Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13(2), Section 13(4) - Chief Metropolitan Magistrat

Read judgment

High Courts10 Jan 2017

Karuna Jha Vs The State of Jharkhand, & ORS.

Jharkhand High Court · (2017) 01 JH CK 0196

Indian Penal Code, 1860, Section 498A, Section 494 - Husband or relative of husband of a woman subjecting her to cruelty - Marrying again during lifetime of husband or wife

Read judgment

High Courts10 Jan 2017

Kartik Mandal and others Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2017) 01 JH CK 0195

Indian Penal Code, 1860, Section 120B, Section 201, Section 409, Section 479 - Punishment of criminal conspiracy - Causing disappearance of evidence

Read judgment

High Courts10 Jan 2017

Kamla Shankar Dubey Vs M/s Bharat Coking Coal Limited & Ors

Jharkhand High Court · (2017) 01 JH CK 0191

Constitution of India, Article 14, Article 226, Article 20 (2) -Jharkhand Police Manual, Rule 832 (b), Rule 828 (C)

Read judgment

High Courts10 Jan 2017

Jhaladeo Sharma Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0188

Constitution of India, Article 14, Article 21, Article 300A - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

Read judgment

High Courts10 Jan 2017

Jaydeep Chakraborty Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0187

Constitution of India, Article 300A -Civil Services (Classification, Control and Appeal) Rules, 1930, Rule 55(a) -Payment of Gratuity Act, 1972, Rule 4(6)<

Read judgment

High Courts10 Jan 2017Disposed

Harihar Prasad Sinha Vs The State of Jharkhand & Ors.

Jharkhand High Court · (2017) 01 JH CK 0183

Read judgment

High Courts10 Jan 2017

Dr.Badri Prasad Verma Vs State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0174

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 25, Section 23, Section 21(4), Sectio

Read judgment

High Courts10 Jan 2017Disposed

Dilip Kumar Singh s/o Late Yogendra Narayan Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0167

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 21(4), Section 21(2)

Read judgment

High Courts10 Jan 2017Disposed

Dilip Kumar Prajapati, s/o Late Bhagwat Mahto Vs The State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0166

Read judgment

High Courts10 Jan 2017Allowed

Dhirendra Singh @ Pappu Vs State of Jharkhand

Jharkhand High Court · (2017) 01 JH CK 0165

Constitution of India, Article 226, Article 311(2), Rule 28 (6) - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons empl

Read judgment

High Courts10 Jan 2017Allowed

Dhirendra Kumar Karn & Ors. Vs State of Jharkhand & Ors.

Jharkhand High Court · (2017) 01 JH CK 0163

Prevention of Corruption Act, 1988, Section 13, Section 7 - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official a

Read judgment

High Courts10 Jan 2017Dismissed