Rohit Gupta Vs State Of Jharkhand And Others
.... ween the members of the society and the society concerned. 3. There is a provision in the Jharkhand Co-operative Societies Act, 1935 (hereinafter referred to as ‘the Act of 1935) for redressal of these types of grievances. Section 48 of the Act of 1935 provides for a mechanism so that the ...
Jharkhand High Court
Manpreet Engineering Private Limited Vs Regional Provident Fund Commissioner And Others
.... rder dated 12.07.2023 by the Respondent No.1 e) For quashing and setting aside Special Recovery Certificate dated 11/13.12.2023 (Annexure-5) issued by the Respondent No. 1 for purported default of the Petitioner in making remittance of amount due to the Department to the tune of Rs. 64,10,3 ...
Jharkhand High Court
Badri Prasad Vs State Of Jharkhand And Others
.... uated and is thus not an agricultural land. 5. In support of his contention, the learned counsel for the petitioner relies upon the Judgment of Hon’ble Patna High Court in the case of Bishwanath Ghirla Vs. The State of Bihar & Others, reported in 1984 0 Supreme (Pat) 411 and the Judgmen ...
Jharkhand High Court
Jharkhand Christian Minority Educational Institutions Vs State Of Jharkhand And Others
.... 81 of 2018 preferred against the said Judgment of coordinate Bench in W.P. (S) No.5807 of 2016 has been dismissed as withdrawn. 5. It is next submitted by the learned counsel for the petitioner that a Division Bench of this Court in the case of Fr. Sushil Kujur vs. State of Jharkhand & ...
Jharkhand High Court
Punia Devi Vs State Of Jharkhand And Others
.... ant to the tune of Rs. 1,76,172. On this ground, it was prayed that this appeal be dismissed. 7. The main dispute between the parties is over the valuation of the house standing over the land appertaining to Khata No. 21 Plot No. 153 of Mouza Sonardih, District Dhanbad, which was not taken ...
Jharkhand High Court
Niranjan Kumar And Others Vs State Of Jharkhand
.... privilege of anticipatory bail in A.B.A. No.1587 of 2018 arising out of the present case. He further submits that allegations are made that several vehicles were parked for loading of sand. 4. Learned State counsel opposed the prayer on the ground that the allegations are there and the pet ...
Jharkhand High Court
Samiruddin Ansari And Others Vs State Of Jharkhand & Ors
.... 33. Since it was the specific case of the writ petitioners that they were never called for counseling and that candidates securing less marks than the writ petitioners were called for counseling and were selected, it would be important to issue the following clarifications / directions in conson ...
Jharkhand High Court
Jagdish Sahu And Others Vs State Of Jharkhand & Ors
.... nce it was the specific case of the writ petitioners that they were never called for counseling and that candidates securing less marks than the writ petitioners were called for counseling and were selected, it would be important to issue the following clarifications / directions in consonance wi ...
Jharkhand High Court
Vikash Kumar Singh @ Bikash Kumar Singh Vs State Of Jharkhand
.... 7 rifles and after a while, the witness heard from the house sound of firing. Further, they were also taken forcefully, which is not there in the present case. Further reliance is placed on State of West Bengal Versus Mir Mohammad Omar & Others, (2000) 8 SCC 382 wherein it has been held that ...
Jharkhand High Court
Puja Kumari @ Puja Giri @ Pooja Giri And Others Vs State Of Jharkhand And Others
.... time and place of the said incidence has not at all been disclosed in the F.I.R. There has been a delay of more than two years in lodging the F.I.R. since the time when the first incidence of rape is said to have been committed. It is not stated in the F.I.R. that the said incidence took place i ...
Jharkhand High Court
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