COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,118 of 1,479

High Courts30 Jul 2008Allowed

Suresh Prasad Singh and Others Vs Presiding Officer, Labour Court and Another

Jharkhand High Court · (2008) 57 BLJR 111

Constitution of India, 1950 — Article 14, 19(1), 21, 300AIndustrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(5), 2

High Courts30 Jul 2008Allowed

Carmella Kerketta Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 93

Constitution of India, 1950 — Article 14, 16

High Courts30 Jul 2008Allowed

Budhwa Oraon and Others Vs The State of Jharkhand and Nutan Ekka

Jharkhand High Court · (2008) 4 JCR 202

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 323, 34, 354, 498A, 511

High Courts30 Jul 2008Dismissed

Balwan Singh Vs Union of India (UOI) and Others

Jharkhand High Court · (2008) 119 FLR 556 : (2008) 4 JCR 620 : (2009) 1 LLJ 591

High Courts30 Jul 2008

Dr. Daya Kant Jha Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 97

High Courts30 Jul 2008

Ambuj Kumar Shrivastava Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 07 JH CK 0032

High Courts30 Jul 2008

Ram Narayan @ Ram Narayan Pandit Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 07 JH CK 0011

High Courts29 Jul 2008

Bhagwati Prasad Agrawal Engineering Works Vs Bharat Sanchar Nigam Ltd. and Others

Jharkhand High Court · (2008) 4 JCR 109

High Courts29 Jul 2008

Md. Kalim Khan and Others Vs Jain Trading Corporation and Others

Jharkhand High Court · (2008) 4 JCR 47

High Courts29 Jul 2008Allowed

Bharat Sanchar Nigam Limited Vs The State of Jharkhand and Nanda Dulal Choudhary

Jharkhand High Court · (2008) 57 BLJR 49 : (2008) 4 JCR 12

Civil Procedure Code, 1908 (CPC) — Section 89Legal Services Authorities Act, 1987 — Section 20, 20(3), 20(5), 22(1), 22A

High Courts29 Jul 2008Dismissed

Emil Oraon @ Imil Oraon Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 220

Criminal Procedure Code, 1973 (CrPC) — Section 144

High Courts29 Jul 2008Dismissed

Lachhmi Steel Industry Vs Union of India (UOI)

Jharkhand High Court · (2008) 56 BLJR 2910

Central Excise Rules, 1944 — Rule 57CCCentral Excises and Salt Act, 1944 — Section 11D, 14, 35, 35FCENVAT (Credit) Rules, 2001 — Rule 6

High Courts29 Jul 2008Allowed

Raj Kumar and Brothers Vs Hindustan Steel Works Construction Ltd.

Jharkhand High Court · (2008) 4 JCR 82

Arbitration Act, 1940 — Section 29, 34Arbitration and Conciliation Act, 1996 — Section 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152

High Courts29 Jul 2008Dismissed

Sonalal Hansda Vs The State of Jharkhand

Jharkhand High Court · (2009) 57 BLJR 362 : (2008) 4 JCR 375

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376

High Courts29 Jul 2008Dismissed

State of Jharkhand and Others Vs Kartik Chandra Mahto

Jharkhand High Court · (2008) 4 JCR 470

High Courts29 Jul 2008Allowed

Sheobrat Dubey and Another Vs Lakshminiya Devi and Others

Jharkhand High Court · (2008) 3 JCR 733

Constitution of India, 1950 — Article 227

High Courts28 Jul 2008Allowed

Hari Shankar Modi Vs State of Jharkhand

Jharkhand High Court · (2008) 4 JCR 45

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 409, 420

High Courts28 Jul 2008Dismissed

Khalil Sk. and Others Vs The State of Jharkhand and Abu Tahir

Jharkhand High Court · (2008) 07 JH CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 319, 482Penal Code, 1860 (IPC) — Section 182, 211, 34, 380, 436

High Courts28 Jul 2008

Sri Khoro Manjhi Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 1 JCR 120

High Courts25 Jul 2008

Md. Rahim Ansari Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 21

Contempt of Courts Act, 1971 — Section 12Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 467, 468, 471, 472