High Courts10 Sept 2003Dismissed
Sukhram Singh Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 4 JCR 457
Land Acquisition Act, 1894 — Section 24, 25, 4, 4(1), 6
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,343 of 1,479
High Courts10 Sept 2003Dismissed
Ram Jiwan Das and Suresh Chandra Verma Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2004) 2 JCR 314
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Allowed
Umesh Kumar Shah and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 DMC 260 : (2004) 1 JCR 687
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts09 Sept 2003
Keshfur Rehman Vs R.R. Prasad, Director General of Police and Others
Jharkhand High Court · (2004) 3 JCR 179
High Courts09 Sept 2003Dismissed
Shyam Sunder Chaudhary Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 438
Bihar Pension Rules, 1950 — Rule 43Civil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 226
High Courts09 Sept 2003
Surendra Prasad Singh Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 433
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 19Bihar Non-Government Secondary Schools (Taking Over) Act, 1980 — Section 3(3)Constitution of India, 1950 — Article 226
High Courts09 Sept 2003
Chatradhar Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 420
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts09 Sept 2003
Suneet Services Vs Bharat Petroleum Corporation Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 267
Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Dismissed
Subodh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 42 : (2004) AIR Jhar HCR 186 : (2003) 4 JCR 245
Bihar Motor Vehicles Rules, 1992 — Rule 73, 74, 78Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 80(1)
High Courts09 Sept 2003
L.B.R. Industries, Bihar Timber, Itki Saw Mill, Noor Saw Mill and Chotanagpur Timber Works Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 212
Bihar Saw Mills (Regulation) Act, 1990 — Section 5 , 6, 7Bihar Saw Mills (Regulation) Rules, 1993 — Rule 4 , 5, 6Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Allowed
Smt. Edlin Pratima Ekka Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 18
Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Dismissed
Dr. Bikrama Prasad Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 274
Conduct, Discipline and Appeal Rules, 1978 — Rule 24.1, 27.1, 30.0, 4.1, 4.6Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Allowed
Ramjeet Mahto and Others Vs Baban Mahto and Others
Jharkhand High Court · AIR 2004 Jhar 58 : (2004) AIR Jhar HCR 281 : (2003) 4 JCR 268 : (2003) 2 JLJR 301 : (2004) 1 CCC 464
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 112
High Courts09 Sept 2003
Md. Kalimuddin and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 279
Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Dismissed
Sanjeev Polythene Industries Vs Bokaro Industrial Area Development Authority and Others
Jharkhand High Court · (2003) 4 JCR 464
Constitution of India, 1950 — Article 226
High Courts09 Sept 2003
Abhoy Kumar Banerjee Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 391
Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Dismissed
Lerha Oraon Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 240
Chotanagpur Tenancy Act, 1908 — Section 46, 71A, 258Chotanagpur Tenancy (Amendment) Act, 1955 — Section 3(a)(i)Code Of Criminal Procedure, 1973 — Section 145
High Courts08 Sept 2003
Sheo Shankar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 452
Constitution of India, 1950 — Article 226
High Courts08 Sept 2003
Zubair Ahmad Siddiqui Vs Zila Parishad Giridih and Others
Jharkhand High Court · (2003) 4 JCR 223
Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 148
High Courts08 Sept 2003Dismissed
Bharat Steel Industries Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 576 : (2004) 2 LLJ 661
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B