COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,124 of 1,479

High Courts11 Jul 2008Allowed

Siyawar Singh Vs The State of Jharkhand and The Chairman, JSEB

Jharkhand High Court · (2008) 56 BLJR 2739 : (2008) 3 JCR 643

Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(1D)

High Courts11 Jul 2008Allowed

Prem Shankar Saha Vs The State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 2736 : (2008) 4 JCR 154

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482Penal Code, 1860 (IPC) — Section 307

High Courts11 Jul 2008Allowed

Ganpat Tiwary Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2008) 3 JCR 589

High Courts11 Jul 2008Allowed

Ajit Kumar Mahato Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 650

High Courts11 Jul 2008Dismissed

Kamlakant Das Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 582

Constitution of India, 1950 — Article 14, 16

High Courts10 Jul 2008Allowed

Bokaro Steel Plant and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 07 JH CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 10A, 18, 29

High Courts10 Jul 2008Dismissed

Kouleshwar Mahto Vs The Central Coal Fields Limited and Others

Jharkhand High Court · (2008) 118 FLR 1061 : (2008) 3 JCR 475

Constitution of India, 1950 — Article 14

High Courts10 Jul 2008Allowed

Ram Bachan Prasad Singh Vs Project Officer Chasnalla Colliery and Another

Jharkhand High Court · (2008) 3 JCR 709

High Courts09 Jul 2008

Jai Prakash Mahto @ Guddu Mahto Vs CCL and Others

Jharkhand High Court · (2009) 1 JCR 137

High Courts09 Jul 2008Allowed

Lachhu Munda Vs State of Jharkhand

Jharkhand High Court · (2008) 3 JCR 601

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Penal Code, 1860 (IPC) — Section 379, 394

High Courts09 Jul 2008

Jharkhand Small Industries Association and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2447 : (2008) 4 JCR 62

Constitution of India, 1950 — Article 14, 226

High Courts09 Jul 2008

Susan Das Vs Eastern Coalfields Ltd. and Others

Jharkhand High Court · (2008) 4 JCR 139

High Courts09 Jul 2008Dismissed

Md. Ilahi Buksh Vs Heavy Engineering Corporation Ltd. and Others

Jharkhand High Court · (2008) 118 FLR 934 : (2008) 3 JCR 461

High Courts09 Jul 2008Allowed

Vicky Sao Vs The State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 2502 : (2008) 3 JCR 489

Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 7A, 7A(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 20(5), 22(5)

High Courts09 Jul 2008Dismissed

National Insurance Co. Ltd. Vs Smt. Runiya Binha and Others

Jharkhand High Court · (2008) 3 JCR 456

High Courts08 Jul 2008Allowed

Chandra Mohan Bhandari Vs Sido Kanhu Murmu University and Others

Jharkhand High Court · (2009) 57 BLJR 321 : (2008) 4 JCR 525 : (2009) 5 SLR 266

Bihar Intermediate Education Council Act, 1992 — Section 41, 41(1), 41(2), 41(3), 44

High Courts08 Jul 2008Dismissed

Hindustan Lever Limited Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 119 FLR 35 : (2008) 4 JCR 79

Industrial Disputes Act, 1947 — Section 19, 2

High Courts08 Jul 2008Allowed

Smt. Karuna Chatterjee and Prity Chokarborty Vs Rakesh Kumar and Others

Jharkhand High Court · (2008) 56 BLJR 2464 : (2008) 3 JCR 454

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Constitution of India, 1950 — Article 227

High Courts08 Jul 2008Allowed

Dr. (Mrs.) Vanmala Chaudhary Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2461 : (2008) 4 JCR 76

High Courts08 Jul 2008

Aswani Kumar Singh Vs The State of Jharkhand

Jharkhand High Court · (2008) 3 JCR 459

Arms Act, 1959 — Section 12, 25, 26, 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52Penal Code, 1860 (IPC) — Section 120B, 307, 326, 34, 387