High Courts02 Jul 2009Allowed
Urmila Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0063
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,056 of 1,479
High Courts02 Jul 2009Dismissed
Bharat Coking Coal Limited Vs Their Workmen and Another
Jharkhand High Court · (2009) 07 JH CK 0058
Industrial Disputes Act, 1947 — Section 25, 25F
High Courts02 Jul 2009Dismissed
Sanjay Kumar Gupta Vs The Steel Authority of India Ltd. and Another
Jharkhand High Court · (2009) 07 JH CK 0049
Constitution of India, 1950 — Article 227
High Courts02 Jul 2009Dismissed
R.S. Griwal and Co. Vs The Government of India and Others
Jharkhand High Court · (2009) 07 JH CK 0024
Minimum Wages Act, 1948 — Section 20
High Courts01 Jul 2009Dismissed
Mahabir Prasad Jain Vs The State of Jharkhand and Others and Hira Lal Jain and Others
Jharkhand High Court · (2010) 5 RCR(Civil) 498
Civil Procedure Code, 1908 (CPC) — Section 151, 21, 9Constitution of India, 1950 — Article 14, 300ACriminal Procedure Code, 1973 (CrPC) — Section 144
High Courts01 Jul 2009
Chakaram Mahato and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 07 JH CK 0076
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20(3), 20(4), 42
High Courts01 Jul 2009Dismissed
Sujata Picture Palace Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2009) 07 JH CK 0075
High Courts01 Jul 2009
Abdul Salam Khan Vs The State of Bihar and Others
Jharkhand High Court · (2009) 07 JH CK 0071
High Courts01 Jul 2009Allowed
Bharat Coking Coal Limited Vs Their Workmen and Another
Jharkhand High Court · (2010) 2 LLJ 131
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 23, 25, 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16
High Courts01 Jul 2009
Dorabji Auto, Singhbhum (East) Vs Employees' Provident Fund Organisation, Ranchi and another
Jharkhand High Court · (2009) 123 FLR 928
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts01 Jul 2009Dismissed
Shyam Sundar Singh Vs Union of India (UOI), Inspector General, C.I.S.F., Deputy Inspector, C.I.S.F., and Commandant, C.I.S.F., and Others
Jharkhand High Court · (2009) 07 JH CK 0001
Penal Code, 1860 (IPC) — Section 395
High Courts30 Jun 2009Dismissed
Walter Ekka Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2009) 06 JH CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304(1)
High Courts30 Jun 2009
Yuva Shakti Manch Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 06 JH CK 0033
High Courts30 Jun 2009
Mohammad Tahir Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 06 JH CK 0015
High Courts30 Jun 2009
Fatik Mahto and Others Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2011) 1 JCR 358
High Courts30 Jun 2009Dismissed
Rakesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 06 JH CK 0005
High Courts29 Jun 2009Dismissed
Anosh Ekka Vs State and Others
Jharkhand High Court · (2010) CriLJ 259 : (2010) 1 RCR(Criminal) 935
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 193, 195, 196Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423Prevention of Corruption Act, 1988 — Section 11, 13, 5
High Courts27 Jun 2009Allowed
Sujit Kumar Tiwary alias Munna Vs The State of Jharkhand
Jharkhand High Court · (2010) CriLJ 1542
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 223Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 465
High Courts27 Jun 2009
Shushila Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 06 JH CK 0016
Bihar Pension Rules, 1950 — Rule 189, 197, 200Bihar Reorganisation Act, 2000 — Section 85Constitution of India, 1950 — Article 283(2)
High Courts27 Jun 2009
Hira Lal Dutta Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 3 JCR 369