COURT ARCHIVE

Jharkhand High Court judgments

29,615 judgments · page 970 of 1,481

High Courts23 Nov 2010

Madhav Retreads Vs Employees State Insurance Corporation, Jharkhand Region and Others

Jharkhand High Court · (2011) 128 FLR 995 : (2011) 1 JCR 386A : (2011) 3 LLJ 857 : (2011) LLR 492

Employees State Insurance Act, 1948 — Section 45A

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High Courts22 Nov 2010Dismissed

Sukri Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 378

Land Acquisition Act, 1894 — Section 18

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High Courts22 Nov 2010Dismissed

Assistant Provident Fund Commissioner Vs Mr. Sushil Kumar Gupta

Jharkhand High Court · (2011) 128 FLR 718 : (2011) 1 JCR 389 : (2011) 2 LLJ 644 : (2011) LLR 305 : (2012) 2 SLJ 407

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7B

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High Courts22 Nov 2010Dismissed

Sunil Kumar Vs Telco Ltd.

Jharkhand High Court · (2011) 1 JLJR 488 : (2011) 1 JCR 377 : (2011) 3 LLJ 682 : (2011) LLR 611

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High Courts22 Nov 2010

Krishna Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 402 : (2011) 1 JLJR 501

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High Courts22 Nov 2010Allowed

Manoj Prabhakar and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 2 Crimes 221 : (2011) 1 JCR 404 : (2011) 7 RCR(Criminal) 606

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16, 2, 6Prevention of Food Adulteration Rules, 1955 — Rule 32

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High Courts20 Nov 2010Allowed

Ram Kishore Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 391 : (2011) 1 JLJR 396

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High Courts20 Nov 2010Dismissed

Tej Narayan Roy Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 382

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High Courts20 Nov 2010Dismissed

Prakash Saha Vs The State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JLJR 288

Contempt of Courts Act, 1971 — Section 20

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High Courts19 Nov 2010

Uttam Chand Gupta, Mithu Gupta, Ved Prakash Gupta and Rajmunni Devi Vs The State of Jharkhand and Rajni Jaisawal

Jharkhand High Court · (2011) 2 Crimes 99 : (2011) 1 JCR 392 : (2011) 7 RCR(Criminal) 748 : (2011) 1 JLJR 225

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 498A

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High Courts19 Nov 2010Dismissed

Kiran Tigga Vs G.E.L. Church, a Society registered under the Society Registration Act and Another

Jharkhand High Court · (2011) 1 JLJR(Jhar) 192 : AIR 2011 Jhar 123 : (2011) 1 JCR 379A

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts19 Nov 2010Dismissed

Raj Kishore Choudhary Vs The State of Bihar now Jharkhand and Others

Jharkhand High Court · (2013) 1 AJR 380 : (2012) 4 JLJR 114

Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 498A

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High Courts18 Nov 2010Dismissed

Raimat Marandi and Others Vs Mangal Murmu and Another

Jharkhand High Court · (2011) 2 JCR 145

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts04 Nov 2010

Dr. Anant Prasad Jaiswal Vs The Chancellor of Universities, State of Jharkhand and Another

Jharkhand High Court · (2011) 1 JLJR 280

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High Courts04 Nov 2010Dismissed

Baijnath Sao @ Baijnath Shaw and Another Vs Pradip Kumar Khaitan and Others

Jharkhand High Court · (2011) 2 JCR 143

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High Courts04 Nov 2010Dismissed

Pushpa Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JCR 393

Constitution of India, 1950 — Article 226, 243K, 243O, 243ZG

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High Courts04 Nov 2010

Authony Soren Vs State of Jharkhand and Others

Jharkhand High Court · (2010) 11 JH CK 0016

Constitution of India, 1950 — Article 226 , 243

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High Courts04 Nov 2010

National Federation of Insurance Field Workers of India Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2011 Jhar 61

Companies Act, 1950 — Section 17Jharkhand Panchayat Raj (Amendment) Ordinance Act, 2010 — Section 68AJharkhand Panchayat Raj Act, 2001 — Section 2(31), 67(3)

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High Courts04 Nov 2010

Debashish Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 1 JLJR 170

Constitution of India, 1950 — Article 226, 243

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High Courts03 Nov 2010Allowed

B.K. Singh Vs State Of Jharkhand

Jharkhand High Court · (2011) 1 JLJR 415

Indian Penal Code, 1860 — Section 147, 148, 149, 279, 307, 326, 337Code Of Criminal Procedure, 1973 — Section 313

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