High Courts04 Nov 2003
A.B. Singh Vs Central Coalfields Ltd.
Jharkhand High Court · (2003) 11 JH CK 0052
Arbitration and Conciliation Act, 1996 — Section 11(6)
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 7 of 62
High Courts04 Nov 2003Dismissed
Pramuk Traders and Others Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 659
Constitution of India, 1950 — Article 226
High Courts04 Nov 2003Dismissed
Santosh Narayan @ Santosh Kumar and Another Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 663
Constitution of India, 1950 — Article 226
High Courts04 Nov 2003
Asgar Alam Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 714
High Courts04 Nov 2003
Suraj Prasad Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · AIR 2004 Jhar 52 : (2004) AIR Jhar HCR 359 : (2003) 3 BLJR 2279 : (2003) 1 JCR 127
Constitution of India, 1950 — Article 226
High Courts04 Nov 2003Dismissed
Rasika Champia Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 3 JCR 56
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts04 Nov 2003Dismissed
Budhu Munda and Others Vs State of Bihar
Jharkhand High Court · (2004) 1 JCJR 25 : (2004) CriLJ 549 : (2004) AIR Jhar HCR 225 : (2005) 4 JLJR 493 : (2005) 3 JCR 74 : (2004) CriLJ 549 : (2005) 3 JCR 74
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts03 Nov 2003Dismissed
Arunoday Rabidas Vs Smt. Satyabala Dasi
Jharkhand High Court · (2004) 1 DMC 254 : (2004) 1 JCR 235
Hindu Marriage Act, 1955 — Section 13(1)
High Courts03 Nov 2003Dismissed
Ramesh Kumar Gupta Vs The Employer in relation to the Management of Regional Workshop of CCL and Others
Jharkhand High Court · (2004) 2 JCR 285
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2003Dismissed
Bihar Caustic and Chemical Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Jharkhand High Court · (2003) 3 BLJR 2269
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts18 Oct 2003Dismissed
Meera Devi Vs Steel Authority of India and Others
Jharkhand High Court · (2004) 101 FLR 307 : (2004) 1 JCR 107
Constitution of India, 1950 — Article 226
High Courts18 Oct 2003Dismissed
Amod Bala Mandal Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 238
High Courts18 Oct 2003Dismissed
The Workman of Gondudih Colliery Vs Presiding Officer, Central Govt. Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2004) 1 JCR 135
Constitution of India, 1950 — Article 226
High Courts17 Oct 2003Dismissed
Bibi Kulsum Vs Commissioner, South Chotanagpur Division and Others
Jharkhand High Court · (2004) 1 JCR 418
Chotanagpur Tenancy Act, 1908 — Section 139(5), 71A
High Courts17 Oct 2003
Sanjay Kumar Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 484b
Constitution of India, 1950 — Article 226
High Courts16 Oct 2003
Bishwanath Hari @ Bishun Hari Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 119
Constitution of India, 1950 — Article 16, 226Hindu Adoptions and Maintenance Act, 1956 — Section 12
High Courts15 Oct 2003
Hindustan Malleables and Forgings Ltd. Vs Union of India (UOI) and Another
Jharkhand High Court · (2004) 18 IndLD 173 : AIR 2004 Jhar 132 : (2004) AIR Jhar HCR 1789 : 2004 BankCas 3 417 : (2005) BankJ 29 : (2004) 1 BLJR 569 : (2003) 1 JCR 529 : (2004) 3 BC 417 : (2004) 52 BLJR 569 : (2004) 1 JCR 529 : (2004) 52 SCL 1
Constitution of India, 1950 — Article 226
High Courts15 Oct 2003Dismissed
Phiroz Nariman Kutar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 52 BLJR 70 : (2004) 1 JCR 314
Constitution of India, 1950 — Article 226
High Courts15 Oct 2003Allowed
Mohan Mahto Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 612
Constitution of India, 1950 — Article 226
High Courts15 Oct 2003Allowed
Usha Martin Black (Wire-Rope) Ltd. now Usha Martin Industries Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 88
Constitution of India, 1950 — Article 226