High Courts06 Jul 2019
Jagarnath Sahu @ Jaganath Sahu Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0137
Indian Penal Code, 1860 — Section 34, 409, 420Code Of Criminal Procedure, 1973 — Section 438(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2019
1,412 judgments · page 47 of 71
High Courts06 Jul 2019Allowed
Prabhat Kumar Singh Vs C. M. P. F. Commissioner, Coal Mines Provident Fund Organisation, Dhanbad And Ors
Jharkhand High Court · (2019) 07 JH CK 0136
High Courts06 Jul 2019Dismissed
Akhil Bharatiya Koyla Kamgar Union having its office at Rajbari Road, Jharia through its General Secretary, Ramesh Prasad Singh, Dhanbad Vs Employer In relation To the management Of Bhowra Colliery, BCCL having its office at Koyala Bhawan, Dhanbad
Jharkhand High Court · (2019) 07 JH CK 0135
Income Tax Act, 1995 — Section 10Constitution Of India, 1950 — Article 226
High Courts06 Jul 2019Dismissed
G. Biswas (Gopesh Biswas) Vs M/S. Tata Motors Limited And Ors
Jharkhand High Court · (2019) 07 JH CK 0134
Industrial Disputes Act, 1947 — Section 11(A)
High Courts06 Jul 2019Disposed Of
Lt. Col. Pravin Kumar Vs Central Board Of Secondary Education through its Chairman, CBSE, New Delhi & Others
Jharkhand High Court · (2019) 07 JH CK 0133
High Courts06 Jul 2019Dismissed
Employer In relation To the Management Of Amlo Project Of M/s CCL Vs Their Workmen, namely, Ganesh Turi son Of Chhotan Turi, Ex. T.R. Worker, Amlo Project Of M/s CCL (Dohri Area), resident Of Amol Project, P.O. & P.S. Bermo, District Bokaro represented by Coal Field Mazdoor Union
Jharkhand High Court · (2019) 07 JH CK 0132
Industrial Disputes Act, 1947 — Section 10(1)(d), 10(2A)
High Courts06 Jul 2019Disposed Of
Jabir Khan Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0131
Indian Penal Code, 1860 — Section 279, 304AProbation Of Offenders Act, 1958 — Section 4Code Of Criminal Procedure, 1973 — Section 357(1)(c)
High Courts06 Jul 2019Allowed
Radhey Shyam Giri Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0130
Indian Penal Code, 1860 — Section 304ACode Of Criminal Procedure, 1973 — Section 313, 357(3)
High Courts06 Jul 2019Disposed Of
Ramdas Prasad @ Ranjeet Prasad Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0129
Indian Penal Code, 1860 — Section 34, 304B, 306, 379, 411, 498ACode Of Criminal Procedure, 1898 — Section 423(1)(b)(i)
High Courts06 Jul 2019Dismissed
Sirajuddin Ansari @ Pintu Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0128
Indian Penal Code, 1860 — Section 394, 411Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Jul 2019Dismissed
Bablu Hansda And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0127
Indian Penal Code, 1860 — Section 147, 323, 379, 447Code Of Criminal Procedure, 1973 — Section 202
High Courts06 Jul 2019Dismissed
National Insurance Co. Ltd Vs Punam Dev And Ors
Jharkhand High Court · (2019) 07 JH CK 0126
High Courts06 Jul 2019Dismissed
Steel Authority Of India Limited (SAIL) Vs Khudibala Sen @ Khudi Bala
Jharkhand High Court · (2019) 07 JH CK 0125
High Courts06 Jul 2019Disposed Of
Branch Manager, Oriental Insurance Co. Ltd Vs Sangita Devi And Ors
Jharkhand High Court · (2019) 07 JH CK 0124
Motor Vehicles Act, 1988 — Section 166Code Of Civil Procedure, 1908 — Order 9 Rule 13
High Courts06 Jul 2019Disposed Of
Awadhesh Prasad Roy @ Awadhesh Roy @ Awadh Roy And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0123
Code Of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 323, 341, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(iv)(v), 3(i)(iv)(x)
High Courts06 Jul 2019Allowed
Birendra Sonkar @ Biru Sonkar And Ors Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0122
High Courts06 Jul 2019Disposed Of
Shashti Chandra Thakur Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0121
Indian Penal Code, 1860 — Section 279, 427Probation Of Offenders Act, 1958 — Section 4
High Courts06 Jul 2019Disposed Off
Vivek Pratap Singh Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0006
Bihar And Orissa Public Recovery Demands Act, 1914 — Section 6, 7, 9Constitution Of India, 1950 — Article 226
High Courts06 Jul 2019Disposed Off
Jagdish Prasad And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0005
Right To The Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Re-Settlement Act, 2013 — Section 64National Highway Authority Act, 1956 — Section 3A, 3(g)(v)Constitution Of India, 1950 — Article 226
High Courts06 Jul 2019Disposed Off
Nizam Ansari Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0004
Right To The Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Re-Settlement Act, 2013 — Section 64National Highway Authority Act, 1956 — Section 3A, 3(g)(v)Constitution Of India, 1950 — Article 226