High Courts25 Nov 2011
Ramesh Yadav and Niriya Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 11 JH CK 0047
Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Jharkhand High Court judgments, 2011
1,771 judgments · page 8 of 89
High Courts25 Nov 2011Allowed
Lakshman Prasad Vs The State of Jharkhand
Jharkhand High Court · (2012) 1 JLJR 60
Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17C, 7
High Courts25 Nov 2011Allowed
M/s. Metrograph Co. Private Ltd. and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 132 FLR 722
Minimum Wages Act, 1948 — Section 18, 2(e), 2(g), 22B, 22C
High Courts24 Nov 2011Allowed
Dinesh Prasad Vs The State of Bihar
Jharkhand High Court · (2011) 11 JH CK 0106
Penal Code, 1860 (IPC) — Section 120B, 380, 406, 461, 465
High Courts24 Nov 2011Dismissed
Their workmen represented by Surendra Rai, Area Secretary, Rashtriya Colliery Mazdoor Sangh, E.J.Area, Bhoura, Dhanbad Vs Employers in Relation to the Management of Sudamdih Colliery of M/s. Bharat Coking Coal Limited, Dhanbad
Jharkhand High Court · (2012) 132 FLR 302 : (2012) 3 LLJ 372
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7, 9Industrial Disputes (Central) Rules, 1957 — Rule 58(4)Industrial Disputes Act, 1947 — Section 25F
High Courts24 Nov 2011Dismissed
Smt. Subhadra Devi Vs Smt. Bimla Devi Sarawgi, Mrs. Rina Didwania, Manish Sarawgi and Miss Dolly Kumari
Jharkhand High Court · (2012) 2 JCR 18 : (2012) 1 JLJR 183
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 9 Rule 13Evidence Act, 1872 — Section 65, 66
High Courts24 Nov 2011Allowed
Fatik Mahto, Narayan Biswas and Nagina Mahto Vs Bharat Coking Coal Ltd., Direction (P), BCCL, General Manager, Sudamdih Area, BCCL and Project Officer (Washery), BCCL
Jharkhand High Court · (2011) 11 JH CK 0055
High Courts24 Nov 2011Allowed
Dr. Ram Naresh Singh Vs The State of Bihar and Koki Devi
Jharkhand High Court · (2011) 11 JH CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 482Penal Code, 1860 (IPC) — Section 361, 367
High Courts24 Nov 2011Dismissed
Ram Pravesh Paswan Vs The State of Bihar and Others
Jharkhand High Court · (2011) 11 JH CK 0050
High Courts24 Nov 2011Allowed
M/s Saumya Mining Limited Vs The State of Jharkhand, The Commissioner of Commercial Taxes, Joint Commissioner of Commercial Taxes and Commercial Taxes Officer, Jamshedpur Circle
Jharkhand High Court · (2011) 11 JH CK 0049
High Courts24 Nov 2011Dismissed
Ajai Kumar Pathak and Rakesh Pratap Singh Vs The Union of India and Others
Jharkhand High Court · (2011) 11 JH CK 0044
High Courts24 Nov 2011Allowed
Manoranjan Mukherjee Vs State of Jharkhand and another
Jharkhand High Court · (2012) 1 JLJR 131
Penal Code, 1860 (IPC) — Section 109, 167, 409, 464, 465
High Courts24 Nov 2011Dismissed
Employers in relation to the Management of Rajhara Colliery of M/S Central Coalfields Limited Vs Union of India and Others
Jharkhand High Court · (2012) 133 FLR 845 : (2011) 1 JLJR 106
High Courts24 Nov 2011
M/s. Tata Motors Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 396 : (2012) 4 JCR 330
Employees State Insurance Act, 1948 — Section 87
High Courts24 Nov 2011
M/s. Bharat Caterers Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 326
High Courts24 Nov 2011
H.N. Pareek and Company Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 162
High Courts23 Nov 2011
Ashish Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 11 JH CK 0103
Bihar Regional Development Authorities Act, 1981 — Section 74Patna Municipal Corporation Act, 1951 — Section 242, 242(2), 54Ranchi Development Authority Act — Section 54
High Courts23 Nov 2011Dismissed
Niraj Kumar Singh Vs Union of India and Others
Jharkhand High Court · (2012) 1 JLJR 145
High Courts23 Nov 2011Dismissed
Jethu Lall Dhoba and Others Vs Gopal Chandra Tiwary
Jharkhand High Court · (2011) 11 JH CK 0043
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Nov 2011Allowed
Sujit Kumar Roy and another Vs State of Jharkhand and others
Jharkhand High Court · (2012) 2 EFLT 155
Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(1), 4(2), 482Mines Act, 1952 — Section 22(2)(1A), 22(3), 22A(2), 72C, 72C(1)Penal Code, 1860 (IPC) — Section 201, 286, 304, 337, 338