COURT ARCHIVE

Jharkhand High Court judgments, 2016

1,629 judgments · page 27 of 82

High Courts27 Jul 2016Allowed

Dinesh Chandra Jha Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 181 : (2017) 2 ECrC 217 : (2017) 2 JBCJ 68 : (2017) 2 JCR 236 : (2017) 2 JLJR 83

Coal Mines Regulations, 1957 - Regulation 105(4), Regulation 117(4), Regulation 122Criminal Procedure Code, 1973 (CrPC) - Section 482Mines Act, 1952 - Section 73, Section 75

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High Courts27 Jul 2016Dismissed

Ram Chandra Ram, S/o Late Somar Bhuiyan, resident of: at and P.O. Sounda 'D', P.S. Patratu, District- Ramgarh - Appellant @HASH Employer in relation to the Management of M/s Central Coalfields Limited, Barkakana Area, P.O. Barkakana, P.S. Patratu, Distric

Jharkhand High Court · (2016) 4 AIRJharR 671 : (2017) 152 FLR 692 : (2016) 4 JBCJ 617 : (2016) 4 JCR 635 : (2016) 4 JLJR 213 : (2017) LabLR 552

Industrial Disputes Act, 1947 - Section 10, Section 2(s)

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High Courts27 Jul 2016Dismissed

Shashi Ranjan Mishra Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 723

Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 7

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High Courts27 Jul 2016Disposed Off

Harish Gupta @ Babli Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 78 : (2017) 1 ECrC 274

Criminal Procedure Code, 1973 (CrPC) - Section 438

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High Courts27 Jul 2016Disposed Off

Suresh Chandra Jain Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 ECrC 278

Criminal Procedure Code, 1973 (CrPC) - Section 438

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High Courts27 Jul 2016Disposed Off

Jitesh Kumar - Petitioner @HASH Birla Institute of Technology, Mesra, Ranchi

Jharkhand High Court · (2016) 4 JBCJ 447 : (2017) 1 JCR 231

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High Courts27 Jul 2016Disposed Off

M/s. At Devprabha (JV) Vs Bharat Coking Coal Limited, Dhanbad

Jharkhand High Court · (2016) 4 JBCJ 422 : (2016) 4 JCR 455 : (2016) 4 JLJR 386

Constitution of India, 1950 — Article 226

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High Courts27 Jul 2016Allowed

Bodi Mahto, son of Phutu Mahto, Resident of - Chopkiyari, P.S. - Karon, Sub Division - Madhupur, District - Deoghar - Appellant (Criminal Appeal (DB) No. 1807 of 2003) @HASH State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 654 : (2016) 4 JBCJ 583 : (2017) 1 JCR 287 : (2016) 4 JLJR 287

Penal Code, 1860 (IPC) - Section 302

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High Courts27 Jul 2016Dismissed

Md. Gyasuddin Khan Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 718

Constitution of India, 1950 - Article 226

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High Courts27 Jul 2016Dismissed

Krishna Gopal Tiwary son of late Babu Ram Tiwary, resident of 3B, 3rd Floor, Sambhav Apartment, Road No. 2, Near Gandhi Nagar - Petitioner @HASH Union of India through Secretary, Ministry of Coal, Govt. of India, Shashtri Bhawan, New Delhi

Jharkhand High Court · (2016) 4 AIRJharR 661 : (2016) 4 JBCJ 624 : (2016) 4 JCR 642 : (2016) 4 JLJR 180

Payment of Gratuity Act, 1972 - Section 4

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High Courts27 Jul 2016Dismissed

Sheo Kumar Tiwary Vs Jharkhand State Electricity Board

Jharkhand High Court · (2016) 4 JLJR 578

Constitution of India, 1950 - Article 226

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High Courts27 Jul 2016Allowed

Arun Kumar Singh - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 599

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High Courts27 Jul 2016Dismissed

Sulochna Devi Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 582

Constitution of India, 1950 - Article 226

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High Courts26 Jul 2016Disposed Off

Mary Kujur Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 680 : (2017) 1 JCR 230

Constitution of India, 1950 - Article 226

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High Courts26 Jul 2016Allowed

Upendra Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 568

Jharkhand Control of Crimes Act, 2002 - Section 12(2), Section 17

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High Courts26 Jul 2016Disposed Off

Sanjiv Mahato Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 134 : (2016) 4 JBCJ 202 : (2017) 1 JCR 591

Jharkhand Municipal Act, 2011 — Section 432, 436

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High Courts26 Jul 2016Disposed Off

Sri C.H. Bapa Rao @ C.H. Bappa Rai - Petitioner @HASH Indian Steel and Wire Product Ltd. (a subsidiary of Tata Steel), Jamshedpur District-Singhbhum (East)

Jharkhand High Court · (2017) 2 AIRJharR 81 : (2017) 152 FLR 688 : (2016) 4 JBCJ 486 : (2016) 4 JCR 811 : (2016) 4 JLJR 424

Industrial Disputes Act, 1947 - Section 33C(12)

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High Courts26 Jul 2016Disposed Off

Dr. Vedanand Jha Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 453

Constitution of India, 1950 — Article 226

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High Courts26 Jul 2016Allowed

M/s Central Coalfields Limited through Sri Birendra Trivedi, G.M. (Admn.), Darbhanga House, PONCDC Campus, PSKotwali, Ranchi - Appellant @HASH Podin Devi, W/o Late Shankar Yadav, R/o Vill-Gharvatand, POTenughat, PSPeterbar, Distt. Bokaro

Jharkhand High Court · (2016) 4 JBCJ 320 : (2017) 1 JCR 220

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High Courts26 Jul 2016Allowed

Kumar Rohit Vs Allahabad Bank

Jharkhand High Court · (2017) AIR(Jharkhand) 65 : (2017) 1 AIRJharR 468 : (2016) 4 JCR 445

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