COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 409 of 1,479

High Courts09 Jan 2019Allowed / Dismissed

Muktu Tanti @ Raju And Ors Vs State Of Jharkhand

Jharkhand High Court · (2019) 01 JH CK 0125

Indian Penal Code, 1860 — Section 34, 120B, 212, 366A, 376, 376(2)(g)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(x)Code Of Criminal Procedure, 1973 — Section 313
High Courts09 Jan 2019

Dhanbad Colliery Karamchari Sangh Vs Union Of India And Ors

Jharkhand High Court · (2019) 160 FLR 885 : (2019) 2 LLJ 274

Contract Labour (Regulation And Abolition) Act, 1970 — Section 2(c), 2(g), 2(i), 10(1), 12, 35Contract Labour (Registration & Abolition) Central Rules, 1971 — Rule 25, 25(v)(a)Constitution Of India, 1950 — Article 226