COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 818 of 1,479

High Courts02 Aug 2012Dismissed

National Coal Workers Congress Vs The Presiding Officer, Central Government Industrial Tribunal I, Dhanbad and Others

Jharkhand High Court · (2012) 135 FLR 1084 : (2012) 4 JCR 403

Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)(g)

High Courts02 Aug 2012Allowed

Smt. Rani Singh and Another Vs The State of Jharkhand and Another

Jharkhand High Court · (2012) 4 JLJR 34

Minimum Wages Act, 1948 — Section 22A, 22C

High Courts02 Aug 2012Dismissed

Rabindra Kumar Sinha and Another Vs Naveen Kumar and Others Arun Kumar Mishra and Others Vs Bikas Kumar Sahay and Others Giridih Kshetriya Gramin Bank Vs Bikash Kumar Sahai and Others

Jharkhand High Court · (2012) 4 JLJR 202 : (2013) LabIC 63

High Courts02 Aug 2012Allowed

M/s Bharat Coking Coal Ltd. Vs Their Workmen and The Presiding Officer, CAT No. 2, Dhanbad

Jharkhand High Court · (2013) 1 AJR 233 : (2012) 4 JCR 617

Constitution of India, 1950 — Article 226, 227Mines Act, 1952 — Section 25

High Courts02 Aug 2012Dismissed

Kauleshwar Choudhary Vs The State of Jharkhand

Jharkhand High Court · (2012) 08 JH CK 0139

Penal Code, 1860 (IPC) — Section 120B, 409, 420

High Courts02 Aug 2012

Bimla Devi @ Bimla Devi and Others Vs The State of Jharkhand and Another

Jharkhand High Court · (2012) 08 JH CK 0119

Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts02 Aug 2012Dismissed

Employers in relation to the Management of Kedla Open Cast Project of M/s Central Coal Fields Ltd. Vs The Presiding Officer, C.A.T. No. 1, Dhanbad, Their Workmen and Union of India

Jharkhand High Court · (2012) 4 JCR 424

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17B

High Courts02 Aug 2012Allowed

Sri Shambhu Dutta @ Shambhu Dutta Vs Union of India and Others

Jharkhand High Court · (2012) 4 JLJR 88

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 5, 5(1)

High Courts02 Aug 2012Allowed

Smt. Rani Singh Vs The State of Jharkhand and Another

Jharkhand High Court · (2013) 1 AJR 642 : (2012) 4 JLJR 239

Minimum Wages Act, 1948 — Section 22A, 22C

High Courts02 Aug 2012

Livinus Lakra Vs The Bihar State Financial Corporation, Patna and Others

Jharkhand High Court · (2013) 1 AJR 303 : (2012) 4 JCR 407

High Courts02 Aug 2012

R.L. Das and Another Vs Damodar Valley Corporation Kolkata and Others

Jharkhand High Court · (2012) 4 JCR 394

High Courts02 Aug 2012Dismissed

R.L. Das and Another Vs Damodar Valley Corporation, Kolkata and Others

Jharkhand High Court · (2013) 1 AJR 379 : (2012) 4 JLJR 116

High Courts01 Aug 2012Allowed

Ashok Kumar Agarwal Vs State of Jharkhand Opp. Party

Jharkhand High Court · (2013) 1 AJR 196 : (2012) 4 JCR 468

Essential Commodities Act, 1955 — Section 1(3), 12A, 7

High Courts01 Aug 2012Dismissed

Krishna Pandey Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 1 AJR 27 : (2012) 4 JCR 412

Constitution of India, 1950 — Article 16, 226Evidence Act, 1872 — Section 108

High Courts01 Aug 2012Dismissed

Surendra Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 626 : (2013) LabIC 176

High Courts01 Aug 2012Allowed

Biroj Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 428

High Courts01 Aug 2012Allowed

Raj Kumar @ Raju Agarwal Vs State of Jharkhand

Jharkhand High Court · (2013) 1 AJR 421 : (2012) 4 JCR 463

Essential Commodities Act, 1955 — Section 7

High Courts01 Aug 2012

Alice Institute of Technology, Ranchi Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JLJR 208

High Courts01 Aug 2012Dismissed

S.A. Karim @ Syed Ashfaq Karim Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 08 JH CK 0061

Bihar Entertainment Act, 1962 — Section 10

High Courts01 Aug 2012Dismissed

Nirbhay Kumar Shahabadi Vs Sri Pradeep Balmuchu, Sanjeev Kumar and Surendrajeet Singh Ahluwalia

Jharkhand High Court · (2012) 3 JCR 660 : (2012) 4 JLJR 82

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Constitution of India, 1950 — Article 84Representation of the People Act, 1951 — Section 100(1)(d)(i), 3, 33, 34, 34(2)