COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 537 of 1,479

High Courts27 Jul 2016Dismissed

Krishna Gopal Tiwary son of late Babu Ram Tiwary, resident of 3B, 3rd Floor, Sambhav Apartment, Road No. 2, Near Gandhi Nagar - Petitioner @HASH Union of India through Secretary, Ministry of Coal, Govt. of India, Shashtri Bhawan, New Delhi

Jharkhand High Court · (2016) 4 AIRJharR 661 : (2016) 4 JBCJ 624 : (2016) 4 JCR 642 : (2016) 4 JLJR 180

Payment of Gratuity Act, 1972 - Section 4

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High Courts27 Jul 2016Dismissed

Sheo Kumar Tiwary Vs Jharkhand State Electricity Board

Jharkhand High Court · (2016) 4 JLJR 578

Constitution of India, 1950 - Article 226

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High Courts27 Jul 2016Allowed

Arun Kumar Singh - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 599

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High Courts27 Jul 2016Dismissed

Sulochna Devi Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JLJR 582

Constitution of India, 1950 - Article 226

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High Courts26 Jul 2016Disposed Off

Mary Kujur Vs State of Jharkhand

Jharkhand High Court · (2017) 1 JBCJ 680 : (2017) 1 JCR 230

Constitution of India, 1950 - Article 226

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High Courts26 Jul 2016Allowed

Upendra Singh Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 JCR 568

Jharkhand Control of Crimes Act, 2002 - Section 12(2), Section 17

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High Courts26 Jul 2016Disposed Off

Sanjiv Mahato Vs The State of Jharkhand

Jharkhand High Court · (2017) 1 AIRJharR 134 : (2016) 4 JBCJ 202 : (2017) 1 JCR 591

Jharkhand Municipal Act, 2011 — Section 432, 436

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High Courts26 Jul 2016Disposed Off

Sri C.H. Bapa Rao @ C.H. Bappa Rai - Petitioner @HASH Indian Steel and Wire Product Ltd. (a subsidiary of Tata Steel), Jamshedpur District-Singhbhum (East)

Jharkhand High Court · (2017) 2 AIRJharR 81 : (2017) 152 FLR 688 : (2016) 4 JBCJ 486 : (2016) 4 JCR 811 : (2016) 4 JLJR 424

Industrial Disputes Act, 1947 - Section 33C(12)

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High Courts26 Jul 2016Disposed Off

Dr. Vedanand Jha Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 453

Constitution of India, 1950 — Article 226

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High Courts26 Jul 2016Allowed

M/s Central Coalfields Limited through Sri Birendra Trivedi, G.M. (Admn.), Darbhanga House, PONCDC Campus, PSKotwali, Ranchi - Appellant @HASH Podin Devi, W/o Late Shankar Yadav, R/o Vill-Gharvatand, POTenughat, PSPeterbar, Distt. Bokaro

Jharkhand High Court · (2016) 4 JBCJ 320 : (2017) 1 JCR 220

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High Courts26 Jul 2016Allowed

Kumar Rohit Vs Allahabad Bank

Jharkhand High Court · (2017) AIR(Jharkhand) 65 : (2017) 1 AIRJharR 468 : (2016) 4 JCR 445

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High Courts26 Jul 2016Allowed

Laxman Mistry, son of late Babulal Mistry - Petitioner @HASH Govind Deo Sharma

Jharkhand High Court · (2016) 4 JBCJ 358 : (2016) 4 JLJR 483

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1

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High Courts26 Jul 2016Disposed Off

Sant Kumar, son of Late Sita Ram Thakur, resident of : 56, New Rani Kudar, P.O. and P.S.-Kadma, Jamshedpur, Singhbhum East - Petitioner @HASH The State of Jharkhand, through its Chief Secretary, Government of Jharkhand, Project Bhawan, P.O. and P.S.-Dhurw

Jharkhand High Court · (2016) 4 JBCJ 345 : (2017) 1 JCR 234

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High Courts26 Jul 2016Disposed Off

Butai Oraon S/o. Late Chaitu Oraon, R/o Village-Sikri, P.O. Sasan, P.S. Chandwa, Distt. Latehar (Jharkhand) - Petitioner @HASH State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 499 : (2017) 1 JCR 232

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High Courts25 Jul 2016Disposed Off

Gulab Chand Ram Vs State of Jharkhand

Jharkhand High Court · (2016) 4 AIRJharR 645 : (2016) 4 JCR 438

Bihar Pension Rules, 1957 — Rule 139(a), 139(b), 139(c), 43(b)Constitution of India, 1950 — Article 226

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High Courts25 Jul 2016Disposed Off

G.D. Bagaria Teachers Training College, Giridih - Petitioner @HASH The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 343

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High Courts25 Jul 2016Dismissed

Afzal Hussain Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 436

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2016Dismissed

Motilal Pandit Vs State of Jharkhand

Jharkhand High Court · (2017) 2 JCR 31

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High Courts25 Jul 2016Disposed Off

Mukhu Ram Vs State of Jharkhand

Jharkhand High Court · (2016) 4 JCR 433

Constitution of India, 1950 — Article 226

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High Courts22 Jul 2016Allowed

Ranjeet Singh, son of Late Shashi Lal Singh, resident of village Lady Dumar, P.O. Jhagrahi, P.S. Barora, District Dhanbad - Appellant @HASH The State of Jharkhand

Jharkhand High Court · (2016) 4 JBCJ 350

Criminal Procedure Code, 1973 (CrPC) - Section 389

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