High Courts08 May 2009
Jevan Kujur Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0064
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,064 of 1,479
High Courts08 May 2009
Amit Raj Vardhan Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 7 RCR(Criminal) 784
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts08 May 2009
Durga Kumar Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 2 JCR 555
High Courts08 May 2009Dismissed
Employers in relation to the management of Lodna Area of BCCL Vs Their workman
Jharkhand High Court · (2009) 122 FLR 751 : (2010) 1 LLJ 30
Industrial Disputes Act, 1947 — Section 11A
High Courts08 May 2009Allowed
Phoolmani Gudiya Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0044
High Courts08 May 2009Allowed
Dhananjay Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0042
High Courts08 May 2009Allowed
Chandeshwar Singh Vs Projects and Development India Ltd. and others
Jharkhand High Court · (2009) 123 FLR 91
High Courts08 May 2009Dismissed
A.B. Singh Vs Central Coalfields Limited and Others
Jharkhand High Court · AIR 2010 Jhar 96
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts07 May 2009Allowed
Ram Lal Bhagat and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0145
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts07 May 2009Allowed
D.A.V. High School Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0144
Bihar Rajaya Arya Pradhinidhi Regulations — Regulation 19
High Courts07 May 2009Allowed
Maisa Paharaia @ Mahisa Paharia Vs State of Bihar
Jharkhand High Court · (2009) 05 JH CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts07 May 2009Allowed
Smt Lalmati Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 125
High Courts07 May 2009Dismissed
Md. Ayub Ansari Vs Aisha Khatoon, Shama Perween and The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts07 May 2009Dismissed
Bipin Soi Vs The State of Jharkhand
Jharkhand High Court · (2009) 05 JH CK 0057
Penal Code, 1860 (IPC) — Section 376
High Courts07 May 2009Allowed
Casual Labourers workmen numbering 127 of the Central Horticultural Experiment Station Vs Employers in relation to the Management of the Central Horticultural Experiment Station (a regional experiment station of the Indian Institute of Horticultural Research and Indian Council of Agricultural Research)
Jharkhand High Court · (2009) 05 JH CK 0050
Industrial Disputes Act, 1947 — Section 2(j), 2(s)
High Courts07 May 2009Dismissed
Maheshwar Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0038
Constitution of India, 1950 — Article 309
High Courts07 May 2009Allowed
Somra Munda, Hari Singh Munda @ Bal Munda, Sukhram Munda and Mangra Munda Vs The State of Bihar
Jharkhand High Court · (2009) 57 BLJR 2112
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 May 2009Allowed
Ram Bilas Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0013
High Courts07 May 2009Allowed
Neena Bharti Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 05 JH CK 0011
Constitution of India, 1950 — Article 14, 141, 342
High Courts07 May 2009Dismissed
Workmen represented by President of the Bihar Engineering Kamgar Union Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2009) 122 FLR 313 : (2011) 2 JCR 353
Industrial Disputes Act, 1947 — Section 11A, 25F