COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,095 of 1,479

High Courts12 Dec 2008

Navdeep Kumar Komal Vs Managing Director, SAIL, Bokaro Steel Plant and Others

Jharkhand High Court · (2009) 1 JCR 519

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

High Courts12 Dec 2008Allowed

Sh. Avinash Sharan and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 12 JH CK 0010

High Courts12 Dec 2008Allowed

Bharat Engineering and Body Builder Co. Pvt. Ltd. Vs Ramdeo Sharma

Jharkhand High Court · (2009) 1 JCR 523

Industrial Disputes Act, 1947 — Section 10, 33C

High Courts12 Dec 2008Allowed

Oriental Insurance Co. Ltd. Vs Kunti Devi and Others

Jharkhand High Court · (2010) ACJ 2129

Motor Vehicles Act, 1988 — Section 147, 147(1)

High Courts11 Dec 2008

Saraswati Tirkey Vs State of Bihar and Others

Jharkhand High Court · (2009) 1 JCR 599

High Courts11 Dec 2008

Sudhir Kumar Choubey Vs Union of India (UOI) and Others

Jharkhand High Court · (2011) 2 JCR 71

Constitution of India, 1950 — Article 14, 21

High Courts11 Dec 2008

Siya Ram Agarwal and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 601

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts10 Dec 2008

Brigadier Rakesh Sharma Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 57 BLJR 950 : (2009) 1 JCR 526

Army Act, 1950 — Section 27

High Courts10 Dec 2008Dismissed

Debashish Chatterjee Vs The State of Jharkhand and Another

Jharkhand High Court · (2008) 12 JH CK 0086

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 24

High Courts10 Dec 2008

Umesh Narayan Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 498

High Courts10 Dec 2008

Jai Prakash Mehta Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 497

High Courts08 Dec 2008Allowed

Satendra Singh Vs The State of Jharkhand, The Director General and Inspector General of Police, The Addl. Director General of Police, Crime Investigation Department and Ranjeet Singh

Jharkhand High Court · (2009) CriLJ 2280

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2) , 173(3), 173(4), 173(5)Evidence Act, 1872 — Section 157

High Courts08 Dec 2008Allowed

Praveen Kumar Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 1 JCR 500

Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A

High Courts08 Dec 2008Allowed

Ram Lakhan Shaw Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2009) 1 JCR 501

High Courts06 Dec 2008Allowed

Employers in relation to the Management of Jayrampur colliery of BCCL Vs Their workman represented by Vice President of National Coal Workers Congress and Others

Jharkhand High Court · (2009) 57 BLJR 948 : (2009) 1 JCR 502

Industrial Disputes Act, 1947 — Section 10

High Courts06 Dec 2008Allowed

Umakant Yadav and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 12 JH CK 0026

High Courts06 Dec 2008

Binod Kumar Barthwal Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2009) 2 JCR 411

Electricity Act, 2003 — Section 126(5), 135

High Courts05 Dec 2008Dismissed

Papinder Singh Vs State of Jharkhand

Jharkhand High Court · (2009) CriLJ 1913

High Courts05 Dec 2008Dismissed

Mangra Munda and Others Vs Babi Dan and Others

Jharkhand High Court · (2008) 12 JH CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts05 Dec 2008Allowed

Ram Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 510