High Courts17 May 2010
Madhu Sudan Mittal Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2010) 05 JH CK 0091
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 994 of 1,479
High Courts17 May 2010Allowed
Shyam Sunder Sharma Vs The State of Jharkhand, Superintendent of Police, Police Training Centre, Accountant General and District Accounts Officer
Jharkhand High Court · (2010) 4 JLJR 288
High Courts17 May 2010
Aditya Dudani Vs Canara Bank
Jharkhand High Court · (2011) 1 BC 638
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17
High Courts17 May 2010Allowed
State of Jharkhand, Deputy Commissioner, Gumla and Deputy Commissioner, Lohardaga Vs Sheikh Manir and (Jitendra Pal Singh, Ugendra Pal Singh and Radhey Shayam Singh)
Jharkhand High Court · (2010) 4 JLJR 539
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1972 — Section 15Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(1), 5(1)
High Courts17 May 2010Dismissed
Satish Kumar Singh Vs Birsa Agricultural University and Others
Jharkhand High Court · (2010) 05 JH CK 0008
High Courts14 May 2010Allowed
Divisional Manager, National Insurance Co. Ltd. Vs Usha Sinha and Others
Jharkhand High Court · (2011) ACJ 2392 : AIR 2011 Jhar 5
Legal Services Authorities Act, 1987 — Section 22C, 22C(8), 22D
High Courts14 May 2010
Ram Japit Kumar Vs The State of Jharkhand, Director General of Police, Deputy Inspector General of Police (Training)- cum-Principal, Police Tranning College and Superintendent of Police, Jharkhand Armed Police Training Centre
Jharkhand High Court · (2010) 4 JLJR 573
High Courts14 May 2010
Sumitra Devi and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 05 JH CK 0042
High Courts14 May 2010
Sunil Kumar and Shiv Jatan Prasad @ Shiv Jatan Prasad Vs The State of Jharkhand and Dr. Moti Lal Singh
Jharkhand High Court · (2010) CriLJ 4221 : (2011) 1 DMC 56
Criminal Procedure Code, 1973 (CrPC) — Section 202, 227Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 375, 376
High Courts14 May 2010
Prem Chandra Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 4 JLJR 585
High Courts14 May 2010
State of Jharkhand Vs Manjuda Mahali
Jharkhand High Court · (2011) 6 RCR(Criminal) 1119
Advocates Act, 1961 — Section 30, 34, 34(1), 49Constitution of India, 1950 — Article 145, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 362, 395(2), 401
High Courts14 May 2010Dismissed
Employers in relation to the Management of Sijua Colliery of Tata Steel Limited Vs Their Workman Dilip Kumar Singh
Jharkhand High Court · (2010) 4 JLJR 535 : (2010) 127 FLR 1007
Industrial Disputes Act, 1947 — Section 11A
High Courts13 May 2010Dismissed
Gini Kui and Nirmala Kui Vs Robinson Zurindal Dubraj Tieu, Arjun Tubid and Deputy Commissioner
Jharkhand High Court · (2010) 4 JLJR 471
High Courts13 May 2010Dismissed
Jagan Bediya and Others Vs Kameshwar Narayan Singh and Others
Jharkhand High Court · (2010) 4 JLJR 562
Chotanagpur Tenancy Act, 1908 — Section 46(1), 46(4A)
High Courts13 May 2010Dismissed
Employers in relation to the management of Akashkinaree Colliery of B.C.C.L. Vs The Presiding Officer, Central Government Industrial Tribunal No. 2 and Their Workmen represented by Rashtriya Colliery Mazdoor Sangh
Jharkhand High Court · (2010) 4 JLJR 645 : (2010) 124 FLR 327
Coal Mines (Nationalisation) Act, 1973 — Section 14Industrial Disputes Act, 1947 — Section 10(1), 25
High Courts12 May 2010
Petroleum Corporation and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 4 JLJR 503
High Courts12 May 2010
Court on its own Motion Vs State of Jharkhand and Others
Jharkhand High Court · (2010) 05 JH CK 0066
High Courts12 May 2010Dismissed
Pashupati Nath Mandal Vs Commissioner, South Chotanagpur Division, Deputy Commissioner, Shri Rakesh Kumar, Special officer under Scheduled Area Regulation and Jaipal Oraon
Jharkhand High Court · (2010) 4 JLJR 575
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts11 May 2010Dismissed
Paika Murmu, Mangal Murmu and Chand Muni Debi Vs The State of Jharkhand, Commissioner, Additional Collector and Rajiv Kumar Tulsyan alias Rajiv Tulsyan
Jharkhand High Court · (2010) 05 JH CK 0045
Chotanagpur Tenancy Act, 1908 — Section 49
High Courts11 May 2010
Dr. Shri Krishna Choudhary Vs The State of Jharkhand and Others
Jharkhand High Court · (2010) 05 JH CK 0040