COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 47 of 62

High Courts20 Mar 2003Allowed

Bharat Coking Coal Ltd. Vs Their Workmen represented by the Secretary Bihar Colliery Kamgar Union and Another

Jharkhand High Court · (2004) 2 LLJ 713 : (2003) 3 JCR 393

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B

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High Courts14 Mar 2003Allowed

Ramdeo Paswan Vs State of Jharkhand and Others State of Jharkhand and Others Vs Ramdeo Paswan

Jharkhand High Court · (2005) 2 JCR 222

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High Courts13 Mar 2003Dismissed

Shiv Kumar Prasad and Others etc. Vs State of Jharkhand and Others etc. Surendra Singh and Others Vs State of Bihar and Others Maheshwar Toppo and Others, Binod Kant Tiwary, Prem Sagar Pramanik and Others and Panchu Baraik and Others Vs The Ranchi University and Others

Jharkhand High Court · (2003) 51 BLJR 923 : (2003) 2 JCR 588

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High Courts13 Mar 2003Allowed

Pankaj Prakash Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 2 JCR 581

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High Courts13 Mar 2003Allowed

Arun Kumar Vs Bijay Kumar Dhanuka and Another

Jharkhand High Court · (2003) 3 JCR 160

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High Courts13 Mar 2003Dismissed

Ramyad Ram and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 114

Jharkhand Village Volunteer Force Rules, 2001 — Rule 29

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High Courts13 Mar 2003

Gramin Vikash Kendra and Others and Tata Engineering and Locomotive Co. Ltd. Vs State of Jharkhand and Others Workmen of Tata Engineering and Locomotive Co. Ltd. Vs Presiding Officer, Industrial Tribunal and Others

Jharkhand High Court · (2003) 3 JCR 702

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2

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High Courts13 Mar 2003Dismissed

Firoza Khatoon and Another Vs State of Jharkhand

Jharkhand High Court · (2004) CriLJ 1457 : (2003) 2 JLJR 502 : (2004) 2 RCR(Criminal) 921

Criminal Procedure Code, 1973 (CrPC) — Section 205Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts13 Mar 2003Dismissed

Major Anand Kumar Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 2 JCR 585

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High Courts12 Mar 2003Dismissed

Lalji Sahay Bajpai Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 579

Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 29

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High Courts12 Mar 2003Dismissed

Ashok Kumar Upadhya Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 2 JCR 559

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High Courts12 Mar 2003Allowed

Bharat Oil Seal and Allied Products Vs Employees State Insurance Corporation and Others

Jharkhand High Court · (2003) 2 JCR 508 : (2003) 3 LLJ 105

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(12)Revenue Recovery Act, 1890 — Section 4

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High Courts12 Mar 2003

Krishna Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 141

Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 226

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High Courts12 Mar 2003Allowed

Chotanagpur Agro Agencies Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 462

Constitution of India, 1950 — Article 14

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High Courts12 Mar 2003

Anupam Foods Pvt. Ltd. Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 3 JCR 56

Electricity Act, 1910 — Section 24

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High Courts12 Mar 2003

Shankar Prasad Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 131

Constitution of India, 1950 — Article 226

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High Courts12 Mar 2003

Kishori Mahto Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2003) 4 JCR 383

Constitution of India, 1950 — Article 226

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High Courts11 Mar 2003

Ranchi Club Ltd. Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 3 JCR 146

Constitution of India, 1950 — Article 226

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High Courts11 Mar 2003Allowed

Smt. Chandra Kishori Devi and Others Vs State of Bihar and Others

Jharkhand High Court · (2003) 2 JCR 562

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 15, 15(1)

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High Courts11 Mar 2003Allowed

Smt. Sudha Prasad Vs Chief Commissioner of Income Tax and Others

Jharkhand High Court · (2003) 2 JCR 461 : (2004) 186 CTR 475 : (2005) 275 ITR 135

Income Tax Act, 1961 — Section 142, 159

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