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Jharkhand High Court judgments, 2014

1,180 judgments · page 14 of 59

High Courts14 Oct 2014

Paritran Trust Vs Punjab National Bank

Jharkhand High Court · AIR 2015 Jhar 34 : (2015) 1 AJR 398 : (2015) 2 BC 82

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 17
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High Courts10 Oct 2014

Saurav Kumar Vs The Union of India

Jharkhand High Court · (2014) 4 AJR 566 : (2014) 4 JLJR 351

Bihar Reorganisation Act, 2000 — Section 2(f), 84, 85Constitution of India, 1950 — Article 341, 342National Commission for Backward Classes Act, 1993 — Section 11, 9
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High Courts09 Oct 2014Allowed

Jasim Vs State of Jharkhand

Jharkhand High Court · (2015) 2 Crimes 538

Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 7
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High Courts08 Oct 2014Allowed

S. Aikat Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 AJR 599 : (2015) 5 FLT 29 : (2015) 1 JLJR 60

Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 18, 18(5), 2(1)(c), 2(1)(j), 2(c)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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