High Courts07 Sept 2007
TRF Limited Vs Commissioner of Central Excise and Service Tax and Others
Jharkhand High Court · (2008) 1 JCR 353
Finance Act, 1994 — Section 67, 68, 73, 75, 77
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,164 of 1,479
High Courts07 Sept 2007Allowed
Tata Main Hospital Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 174
Bihar Finance Act, 1981 — Section 17(5), 2, 3, 33, 7(3)Constitution of India, 1950 — Article 336, 366
High Courts06 Sept 2007
Ragious Bara Vs State of Jharkhand and Another Chhotu @ Sandeep Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2007) 09 JH CK 0045
Arms Act, 1959 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 49, 52, 53Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Sept 2007
Etwaria Devi Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 1 JCR 403
High Courts06 Sept 2007Dismissed
Suresh Pathak Vs The Chief General Manager, C.C.L. and Another
Jharkhand High Court · (2008) 1 JCR 356
Mines Act, 1952 — Section 48
High Courts05 Sept 2007Allowed
Mala Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 224
Constitution of India, 1950 — Article 14, 16, 311
High Courts05 Sept 2007Allowed
Tata Iron and Steel Co. Ltd. Vs The State of Bihar, The Sub Divisional Officer, Dhalbhum-cum-the Certificate Officer, Deputy Commissioner and Circle Officer
Jharkhand High Court · (2008) 1 JCR 281
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6)Bihar Land Reforms Act, 1950 — Section 4, 5, 6, 7, 7AChotanagpur Tenancy Act, 1908 — Section 2(5)
High Courts05 Sept 2007
Commissioner of Income Tax Vs Binod Kumar and Bros.
Jharkhand High Court · (2008) 1 JCR 404 : (2008) 170 TAXMAN 72
Income Tax Act, 1961 — Section 201, 221, 256
High Courts05 Sept 2007
Commissioner of Income Tax Vs R.S. Bajwa and Co.
Jharkhand High Court · (2008) 301 ITR 333 : (2008) 1 JCR 357 : (2008) 170 TAXMAN 250
Income Tax Act, 1961 — Section 13(1), 139, 139(3), 143(1), 154Taxation Laws (Amendment) Act, 1984 — Section 80
High Courts04 Sept 2007
Kavee Enterprises (P) Ltd. Vs Commissioner of Income Tax
Jharkhand High Court · (2008) 218 CTR 176 : (2008) 301 ITR 156 : (2008) 1 JCR 362
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148
High Courts04 Sept 2007
Bal Sakha Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 333
High Courts04 Sept 2007Allowed
Employers in relation to the Management of Hurladih Colliery of Bhalgora Area (now Kustore Area) of B.C.C.L. Vs Their workmen represented by the Secretary, Janta Mazdoor Sangh
Jharkhand High Court · (2008) 1 JCR 378
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Sept 2007
Commissioner of Gift-tax Vs Sanjay Kapoor and Another
Jharkhand High Court · (2008) 218 CTR 173 : (2008) 299 ITR 360
Gift Tax Act, 1958 — Section 4(1)(c)Income Tax Act, 1961 — Section 256
High Courts04 Sept 2007
National Insurance Company Ltd. Vs Most. Budhani Kisku and Another
Jharkhand High Court · (2009) ACJ 181 : (2008) 1 JCR 366
High Courts31 Aug 2007
Food Corporation of India Vs Shri Ravi Kant Mohta
Jharkhand High Court · (2007) 08 JH CK 0077
Contract Act, 1872 — Section 56
High Courts31 Aug 2007
U.P. Singh Vs The Union of India (UOI) and Others
Jharkhand High Court · (2008) 1 JCR 376
Central Industrial Security Force Act, 1968 — Section 21
High Courts31 Aug 2007Dismissed
Fatik Mahto, Narayan Biswas and Nagina Mahto Vs Bharat Coking Coal Ltd.
Jharkhand High Court · (2007) 08 JH CK 0068
High Courts31 Aug 2007Dismissed
Bihar Air Products Ltd. Vs Asiatic Oxyzen Ltd.
Jharkhand High Court · (2008) 1 JCR 154
Penal Code, 1860 (IPC) — Section 406, 420Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts31 Aug 2007
Anil Besra Vs State of Jharkhand, Rojlina Kisku and Patras Besra
Jharkhand High Court · (2007) 08 JH CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts31 Aug 2007
Tata Iron and Steel Company Ltd. Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2008) 56 BLJR 652 : (2011) 2 JCR 109
Bihar Land Reforms Act, 1950 — Section 10AChotanagpur Tenancy Act, 1908 — Section 4, 67, 67AMineral Concession Rules, 1936 — Rule 31