High Courts14 Dec 2010Allowed
Rang Bahadur Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 12 JH CK 0026
Bihar Reorganisation Act, 2000 — Section 74
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 967 of 1,481
High Courts14 Dec 2010Allowed
Employers in relation to the Management of Kathara Colliery of C.C.L. Vs Their Workmen represented by the Area Secretary, Bihar Colliery Kamgar Union
Jharkhand High Court · (2011) 1 JCR 225
Industrial Disputes Act, 1947 — Section 2
High Courts14 Dec 2010
Mahesh Vijay Vergia @ Mahesh Kumar Vijay Vergia Vs Smt. Usha Vijay Vergia
Jharkhand High Court · (2011) 2 DMC 688
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts14 Dec 2010Allowed
Central Coalfields Limited, Ranchi Vs Central Board of Excise and Customs, New Delhi and Others
Jharkhand High Court · (2011) 1 JLJR 387
Finance Act, 1994 — Section 70Finance Act, 2000 — Section 116, 117, 68, 69, 70
High Courts14 Dec 2010Allowed
Central Coalfields Limited Vs Central Board of Excise and Customs and Others
Jharkhand High Court · (2010) 12 JH CK 0003
Finance Act, 2000 — Section 11, 116, 117, 68(1), 69Service Tax Rules, 1994 — Rule 1(1), 2(1)
High Courts13 Dec 2010
Chandra Shekhar Choubey Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 12 JH CK 0024
High Courts13 Dec 2010
Mukund Lal Chhabra and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 224
High Courts13 Dec 2010
Kamlesh Kumar Singh alias Kamlesh Singh Vs State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 1766 : (2011) 1 JLJR 118
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 423, 424Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
High Courts10 Dec 2010Dismissed
Union of India (UOI) Vs Basudeo Bauri
Jharkhand High Court · (2010) 12 JH CK 0025
High Courts09 Dec 2010Allowed
Meera Devi Vs State Of Jharkhand
Jharkhand High Court · (2011) 1 JLJR 391
High Courts09 Dec 2010Dismissed
Anil Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 352
Companies Act, 1956 — Section 17Representation of the People Act, 1951 — Section 159
High Courts09 Dec 2010Allowed
Smt. Jayanti Choudhury Vs Union of India and Others
Jharkhand High Court · (2011) 1 JCR 351
Central Civil Services (Pension) Rules, 1972 — Rule 49(1)Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 2010Allowed
Harendra Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 12 JH CK 0032
High Courts09 Dec 2010
Natraj Iron and Casting Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 434 : (2011) 1 JLJR 310
High Courts09 Dec 2010
Natraj Iron and Casting Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 1 JCR 434
High Courts08 Dec 2010
Vikash Sharma alias Gulla and Vishal Sharma alias Banti Vs State of Jharkhand
Jharkhand High Court · (2010) 58 BLJR 1563 : (2011) 8 RCR(Criminal) 2848 : (2011) 1 JLJR 172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 235(2), 302, 307, 320, 324
High Courts08 Dec 2010Dismissed
Mangal Lohara Vs The State of Jharkhand
Jharkhand High Court · (2011) 8 RCR(Criminal) 1799 : (2011) 1 JLJR 126
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Dec 2010Allowed
Mathura Sao Vs State of Jharkhand
Jharkhand High Court · (2011) 1 JCR 329 : (2011) 8 RCR(Criminal) 1811
Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 324
High Courts07 Dec 2010Allowed
R.P. Kejriwal @ Rabi Prakash Kejriwal Vs The State of Jharkhand
Jharkhand High Court · (2011) CriLJ 1868 : (2011) 1 JCR 514 : (2011) 7 RCR(Criminal) 642 : (2011) 1 JLJR 222
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 414
High Courts06 Dec 2010Allowed
Pradeep Kumar Jha Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2011) 1 JCR 596