COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 842 of 1,481

High Courts03 May 2012Dismissed

Management of M/s. Gajraj Estates (P) Ltd. Vs Their Workman Shri Anil Kumar Agarwal and Another

Jharkhand High Court · (2012) 4 JCR 498 : (2013) 2 JLJR 318 : (2012) LLR 813 : (2012) LLR 1092

Industrial Disputes Act, 1947 — Section 2, 2(s)

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High Courts03 May 2012Allowed

Ram Awadh Pandey Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 2 EFLT 932 : (2012) 4 JCR 190 : (2012) 3 JLJR 33

Constitution of India, 1950 — Article 300AForest (Bihar Amendment) Act, 1990 — Section 52(3)Forest Act, 1927 — Section 33, 41, 42, 52, 52(3)

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High Courts03 May 2012Allowed

Poonam Singh Vs The State of Jharkhand and Din Dayal Das

Jharkhand High Court · (2012) 05 JH CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 398Penal Code, 1860 (IPC) — Section 323, 341, 379, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts03 May 2012

Dudhnath Ram Vs Management of M/s. Tata Iron and Steel Company Ltd.

Jharkhand High Court · (2012) 134 FLR 668 : (2012) 3 JCR 613 : (2012) 3 JLJR 250 : (2012) 4 LLJ 813 : (2012) LLR 814

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High Courts03 May 2012Allowed

Smt. Anima Ghose and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 619

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 26

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High Courts03 May 2012Allowed

Smt. Anima Ghose and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 3 JCR 619

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 26

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High Courts03 May 2012Allowed

Anil Kumar Singh and Others Vs State of Jharkhand

Jharkhand High Court · (2012) 3 JCR 585 : (2012) 4 JLJR 275

Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 467, 468

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High Courts02 May 2012

Mahendra Prasad Sharma Vs State of Jharkhand and Others

Jharkhand High Court · (2012) 4 JCR 189

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High Courts02 May 2012

Ashok Kumar Singh Vs Central Coalfields Limited and Others

Jharkhand High Court · (2012) 3 JLJR 258

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High Courts02 May 2012Allowed

Mumtaz Ansari Vs The State of Jharkhand

Jharkhand High Court · (2012) 05 JH CK 0072

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 450

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High Courts02 May 2012Allowed

Kashmir Vastralaya Collections, Ranchi Vs The Commissioner of Income Tax, Ranchi a Another

Jharkhand High Court · (2012) 3 JCR 487

Income Tax Act, 1961 — Section 143(3), 263

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High Courts02 May 2012

State of Jharkhand Vs Ravi Kumar Kujur and Others

Jharkhand High Court · (2012) 05 JH CK 0053

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423Prevention of Corruption Act, 1988 — Section 13(1)(d)(e), 13(2)

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High Courts02 May 2012Dismissed