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Jharkhand High Court judgments

29,565 judgments · page 427 of 1,479

High Courts11 Jul 2018Allowed

Babita Maheshwari Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0100

Bihar Non-Government Secondary Schools (Taking over of Management and Control) Ordinance 1980 — Section 7Bihar Non-Government Secondary Schools (Taking over of Management and Control) Ordinance 1976 — Rule 18, 18(3)(f)Constitution of India, 1950 — Article 14, 16, 226
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High Courts11 Jul 2018Disposed Off

Dr. Manoj Srivastava Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0098

Jharkhand State Universities Act, 2000 — Section 4(14), 4(1)(14), 35Bihar Universities Act, 1976 — Section 4(14)Constitution of India, 1950 — Article 226
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High Courts11 Jul 2018Allowed

Dibya Lal Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0093

Government Servants’ Conduct Rules, 1976 — Rule 3(i), 3(ii), 3(iii)Jharkhand Government Servants (Classification, Control and Appeal) Rules, 2016 — Rule 9, 9(1)
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High Courts11 Jul 2018Dismissed

Manjit Kaur Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0091

Code Of Criminal Procedure, 1973 — Section 313, 378(4)Indian Penal Code, 1860 — Section 120B, 323, 324, 341, 406, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts10 Jul 2018Allowed

Boro Paswan Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0138

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts10 Jul 2018Dismissed

Raj Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2018) 07 JH CK 0137

Indian Penal Code, 1860 — Section 34, 304B, 307, 323, 324, 341, 498ACode Of Criminal Procedure, 1973 — Section 313, 394Dowry Prohibition Act, 1961 — Section 3, 4
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