affording sufficient opportunity of hearing to the defendants, has pa ...
Jharkhand High Court
Gouri Bhuian @ Gouri Bhuiyan Vs Central Coalfields Ltd
.... id Certified Model Standing Order and even otherwise considering what is misconduct has to be reasonably construed ”, to which the Petitioner did not submit any reply. 7. There is a specific finding of the Inquiry Officer that the Petitioner was continuously absenting from 22.02.2011. The I ...
Jharkhand High Court
Additional Director General, Directorate General Defence Estates Vs State Of Jharkhand through its Principal Secretary
.... ll have regard to— (i) the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894 (I of 1894), so far as the same can be made applicable; and (ii) whether the acquisition is of a permanent or temporary character. (f) An appeal shall lie to the High Court aga ...
Jharkhand High Court
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