COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 826 of 1,479

High Courts10 Jul 2012Dismissed

Saroj Kumar Das Vs M/s Tata Iron and Steel Company and Another

Jharkhand High Court · (2012) 07 JH CK 0118

Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 6, 151Specific Relief Act, 1963 — Section 16(c)

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High Courts10 Jul 2012Allowed

Smt Rita Devi @ Rita Kumari Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JLJR 148

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High Courts10 Jul 2012

Bharat Sharma Vs The Chairman-cum-Managing Director, M/s. Bharat Coking Coal Limited and Others

Jharkhand High Court · (2012) 07 JH CK 0079

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(C)

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High Courts10 Jul 2012

Court On Its Own Motion Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 07 JH CK 0069

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High Courts10 Jul 2012

The State of Jharkhand Vs Dr. (Mrs.) Veena Prasad and Others

Jharkhand High Court · (2012) 4 JCR 556 : (2012) 4 JLJR 27

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High Courts10 Jul 2012Dismissed

Sudama Ram Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 07 JH CK 0024

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 9, 151Constitution of India, 1950 — Article 226

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High Courts09 Jul 2012

Mostt. Nirmala Pandey, Abhay Shankar Pandey and Ravi Shankar Pandey Vs The Bihar State Road transport Corporation, The Administrator, Bihar State Road Transport Corporation, The Divisional Manager, Bihar State Road Transport Corporation and The Depot Superintendent, Gumla

Jharkhand High Court · (2013) 1 AJR 370 : (2012) 4 JCR 579 : (2012) 4 JLJR 271

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High Courts09 Jul 2012Allowed

St. Anthony School Vs Employees Provident Fund Organisation, Regional Office, Ranchi and Another

Jharkhand High Court · (2013) 1 AJR 595 : (2012) 4 JCR 560

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7I, 7Q, 8F

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High Courts09 Jul 2012Dismissed

Ghanshayam Yadav and Arvind Yadav @ Futun Yadav Vs The State of Jharkhand

Jharkhand High Court · (2012) 07 JH CK 0153

Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 1932 — Section 17(1)(ii)Criminal Procedure Code, 1973 (CrPC) — Section 228

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High Courts09 Jul 2012

Chandra Bhushan Yadav @ Bhushan Yadav Vs The State of Jharkhand

Jharkhand High Court · (2012) 07 JH CK 0150

Arms Act, 1959 — Section 27Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 121, 147, 148, 149, 307

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High Courts09 Jul 2012Allowed

Ramchandra Ram Vs The State of Jharkhand

Jharkhand High Court · (2012) 07 JH CK 0147

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High Courts09 Jul 2012

Rajendra Kumar Jain Vs The State of Jharkhand

Jharkhand High Court · (2012) 07 JH CK 0146

Penal Code, 1860 (IPC) — Section 161, 34, 406, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(D), 7

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High Courts09 Jul 2012Dismissed

Prabhar Kumar Sinha Vs Director Damodar Vally Corporation, Kolkata and Others

Jharkhand High Court · (2013) 1 AJR 53 : (2012) 4 JCR 557

Land Acquisition Act, 1894 — Section 30

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High Courts09 Jul 2012Dismissed

Linus Kerketta Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 07 JH CK 0130

Constitution of India, 1950 — Article 226

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High Courts09 Jul 2012Allowed

Nehal Gope Vs The State of Jharkhand and others

Jharkhand High Court · (2012) 07 JH CK 0124

Constitution of India, 1950 — Article 226

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High Courts09 Jul 2012

Jetu Teli Vs Bokaro Steel Plant

Jharkhand High Court · (2012) 07 JH CK 0114

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High Courts09 Jul 2012Dismissed

Raghu Mahato Vs The State of Jharkhand

Jharkhand High Court · (2013) 1 AJR 181 : (2013) 1 JLJR 405

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 3, 302, 376, 6

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High Courts09 Jul 2012

Sukar Mahto, Huli Mahto @ Holi Mahto and Dinoo Yadav @ Dineshwar Yadav @ Dinesh Yadav Vs The State of Jharkhand

Jharkhand High Court · (2012) 07 JH CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 149

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High Courts09 Jul 2012Allowed

Santosh Kisku Vs Maklu Hembrom and Another

Jharkhand High Court · (2012) 3 JCR 638 : (2012) 4 JLJR 335

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts09 Jul 2012

Diwakar Mandal Vs The State of Jharkhand

Jharkhand High Court · (2012) 07 JH CK 0040

Penal Code, 1860 (IPC) — Section 120B, 307, 324, 34

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