High Courts12 Sept 2003Dismissed
Hardeo Singh Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 2099 : (2003) 4 JCR 15
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 13 of 62
High Courts11 Sept 2003Dismissed
Mahato Automobiles Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 BC 321 : (2005) 1 CTLJ 122 : (2004) 1 JCR 52
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003
Sudhir Singh Choudhary Vs Madan Kumhar and Others
Jharkhand High Court · (2003) 4 JCR 505
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 18
High Courts11 Sept 2003Allowed
Bharat Coking Coal Ltd. Vs Their Workman represented by the Secretary Bihar Colliery Kamger Union and Another and Their Workmen represented by Area Secretary Rashtriya Colliery Mazdoor Sangh and Another
Jharkhand High Court · (2003) 4 JCR 408
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003
Nand Kishore Singh Vs Dashrath Gope and Others
Jharkhand High Court · (2004) 1 JCR 550
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Sept 2003Allowed
Rajendra Prasad and Another Vs Bishwanath Prasad Singh
Jharkhand High Court · (2003) 3 BLJR 2288 : (2003) 4 JCR 547
Civil Procedure Code, 1908 (CPC) — Section 100, 11Transfer of Property Act, 1882 — Section 83
High Courts10 Sept 2003Allowed
Nemi Chand Vijay Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 270
High Courts10 Sept 2003Dismissed
Jesmine Tiru Vs Ram Awdhesh Singh and Another
Jharkhand High Court · (2004) 1 JCR 27
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4), 14(8)
High Courts10 Sept 2003Allowed
Techno Fuel (India) Ltd. Vs Coal India Limited and Others
Jharkhand High Court · (2003) 4 JCR 703
Constitution of India, 1950 — Article 14, 226
High Courts10 Sept 2003Dismissed
Spicy Beverages Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 442
Bihar and Orissa Excise Act, 1915 — Section 22, 22DConstitution of India, 1950 — Article 226
High Courts10 Sept 2003Allowed
Western U.P. Coal and Fuel System Vs Bharat Coking Coal Ltd. and Others Ganpati Fuel and Others Vs CCL and Others Babul Sookeless Fuel Industries Vs CCL and Others Sriram Sodium Silicate Industries, Sriram Lime Works and P.S. Glass Industries Vs CCL and Others
Jharkhand High Court · (2003) 4 JCR 283
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003
Samrat Securities and Intelligence Services Private Limited and Trimurty Securities and Intelligence Service Private Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 480
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Allowed
Raj Nandan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 411
Bihar Reorganisation Act, 2000 — Section 85Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 6
High Courts10 Sept 2003Dismissed
Smt. Radha Devi Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 200
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003
Smt. Uma Sharan Vs Murlidhar Shukla and Others
Jharkhand High Court · (2004) 1 JCR 605
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Sept 2003Dismissed
Sitlal Baitha @ Ram and Others Vs Rudi Chamar and Others
Jharkhand High Court · (2003) 4 JCR 233
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1)Constitution of India, 1950 — Article 19(1)
High Courts10 Sept 2003
Industrial Resources and Monolithics Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 11
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Allowed
Bimla Devi and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 DMC 350 : (2003) 4 JCR 264
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 14(1)
High Courts10 Sept 2003Allowed
Jalaj Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 448
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Dismissed
Manik Chand Ghosh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 51
Constitution of India, 1950 — Article 226