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Jharkhand High Court judgments, 2016

1,629 judgments · page 44 of 82

High Courts04 May 2016Allowed

Allahabad Bank Vs Sunita Devi

Jharkhand High Court · (2016) 168 AIC 444 : (2017) 2 AIRJharR 90 : (2017) 1 BC 157 : (2017) 1 DRTC 812 : (2017) 1 JBCJ 186 : (2016) 3 JCR 515 : (2016) 3 JLJR 174

Legal Services Authorities Act, 1987 — Section 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 34
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High Courts04 May 2016Allowed

Tarsem Singh Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 242 : (2016) 4 JCR 792 : (2016) 3 JLJR 249

Bihar Societies Registration Rules, 1965 — Rule 2Constitution of India, 1950 — Article 14, 226Societies Registration Act, 1860 — Section 23
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High Courts03 May 2016Allowed

M/s Express Infratech Pvt. Limited, a company incorporated under the provision of Companies Act, 1956 having its Registered Office at 209, AJC Bose Road, Karnani Estate, 3rd Floor, Suite No. 109A, Kolkata (West Bengal) and Local Office at Krishna Puri, Ch

Jharkhand High Court · (2016) 4 AIRJharR 401 : (2016) 4 JCR 11

Central Sales Tax (Registration and Turnover) Rules, 1957 - Rule 12Constitution of India, 1950 - Article 226Jharkhand Value Added Tax Act, 2005 - Section 25(4)
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