High Courts12 Aug 2003Allowed
Employers in relation to the Management of Jealgora Colliery of B.C.C.L. and Others Vs Their Workmen of Jealgora Colliery
Jharkhand High Court · (2004) 1 JCR 564
Industrial Disputes Act, 1947 — Section 19(6)
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 20 of 62
High Courts12 Aug 2003
Tata Iron and Steel Company Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 149
Bihar Finance Act, 1981 — Section 46(2)Constitution of India, 1950 — Article 14, 226
High Courts12 Aug 2003Dismissed
The Oriental Insurance Company Ltd. Vs Arlina Marandi @ Arlina Dutta and Others
Jharkhand High Court · (2004) 2 ACC 4 : (2004) 2 JCR 113
Motor Vehicles Act, 1988 — Section 149, 170, 172, 173
High Courts12 Aug 2003
Sidhu Kanhu University and Another Vs Prof. Raghu Nath Ray and Others
Jharkhand High Court · (2004) 1 JCR 613
Bihar State Universities Act, 1976 — Section 58(10)
High Courts12 Aug 2003Allowed
Sita Ram Sah Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 98
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 34, 366A
High Courts11 Aug 2003
Md. Waliullah Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 273
High Courts11 Aug 2003
Bijay Kumar Vs The Adityapur Industrial Area Development Authority and Another
Jharkhand High Court · (2003) 4 JCR 688
Constitution of India, 1950 — Article 226
High Courts11 Aug 2003Allowed
Balram Hazam and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 179
Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226
High Courts11 Aug 2003Dismissed
National Coal Workers Congress Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 LLJ 550 : (2004) 1 JCR 185
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts08 Aug 2003Dismissed
Rohit D'Cruz Vs Xaviers Labour Relations Institute and Others
Jharkhand High Court · (2003) 4 JCR 45
Constitution of India, 1950 — Article 226
High Courts08 Aug 2003Allowed
Deonandan Chaudhary and Others Vs State of Jharkhand
Jharkhand High Court · (2004) 1 JCR 708
Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 337
High Courts07 Aug 2003Allowed
Aditya Puri Vs Union of India (UOI) and Another
Jharkhand High Court · (2004) LIC 331 : (2004) 2 LLJ 189
Contract Labour (Regulation and Abolition) Act, 1970 — Section 24, 25(1)
High Courts07 Aug 2003Dismissed
Md. Arif Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 3 BLJR 1887 : (2003) 3 JCR 807
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7Penal Code, 1860 (IPC) — Section 376, 498A
High Courts07 Aug 2003Dismissed
Pathak Tribhuvan Singh and Others Vs Kameshwar Singh and Others
Jharkhand High Court · (2003) 3 JCR 562
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Aug 2003
Ramay Gope @ Rameshwar Gope Vs State of Jharkhand
Jharkhand High Court · (2005) 3 JCR 88
Penal Code, 1860 (IPC) — Section 376, 380
High Courts06 Aug 2003Dismissed
Badal Toppo and etc. Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 545 : (2004) AIR Jhar HCR 248 : (2003) 3 EastCriC 605 : (2003) 3 JLJR 519
Penal Code, 1860 (IPC) — Section 366(A), 376
High Courts06 Aug 2003Allowed
Md. Tahir Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 3 BLJR 1873
Criminal Procedure Code, 1973 (CrPC) — Section 360(1)Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts06 Aug 2003Dismissed
Eastern Coalfields Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 1892 : (2003) 3 JCR 560
Coal Mines (Nationalisation) Act, 1973 — Section 3, 5Mines and Minerals (Development and Regulation) Act, 1957 — Section 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts06 Aug 2003Dismissed
Drapa Narayan Singh Deo Vs Ajit Narayan Singh Deo and Another
Jharkhand High Court · (2003) 3 BLJR 2170 : (2003) 3 JCR 554
High Courts06 Aug 2003Allowed
Ram Kumar Raut and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) 4 JCR 93
Penal Code, 1860 (IPC) — Section 396