High Courts25 Nov 2003Dismissed
Geeta Devi and Another Vs Allahabad Bank and Others
Jharkhand High Court · (2004) 1 JCR 170
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 5 of 62
High Courts25 Nov 2003Allowed
Satyadeo Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 152
Constitution of India, 1950 — Article 226
High Courts24 Nov 2003Allowed
A.N. Mishra Vs Hindustan Steelworks Construction Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 243
Constitution of India, 1950 — Article 226
High Courts24 Nov 2003Dismissed
Godwin Ekka Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 363
Chotanagpur Tenancy Act, 1908 — Section 217, 46, 71AConstitution of India, 1950 — Article 226, 227
High Courts24 Nov 2003Allowed
Indian Iron and Steel Company Ltd. Vs Eqbal Singh and Others Eqbal Singh Vs Presiding Officer, Central Government, Labour Court and Others
Jharkhand High Court · (2004) 2 LLJ 512 : (2004) 1 BLJR 229 : (2004) 1 JCR 167
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Nov 2003
Barnipal Fisherman Co-operative Society Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 480
Constitution of India, 1950 — Article 226
High Courts21 Nov 2003Allowed
Ganga Devi Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 1 JCR 21
Constitution of India, 1950 — Article 226
High Courts21 Nov 2003
Rajnish Mishra Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 115 : (2004) AIR Jhar HCR 2019 : (2004) 15 AllIndCas 645 : (2004) 1 JCR 162
Constitution of India, 1950 — Article 226
High Courts19 Nov 2003
Annapurna Bose (Smt.) and Others Vs Shyama Pada Das (Sri)
Jharkhand High Court · (2004) 3 JCR 273
High Courts18 Nov 2003Allowed
Bharat Coking Coal Ltd. Vs Their Workmen and Another
Jharkhand High Court · (2004) 1 JCR 514 : (2004) 106 FJR 938 : (2004) 3 CLR 688 : (2004) 3 LLJ 1088
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts18 Nov 2003Dismissed
Coal India Limited and Others Vs Tej Narayan Pandey and Others
Jharkhand High Court · (2004) 1 BLJR 96 : (2004) 1 JCR 624
High Courts18 Nov 2003Dismissed
Jamhir Ansari Vs Ketna Organ and Another
Jharkhand High Court · (2004) 1 JCR 407
Chotanagpur Tenancy Act, 1908 — Section 23, 73, 73(2)Specific Relief Act, 1963 — Section 34
High Courts17 Nov 2003Allowed
Parmeshwar Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 278 : (2004) 2 LLJ 675
Employees State Insurance Act, 1948 — Section 45A
High Courts17 Nov 2003
Paras Kumar Choudhary Vs Chancellor of the Universities of Bihar at Patna and Others
Jharkhand High Court · (2004) 2 JCR 71
Constitution of India, 1950 — Article 226
High Courts17 Nov 2003Dismissed
National Insurance Company Ltd. Vs Bulaki Ram and Others
Jharkhand High Court · (2005) ACJ 697 : (2004) 1 ACC 188 : (2004) 101 FLR 546 : (2004) 1 JCR 469
High Courts17 Nov 2003Allowed
Sheo Chand Kumar and Others Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 158
Constitution of India, 1950 — Article 226
High Courts14 Nov 2003Dismissed
Munna alias Manoj Barnwal Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 Crimes 479 : (2003) 3 BLJR 2266 : (2004) 1 DMC 554 : (2004) 1 JCR 130
Penal Code, 1860 (IPC) — Section 304
High Courts14 Nov 2003Dismissed
Dr. Devendra Nath Sinhku Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 183
Bihar Reorganisation Act, 2000 — Section 34, 89(1)Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 19, 3(1), 4
High Courts14 Nov 2003Allowed
Indian Iron and Steel Company Ltd. Vs Stefan Mandal and Others
Jharkhand High Court · (2004) 1 JCR 138
High Courts14 Nov 2003Dismissed
Radha Kant Choudhary Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 1 JCR 54
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A