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Jharkhand High Court judgments

29,567 judgments · page 574 of 1,479

High Courts19 Feb 2016Disposed off

Kumar Pankaj Anand and Others Vs Central University of Jharkhand and Others

Jharkhand High Court · (2016) 2 AIRJharR 674 : (2016) 2 JBCJ 331 : (2016) 3 JCR 553 : (2016) 2 JLJR 387

Central Universities Act, 2009 - Section 19, Section 2 (i), Section 2(f), Section 2(i), Section 21 (2), Section 21(2), Section 26 (f), Section 26(f), Section 28, Section 33, Section 33(2), Section 43, Section 9Constitution of India, 1950 - Ar
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High Courts19 Feb 2016Disposed off

Rajendra Munda and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2016) 3 AIRJharR 93 : (2016) 2 JBCJ 353 : (2016) 3 JCR 542 : (2016) 2 JLJR 450 : (2016) 2 LLJ 217

Commissions of Inquiry Act, 1952 - Section 3, Section 8 (B), Section 8 B, Section 8(B)Constitution of India, 1950 - Article 14, Article 16, Article 21, Article 226, Article 246, Article 300-A, Article 311
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High Courts16 Feb 2016Allowed

Dalo Devi and Others Vs The State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 146 : (2016) 2 ECrC 498 : (2016) 2 JBCJ 301 : (2016) 2 JLJR 467

Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 302, Section 304B, Section 304-B, Section 34, Section 497
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