High Courts14 Oct 2009
Bibi Nazma @ Naj Mabana Vs Universal Distribotor, held by Farukh Ahamad Mazhavi and Divisional Manager, National Insurance Company Ltd.
Jharkhand High Court · (2009) 10 JH CK 0059
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,039 of 1,479
High Courts14 Oct 2009Allowed
Priya Nandan Sahay Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2010) 58 BLJR 52
High Courts14 Oct 2009
Humayun Kabir Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 67
High Courts14 Oct 2009Dismissed
National Insurance Co. Ltd. Vs Jayanti Devi and Others
Jharkhand High Court · (2011) ACJ 481 : (2010) 58 BLJR 62 : (2011) 2 TAC 509
Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 10
High Courts14 Oct 2009Allowed
Employers in relation to the Management of Rajrappa Washery of Central Coalfields Limited Vs Their Workmen, represented through the Bihar Colliery Kamgar Union
Jharkhand High Court · (2010) 3 LLJ 553
Industrial Disputes Act, 1947 — Section 17B
High Courts14 Oct 2009Dismissed
Steel Authority of India Limited Vs Gusul Azam @ Gosulaazam Shah and Others
Jharkhand High Court · (2009) 10 JH CK 0040
Constitution of India, 1950 — Article 311
High Courts14 Oct 2009
Smt. Lalti Devi Vs The Bharat Coking Coal Ltd.
Jharkhand High Court · (2010) 58 BLJR 57
High Courts14 Oct 2009Allowed
Gopal Prasad Khetan and Sandeep Khetan Vs State of Jharkhand and Marketing Officer, Ranchi Sub-Division
Jharkhand High Court · (2009) 10 JH CK 0029
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts14 Oct 2009Allowed
Gauri Shankar Saboo Vs State of Jharkhand and Shirendra Lal Manik, Supply Inspector
Jharkhand High Court · (2009) 10 JH CK 0028
Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Oct 2009
Ajit Mandal and Others Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 313Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 109, 323, 34, 354, 376
High Courts14 Oct 2009
Tapsi Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 10 JH CK 0024
Penal Code, 1860 (IPC) — Section 287, 302, 304A, 337, 338
High Courts14 Oct 2009
Meera Singh and Niraj Singh Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts14 Oct 2009
Pravin Kumar Pandy Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 10 JH CK 0013
High Courts14 Oct 2009Dismissed
Employers in relation to the Management of Kustore Colliery Vs Their Workmen being represented by The Joint Secretary, Janta Shramik Sangh
Jharkhand High Court · (2009) 10 JH CK 0012
High Courts14 Oct 2009
Raju Mahto, Laldeo Mahto, Manger Mahto and Jagdish Mahto Vs The State of Jharkhand
Jharkhand High Court · (2009) 10 JH CK 0005
Penal Code, 1860 (IPC) — Section 144, 147, 148, 149, 307
High Courts13 Oct 2009Dismissed
Somai Hembram Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 10 JH CK 0063
Penal Code, 1860 (IPC) — Section 300, 302
High Courts13 Oct 2009
Md. Salauddin @ Siwni Vs State of Jharkhand
Jharkhand High Court · (2010) 124 FLR 657
Minimum Wages Act, 1948 — Section 10, 20, 9
High Courts13 Oct 2009Allowed
Angilina Soren and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 10 JH CK 0031
High Courts13 Oct 2009Dismissed
Union of India (UOI) and Others Vs Sri Ram Chandra
Jharkhand High Court · (2009) 10 JH CK 0016
High Courts12 Oct 2009Dismissed
Gobinda Chandra Kumar Vs State of Jharkhand, The Bihar School Examination Board, The Deputy Secretary, Bihar School Examination Board and The Head Master, Shirum High School
Jharkhand High Court · (2009) 10 JH CK 0058