Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 7 Rule 11, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101, Order 21 Rule 103, Section 47

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High Courts06 Apr 2018Allowed

MADHUSUDAN SINGH Vs STATE OF JHARKHAND

Jharkhand High Court · (2018) 04 JH CK 0014

Bihar Land Reforms Act, 1950 — Section 4, 13

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High Courts06 Apr 2018Dismissed

RAMNIVASH AND OTHER Vs STATE OF JHARKHAND THROUGH THE COMMISSIONER, SOUTH CHOTANAGPUR DIVISION RANCHI

Jharkhand High Court · (2018) 04 JH CK 0013

Chotanagpur Tenancy Act, 1908 — Section 23, 71ATransfer of Property Act, 1882 — Section 53AConstitution of India, 1950 — Article 226

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High Courts06 Apr 2018Allowed

CHHOTI SAO @ PUNIT SAO Vs STATE OF JHARKHAND

Jharkhand High Court · (2018) 04 JH CK 0012

Indian Penal Code, 1860 — Section 34, 304B, 498ACode of Criminal Procedure, 1973 — Section 313

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High Courts06 Apr 2018Dismissed

ETWA ORAON , FAGUA ORAON Vs STATE OF JHARKHAND

Jharkhand High Court · (2018) 04 JH CK 0011

Indian Penal Code, 1860 — Section 34, 302, 324Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 32(1)

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High Courts05 Apr 2018Dismissed

CENTRAL TASAR RESEARCH AND TRAINING INSTITUTE, HEHAL, RANCHI Vs GANGO ORAIN, D/O LATE BANDHANA ORAON R/O VILLAGE HIRHI, DOMARTOLI P.O. PISKA NAGRI P.S. RATU DISTRICT RANCHI

Jharkhand High Court · (2018) 04 JH CK 0079

Industrial Disputes Act, 1947 — Section 33, 33A, (33C)(2)

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High Courts05 Apr 2018Dismissed

MD. MAHIRUDDIN, SON OF SHEKH DUKHA Vs STATE OF JHARKHAND

Jharkhand High Court · (2018) 04 JH CK 0078

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High Courts05 Apr 2018Disposed Of

GOPAL CHANDRA SAHU AND OTHER Vs STATE OF JHARKHAND AND OTHER

Jharkhand High Court · (2018) 04 JH CK 0010

Chotanagpur Tenancy Act, 1908 — Section 71(A)

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High Courts05 Apr 2018Disposed Of

STEEL AUTHORITY OF INDIA LTD Vs STATE OF JHARKHAND THROUGH SECRETARY, DEPARTMENT OF LABOUR EMPLOYMENT AND TRAINING, NEPAL HOUSE, DORANDA, RANCHI

Jharkhand High Court · (2018) 04 JH CK 0009

Factories Act, 1948 — Section 40BFactories Rule, 1948 — Rule 6B, 62B(5)

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High Courts05 Apr 2018Dismissed

JHARKHAND STATE FOOD & CIVIL SUPPLIES CORPORATION LIMITED Vs 1. STATE OF JHARKHAND

Jharkhand High Court · (2018) 04 JH CK 0008

Constitution of India, 1950 — Article 226Bihar Building (Lease, Rent & Eviction) Control Act, 1981 — Section 5, 6, 7, 8, 8©

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High Courts05 Apr 2018Allowed

UPENDRA KUMAR SINGH Vs ENGINEER IN CHIEF CUM ADDITIONAL COMMISSIONER CUM SPECIAL SECRETARY, RURAL WORKS DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, H.E.C. DHURWA, P.O. AND P.S. DHURWA, DISTRICT RANCHI

Jharkhand High Court · (2018) 04 JH CK 0007

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High Courts05 Apr 2018Dismissed

MINERAL AREA DEVELOPMENT AUTHORITY, DHANBAD Vs RANJIT KUMAR SINHA

Jharkhand High Court · (2018) 04 JH CK 0006

Constitution of India, 1950 — Section 226, 227Legal Services Authority Act, 1987 — Section 22C(1), 22C(7), 22C(8)

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High Courts05 Apr 2018Allowed

MOSTT. SUGIA AND OTHER Vs BULU DEVI AND OTHER

Jharkhand High Court · (2018) 04 JH CK 0005

Code of Civil Procedure, 1908 — Section 47

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