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Jharkhand High Court judgments, 2016

1,629 judgments · page 64 of 82

High Courts19 Feb 2016Dismissed

Ravindra Prasad Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2016) ACD 603 : (2016) 3 ECrC 256 : (2016) 2 JBCJ 278 : (2016) 2 JLJR 434 : (2017) 1 PCCR 127

Criminal Procedure Code, 1973 (CrPC) - Section 372Evidence Act, 1872 - Section 114, Section 4Negotiable Instruments Act, 1881 (NI) - Section 118, Section 138, Section 139
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High Courts19 Feb 2016Disposed off

Kumar Pankaj Anand and Others Vs Central University of Jharkhand and Others

Jharkhand High Court · (2016) 2 AIRJharR 674 : (2016) 2 JBCJ 331 : (2016) 3 JCR 553 : (2016) 2 JLJR 387

Central Universities Act, 2009 - Section 19, Section 2 (i), Section 2(f), Section 2(i), Section 21 (2), Section 21(2), Section 26 (f), Section 26(f), Section 28, Section 33, Section 33(2), Section 43, Section 9Constitution of India, 1950 - Ar
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High Courts19 Feb 2016Disposed off

Rajendra Munda and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 3 AIRJharR 93 : (2016) 2 JBCJ 353 : (2016) 3 JCR 542 : (2016) 2 JLJR 450 : (2016) 2 LLJ 217

Commissions of Inquiry Act, 1952 - Section 3, Section 8 (B), Section 8 B, Section 8(B)Constitution of India, 1950 - Article 14, Article 16, Article 21, Article 226, Article 246, Article 300-A, Article 311
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