High Courts08 Oct 2010Dismissed
Ram Janam Singh Vs Ashok Kumar Jain
Jharkhand High Court · (2011) 128 FLR 97 : (2011) 3 LLJ 77
Industrial Disputes Act, 1947 — Section 1(2), 1(4), 33(2), 33C(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2010
1,267 judgments · page 7 of 64
High Courts08 Oct 2010Allowed
Sudhir Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2011) CriLJ 1858
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 376, 450, 452
High Courts07 Oct 2010Dismissed
Sukh Ram Manjhi Vs Management Bokaro Steel Plant
Jharkhand High Court · (2011) 128 FLR 462
Industrial Disputes Act, 1947 — Section 25F
High Courts07 Oct 2010Allowed
The Management of Instrumentation Limited Vs The State of Jharkhand and Another
Jharkhand High Court · (2011) 128 FLR 89 : (2011) 3 LLJ 295
Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFA, 33, 33(1)Land Acquisition Act, 1894 — Section 18, 30
High Courts07 Oct 2010Dismissed
Mantu @ Mantu Kumar Paswan Vs State of Jharkhand
Jharkhand High Court · (2011) 2 Crimes 97 : (2011) 1 JCR 406 : (2011) 7 RCR(Criminal) : 608(2011) 1 JLJR 197
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 366A, 376
High Courts06 Oct 2010Dismissed
Nand Kishore Sahu and Others Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2011 Jhar 65
Jharkhand Apartment (Property, and Ownership) Act, 2005 — Section 15, 16, 16(3), 16(4), 16(5)
High Courts06 Oct 2010Dismissed
Kumar Satish Chandra Sinha Vs The Hon'ble High Court of Jharkhand and Others
Jharkhand High Court · (2010) 10 JH CK 0005
Constitution of India, 1950 — Article 136, 142, 226, 235, 32Jharkhand Service Code, 2001 — Section 74
High Courts06 Oct 2010Allowed
Manjoor Alam and Others Vs State of Jharkhand
Jharkhand High Court · (2011) 1 DMC 663
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts06 Oct 2010Dismissed
Dinesh Ram Vs State of Jharkhand
Jharkhand High Court · (2011) CriLJ 1206
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts05 Oct 2010Allowed
South Eastern Railway, Adra Division Vs Regional Labour Commissioner, Central, Dhanbad-Cum-Authority Under the Minimum Wages Act and Another
Jharkhand High Court · (2011) 128 FLR 862 : (2011) 3 LLJ 524
Administrative Tribunals Act, 1985 — Section 16Minimum Wages Act, 1948 — Section 20(2)
High Courts05 Oct 2010Allowed
Mahabir Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 413
Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts05 Oct 2010Dismissed
Management of Bihar Institute of Technology Vs Presiding Officer, Labour Court and Shri Jwala Prasad Singh
Jharkhand High Court · (2011) 1 JCR 258
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts05 Oct 2010Allowed
Praveen Kumar Goagrai Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 408 : (2011) 1 JLJR 227
High Courts04 Oct 2010Allowed
Madhu Vs Vs State Of Jharkhand
Jharkhand High Court · (2011) 1 AIR Jhar R 450
Bihar Reorganisation Act, 2000 — Section 23Constitution Of India, 1950 — Article 342
High Courts01 Oct 2010Dismissed
Sunil Kumar Bhandari and Another Vs Chandi Das Bhandari and Others
Jharkhand High Court · (2011) 1 JLJR 453 : (2011) 1 JCR 410
High Courts01 Oct 2010
Madan Prasad Singh Vs State of Jharkhand Others
Jharkhand High Court · (2005) CriLJ 2829 : (2005) 4 JLJR 425 : (2005) 3 JCR 483 : (2005) 2 EastCric 434 : (2005) 3 CurCriR 96 : (2005) AllIndCas 32 495
Constitution of India, 1950 — Article 226
High Courts30 Sept 2010
Indradeo Prasad, Chhatu Yadav and Ranjit Kumar Sahu Vs U.M.I. Special Steel Ltd. Jitendra Nath Singh Vs The Official Liquidator and Others
Jharkhand High Court · AIR 2011 Jhar 49
Companies Act, 1956 — Section 125, 529, 529A, 530Provincial Insolvency Act, 1920 — Section 2(1)
High Courts30 Sept 2010
Syed Shamim Ahmad Madny Vs State of Jharkhand and Others Jharkhand Academic Council and Another Vs Sayed Shamim Ahmad Madni and Others
Jharkhand High Court · (2011) 1 JCR 245
High Courts30 Sept 2010Allowed
Anik Industries Limited Vs Jharkhand State Housing Board, Managing Director, Chief Engineer, Both are Jharkhand State Housing Board and Steadfast Commercial Company Limited
Jharkhand High Court · (2010) 09 JH CK 0097
Constitution of India, 1950 — Article 14
High Courts30 Sept 2010Dismissed
Rajeshwar Nath Tripathy Vs Presiding Officer and Another
Jharkhand High Court · (2010) 09 JH CK 0075
Bihar Shops and Establishments Act, 1953 — Section 26Jharkhand Shops and Establishments Rules, 2001 — Rule 21(7)