High Courts15 Oct 2003Allowed
Mrinal Kanti Manjhi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 105
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,337 of 1,479
High Courts15 Oct 2003Allowed
Anil Kumar Jha Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 1 JCR 122
Constitution of India, 1950 — Article 226
High Courts14 Oct 2003Allowed
Ghosa Ban Singh and etc. Vs State of Bihar
Jharkhand High Court · (2004) 1 JCJR 29 : (2004) CriLJ 569 : (2004) AIR Jhar HCR 292 : (2005) 4 JLJR 378 : (2005) 2 JCR 274 : (2004) CriLJ 569 : (2005) 3 JCR 78
Penal Code, 1860 (IPC) — Section 376
High Courts14 Oct 2003
Bharat Coking Coal Ltd. Vs Krishna Transport Company
Jharkhand High Court · (2003) 4 JCR 601
High Courts14 Oct 2003Allowed
Bholu Mahato and Others Vs Putki Devi and Another
Jharkhand High Court · (2004) 1 JCR 93
Land Acquisition Act, 1894 — Section 30, 9
High Courts14 Oct 2003Dismissed
Sandhya Rani Devi and Others Vs Gour Chandra Panda and Others
Jharkhand High Court · (2004) 1 JCR 98
Chotanagpur Tenancy Act, 1908 — Section 4, 76Land Acquisition Act, 1894 — Section 30
High Courts14 Oct 2003Allowed
Shiv Mangal Bhagat and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 JCR 695
Penal Code, 1860 (IPC) — Section 148, 307, 323, 326
High Courts13 Oct 2003Dismissed
Employers in relation to the Management of Lodna area of B.C.C. Ltd. Vs Presiding Officer, Central Govt., Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2004) 2 LLJ 453 : (2004) 1 JCR 264
Industrial Disputes Act, 1947 — Section 10
High Courts13 Oct 2003Dismissed
Gadia Oraon and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 237
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts13 Oct 2003
Ashwani Kumar Jha and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 43
Constitution of India, 1950 — Article 226
High Courts13 Oct 2003Allowed
Amrendra Narain Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 91
Constitution of India, 1950 — Article 226
High Courts13 Oct 2003Dismissed
Employers in relation to the Management of Bihar State Mineral Development Corporation Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal and Another
Jharkhand High Court · (2004) 1 JCR 109
Constitution of India, 1950 — Article 226
High Courts13 Oct 2003Allowed
Gokul Harijan and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 51 BLJR 2283 : (2004) 1 JCR 125
Constitution of India, 1950 — Article 226Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 29, 72
High Courts13 Oct 2003Dismissed
Kiran Shukla and Others Vs Ranchi University and Others Dr. V.N. Chhoudhary Vs Vinobha Bhave University and Others
Jharkhand High Court · (2003) 51 BLJR 2282 : (2004) 1 JCR 103
Constitution of India, 1950 — Article 226
High Courts12 Oct 2003
Employers in relation to the Management of Collieries of Tata Iron and Steel Co. Ltd. Vs Central Government, Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2004) 1 JCR 110
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts30 Sept 2003Dismissed
Management of Damodar Valley Corporation Vs Workman represented by the Damoder Valley Corporation Staff Association
Jharkhand High Court · (2004) 1 JCR 270
Constitution of India, 1950 — Article 226
High Courts30 Sept 2003Dismissed
Smt. Ratna Prabha Das Vs Sri Dulal Shyam Chandra Choudhary
Jharkhand High Court · AIR 2004 Jhar 24 : (2004) AIR Jhar HCR 146 : (2003) 3 BLJR 2274 : (2004) 2 CivLJ 258 : (2004) 1 DMC 758 : (2003) 1 JCR 606 : (2004) 1 MarriLJ 654 : (2004) MatLR 193
Hindu Marriage Act, 1955 — Section 9
High Courts30 Sept 2003Allowed
Sushil Kumar Mahato Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · (2004) 1 JCR 182
Constitution of India, 1950 — Article 226
High Courts30 Sept 2003Allowed
Mangru Munda Vs Matin Kuar and Others
Jharkhand High Court · (2004) 1 JCR 43a
Chotanagpur Tenancy Act, 1908 — Section 208, 48, 48A, 71A
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