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Jharkhand High Court judgments

29,568 judgments · page 669 of 1,479

High Courts31 Oct 2014

Ravindra Kumar Vs State of Jharkhand

Jharkhand High Court · (2014) 10 JH CK 0038

Coal Mines (Nationalisation) Act, 1973 — Section 30(ii)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts31 Oct 2014

Urmila Devi Vs State of Bihar

Jharkhand High Court · (2015) 4 AJR 70 : (2015) 1 JLJR 125

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)
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High Courts21 Oct 2014

Tata Motors Limited Vs The Regional Provident Fund Commissioner

Jharkhand High Court · (2015) 1 AJR 58 : (2015) 144 FLR 538 : (2015) 1 JLJR 703 : (2015) LLR 395

Constitution of India, 1950 — Article 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A, 7A(1)(b), 7A(2)Industrial Disputes Act, 1947 — Section 10
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High Courts21 Oct 2014

State of Jharkhand Vs Tej Narayan Singh

Jharkhand High Court · (2015) 1 JLJR 170

Bihar Shops and Establishments Act, 1953 — Section 26, 26(2)Factories Act, 1948 — Section 2(4), 2(5), 2(6)Motor Transport Workers Act, 1961 — Section 2
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