High Courts19 Sept 2003Allowed
Union of India (UOI) and Others Vs Dr. Swaran Singh
Jharkhand High Court · (2004) 1 JCR 22
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,340 of 1,479
High Courts19 Sept 2003Dismissed
S. Raman Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 194
High Courts19 Sept 2003
Modi Construction Company Vs RITES Limited a Government of India Enterprise and Another
Jharkhand High Court · (2004) 1 JCR 70
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts19 Sept 2003Dismissed
State of Bihar (Now Jharkhand) Vs Smt. Aruna Devi
Jharkhand High Court · (2004) 3 JCR 246
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 20, 23, 23(1A), 24, 25
High Courts19 Sept 2003Dismissed
Chandi Charan Kolay Vs Swarn Singh and Others
Jharkhand High Court · (2004) 1 BLJR 169 : (2004) 1 JCR 63
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Sept 2003Dismissed
Pitambar Singh Manki @ Pitambar Singh and Another Vs Makar Singh and Others
Jharkhand High Court · (2004) 1 JCR 601
Civil Procedure Code Amendment Act, 2002 — Section 16(1)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts18 Sept 2003
Ganesh Prasad Tiwary, Rajeshwar Prasad Singh and Ramchandra Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BC 622 : (2003) 4 JCR 392
Constitution of India, 1950 — Article 226
High Courts17 Sept 2003Allowed
Rajeev Kumar Sinha Vs Jharkhand Intermediate Education Council and Others
Jharkhand High Court · (2004) 1 JCR 78
Constitution of India, 1950 — Article 226
High Courts17 Sept 2003Allowed
Naresh Prasad Singh Vs State of Bihar and Others
Jharkhand High Court · AIR 2004 Jhar 63 : (2004) AIR Jhar HCR 263 : (2003) 4 JCR 386 : (2003) 2 JLJR 488
Constitution of India, 1950 — Article 226
High Courts17 Sept 2003Dismissed
Ram Prasad Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 389
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
Shree Nath Pal Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 591
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003
Asgar Alam Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 BC 131 : (2003) 4 JCR 573
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003
Sartaj Blood Bank Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 296
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
Kali Agro Chemicals Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 734
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
Ramesh Prasad and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 29
Bihar Service Code, 1952 — Rule 103, 103(2)
High Courts16 Sept 2003Dismissed
Rani Parvati Devi Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 31
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45BConstitution of India, 1950 — Article 226
High Courts16 Sept 2003Dismissed
Manoj Prasad Chaudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 72
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Dismissed
Satyawati Khemka and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 424
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 6(1)
High Courts16 Sept 2003Allowed
Anup Kumar Verma Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1712 : (2004) AIR Jhar HCR 933 : (2004) 2 CurCriR 1 : (2004) 1 DMC 192 : (2003) 4 JCR 473
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts16 Sept 2003Allowed
Shahebjan Murmu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 JCR 701
Penal Code, 1860 (IPC) — Section 412