High Courts13 Feb 2003Allowed
Dr. Anubha Vidyarthi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 42
Rajendra Institute of Medical Sciences Act, 2002 — Section 14Rajendra Institute of Medical Sciences Rules, 2002 — Rule 19
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 53 of 62
High Courts13 Feb 2003Dismissed
Principal Kendriya Vidyalaya Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 12 : (2003) AIR Jhar HCR 1151 : (2003) 2 JCR 206 : (2003) 2 JLJR 13
Constitution of India, 1950 — Article 226
High Courts11 Feb 2003Allowed
Geja Munda Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 516
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2003Allowed
J.K. Yadav Vs The Coal India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 689
Constitution of India, 1950 — Article 226
High Courts11 Feb 2003Dismissed
Sardar Asha Singh Vs Rajesh Kumar Agarwal and Others
Jharkhand High Court · (2003) 2 CCC 179 : (2003) 2 JCR 207
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts11 Feb 2003
Bharat Coking Coal Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 61
Mineral Concession Rules, 1960 — Rule 70
High Courts10 Feb 2003Allowed
Wakil Singh Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 2 JCR 524
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts10 Feb 2003Allowed
Steel Authority of India Ltd. Vs Presiding Officer Labour Court Bokaro Steel City and Others
Jharkhand High Court · (2003) 2 JCR 518
Constitution of India, 1950 — Article 226
High Courts10 Feb 2003Dismissed
Farhana Khatoon Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 640 : (2003) 97 FLR 773
High Courts10 Feb 2003Dismissed
Gokul Chandra Das Vs Susanta Kumar Das and Others
Jharkhand High Court · AIR 2003 Jhar 58 : (2003) 1 CCC 448 : (2003) 1 JCR 618 : (2003) 94 RD 424
Succession Act, 1925 — Section 222, 224, 229, 230, 231
High Courts10 Feb 2003Dismissed
Union Construction Co. Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 41
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 3
High Courts10 Feb 2003
F.C.I. Ltd. Sindri Unit Employees Association and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 636
High Courts10 Feb 2003Allowed
State of Bihar Vs Jagarnath Mehra and Others, Jhabru Mahto and Others and Abhi Mahto and Others
Jharkhand High Court · (2003) 2 JCR 202
Land Acquisition Act, 1894 — Section 18, 23, 23(1, 4(3)Land Acquisition (Amendment and Validation) Act, 1984 — Section 28, 30(1)
High Courts10 Feb 2003Allowed
Anirudh Marik Vs State of Jharkhand and Others
Jharkhand High Court · (2004) CriLJ 1518 : (2003) 3 CurCriR 378 : (2003) 2 JCR 57 : (2005) 3 JLJR 744 : (2004) 2 RCR(Criminal) 927
Criminal Procedure Code, 1973 (CrPC) — Section 391
High Courts07 Feb 2003
Ranjit Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 611 : (2003) 97 FLR 535
Civil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 226
High Courts07 Feb 2003Allowed
Kamal Prasad More Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 40
High Courts07 Feb 2003Allowed
Sanjay Dom Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 715
Constitution of India, 1950 — Article 226
High Courts07 Feb 2003Dismissed
Singh Electrical and Constructions Vs State of Jharkhand and Others
Jharkhand High Court · (2005 )1 CTLJ 110 : AIR 2004 Jhar 13 : (2003) AIR Jhar HCR 768 : (2003) 1 JCR 635 : (2002) JLJR 3 589
High Courts07 Feb 2003Allowed
Santosh Stone Works Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 569
High Courts05 Feb 2003Dismissed
Mukund Kumar Vs SAIL and Others
Jharkhand High Court · (2003) 2 JCR 549
Constitution of India, 1950 — Article 226