High Courts20 Oct 2008Dismissed
Ramdayal Karketta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 24
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,102 of 1,479
High Courts20 Oct 2008Dismissed
Deyanat Hussain and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 40
High Courts20 Oct 2008Dismissed
Seema Sinha and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 42
High Courts20 Oct 2008Dismissed
Sapan Kumar and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 10 JH CK 0029
Constitution of India, 1950 — Article 14, 16
High Courts20 Oct 2008
Employers in relation to the Management of Rajrappa Washery of Central Coalfields Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2008) 4 JCR 600
Industrial Disputes Act, 1947 — Section 17B
High Courts20 Oct 2008Allowed
Mrs. Kalyani Chaudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 605
High Courts20 Oct 2008
Rambilash Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 50
High Courts20 Oct 2008
Bachneshwar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 217
High Courts20 Oct 2008
Birendra Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 602
High Courts18 Oct 2008
Surendra Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 109
High Courts18 Oct 2008Allowed
Ram Ayodhya Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 421
Constitution of India, 1950 — Article 14, 16, 21
High Courts18 Oct 2008
Babulal Gowalla Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 1 JCR 45
High Courts18 Oct 2008
Bisheshwar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 32
High Courts17 Oct 2008
Darastul Khalif Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 612
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 341, 482
High Courts17 Oct 2008Dismissed
Sugan Prasad Mehta Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 120 FLR 527 : (2008) 4 JCR 588
High Courts17 Oct 2008Dismissed
Md. Bannu Vs The State of Bihar
Jharkhand High Court · (2009) 1 JCR 27
Criminal Procedure Code, 1973 (CrPC) — Section 161, 2, 262, 263, 264Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Oct 2008
Management of Bokaro Steel Plant, Steel Authority of India Ltd. Vs The General Secretary, Bokaro Steel Rastriya Mazdoor Sangh and Another
Jharkhand High Court · (2008) 4 JCR 607
Industrial Disputes Act, 1947 — Section 19(i)(c)
High Courts16 Oct 2008Allowed
Smt. Sulochana Kumari and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 119 FLR 857
High Courts16 Oct 2008Dismissed
Subrata Kumar Ghosh and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 132
National Council for Teacher Education Act, 1993 — Section 14, 16
High Courts16 Oct 2008Dismissed
Ashok Kumar Shit and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 128
National Council for Teacher Education Act, 1993 — Section 14, 16