High Courts08 Sept 2003Allowed
Somarin Devi Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 249
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,344 of 1,479
High Courts08 Sept 2003Allowed
Shalini Jha Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 40 : (2003) AIR Jhar HCR 1328 : (2003) 12 AllIndCas 653 : (2003) 2 JLJR 612 : (2003) 4 JCR 221
Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 11, 13
High Courts08 Sept 2003Dismissed
National Insurance Company Ltd. and New India Assurance Co. Ltd. Vs Kaushalya Sardarin (Smt.) and Others
Jharkhand High Court · (2007) 2 AndhWR 575 : (2007) ACJ 2332 : (2004) 2 ACC 240 : (2004) 2 JCR 296
Motor Vehicles Act, 1988 — Section 171
High Courts05 Sept 2003
Sadhu Sharan Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 243
Constitution of India, 1950 — Article 226
High Courts05 Sept 2003Dismissed
P.B. Enterprises, Engineers and Contractors Vs Eastern Coalfields Ltd.
Jharkhand High Court · (2004) 2 ArbLR 171 : AIR 2004 Jhar 71 : (2004) AIR Jhar HCR 838 : (2003) 4 JCR 596 : (2003) 4 CCC 421
Arbitration and Conciliation Act, 1996 — Section 11(6)Limitation Act, 1963 — Article 137
High Courts05 Sept 2003Allowed
Harjinder Singh Choudhary Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · (2003) 3 BLJR 2009 : (2004) 1 JCR 58
Bihar Regional Development Authorities Act, 1981 — Section 38
High Courts05 Sept 2003Dismissed
Sunrise Ingot Pvt. Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 BLJR 2102 : (2003) 4 JCR 190
High Courts05 Sept 2003Dismissed
Mahendra Prasad Gupta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 BLJR 1998 : (2003) 4 JCR 37
Constitution of India, 1950 — Article 226
High Courts04 Sept 2003
Smt. Hira Mani Devi Vs Bansi Ram and Another
Jharkhand High Court · AIR 2004 Jhar 77 : (2003) AIR Jhar HCR 1355 : (2003) 4 JCR 256 : (2003) 2 JLJR 811
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Womens Right to Property Act, 1937 — Section 3(1)Specific Relief Act, 1963 — Section 27
High Courts04 Sept 2003Dismissed
Dr. Rajesh Kumar Tiwari and Others Vs Hon'ble Chancellor, Jharkhand State Universities and Others
Jharkhand High Court · (2003) 4 JCR 187
Bihar Reorganisation Act, 2000 — Section 85Constitution of India, 1950 — Article 162
High Courts04 Sept 2003Dismissed
Bharat Coal Product Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 184 : (2006) 146 STC 102
Bihar Finance Act, 1981 — Section 16(4)Central Sales Tax Act, 1956 — Section 3, 6Constitution of India, 1950 — Article 226
High Courts04 Sept 2003
Suresh Bhagat and Others Vs The State of Bihar
Jharkhand High Court · (2003) 4 Crimes 498 : (2003) 3 BLJR 2069
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts04 Sept 2003Dismissed
Indraprastha Agencies Vs Commissioner of Income Tax
Jharkhand High Court · (2004) 187 CTR 632 : (2004) 266 ITR 320 : (2004) 137 TAXMAN 283
Income Tax Act, 1961 — Section 142(1), 147, 148, 37
High Courts03 Sept 2003Allowed
Siddhu Kanhu University etc. Vs Dr. Arjun Prasad Sinha and Others
Jharkhand High Court · (2003) 4 JCR 1
Bihar Reorganisation Act, 2000 — Section 85Constitution of India, 1950 — Article 162University Service Commission Act, 1987 — Section 2
High Courts03 Sept 2003
Janardan Prasad Nag Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 180
High Courts03 Sept 2003Dismissed
Neelanchal Griha Nirman Swabalambi Sahakari Samity Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 341
Constitution of India, 1950 — Article 226
High Courts03 Sept 2003Allowed
Secretary, Higher Education, Govt. of Jharkhand Vs Dr. Arjun Prasad Sinha and Others
Jharkhand High Court · (2003) 4 JCR 20
High Courts02 Sept 2003Dismissed
Shivam Planners and Constructions Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 BC 138 : (2004) 1 JCR 74
High Courts02 Sept 2003Allowed
Niranjan Mandal Vs Steel Authority of India and Others
Jharkhand High Court · (2003) 4 JCR 450
Constitution of India, 1950 — Article 226
High Courts02 Sept 2003
Employers in relation to the Management of Bhuli Township Administration of B.C.C. Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal No. 2 and Another Their Workmen represented through President, Bihar Shramik Sangh Vs Employers is relation to the Management of Bhuli Township Administration of B.C.C. Ltd. and Another
Jharkhand High Court · (2004) 1 LLJ 554 : (2003) 3 BLJR 2058 : (2003) 4 JCR 34
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 17B