High Courts29 Aug 2019Disposed Off
Manoj Kumar Agarwal Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0069
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 372 of 1,479
High Courts29 Aug 2019Disposed Off
Umesh Prasad @ Umesh Prasad Sahu Vs Mahendra Prasad Sahu
Jharkhand High Court · (2019) 08 JH CK 0068
Constitution Of India, 1950 — Article 227
High Courts29 Aug 2019Dismissed
Tilak Raj Mewar Vs Geeta Devi And Ors
Jharkhand High Court · (2019) 08 JH CK 0067
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts29 Aug 2019Disposed Off
Anil Kumar Gupta And Ors Vs Sushila Devi And Ors
Jharkhand High Court · (2019) 08 JH CK 0066
Constitution Of India, 1950 — Article 227
High Courts29 Aug 2019Disposed Off
Chairman cum Managing Director Vs Union Of India And Ors
Jharkhand High Court · (2019) 08 JH CK 0065
Payment Of Gratuity Act, 1972 — Section 7(4), 7(7)Constitution Of India, 1950 — Article 226, 227
High Courts29 Aug 2019Dismissed
Central University Of Jharkhand And Ors Vs Mausam Kumar And Ors
Jharkhand High Court · (2019) 08 JH CK 0064
University Grants Commission Act, 1956 — Section 22(3)
High Courts29 Aug 2019Allowed
Employers In relation To The Management Of Sudamdih Area Of M/s Bharat Coking Coal Limited now Eastern Jharia Area Vs Their Workman
Jharkhand High Court · (2019) 08 JH CK 0063
Industrial Disputes Act, 1947 — Section 25(F)
High Courts28 Aug 2019Dismissed
Ranjita Kindo And Ors Vs State of Jharkhand
Jharkhand High Court · (2019) 08 JH CK 0062
Indian Penal Code, 1860 — Section 120B, 323, 341, 342, 354(B), 363, 365, 376(D)Information Technology Act, 2000 — Section 67, 67ACode Of Criminal Procedure, 1973 — Section 41(A), 91, 164
High Courts28 Aug 2019Allowed
Shyam Narayan Singh Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0061
High Courts28 Aug 2019Disposed Off
Dr. Nand Kumar Tiwari And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0060
Jharkhand State Universities Act, 2000 — Section 57, 58(10)
High Courts28 Aug 2019Dismissed
Dr. Krishna Mohan Prasad Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0059
High Courts28 Aug 2019Dismissed
Geeta Devi And Ors Vs Asif Perwez And Ors
Jharkhand High Court · (2019) 08 JH CK 0058
Constitution Of India, 1950 — Article 226
High Courts28 Aug 2019Dismissed
M/s Bharat Coking Coal Limited Vs Union of India And Ors
Jharkhand High Court · (2019) 08 JH CK 0057
Payment Of Gratuity Act, 1972 — Section 4(6)
High Courts28 Aug 2019Disposed Off
Prerna Trust Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0056
Rehabilitation Council Of India Act, 1992 — Section 17Constitution Of India, 1950 — Article 136, 226
High Courts27 Aug 2019Allowed
Electrosteel Steels Limited Vs Divisional Forest Officer, Dhanbad And Ors
Jharkhand High Court · (2019) 08 JH CK 0055
Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 40 Rule 27, Order 41 Rule 27, Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b), Order 41 Rule 28Constitution Of India, 1950 — Article 227
High Courts27 Aug 2019Allowed
Bharat Coking Coal Limited Vs Sarasatia Kamin
Jharkhand High Court · (2019) 08 JH CK 0054
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts27 Aug 2019Disposed Off
Mrinalini Pandey Vs Union of India And Ors
Jharkhand High Court · (2019) 08 JH CK 0053
Central Civil Services (Leave) Rules, 1972 — Rule 30(1), 31(1), 43C
High Courts27 Aug 2019Dismissed
Malkhan Chouhan Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0052
Code Of Criminal Procedure, 1973 — Section 125Hindu Adoptions And Maintenance Act, 1956 — Section 20
High Courts26 Aug 2019Disposed Off
Sona Devi Vs Employers in relation to the management of P.B. Area of M/s. B.C.C.L
Jharkhand High Court · (2019) 08 JH CK 0051
Industrial Disputes Act 1947 — Section 10(2A), 10(1)(d), 10(8)Constitution Of India, 1950 — Article 226
High Courts26 Aug 2019Disposed Off
Satish Giri And Ors Vs State of Jharkhand And Ors
Jharkhand High Court · (2019) 08 JH CK 0050
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(i), 14(ii), 14(1)(i), 14(1)(ii), 14(1)(iii), 14(1)(iv), 14(1)(v), 14(1)(vi), 14(1)(vii), 14(1)(viii), 14(1)(ix), 17, 17(1)Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 19(4)Constitution Of India, 1950 — Article 226