High Courts24 Dec 2003
Manoj Kumar Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 JCR 476
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 1 of 62
High Courts24 Dec 2003
Central Coalfields Limited Vs Union of India (UOI)
Jharkhand High Court · (2004) 113 ECR 513 : (2004) 1 JCR 437
Constitution of India, 1950 — Article 226
High Courts24 Dec 2003
Central Coalfields Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 113 ECR 513 : (2004) 1 JCR 437
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts23 Dec 2003Dismissed
Parmeshwari Bai and Another, Ranchi Enterprises and Properties Ltd., Smt. Urmila Prasad, Birla Institute of Technology and Renuka Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 52 BLJR 531 : (2004) 1 JCR 551
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 34, 35, 5, 6
High Courts23 Dec 2003Allowed
Metallurgical Engineering Consultants (I) Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 LLJ 793 : (2004) 1 JCR 542
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(2)
High Courts23 Dec 2003Allowed
Divya Prakash Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 393
Constitution of India, 1950 — Article 226
High Courts23 Dec 2003Allowed
Smt. Meena Jha Vs Bipin Kumar Jha
Jharkhand High Court · (2004) 1 JCR 374
Hindu Marriage Act, 1955 — Section 13, 13(1), 23
High Courts23 Dec 2003
Upendra Pandey and Others Vs State of Bihar and Others Upendra Pandey and Others Vs State of Jharkhand and Others Baijnath Mahto and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 390
Constitution of India, 1950 — Article 226
High Courts23 Dec 2003Allowed
Shri Birendra Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCJR 96 : (2004) CriLJ 1913 : (2004) AIR Jhar HCR 1098 : (2004) 1 BLJR 241 : (2004) 3 CurCriR 82
Criminal Procedure Code, 1973 (CrPC) — Section 203
High Courts23 Dec 2003Dismissed
Managing Director, District Co-operative Milk Union Ltd. Vs Presiding Officer, State Consumer Disputes Redressal Commission and Others
Jharkhand High Court · AIR 2004 Jhar 101 : (2004) AIR Jhar HCR 870
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 14(1), 21
High Courts23 Dec 2003Allowed
Employers in relation to the Management of Bhuli Town Administration of B.C.C. Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2004) 1 JCR 360
Constitution of India, 1950 — Article 226
High Courts23 Dec 2003Dismissed
Pradeep Kumar Chatterjee Vs Shibarata Chatterjee and Others
Jharkhand High Court · (2004) 1 JCR 484
Succession Act, 1925 — Section 222, 263, 273
High Courts22 Dec 2003Allowed
Bokaro Steel Plant Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 105 FLR 919 : (2004) 1 JCR 630
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 23
High Courts22 Dec 2003Dismissed
Gagan Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2004) CriLJ 1910 : (2004) AIR Jhar HCR 1104 : (2004) 1 BLJR 415 : (2004) 3 RecCriR 198 : (2004) 2 CurCriR 43 : (2004) 3 RCR(Criminal) 198
Criminal Procedure Code, 1973 (CrPC) — Section 209
High Courts19 Dec 2003Dismissed
Ram Chandra Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 147
High Courts19 Dec 2003Dismissed
Chintamani Devi Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2004) 1 JCR 372
Constitution of India, 1950 — Article 226, 311
High Courts19 Dec 2003
Anirudha Mandal Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 482
Constitution of India, 1950 — Article 226
High Courts19 Dec 2003Dismissed
Deobrat Sahay Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 354
Constitution of India, 1950 — Article 226, 311
High Courts19 Dec 2003Dismissed
Md. Sadique Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 645
Constitution of India, 1950 — Article 226
High Courts19 Dec 2003
Nilamber Sahu and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 623
Constitution of India, 1950 — Article 226