High Courts11 Jan 2012Dismissed
Madan Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2012) 3 JCR 352
COURT ARCHIVE
Jharkhand High Court judgments, 2012
1,856 judgments · page 91 of 93
High Courts11 Jan 2012
Tetra Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0026
High Courts11 Jan 2012Dismissed
Lawjee Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2012) 3 JCR 350
High Courts10 Jan 2012Allowed
The State of Jharkhand and Others Vs M/s Domco Smokeless Fuels (P) Ltd.
Jharkhand High Court · (2012) 01 JH CK 0115
High Courts10 Jan 2012
Dr. Benjamin Kerketta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0100
High Courts10 Jan 2012Dismissed
Ram Bahadur Rai Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 336
High Courts10 Jan 2012Allowed
Laxman Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 328
High Courts10 Jan 2012Dismissed
Julie Kumari Mehta Vs Ranchi University and Others
Jharkhand High Court · (2012) 01 JH CK 0015
Constitution of India, 1950 — Article 15
High Courts10 Jan 2012Dismissed
Raja Ram Singh Vs State of Jharkhand and others
Jharkhand High Court · (2012) 2 JCR 151 : (2012) 1 JLJR 274
Jharkhand Service Code, 2001 — Rule 100, 96, 99
High Courts09 Jan 2012Allowed
Employers in Relation to the Management of Kuju Pundi Project of Central Coal field Ltd., Ranchi Vs Their workmen represented by the Secretary, Jharkhand Colliery Mazdoor Sangh, Hazaribagh
Jharkhand High Court · (2012) 132 FLR 1002 : (2012) 2 JCR 156 : (2012) 3 LLJ 347
Industrial Disputes Act, 1947 — Section 17(B), 25(F)
High Courts09 Jan 2012Allowed
Omiyo Ranjan Jaiswal, Manoranjan Jaiswal, Sri Krishna Ranjan Jaiswal and Shashi Ranjan Jaiswal Vs The State of Bihar (Now State of Jharkhand) and Others
Jharkhand High Court · (2012) 170 CompCas 14 : (2012) 3 JCR 356 : (2012) 3 JLJR 21 : (2013) 57 VST 113
Bihar Finance Act, 1981 — Section 49, 49(1), 49(2), 49(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 192, 199, 406
High Courts09 Jan 2012
Ram Nakshtra Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0125
High Courts09 Jan 2012Dismissed
Radhey Shyam Lal Karna Vs The State of Jharkhand
Jharkhand High Court · (2012) 3 JCR 333
High Courts09 Jan 2012Dismissed
Supai Munda Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 01 JH CK 0071
High Courts09 Jan 2012Allowed
Wakil Yadav Vs Union of India and Others
Jharkhand High Court · (2012) 133 FLR 193
High Courts09 Jan 2012Dismissed
Kunal Kishor Singh alias Sonu Singh Vs The State of Jharkhand, The District Magistrate, Palamau at Daltonganj, Superintendent of Jail, Mandalkara, Garhwa and Superintendent of Police, Palamau
Jharkhand High Court · (2012) 01 JH CK 0059
Jharkhand Control of Crimes Act, 2002 — Section 12, 12A
High Courts09 Jan 2012
The State of Jharkhand and Others Vs Arun Kumar Dhar
Jharkhand High Court · (2012) 133 FLR 842 : (2012) 3 JCR 381 : (2012) 1 JLJR 190
Bihar Pension Rules, 1950 — Rule 57, 57Civil Services (Classification, Control and Appeal) Rules — Rule 49(IV)Contract Act, 1872 — Section 11
High Courts09 Jan 2012
Rudra Narayan Mandal Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 338
High Courts09 Jan 2012Allowed
Uma Shankar Prasad Vs Union of India and Others
Jharkhand High Court · (2012) 3 JCR 340
High Courts09 Jan 2012Dismissed
Dubki Devi Vs Union of India and Others
Jharkhand High Court · (2012) 3 JCR 323