High Courts29 Jun 2010
National Federation of Telecom Employee Vs Bharat Sanchar Nigam Ltd. and Others
Jharkhand High Court · AIR 2011 Jhar 35
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 989 of 1,479
High Courts29 Jun 2010Allowed
Beni Madho Singh and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 06 JH CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 149, 384, 420, 424
High Courts28 Jun 2010Dismissed
Anosh Ekka Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 2 Crimes 315
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 92Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 423
High Courts28 Jun 2010Allowed
Prabhu Dayal Rai Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 58 BLJR 914 : (2010) 4 Crimes 123
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts28 Jun 2010Allowed
Dwarika Rai Vs The State of Jharkhand
Jharkhand High Court · (2010) 4 JLJR 369
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 448, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(XI)
High Courts28 Jun 2010
Nagendra Prasad Vs The State of Jharkhand
Jharkhand High Court · (2010) 06 JH CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 225, 354, 376
High Courts25 Jun 2010Allowed
Vivekanand Jha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2010) 06 JH CK 0052
Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 379
High Courts25 Jun 2010
Dhuni Marandi @ Lichri Marandi Vs The State of Jharkhand
Jharkhand High Court · (2010) 06 JH CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 304
High Courts25 Jun 2010
Kapildeo Mondal Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 898
Bihar Pension Rules, 1950 — Rule 43Bihar/Jharkhand Pension Rules, 1950 — Rule 43(b)Constitution of India, 1950 — Article 102, 309
High Courts25 Jun 2010Allowed
Sri Gandauri Rabidas and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 891
Banking Regulation Act, 1949 — Section 11Constitution of India, 1950 — Article 14, 21
High Courts25 Jun 2010Allowed
Janardan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 06 JH CK 0024
High Courts25 Jun 2010Allowed
Kapildeo Singh Vs The State of Jharkhand and Another
Jharkhand High Court · (2010) 52 BLJR 1055 : (2011) 6 RCR(Criminal) 2441
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Jun 2010Allowed
Ramesh Kant Mishra Vs The Jharkhand State Electricity Board
Jharkhand High Court · (2010) 06 JH CK 0017
High Courts25 Jun 2010Allowed
Andu Larwey and Guru Dayal Larwey Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 58 BLJR 903
Santhal Parganas Settlement Regulations, 1872 — Section 27, 27(1)
High Courts25 Jun 2010Dismissed
Employers in relation to the management of Kusunda Colliery of BCCL Vs Their workmen being Represented by the General Secretary, Dhanbad Colliery Karamchari Sangh and Another Lalmani Bind Vs Presiding Officer, Central Government Industrial
Jharkhand High Court · (2011) 1 JLJR 25
High Courts25 Jun 2010
Board for Industrial and Financial Reconstruction Vs Raj Hans Steel Limited
Jharkhand High Court · (2010) 06 JH CK 0006
High Courts25 Jun 2010
Rakesh Kumar Mishra and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2013) 1 JLJR 218
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506
High Courts25 Jun 2010Dismissed
Md. Sawood Ansari Vs Heavy Engineering Corporation Limited and Others
Jharkhand High Court · (2010) 06 JH CK 0003
High Courts24 Jun 2010Allowed
Deben Chandra Dutta @ Devendra Chandra Dutta Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2010) 06 JH CK 0054
High Courts24 Jun 2010Allowed
Central Coalfields Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 06 JH CK 0050
Land Acquisition Act, 1894 — Section 18, 20, 4