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Jharkhand High Court judgments

29,615 judgments · page 886 of 1,481

High Courts24 Nov 2011Dismissed

Their workmen represented by Surendra Rai, Area Secretary, Rashtriya Colliery Mazdoor Sangh, E.J.Area, Bhoura, Dhanbad Vs Employers in Relation to the Management of Sudamdih Colliery of M/s. Bharat Coking Coal Limited, Dhanbad

Jharkhand High Court · (2012) 132 FLR 302 : (2012) 3 LLJ 372

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7, 9Industrial Disputes (Central) Rules, 1957 — Rule 58(4)Industrial Disputes Act, 1947 — Section 25F
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High Courts22 Nov 2011Allowed

Anjuman Taraqqi-e-Urdu Jharkhand, Md. Manzer Hussain and Md. Mojahid Alam Vs The State of Jharkhand, The Director, Primary Education, Govt. of Jharkhand, The Jharkhand Academic Council and The Secretary, Jharkhand Academic Council Krishna Murari Prasad Vs State of Jharkhand, The Director, Primary Education, Govt. of Jharkhand and The Jharkhand Academic Council Balmiki Choubey Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 11 JH CK 0048

Constitution of India, 1950 — Article 14, 16, 21A, 309Jharkhand Primary Schools Appointment Rules, 2002 — Rule 3, 8
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