High Courts26 Jul 2012
Sangita Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 3 JCR 623 : (2012) 4 JLJR 280
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 821 of 1,479
High Courts26 Jul 2012Allowed
Management of Steel Authority of India Ltd. Vs Their Workmen and Others
Jharkhand High Court · (2012) 135 FLR 42 : (2013) 2 JLJR 622
High Courts26 Jul 2012
Bana Munda and Others Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2012) 07 JH CK 0023
Chotanagpur Tenancy Act, 1908 — Section 46, 73
High Courts26 Jul 2012Allowed
Employers in Relation to the Management of Bhowra Area No. XI of M/s BCCL, Dhanbad Vs The Presiding Officer, Central Government Industrial Tribunal ( No. 2), Dhanbad and Another
Jharkhand High Court · (2012) 07 JH CK 0018
Constitution of India, 1950 — Article 13(2), 14, 15, 16, 16(2)
High Courts26 Jul 2012Dismissed
M/s. M.M.T.C. (Mica Devn) Minerals and Metal Trading Corporation of India Ltd. etc. Vs Mihir Kumar Chatterjee and Others
Jharkhand High Court · (2013) 1 AJR 426 : (2013) 136 FLR 428 : (2012) 4 JCR 656 : (2013) 1 JLJR 313
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2A, 2A(2), 4
High Courts26 Jul 2012
Andeshanand Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2013) 3 AJR 116 : (2012) 4 JCR 661
Constitution of India, 1950 — Article 227
High Courts26 Jul 2012
Keshaw Prasad Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2013) 2 JLJR 480
Industrial Disputes Act, 1947 — Section 33(2)(c)
High Courts25 Jul 2012Allowed
Ruby Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JCR 662 : (2013) 1 JLJR 557
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts25 Jul 2012Dismissed
Ganga Muni Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 377
High Courts25 Jul 2012
M/s. Technovation Corporation, Ranchi Vs Ranchi Industrial Area Development Authority, Ranchi and Others
Jharkhand High Court · (2012) 4 JCR 663
High Courts25 Jul 2012Allowed
Bimla Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 AJR 50
High Courts25 Jul 2012Dismissed
Rajesh Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 598
Constitution of India, 1950 — Article 226, 311
High Courts24 Jul 2012Allowed
Dhananjay Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2013) 1 JLJR 451
High Courts24 Jul 2012Allowed
Md. Shahid Ahmad Vs Alimun Nisa
Jharkhand High Court · (2012) 4 JLJR 289
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 15, 15(1)General Clauses Act, 1897 — Section 10Jharkhand Buildings (lease, Rent And Eviction) Control Act, 2000 — Section 10, 15, 15(1), 2(d), 4
High Courts24 Jul 2012Allowed
Sanjay Chamaria and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JLJR 259
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420, 468
High Courts24 Jul 2012
Basanti Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2012) 4 JCR 671
Limitation Act, 1963 — Section 14
High Courts24 Jul 2012
Adityapur Industrial Area Development Authority and Another Vs M/s Sanderson Industries Limited and Others
Jharkhand High Court · (2013) 1 AJR 237
Bihar Industrial Area Development Authority Act, 1974 — Section 15, 4(d)
High Courts24 Jul 2012
Sada Shiv Jha Vs The State of Jharkhand, The Director General of Police, Jharkhand, The Deputy Inspector General of Police, Headquarter, Jharkhand, Ranchi and The Superintendent of Police, Sahebganj
Jharkhand High Court · (2012) 4 JCR 601
Constitution of India, 1950 — Article 14, 226
High Courts24 Jul 2012
Indu Devi Vs Hemand Kumar Poddar
Jharkhand High Court · (2013) 1 AJR 489 : (2012) 4 JCR 664 : (2012) 4 JLJR 124
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Constitution of India, 1950 — Article 227
High Courts24 Jul 2012
Satya Lal Ram @ Sat Lal Vs The State of Jharkhand and Another
Jharkhand High Court · (2012) 4 JLJR 141
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 341, 342, 386, 403, 406