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Jharkhand High Court judgments, 2019

1,412 judgments · page 22 of 71

High Courts21 Oct 2019Partly Allowed/ Dismissed

Sushil Hembrom And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 10 JH CK 0067

Indian Penal Code, 1860 — Section 34, 141, 147, 148, 149, 302, 324, 325Explosive Substances Act, 1883 — Section 3, 5Code Of Criminal Procedure, 1973 — Section 161
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High Courts21 Oct 2019Dismissed

Radha Devi Vs Madan Lal Kumar

Jharkhand High Court · (2019) 10 JH CK 0021

Specific Relief Act, 1963 — Section 10, 14, 16, 20Code Of Civil Procedure, 1908 — Section 96, 100, 110, Order 7 Rule 2, Order 9 Rule 6(1), Order 9 Rule 13, Order 41 Rule 7Limitation Act, 1963 — Article 54
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High Courts17 Oct 2019Disposed Of

Vidyanand Mahto Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 10 JH CK 0062

Right Of Children to Free And Compulsory Education Act, 2009 — Section 23National Council for Teacher Education Act, 1993 — Section 12, 12AConstitution Of India, 1950 — Article 254
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High Courts17 Oct 2019Dismissed

Nageshwar Prasad Mahto Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 10 JH CK 0061

Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(1)(a), 24(2)Land Acquisition Act, 1894 — Section 1(b), 4, 5(a), 6, 11, 18General Clauses Act, 1897 — Section 6, 6(1), 6(2)
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High Courts17 Oct 2019Dismissed

Sachidanand Budhia And Ors Vs Allahabad Bank And Ors

Jharkhand High Court · (2019) 10 JH CK 0053

Bihar Building (Lease, Rent & Eviction) Control Act, 1982 — Section 2(h), 2(h)(i), 11, 11(1), 11(1)(E), 18(3)Indian Contract Act, 1872 — Section 73, 74, 83Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)
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High Courts17 Oct 2019Disposed Of

Mohan Ram Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 10 JH CK 0012

Indian Penal Code, 1860 — Section 147,148, 149, 307, 324, 323, 448, 504Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(x), 4
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