COURT ARCHIVE

Jharkhand High Court judgments, 2014

1,180 judgments · page 2 of 59

High Courts17 Dec 2014

Chhatisgarh Distilleries Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 1 AJR 767 : (2015) 1 JLJR 530

Bihar and Orissa Excise Act, 1915 — Section 22, 22(1), 22(1)(a), 22(D), 42Constitution of India, 1950 — Article 14, 19(1)(g), 226, 32Penal Code, 1860 (IPC) — Section 120(B), 420, 465, 467, 471

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High Courts17 Dec 2014

XLRI School of Business and Human Resources and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 3 AJR 486 : (2015) 1 JLJR 553

Bihar Land Reforms Act, 1950 — Section 7D, 7EConstitution of India, 1950 — Article 14, 166

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High Courts17 Dec 2014

Thakur Das Mahato and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 1 JLJR 475

National Council for Teacher Education Act, 1993 — Section 14, 16, 18(b)

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High Courts17 Dec 2014

Parwati Hasda and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 1 JLJR 483

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High Courts17 Dec 2014

Shambhu Prasad Vs The State of Jharkhand and Others

Jharkhand High Court · (2014) 12 JH CK 0051

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High Courts17 Dec 2014

Peter Barla Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 AJR 374 : (2015) 144 FLR 661 : (2015) 1 JLJR 294

Constitution of India, 1950 — Article 226, 309

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High Courts17 Dec 2014

Babulog Jha Vs The State of Jharkhand

Jharkhand High Court · (2015) 144 FLR 654 : (2015) 1 JLJR 619 : (2015) 2 LLJ 187

Constitution of India, 1950 — Article 141

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High Courts17 Dec 2014

Tata Cummins Limited Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 AJR 353 : (2015) 1 JLJR 348

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High Courts17 Dec 2014

Tiloka Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 1 JLJR 307

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506

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High Courts17 Dec 2014

Manoj Soren and Others Vs The State of Jharkhand

Jharkhand High Court · (2015) 2 AJR 102 : (2015) 1 JLJR 680

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts16 Dec 2014Dismissed

Manoj Kumar Pandey Vs Union of India and Others

Jharkhand High Court · (2015) 2 JLJR 212

Constitution of India, 1950 - Article 226

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High Courts16 Dec 2014

Bharat Coking Coal Ltd. Vs Arun Krishna Rao Hazare

Jharkhand High Court · (2015) 144 FLR 664

Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6), 7(3), 7(3A)

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High Courts16 Dec 2014Dismissed

Fuleshwar Saw Vs State of Jharkhand and Others

Jharkhand High Court · (2015) 2 JLJR 1

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High Courts16 Dec 2014

Bharat Coking Coal Limited Vs Vijay Prasad Singh

Jharkhand High Court · (2015) 1 AJR 795 : (2015) 1 JLJR 491 : (2015) 1 LLN 480 : (2015) LLR 445

Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6), 7(3), 7(3A)

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High Courts16 Dec 2014

Bharat Coking Coal Limited Vs Aran Krishna Rao Hazare

Jharkhand High Court · (2015) 1 JLJR 427 : (2015) LabIC 1679

Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6), 7(3), 7(3A)

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High Courts15 Dec 2014

Manga Bando Pahan and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 1 JLJR 769

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High Courts15 Dec 2014

Shamim Ahmad Vs The State of Jharkhand and Others

Jharkhand High Court · (2015) 1 JLJR 481

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High Courts15 Dec 2014Dismissed

Raaj Construction Co. Vs State of Jharkhand and Others

Jharkhand High Court · (2015) 2 JLJR 5

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High Courts15 Dec 2014

Gandur Bhagat and Others Vs The State of Jharkhand

Jharkhand High Court · (2015) 1 AJR 798 : (2015) 1 JLJR 694

Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 313Evidence Act, 1872 — Section 25, 26, 27, 30Motor Vehicles Act, 1988 — Section 177, 48, 50

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High Courts15 Dec 2014

Dwarkadas Mangalchand Vs Manmohan Kedia and Others

Jharkhand High Court · (2015) 1 JLJR 778

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