High Courts25 Aug 2003Allowed
Bharat Coking Coal Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 JCR 294
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,346 of 1,479
High Courts25 Aug 2003Allowed
Suresh Kumar Singh and Others Vs Central Coal Field Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 279
Constitution of India, 1950 — Article 226
High Courts25 Aug 2003
The Employers in relation to the Management of Mudidih Colliery of Sijua Area of BCCL Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 200
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts25 Aug 2003Dismissed
Dhanai Majhi and Another Vs Ranga Majhi and Others
Jharkhand High Court · (2004) 1 JCR 198
High Courts23 Aug 2003Dismissed
Shahnaj Bano Vs Mubarak Ali and Others
Jharkhand High Court · (2004) 1 DMC 721 : (2004) 3 JCR 254
High Courts23 Aug 2003Dismissed
Jaipal Karmali Vs Bishun Sundi and Others
Jharkhand High Court · (2004) 2 JCR 174
Bihar Scheduled Areas Regulations, 1969 — Section 4Chotanagpur Tenancy Act, 1908 — Section 46(4), 71A
High Courts23 Aug 2003Dismissed
Pramod Kumar Sinha Vs Power Engineer Service Association, Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 804
High Courts23 Aug 2003Dismissed
N.K. Srivastava Vs Chairman, Coal India Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 556
Constitution of India, 1950 — Article 226
High Courts23 Aug 2003Dismissed
Usha Martin Industries Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 809
High Courts23 Aug 2003Dismissed
Ayodhya Singh Vs Smt. Meera Devi
Jharkhand High Court · AIR 2004 Jhar 88 : (2004) AIR Jhar HCR 995 : (2003) 12 AllIndCas 655 : (2003) 3 BLJR 1995 : (2004) 1 DMC 274 : (2003) 4 JCR 39 : (2003) 2 JLJR 540 : (2004) 2 MarriLJ 727
Hindu Marriage Act, 1955 — Section 13(1)
High Courts22 Aug 2003
Uday Prasad Singh Vs Labour Enforcement Officer (Central) and Others
Jharkhand High Court · (2003) 4 JCR 668
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Dismissed
Naresh Chaudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 227
High Courts22 Aug 2003
State of Jharkhand and Others Vs Bhawneet Singh
Jharkhand High Court · (2003) 51 BLJR 2028 : (2003) 4 JCR 431
Bihar and Orissa Board of Revenue Act, 1913 — Section 6
High Courts22 Aug 2003Dismissed
Jagdish Ganjhu Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 BLJR 2173 : (2003) 4 JCR 192
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Allowed
Brij Bhushan Prasad Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1513 : 2003 JLJR 4 297 : (2004) 2 RCR(Criminal) 811
Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts22 Aug 2003Allowed
Management of Heavy Engineering Corporation Ltd. Vs Sarita Narayan and Others
Jharkhand High Court · (2003) 4 JCR 602
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003
Hindustan Steel Works Construction Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 532
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003Dismissed
Smt. Sandhya Mukherjee Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 503
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003Dismissed
Prakash Chandra Sinha etc. Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 165
Bihar Reorganisation Act, 2000 — Section 72(2), 74, 75, 76
High Courts21 Aug 2003Dismissed
Kameshwar Singh Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2003) 4 JCR 445
Constitution of India, 1950 — Article 226