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Jharkhand High Court judgments, 2016

1,629 judgments · page 32 of 82

High Courts12 Jul 2016Allowed

Ramakant Sharma Vs The Union of India

Jharkhand High Court · (2016) AAC 2530 : (2016) 166 AIC 300 : (2016) 4 AIRJharR 119 : (2017) 1 CivilLJ 580 : (2017) 2 JBCJ 304 : (2016) 4 JCR 506 : (2017) 1 TAC 148

Railways (Amendment) Act, 1994 — Section 124 ARailways Act, 1989 — Section 123(c)(2)
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High Courts04 Jul 2016Disposed off

Bidya Sagar Das Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 298

Criminal Procedure Code, 1973 (CrPC) - Section 227Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(x)
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High Courts04 Jul 2016Disposed Off

H.N. Pareek Vs The State of Jharkhand

Jharkhand High Court · (2017) 170 AIC 329 : (2016) 4 AIRJharR 586 : (2016) 3 CLR 220 : (2016) 150 FLR 980 : (2016) 4 JBCJ 96 : (2016) 4 JCR 500 : (2016) 3 JLJR 549

Employees State Insurance Act, 1948 - Section 45-A, 45-AA, 87
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High Courts30 Jun 2016Allowed

Abdul Hannan Sheikh Vs Abdul Mannan Sheikh

Jharkhand High Court · (2016) 166 AIC 309 : (2017) 1 AIRJharR 11 : (2017) 1 CivilLJ 499 : (2016) 4 JBCJ 231 : (2016) 4 JCR 305 : (2016) 3 JLJR 539

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
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High Courts29 Jun 2016Allowed

Anand Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 678 : (2016) 4 JBCJ 238 : (2016) 4 JCR 345 : (2016) 4 JLJR 1

Constitution of India, 1950 — Article 14, 16, 21, 309Jharkhand Information Service Recruitment Rules, 2007 — Rule 2
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