High Courts30 Jun 2011
Prime Associate Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0064
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 922 of 1,481
High Courts30 Jun 2011
S.P. Minerals Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0063
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
King Minerals Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0037
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Jharia Water Board and Jharia Mines Board of Health Karamchari Sangh Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2011) 06 JH CK 0036
Bihar Mineral Area Development Authority Act, 1986 — Section 100, 129
High Courts30 Jun 2011
M/s. Kashi Fual Products Pvt. Ltd. Vs Union of India and Others
Jharkhand High Court · (2011) 3 JCR 429
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011Allowed
Vikram Singh Gaur Vs Union of India and Others
Jharkhand High Court · (2011) 3 JCR 433
High Courts30 Jun 2011
Sobha Nath Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 3 JCR 450
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 80, 89
High Courts30 Jun 2011
Map Mines and Minerals Limited Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0019
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011
Devkabai Velji Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0018
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts30 Jun 2011Allowed
Gopal Prasad Singh Vs BCCL and Others
Jharkhand High Court · (2011) 3 JCR 438
High Courts30 Jun 2011
Maa Vaishnau Devi Mineral Vs Union of India (UOI) and Others
Jharkhand High Court · (2011) 06 JH CK 0007
Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4)
High Courts29 Jun 2011Allowed
Robin Baa Vs State of Jharkhand
Jharkhand High Court · (2012) CriLJ 175
Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 2011Allowed
Braj Dulal Mandal and Another Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 37
Penal Code, 1860 (IPC) — Section 302, 328, 34
High Courts28 Jun 2011Allowed
Najmussabah Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 54
High Courts28 Jun 2011Dismissed
Employers in relation to the Management of Sijua Area of M/s. Bharat Coking Coal Limited, Dhanbad Vs Their Workman being represented by the Branch Secretary, Rashtriya Colliery Mazdoor Sangh (RCMS), Dhanbad.
Jharkhand High Court · (2011) 4 JCR 45
High Courts28 Jun 2011Allowed
Employers in relation to the Management of Nichitpur Colliery under Sijua Area of B.C.C.L., Dhanbad Vs Their Workmen being represented by the Vice President, Rashtriya Colliery Mazdoor Sangh, Dhanbad
Jharkhand High Court · (2011) 4 JCR 36
High Courts28 Jun 2011Dismissed
Vibhor Singhania Vs State of Jharkhand and Neelam Jain
Jharkhand High Court · (2011) 4 JCR 56
Penal Code, 1860 (IPC) — Section 313, 376, 420, 504
High Courts28 Jun 2011Allowed
Maqsood @ Md. Maqsood Vs Md. Salim and Others
Jharkhand High Court · (2011) 4 JCR 104
High Courts28 Jun 2011
Ravi Shekhar Singh and Jyotsna Kumari Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 06 JH CK 0067
Constitution of India, 1950 — Article 15, 15(4), 15(5), 16, 16(1)
High Courts28 Jun 2011Allowed
Management of P.K. Press Metal Pvt. Limited Vs The Workman M.L. Pandit
Jharkhand High Court · (2011) 4 JCR 51