High Courts30 Sept 2003
Abhinav Silicate Industry Vs Chairman, Central Coalfields Ltd. and Another
Jharkhand High Court · (2003) 4 JCR 588
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 9 of 62
High Courts30 Sept 2003Dismissed
Employers in relation to Kedia Underground Project Vs Presiding Officer, Central Govt. Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2004) 1 JCR 124
Constitution of India, 1950 — Article 226
High Courts30 Sept 2003Dismissed
Jai Prakash Das and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 260
Constitution of India, 1950 — Article 14, 226
High Courts30 Sept 2003
Workmen represented by MICA Workers Union Vs Employers in relation to the Management of MICA Trading Corporation of Indian Ltd. and Another
Jharkhand High Court · (2004) 1 JCR 265
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts30 Sept 2003Dismissed
Sri. Shankar Nunia Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 680
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003Dismissed
Krishna Ram Thakur @ Krishna Ram Vs Mahesh Sao and Another
Jharkhand High Court · (2004) 1 JCR 36
Transfer of Property Act, 1882 — Section 53A, 54
High Courts29 Sept 2003Dismissed
Dinanath Sharma Vs Premia Devi and Others
Jharkhand High Court · (2004) 1 JCR 190
Succession Act, 1925 — Section 373
High Courts29 Sept 2003Dismissed
Dr. Mahendra Prasad Sah Vs State of Bihar and Others
Jharkhand High Court · (2004) 52 BLJR 365 : (2004) 1 JCR 399
Bihar State Universities Act, 1976 — Section 35(3), 4(14)
High Courts29 Sept 2003
Jharkhand Justice Forum and Another, Jharkhand Rajya Berojgar Prathmik Parshikshit Sikshak Sangh and Another, Agamlal Mahto and Others, Susen Chandra Kumar and Others and Sachindra Prasad Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BLJR 82 : (2003) 4 JCR 558
Constitution of India, 1950 — Article 226, 315, 316, 318Jharkhand Primary Schools Appointment Rules, 2002 — Rule 4 , 8
High Courts26 Sept 2003
Sri Krishna Pradhan and Others Vs Bank of Indian and Others
Jharkhand High Court · (2004) 1 JCR 71
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Allowed
Bharat Coking Coal Ltd. Vs The Regional Labour Commissioner (C) Dhanbad-cum Appellate Authority under the Payment of Gratuity Act, 1972 and Others
Jharkhand High Court · (2004) 3 LLJ 837 : (2004) 102 FLR 531 : (2004) 2 JCR 610
Conduct, Discipline and Appeal Rules, 1978 — Rule 27(1), 34.2Payment of Gratuity Act, 1972 — Section 7(4), 7(7)
High Courts26 Sept 2003Dismissed
Janardan Tiwary Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 25
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 4Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 41, 42, 52
High Courts26 Sept 2003Allowed
State of Jharkhand and Others Vs Smt. Sayeeda Khatoon and Others
Jharkhand High Court · (2004) 1 JCR 59
Bihar Service Code, 1952 — Rule 58
High Courts25 Sept 2003Allowed
Dwarika Mistry and Others Vs State of Jharkhand
Jharkhand High Court · (2004) 2 DMC 375 : (2004) 2 JCR 322
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts25 Sept 2003Dismissed
Girish Chandra Vs Vikash Dhanuka and Others
Jharkhand High Court · (2004) 1 JCR 262
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts25 Sept 2003Allowed
State of Bihar (now Jharkhand) Vs Mijaj International
Jharkhand High Court · AIR 2004 Jhar 29 : (2004) AIR Jhar HCR 22 : (2004) 15 AllIndCas 472 : (2004) 2 BankCas 438 : (2003) 3 BLJR 2295 : (2003) 4 JCR 579 : (2003) 4 CCC 415 : (2004) 2 BC 438
Civil Procedure Code, 1908 (CPC) — Section 115, 34Industries (Development and Regulation) Act, 1951 — Section 3Interest Act, 1978 — Section 3(3)
High Courts25 Sept 2003Dismissed
Central Coal Fields Ltd. and Bharat Coking Coal Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 599
Bihar Electricity Duty Act, 1948 — Section 3A, 4(4)Constitution of India, 1950 — Article 226
High Courts25 Sept 2003Dismissed
Employers in relation to the Management of N.E. Railway Vs Presiding Officer, Central Govt. Industrial Tribunal No. 1 and Others
Jharkhand High Court · (2004) 102 FLR 361 : (2004) 2 JCR 262
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25B(2)
High Courts24 Sept 2003Dismissed
Sandeep Kumar @ Bobby Vs The State of Jharkhand and Another
Jharkhand High Court · (2004) 22 IndLD 8 : AIR 2004 Jhar 22 : (2004) AIR Jhar HCR 143 : (2003) 3 BLJR 2285 : (2004) 2 CivLJ 265 : (2004) 1 DMC 465 : (2003) 1 JCR 603 : (2003) 2 JLJR 56 : (2004) MatLR 268 : (2004) 1 CCC 341 : (2004) 1 JCR 603
Hindu Marriage Act, 1955 — Section 12, 24
High Courts24 Sept 2003Dismissed
Kamta Singh Vs Central Coal Field Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 310
Constitution of India, 1950 — Article 226