COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 529 of 1,479

High Courts31 Aug 2016Disposed Off

M/s. Om Shanti Steel and Castings Pvt. Ltd., having its Industrial Unit at-Rota, Marar, PO and PS-Ramgarh, District Ramgarh, through its Director, Vivek Agarwal, son of Shri Badri Prasad Agarwal, resident of Kali Kothi, Durgasthan, PO-GPO, PS Muzaffarpur

Jharkhand High Court · (2017) 1 AIRJharR 458 : (2016) 4 JBCJ 511 : (2017) 2 JCR 178

Central Excises and Salt Act, 1944 - Section 35(B)

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High Courts31 Aug 2016Disposed Off

M/s Maihar Alloys Pvt. Ltd. Vs Union of India

Jharkhand High Court · (2017) 1 JBCJ 281

Central Excises and Salt Act, 1944 - Section 35BConstitution of India, 1950 - Article 226

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High Courts31 Aug 2016Disposed Off

Balashri Metals Pvt. Ltd. Vs Union of India

Jharkhand High Court · (2017) 345 ELT 187 : (2017) 1 JBCJ 295

Central Excises and Salt Act, 1944 - Section 35BConstitution of India, 1950 - Article 226

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High Courts31 Aug 2016Disposed Off

Anirudh Kumar Gupta Vs Jharkhand State Mineral Development Corporation Limited

Jharkhand High Court · (2017) 2 AIRJharR 335 : (2017) 2 JBCJ 159 : (2017) 2 JCR 505 : (2017) 2 JLJR 75

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High Courts31 Aug 2016Allowed

Employers in relation to the Management of Bastacolla Colliery Vs Dy. Chief Labour Commissioner (C)

Jharkhand High Court · (2017) 1 CLR 853 : (2016) 151 FLR 916 : (2017) LabLR 445 : (2017) LabLR 404 : (2016) 4 LLJ 61 : (2016) 3 LLN 680

Industrial Disputes Act, 1947 — Section 29

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High Courts31 Aug 2016Dismissed

Jagat Kishore Yadav (In both the cases) - Petitioner @HASH State of Jharkhand - Opposite Party

Jharkhand High Court · (2016) 167 AIC 741

Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 9

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High Courts30 Aug 2016Allowed

Manohar Prasad Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 609 : (2017) 2 JCR 676

Constitution of India, 1950 - Article 226

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High Courts30 Aug 2016Disposed Off

Rajen Baraik Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 719

Constitution of India, 1950 - Article 226

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High Courts30 Aug 2016Dismissed

Parshuram Pathak Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 159 : (2017) 2 JBCJ 169 : (2017) 1 JLJR 281

Constitution of India, 1950 - Article 226Jharkhand State Universities Act, 1976 - Section 67 (a)

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High Courts30 Aug 2016Disposed Off

Ramkrit Mahto Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 416 : (2017) 1 JBCJ 705

Constitution of India, 1950 - Article 226

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High Courts29 Aug 2016Disposed Off

Basudev Yadav - Petitioner @HASH State Bank of India through Chairman, Mumbai

Jharkhand High Court · (2016) 168 AIC 468 : (2017) AIR(Jharkhand) 95 : (2017) 2 AIRJharR 434 : (2016) 4 JBCJ 494 : (2017) 1 JCR 338

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High Courts29 Aug 2016Dismissed

M/s B.K. Engineering Works Vs Union of India

Jharkhand High Court · (2017) 1 CLR 142 : (2016) 151 FLR 331 : (2016) LabLR 1273

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7Q

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High Courts29 Aug 2016Disposed Off

Baby Agarwal Daughter of Late Gupteshwar Prasad Agarwal, resident of village Rampur, PO and PS-Pratappur, District-Chatra - Intervenor - Petitioner @HASH Bhuneshwari Devi wife of Radheshyam Agarwal, Resident of village, PO and PS Pratappur, District-Chatr

Jharkhand High Court · (2016) 168 AIC 466 : (2017) 1 AIRJharR 799 : (2016) 4 JBCJ 497 : (2017) 1 JCR 331 : (2017) 1 JLJR 329

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3

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High Courts29 Aug 2016Allowed

Krishna Ram Son of Lt. Muneshwar Ram resident of village Farthiya, PO-Hoor, PSGarhwa, District-Garhwa - Appellant @HASH Union of India through the General Manager East Central Railway, PO and PS-Hajipur, District-Hajipur (Bihar)

Jharkhand High Court · (2017) 1 ACC 816 : (2016) 167 AIC 746 : (2017) 2 AIRJharR 84 : (2016) 4 JBCJ 460 : (2017) 2 JCR 672 : (2017) 1 JLJR 325 : (2017) 1 TAC 467

Railways Act, 1989 - Section 123(c)(2), Section 124A

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High Courts26 Aug 2016Dismissed

Mohammad Anzar Ahmad Vs Masood Alam

Jharkhand High Court · (2017) 1 AIRJharR 714 : (2017) 1 JCR 594

Evidence Act, 1872 - Section 116Jharkhand Buildings (lease, Rent And Eviction) Control Act, 2000 - Section 15

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High Courts24 Aug 2016Allowed

Awadhesh Kumar Pandey Vs The State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 521 : (2017) CriLJ 2545 : (2017) 2 ECrC 509 : (2017) 2 ECrC 176

Criminal Procedure Code, 1973 (CrPC) - Section 245Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14 A, Section 14(1A), Section 14(2), Section 14-AA

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High Courts24 Aug 2016Dismissed