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Jharkhand High Court judgments

29,568 judgments · page 674 of 1,479

High Courts11 Sept 2014

Sita Soren Vs The Union of India

Jharkhand High Court · (2015) 1 AJR 346

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 171E, 188, 34Prevention of Corruption Act, 1988 — Section 12, 13(1)(d), 13(2), 15, 7
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High Courts11 Sept 2014

Lekho Prasad Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 AJR 627 : (2015) 1 JLJR 351

Bihar Land Reforms Act, 1950 — Section 4(h)Chotanagpur Tenancy Act, 1908 — Section 87Constitution of India, 1950 — Article 226
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High Courts10 Sept 2014

Shanti Jaiswal Vs State Bank of India

Jharkhand High Court · AIR 2015 Jhar 13 : (2014) 4 AJR 429 : (2015) 2 BC 149 : (2014) 4 JLJR 172

Companies Act, 1956 — Section 442, 537Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(22), 19(22)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
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High Courts10 Sept 2014

Anil Kumar Akela Vs State Bank of India

Jharkhand High Court · (2015) 2 BC 386 : (2014) 4 JLJR 391

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 35, 37
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High Courts09 Sept 2014

Narendra Sahi Vs State of Jharkhand

Jharkhand High Court · (2014) 4 AJR 598 : (2014) FAJ 546 : (2014) 4 JLJR 148

Criminal Procedure Code, 1973 (CrPC) — Section 227, 244, 245, 246, 247Drugs and Cosmetics Act, 1940 — Section 18(a)(VI), 18(b), 18(c), 27, 3(b)
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