High Courts20 Jul 2011
Global Trade Link Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 07 JH CK 0215
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 911 of 1,481
High Courts20 Jul 2011
Father Abraham Minj and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0112
High Courts20 Jul 2011
Prity Kumari Choudhary Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0103
High Courts20 Jul 2011Allowed
Employers in relation to the Management of Amlabad Project of M/s Bharat Coking Coal Limited, Bokaro Vs Their Workmen Anand Moyee Chatterjee, being represented by its Vice President, Dhanbad
Jharkhand High Court · (2011) 4 JCR 308
High Courts20 Jul 2011
Shree Balajee Metals Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 07 JH CK 0050
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011
Dinesh Prasad Singh @ Dinesh Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts19 Jul 2011
Tirupati Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0221
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011
Maa Laxmi Steel Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0220
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011
The Indian Steel and Wire Products Limited Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0218
High Courts19 Jul 2011Allowed
Chandeshwar Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 274
High Courts19 Jul 2011
Sri Balajee Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0152
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011Dismissed
Manoj Mahto Vs Kaleshwar Mahato and Others
Jharkhand High Court · AIR 2012 Jhar 8 : (2011) 4 JCR 335
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts19 Jul 2011Allowed
Malati Murmu Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 334
Chotanagpur Tenancy Act, 1908 — Section 71(A)
High Courts19 Jul 2011Allowed
Mahagama Anchal Matsyajeevi Sahyog Samiti Ltd., a Cooperative Society, Godda Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 331
High Courts19 Jul 2011
Manoharpur Ores Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2012 Jhar 16
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011
Bijay Mahtoand and Another Vs State of Jharkhand
Jharkhand High Court · (2011) 07 JH CK 0116
High Courts19 Jul 2011
Sri Krishna Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0106
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011
Maa Sankata Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0105
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts19 Jul 2011
Smt. Rekha Devi and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0101
High Courts19 Jul 2011Allowed
Alok Kumar Dubey Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 4 JCR 318
Criminal Procedure Code, 1973 (CrPC) — Section 320(8), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147