COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,046 of 1,479

High Courts25 Aug 2009Dismissed

Bhimal Ram Vs State of Jharkhand

Jharkhand High Court · (2009) 08 JH CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts25 Aug 2009Allowed

Gopal Mishra Vs The State of Jharkhand and Pankaj Kumar Sinha

Jharkhand High Court · (2010) 1 BC 303 : (2010) CriLJ 1550

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts25 Aug 2009

Gopal Das and Others Vs Barnwas Das

Jharkhand High Court · (2009) 08 JH CK 0042

Land Acquisition Act, 1894 — Section 30Succession Act, 1925 — Section 212Transfer of Property Act, 1882 — Section 123

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High Courts25 Aug 2009

Mani Bhushan Prasad and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 08 JH CK 0036

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High Courts25 Aug 2009Allowed

Amar Mukherjee, Samar Mukherjee and Prabir Mukherjee Vs The State of Jharkhand, Inspector General of Registration-cum-Payment Commissioner, Kumardubi Engineering Works Limited and Secretary to Payment Commissioner, Kumardubi Engineering Works Limited

Jharkhand High Court · (2009) 08 JH CK 0030

Industrial Disputes Act, 1947 — Section 24

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High Courts25 Aug 2009Dismissed

The Management of Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court and General Secretary, Bokaro Karamchari Panchayat

Jharkhand High Court · (2009) 08 JH CK 0025

Industrial Disputes Act, 1947 — Section 11A

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High Courts24 Aug 2009Dismissed

S.J. Ghandy and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2011) LLR 143

Bihar Factories Rules, 1950 — Rule 56Factories Act, 1948 — Section 105(1), 2, 7(A), 92

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High Courts24 Aug 2009

Dr. Rabindra Kumar Rana Vs State of Jharkhand

Jharkhand High Court · (2011) 7 RCR(Criminal) 937

Penal Code, 1860 (IPC) — Section 120B, 161, 164, 420, 467Prevention of Corruption Act, 1988 — Section 13

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High Courts24 Aug 2009Dismissed

S.J. Ghandy and another Vs State of Jharkhand and others

Jharkhand High Court · (2010) 127 FLR 1005

Factories Act, 1948 — Section 105(1), 2(b), 7A, 92

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High Courts21 Aug 2009Allowed

Union of India (UOI) Vs Ram Nandan Singh and Another

Jharkhand High Court · (2009) 08 JH CK 0099

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High Courts21 Aug 2009Dismissed

The State of Jharkhand Vs The Union of India (UOI) and Others

Jharkhand High Court · (2009) 08 JH CK 0089

Administrative Service (Recruitment) Rules, 1954 — Rule 4, 6, 8(2), 9All India Services Act, 1951 — Section 3(1A)Constitution of India, 1950 — Article 136, 14, 15, 16, 226

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High Courts21 Aug 2009