High Courts02 Sept 2003Allowed
Shiv Shambhu Hard Coke and Another Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 385
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,345 of 1,479
High Courts01 Sept 2003Allowed
Vikromatic Steel Pvt. Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 BLJR 2011 : (2003) 4 JCR 247
Constitution of India, 1950 — Article 226
High Courts01 Sept 2003Allowed
Gomia Munda Vs State of Jharkhand
Jharkhand High Court · (2004) 1 JCR 704
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts01 Sept 2003Dismissed
The Management of Bokaro Steel Plant Vs V.S. Tiwary and Another
Jharkhand High Court · (2003) 4 JCR 463
Constitution of India, 1950 — Article 226
High Courts01 Sept 2003Allowed
Hrishikesh Pradhan Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 250
Constitution of India, 1950 — Article 226
High Courts30 Aug 2003Allowed
Jagbandhu Nandi and Another Vs State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2004) 2 DMC 531
Criminal Procedure Code, 1973 (CrPC) — Section 401(2)Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 406, 498A, 504
High Courts30 Aug 2003Dismissed
Shankar Bose Vs Presiding Officer, Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2003) 4 JCR 683
Constitution of India, 1950 — Article 226
High Courts29 Aug 2003Allowed
Prime Alloy Steels Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 527
Constitution of India, 1950 — Article 226Jharkhand Industrial Area Development Authority Act — Section 2, 6(2)
High Courts29 Aug 2003Allowed
Babujan Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 676
Constitution of India, 1950 — Article 226
High Courts29 Aug 2003Dismissed
Purushottam Das Ajmera Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 98b
Coking Coal Mines (Nationalisation) Act, 1972 — Section 2, 3(J)(1), 3(J)(6), 4
High Courts28 Aug 2003Dismissed
Tata Engineering and Locomotive Company Ltd. Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 4 JCR 207
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts27 Aug 2003Allowed
Murari Kumar Sinha Vs Chairman, Coal India Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 305
Constitution of India, 1950 — Article 226
High Courts27 Aug 2003Dismissed
Sri Tirupati Wires Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 228
Electricity (Supply) Act, 1948 — Section 78A
High Courts27 Aug 2003
Ajay Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 623
Constitution of India, 1950 — Article 226Police Manual Rules — Rule 824, 825
High Courts26 Aug 2003Dismissed
Smt. Chota Bhagiya Bhuini Vs Bharat Cocking Coal Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 705
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
Arjun Prasad Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 682
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Dismissed
Shiv Sahay Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 681
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
Sunita Devi Vs Autar Singh and Another
Jharkhand High Court · (2005) ACJ 1175 : (2004) 2 ACC 198 : (2004) 101 FLR 214 : (2004) 1 JCR 76
Workmens Compensation Act, 1923 — Section 12(2), 13, 19, 30, 4
High Courts26 Aug 2003Allowed
Phul Kumari Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 500
Bihar/Jharkhand Pension Rules, 1950 — Rule 189, 197Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
Sudist Narain Thakur Vs Bihar State Financial Corporation
Jharkhand High Court · (2004) 2 CTLJ 152 : AIR 2004 Jhar 91 : (2004) AIR Jhar HCR 620 : (2004) 2 BankCas 50 : (2003) 4 JCR 725 : (2004) 1 CCC 177 : (2004) 2 BC 50
Contract Act, 1872 — Section 23