High Courts26 Jul 2006Allowed
Maya Paul Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 479
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15, 15(1)
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,212 of 1,479
High Courts26 Jul 2006Allowed
Dinesh Kumar Gupta Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 625
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 406, 408, 409
High Courts26 Jul 2006
Pran Kumar Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 636
High Courts26 Jul 2006Allowed
Rameshwar Singh and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 400
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts26 Jul 2006Dismissed
Anirudh Behari Prasad and Others Vs The State of Jharkhand, The Director, Secondary Education, The Regional Deputy Director of Education and The District Education Officer
Jharkhand High Court · (2006) 4 JCR 467
Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 8, 8(1)Constitution of India, 1950 — Article 14, 16
High Courts26 Jul 2006
New India Assurance Co. Ltd. Vs Smt. Sunita Devi and Others
Jharkhand High Court · (2007) 1 JCR 266
High Courts26 Jul 2006Allowed
Amarjit Singh Vs The State of Bihar and Others
Jharkhand High Court · AIR 2007 Jhar 23 : (2006) 4 JCR 407
Essential Commodities Act, 1955 — Section 6A, 6B
High Courts26 Jul 2006
Hotel Ranchi Ashok Vs B.S.E.B. and Another
Jharkhand High Court · (2006) 4 JCR 389
High Courts26 Jul 2006Allowed
Kumari Nupur Ekka Vs State of Jharkhand, Director, Primary Education, Govt. of Jharkhand, District Superintendent of Education and Area Education Officer
Jharkhand High Court · (2006) 4 JCR 545
Jharkhand Elementary School (Appointment) Rules, 2002 — Rule 2(b)
High Courts26 Jul 2006Allowed
Projects and Development India Limited Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2007) 1 BLJR 161 : (2006) 4 JCR 529
Constitution of India, 1950 — Article 226
High Courts25 Jul 2006Allowed
Harakhlal Bhadani @ Harakhlal Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 619
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts25 Jul 2006Dismissed
Employers in relation to the Management of Bastacolla Colliery, BCCL Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2006) 4 JCR 472
Industrial Disputes Act, 1947 — Section 10(1)
High Courts25 Jul 2006
Sheikh Alam and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 1 JCR 121
High Courts25 Jul 2006Dismissed
Ex-Constable Sukhdev Singh Vs Union of India and Md. Abdul Salam, Inspector/EXE, C.I.S.F. Unit
Jharkhand High Court · (2007) 1 BLJR 354 : (2006) 4 JCR 419
High Courts25 Jul 2006Dismissed
Jai Prakash Narayan Singh and Another Vs Central Coalfields Limited and Others
Jharkhand High Court · (2006) 4 JCR 269
High Courts24 Jul 2006
Smt. Kaushalya Bhuiani Vs Bharat Coking Coal Ltd.
Jharkhand High Court · (2007) 3 JCR 138
High Courts24 Jul 2006Dismissed
Dr. Richa Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 338 : (2006) 4 JCR 258
High Courts24 Jul 2006Dismissed
Ishwari Dutt Jha @ I.D. Jha Vs Hindustan Steelworks Construction Ltd., The Chairman and Managing Director, HSCL and Group General Manager, (P and A) HSCL
Jharkhand High Court · (2007) 1 BLJR 273 : (2006) 4 JCR 266
High Courts24 Jul 2006
Surendra Prasad Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2007) 1 BLJR 173 : (2006) 4 JCR 268
High Courts24 Jul 2006Allowed
Situ Ram Barai Vs The State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 415
Chotanagpur Tenancy Act, 1908 — Section 71A, 72(4)