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Jharkhand High Court judgments

29,568 judgments · page 673 of 1,479

High Courts17 Sept 2014

S.N. Lal Maruti Service Station Vs State Bank of India

Jharkhand High Court · (2015) 1 AJR 737 : (2015) 2 BC 523 : (2015) 1 JLJR 146

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(4), 13(8), 17
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High Courts16 Sept 2014

Kushwaha Clay Products Vs The State of Jharkhand

Jharkhand High Court · AIR 2015 Jhar 53 : (2015) 1 AJR 596 : (2015) 5 FLT 223

Constitution of India, 1950 — Article 162, 253Environment (Protection) Act, 1986 — Section 3(2)(v)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
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High Courts12 Sept 2014

Anil Sharma Vs Bank of India

Jharkhand High Court · (2015) 2 BC 455

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
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