COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 533 of 1,479

High Courts10 Aug 2016Allowed

Employers in relation to the Management of Godhar Colliery of M/s. Bharat coking Coal Limited - Petitioner @HASH Their Workman being represented by the President, National Coal Workers' Congress, Dhanbad

Jharkhand High Court · (2016) 4 JBCJ 551 : (2017) 2 JCR 499

Industrial Disputes Act, 1947 - Section 10

High Courts10 Aug 2016Allowed

Purusottam Prasad Vs State of Jharkhand.

Jharkhand High Court · (2016) 4 JCR 470 : (2016) 3 JLJR 624

Constitution of India, 1950 — Article 14, 16, 226

High Courts10 Aug 2016Dismissed

Birsa Agriculture University Vs Md. Mokhtar Mansuri

Jharkhand High Court · (2017) 1 AIRJharR 185 : (2016) 4 JCR 466

High Courts09 Aug 2016Dismissed

Vivekanand Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 580

Constitution of India, 1950 - Article 226

High Courts09 Aug 2016Allowed

Nagendra Thakur Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 40

Jharkhand Pension Rules, 2000 — Rule 43(b)

High Courts09 Aug 2016Allowed

Ranjit Kumar Jha Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 494 : (2017) 2 JBCJ 80 : (2017) 1 JCR 328 : (2016) 4 JLJR 584

Constitution of India, 1950 - Article 226

High Courts09 Aug 2016Allowed

Kutka Mian Vs State of Jharkhand

Jharkhand High Court · (2017) 2 AIRJharR 45 : (2017) 1 ECrC 303 : (2017) 1 JBCJ 43 : (2016) 4 JLJR 593

Arms Act, 1959 - Section 25(1-B)Penal Code, 1860 (IPC) - Section 411

High Courts09 Aug 2016Dismissed

Kumar Kant Jaiswal Vs Deepak Pathak

Jharkhand High Court · (2016) 4 JLJR 721

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 38, Section 39, Section 6

High Courts09 Aug 2016Disposed Off

Ravi Pandit Vs The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 23

High Courts08 Aug 2016Disposed Off

Anugrah Kumar Singh Vs State of Jharkhand, through the C.B.I

Jharkhand High Court · (2016) 3 AIRJharR 760

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

High Courts08 Aug 2016Disposed Off

Rajesh Gupta, S/o Sri Sudama Gupta at present R/o Head Quarter 3rd Signal Battalion, Sector-5, PO and PS-Saltlake Distt. Kolkata (West Bengal) - Appellant @HASH Union of India through the Secretary, Ministry of Home Affairs, CGO Complex, Lodhi Road, New D

Jharkhand High Court · (2016) 4 JBCJ 547

High Courts07 Aug 2016Allowed

Raja Ram Mahato Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 761 : (2016) 4 JBCJ 17 : (2017) 1 JCR 363

Constitution of India, 1950 — Article 14, 311

High Courts05 Aug 2016Partly Allowed

Union of India Vs Smt. Urmila Devi

Jharkhand High Court · (2016) 3 JLJR 711

Requisitioning and Acquisition of Immovable Property Act, 1952 - Section 8(1)(B)Requisitioning and Acquisition of Immovable Property Rules, 1953 - Rule 9

High Courts05 Aug 2016Disposed Off

M/s Ashirwad Steels and Industries Ltd. Vs Union of India

Jharkhand High Court · (2016) 4 JLJR 175

Constitution of India, 1950 - Article 226

High Courts05 Aug 2016Dismissed

Sachidanand Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 664

Constitution of India, 1950 — Article 16

High Courts05 Aug 2016Dismissed

Most. Achala Devi Vs Gita Sinha

Jharkhand High Court · (2016) 4 AIRJharR 10 : (2016) 3 JLJR 700

Succession Act, 1925 — Section 272, 63, 63

High Courts04 Aug 2016Disposed Off

Supreme Infrastructure India Limited Vs Union of India

Jharkhand High Court · (2016) AIR(Jharkhand) 121 : (2016) 3 AIRJharR 757 : (2017) 3 RAJ 399

Arbitration and Conciliation Act, 1996 — Section 8Contract Act, 1872 — Section 73

High Courts04 Aug 2016Dismissed

Veer Singh Vs State of Jharkhand

Jharkhand High Court · (2016) 3 AIRJharR 670 : (2016) 3 JLJR 618

Constitution of India, 1950 — Article 16

High Courts03 Aug 2016Dismissed

Kabita Sethi @ Kavita Sethi Vs Union of India

Jharkhand High Court · (2017) 2 AIRJharR 410 : (2017) 2 JCR 661

Central Reserve Police Force Act, 1949 - Section 8

High Courts03 Aug 2016Disposed Off

Shabana Khatoon Vs State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 47 : (2017) 1 JCR 109

Constitution of India, 1950 - Article 226