High Courts01 Jul 2019Dismissed
Ram Prasad Mahto Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0079
Bihar Land Reforms Act, 1950 — Section 4(h)
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 392 of 1,479
High Courts01 Jul 2019Dismissed
Bharat Sevashram Sangha Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0078
Payment Of Gratuity Act, 1972 — Section 2(A)(1), 2(e), 4
High Courts01 Jul 2019Allowed
Employers In relation To the Management Of Bhelatand Colliery Of M/s Tata Iron And Steel Company Limited Vs Workman represented by Ram Ratan Singh Joint General Secretary
Jharkhand High Court · (2019) 07 JH CK 0077
Industrial Disputes Act, 1947 — Section 10(1d), 10(2A)
High Courts01 Jul 2019Allowed
Sonali Mukherjee @ Sonali Mukharjee Vs Union Of India & Ors
Jharkhand High Court · (2019) 07 JH CK 0076
High Courts01 Jul 2019Dismissed
Koyla Ispat Mazdoor Panchayat Vs Union Of India And Ors
Jharkhand High Court · (2019) 07 JH CK 0075
Industrial Disputes Act, 1947 — Section 10
High Courts01 Jul 2019Disposed Of
M/s S.K. Stone Works And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0074
Rajasthan Public Demands Recovery Act, 1952 — Section 9
High Courts01 Jul 2019Allowed
Bashishtha Narayan Suman And Ors Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0073
Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(viii), 3(x), 14AIndian Penal Code, 1860 — Section 34, 323, 341, 406, 420, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 18
High Courts01 Jul 2019Dismissed
Ramautar Prasad And Ors Vs Sewak Sao And Ors
Jharkhand High Court · (2019) 07 JH CK 0072
Code Of Civil Procedure, 1908 — Section 96, 100
High Courts01 Jul 2019Dismissed
Loak Nath Sao And Ors Vs State Of Jharkhand represented by Deputy Commissioner And Ors
Jharkhand High Court · (2019) 07 JH CK 0071
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Jul 2019Dismissed
Gaya Sahu Vs Shanti Devi And Ors
Jharkhand High Court · (2019) 07 JH CK 0070
High Courts01 Jul 2019Dismissed
Radha Mohan Shaw And Ors Vs Kapildeo Sharma
Jharkhand High Court · (2019) 07 JH CK 0069
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Jul 2019Dismissed
Zelekha Bewa And Ors Vs State Of Jharkhand the Deputy Commissioner, Sahibganj
Jharkhand High Court · (2019) 07 JH CK 0068
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Jul 2019Dismissed
Alok Kisku Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0067
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts01 Jul 2019Dismissed
Divisional Manager, MAGMA HDI, General Insurance Co. Ltd. Registered Office Magma House, Kolkata Vs Anita Devi And Ors
Jharkhand High Court · (2019) 07 JH CK 0066
High Courts01 Jul 2019Allowed
Pinki Devi Vs Aditya Kumar Chandel
Jharkhand High Court · (2019) 07 JH CK 0065
High Courts01 Jul 2019
Hardeo Prasad Sinha Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0064
Negotiable Instrument Act, 1881 — Section 138
High Courts01 Jul 2019Dismissed
Rama Shankar Prasad Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0063
Indian Penal Code, 1860 — Section 222, 224, 225(A)Criminal Law Amendment Act, 1932 — Section 17Code Of Criminal Procedure, 1973 — Section 154, 156, 161, 162, 173(2), 173(8), 218, 218(1), 219, 220, 221, 223, 319, 482
High Courts01 Jul 2019
Karan Chandra Hembrom Vs State Of Jharkhand And Ors
Jharkhand High Court · (2019) 07 JH CK 0062
Contempt Of Court’s Act, 1971 — Section 2(c), 12
High Courts01 Jul 2019Allowed
Pintu Dangi @ Pintu Kumar Vs State Of Jharkhand
Jharkhand High Court · (2019) 07 JH CK 0061
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 17(ii), 35, 37
High Courts01 Jul 2019Allowed
Harish Chandra Tiwary Vs State Of Jharkhand & Anr
Jharkhand High Court · (2019) 07 JH CK 0060
Indian Penal Code, 1860 — Section 120B, 406, 420, 506Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 438(2)