COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,067 of 1,479

High Courts29 Apr 2009

Md. Azad Hussain, Md. Kamruddin and Mehrun Nisa Vs State of Jharkhand and Yasmin Khatoon

Jharkhand High Court · (2009) 57 BLJR 2418

Criminal Procedure Code, 1973 (CrPC) — Section 107, 156(3), 161Dowry Prohibition Act, 1961 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 498A

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High Courts29 Apr 2009Allowed

Asha Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0051

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High Courts29 Apr 2009

Anirudh Prasad, Ram Singhasan Singh and Motilal Singh Vs The Hindustan Steel Works Construction Ltd. and Others

Jharkhand High Court · (2009) 04 JH CK 0048

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High Courts29 Apr 2009Allowed

Arun Kumar Singh and Others and Upendra Kumar Sinha and Another Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 3 JCR 415

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High Courts29 Apr 2009Allowed

Suresh Sahu Vs Ranchi Regional Development Authority and Others

Jharkhand High Court · (2011) 2 JCR 341

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High Courts29 Apr 2009Dismissed

Most. Rasida Khatoon and Others Vs Smt. Salma Khatoon and Others

Jharkhand High Court · (2011) 2 JCR 550

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High Courts28 Apr 2009Allowed

Malti Mahato and Others Vs Sanjay Kumar Dey and Another

Jharkhand High Court · (2009) 57 BLJR 2416

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High Courts28 Apr 2009Dismissed

Chandrasekhar Das Vs Birsa Agricultural University and Others

Jharkhand High Court · (2009) 04 JH CK 0120

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High Courts28 Apr 2009

Nandji Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0117

Constitution of India, 1950 — Article 309

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High Courts28 Apr 2009

The Singhbhum Central Co-operative Bank Ltd. Vs Sudeo Adhikari and Others

Jharkhand High Court · (2009) 121 FLR 1027

Constitution of India, 1950 — Article 14, 16Industrial Disputes (Bihar) Rules, 1961 — Rule 19, 20Industrial Disputes Act, 1947 — Section 2, 25, 25F

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High Courts28 Apr 2009Dismissed

Lal Ranjan Nath Shahdeo Vs The State of Jharkhand

Jharkhand High Court · (2009) 57 BLJR 2414

Arms Act, 1959 — Section 25(1), 26, 35Criminal Procedure Code, 1973 (CrPC) — Section 293, 311, 313Explosive Substances Act, 1908 — Section 4, 5

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High Courts28 Apr 2009Allowed

Employers in relation to the management of Tetulmari Colliery under Sijua Area of Bharat Coking Coal Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 1. and Others

Jharkhand High Court · (2009) 57 BLJR 2431

Industrial Disputes Act, 1947 — Section 11A, 2

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High Courts28 Apr 2009Allowed

Muleshwari Prasad Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0049

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High Courts28 Apr 2009

Chandra Bhushan Singh and Another Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2009) 04 JH CK 0042

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High Courts28 Apr 2009Dismissed

M.Y. Khan Vs Tata Engineering and Locomotive Company Ltd.

Jharkhand High Court · (2009) 57 BLJR 2491 : (2009) 122 FLR 439 : (2011) 2 JCR 296

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts28 Apr 2009Allowed

Satya Bhama Devi and Others Vs Bibani Devi and Others

Jharkhand High Court · (2009) 04 JH CK 0022

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High Courts28 Apr 2009

Balajee Electrosteels Company (P) Ltd. Vs Bokaro Steel Plant and Others

Jharkhand High Court · (2011) 2 JCR 303

Constitution of India, 1950 — Article 19(i)(g), 226(2)

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High Courts28 Apr 2009

Silas Aind Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0012

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High Courts28 Apr 2009Dismissed

National Insurance Co. Ltd. and Others Vs Smt. Sanjori Devi

Jharkhand High Court · AIR 2009 Jhar 157

Legal Services Authorities Act, 1987 — Section 20, 22, 22A, 22B, 22C

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High Courts28 Apr 2009

Mithilesh Kumar Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 04 JH CK 0002

Constitution of India, 1950 — Article 226

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