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Jharkhand High Court judgments

29,565 judgments · page 399 of 1,479

High Courts02 Apr 2019Dismissed

Lakhan Hansda Vs State Of Jharkhand

Jharkhand High Court · (2019) 04 JH CK 0006

Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 118
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High Courts01 Apr 2019Dismissed

Shankar Prasad Yadav And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 04 JH CK 0004

Jharkhand Co-operative Society Act, 1935 — Section 2, 21B, 21C, 21D, 21J, 21K, 21L, 21M, 21N, 21O, 21R, 48Co-operative Societies Rules, 1959 — Rule 15, 20, 20(2)(a), 20(2)(b), 20(2)(c), 20(2)(d), 20(2)(e), 21A, 21B, 21JConstitution Of India, 1950 — Article 226, 227
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High Courts01 Apr 2019Partly Allowed

Mecho Alda Vs State Of Jharkhand

Jharkhand High Court · (2019) 04 JH CK 0002

Indian Penal Code, 1860 — Section 300, 302, 304Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts01 Apr 2019Dismissed

Ajay Kujur Vs State Of Jharkhand

Jharkhand High Court · (2019) 04 JH CK 0001

Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 27
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High Courts29 Mar 2019Dismissed

Anil Kumar Sinha Vs Damodar Vally Corporation And Ors

Jharkhand High Court · (2019) 03 JH CK 0051

Payment Of Gratuity Act, 1972 — Section 2, 2A, 2A(1) , 2(A)(2), 2(A)(2)(ii), 2(B), 2(c), 4, 7(2), 7(3), 7(7)Payment Of Gratuity (Central) Rules, 1972 — Rule 10(1)Constitution Of India, 1950 — Article 14, 226
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High Courts29 Mar 2019Dismissed

Pyare Ram Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 03 JH CK 0050

Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16(3), 16(3)(iii)Code Of Civil Procedure, 1908 — Order 21 Rule 34Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Rules, 1963 — Rule 19
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High Courts29 Mar 2019Disposed Off

Parmeshwar Mahto And Ors Vs State Of Jharkhand And Ors

Jharkhand High Court · (2019) 03 JH CK 0049

Bihar Non Government Secondary School, (Management And Control taking over) Act, 1981 — Section 9, 15Jharkhand Academic Council Act, 2008 — Section 27(B), 27(c)Jharkhand Secondary School Permission for Establishment And Recognition (Condition & Control) Rules, 2008 — Rule 38
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High Courts28 Mar 2019Allowed

Daije Kumari Vs State Of Jharkhand & Ors

Jharkhand High Court · (2019) 03 JH CK 0044

Indian Penal Code, 1860 — Section 365, 366ACode Of Criminal Procedure, 1973 — Section 164Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 39(4), 46
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High Courts27 Mar 2019

Food Corporation Of India Vs Kumar Madan Mohan

Jharkhand High Court · (2019) 03 JH CK 0040

Industrial Disputes Act, 1947 — Section 2(s), 2(p), 31, 31(1), 33, 33A, 33(2)(b)Constitution Of India, 1950 — Article 226, 227Food Corporation Of India (Staff) Regulation, 1971 — Regulation 58, 60A
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