High Courts12 Aug 2011Dismissed
Rama Shankar Dubey and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0021
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 905 of 1,481
High Courts12 Aug 2011Dismissed
Usha Martin Industries Ltd. (Usha Ishmal Division) Vs The Presiding Officer, Labour Court and Dashrath Upadhyay
Jharkhand High Court · (2011) 4 JCR 275
Contract Labour (Regulation and Abolition) Act, 1970 — Section 7(2)Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts12 Aug 2011Dismissed
Raja Ram Singh Vs The State of Jharkhand, The Chief Secretary, Government of Jharkhand, The Secretary, Water Resources Department, Government of Jharkhand and The Chief Engineer, Minor Irrigation, Water Resources Department, Government of Jharkhand
Jharkhand High Court · (2011) 4 JCR 269
Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(5)Jharkhand Service Code, 2001 — Rule 100, 96, 99
High Courts12 Aug 2011Dismissed
Panchanand Pandit Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 120B, 34, 366
High Courts11 Aug 2011Dismissed
Ghusha Oraon and Domna Oraon Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 326
High Courts11 Aug 2011
Santosh Kumar Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 409, 420
High Courts11 Aug 2011Allowed
Anil Kumar Das, Ravi Shankar and Prayag Das Vs The Union of India (UOI), The Commandants Central Reserve Police Force
Jharkhand High Court · (2011) 131 FLR 181 : (2011) 4 JCR 281
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 21, 311(2)
High Courts11 Aug 2011Dismissed
Debla Hansda, Khara Hansda, Manjhi Baskey and Dulli Hembram Vs Sardar Murmu
Jharkhand High Court · (2012) 3 JCR 92 : (2012) 2 JLJR 342
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts10 Aug 2011Dismissed
Ram Kishore Narayan and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0137
High Courts10 Aug 2011Dismissed
Pratyush Krishna Banerjee Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0104
Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Aug 2011
Bisokha Devi, Dhandra Harijan, Kishan Harijan and Shila Devi Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 366A
High Courts10 Aug 2011
Prakash Nonia Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 414
High Courts10 Aug 2011
Bhawani Singh and Others Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Forest Act, 1927 — Section 33, 63(C)
High Courts10 Aug 2011Allowed
Employer, Management of Central Mine Planning and Design Institute Ltd., Ranchi Vs Union of India and Another
Jharkhand High Court · (2011) 131 FLR 1015
Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25HMines Act, 1952 — Section 48
High Courts10 Aug 2011
Santosh Kumar Yadav and Nand Kishore Prasad Vs The State of Jharkhand, Divisional Forest-cum-Authorised Officer and Deputy Commissioner
Jharkhand High Court · (2011) 4 JCR 298
Forest Act, 1927 — Section 52, 53
High Courts10 Aug 2011
Sanjit Mahto @ Bipin and Arif Sah @ Munna Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0064
Penal Code, 1860 (IPC) — Section 328, 379, 411
High Courts10 Aug 2011
Amrendra Kumar Singh @ Bittu Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 164, 438(2)Penal Code, 1860 (IPC) — Section 363, 366A
High Courts10 Aug 2011
Kartik Kumar Shringari and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 08 JH CK 0057
High Courts10 Aug 2011
Rajesh Gohil Vs The State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0054
Copyright Act, 1957 — Section 63, 65Penal Code, 1860 (IPC) — Section 420, 511Trade and Merchandise Marks Act, 1958 — Section 103, 104
High Courts10 Aug 2011Allowed
Pritindra Narayan Roy, Samrendra Narayan Roy, Rathindra Narayan Roy and Smt. Jayabati Roy Vs State of Jharkhand, Deputy Commissioner cum District Registrar and District Sub Registrar
Jharkhand High Court · (2011) 4 JCR 303
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20