High Courts20 Aug 2010
Palamau and Shivam Construction Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 08 JH CK 0025
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 980 of 1,479
High Courts19 Aug 2010Allowed
Md. Gulfam Ansari Vs The State of Jharkhand
Jharkhand High Court · (2010) 08 JH CK 0093
Bihar Minor Mineral Concession Rules, 1972 — Rule 41Criminal Procedure Code, 1973 (CrPC) — Section 100Mines and Minerals (Development and Regulation) Act, 1957 — Section 20, 21, 21(2), 22, 22B
High Courts19 Aug 2010
Radha Govind Teachers' Training (M. Ed.) College Vs Vinoba Bhave University and Others
Jharkhand High Court · (2010) 08 JH CK 0071
High Courts19 Aug 2010Dismissed
Genda Oraon Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 08 JH CK 0065
High Courts19 Aug 2010Dismissed
Bihar State Electricity Board and Others Vs Sant Lal Sahni and Another
Jharkhand High Court · (2010) 08 JH CK 0054
Bihar Pension Rules, 1957 — Rule 43
High Courts19 Aug 2010Allowed
Kaushalya Bia Vs Central Coalfields Limited and Others
Jharkhand High Court · (2010) 127 FLR 159
High Courts18 Aug 2010Dismissed
Pritam Singh Vs Arjun Singh and Ors
Jharkhand High Court · (2011) 1 JLJR 409
Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)Limitation Act, 1963 — Article 59
High Courts18 Aug 2010Dismissed
Steel Authority of India Limited and Others Vs Ram Das Rajak
Jharkhand High Court · (2010) 08 JH CK 0099
High Courts18 Aug 2010Dismissed
Central Mine Planning and Design Institute Ltd. Vs Union of India (UOI) and Their workman Sri Bahrain Tiwari
Jharkhand High Court · (2010) 08 JH CK 0098
Industrial Disputes Act, 1947 — Section 10, 17, 17A, 20
High Courts18 Aug 2010
Aditya Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 08 JH CK 0077
Bihar Land Reforms Act, 1950 — Section 3, 3(1)Civil Procedure Code, 1908 (CPC) — Section 92
High Courts18 Aug 2010Dismissed
Madan Prasad Sinha Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2010) 08 JH CK 0073
Payment of Gratuity (Central) Rules, 1972 — Rule 7(1)
High Courts18 Aug 2010
Satish Kumar Sharma @ Satish Prasad Sharma Vs The State of Jharkhand and Ranjana Devi @ Ranjana Kumari
Jharkhand High Court · (2011) 2 DMC 52
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Aug 2010
M.K. Enterprises, Jyotindra Prasad Singh and Chandan Road Lines Vs Union of India (UOI) and Another
Jharkhand High Court · (2010) 08 JH CK 0052
High Courts18 Aug 2010Dismissed
Urmila Devi Vs Jharkhand State Housing Board, Executive Engineer, J.S.H.B. and Mala Singh
Jharkhand High Court · (2010) 08 JH CK 0051
High Courts18 Aug 2010
Arbind Krishan Vs Jharkhand Academic Council
Jharkhand High Court · (2010) 08 JH CK 0029
Examinations of Jharkhand Academic Council Regulations — Rule 42, 43, 47
High Courts18 Aug 2010Dismissed
Sri Ram Construction Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 08 JH CK 0024
High Courts18 Aug 2010
Ram Anup Chouhan Vs The Management of Steel Authority of India Ltd.
Jharkhand High Court · AIR 2011 Jhar 39
High Courts17 Aug 2010Dismissed
Shivpujan Yadav Vs Bishnudeo Prasad and Others
Jharkhand High Court · AIR 2011 Jhar 40
Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 33, 69(1), 69(2)
High Courts17 Aug 2010Dismissed
State of Jharkhand Vs Amit Chakerborty @ Amir Chakerborty @ Guddu Amir Chakrabarty @ Amit Chakrabarty Vs The State of Jharkhand
Jharkhand High Court · (2010) 08 JH CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 366(1), 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts17 Aug 2010
Laxman Sharma Vs Balrup Sharma and Another
Jharkhand High Court · (2010) 08 JH CK 0018
Civil Procedure Code, 1908 (CPC) — Section 24