High Courts21 Aug 2003
Dinkar Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 134
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,347 of 1,479
High Courts21 Aug 2003Allowed
Sita Ram Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 347
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003Dismissed
Mittal Polypacks Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 416 : (2005) 141 STC 257
Constitution of India, 1950 — Article 226
High Courts20 Aug 2003
Gadadhar Roy Vs Chhediram Parsuramka
Jharkhand High Court · (2004) 3 JCR 177
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 14(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts20 Aug 2003Dismissed
Chotanagpur Motor Kamgar Union Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 140
Cantonments Act, 1924 — Section 108Cantonments Property Rules, 1925 — Rule 6Constitution of India, 1950 — Article 226
High Courts20 Aug 2003
Bhagwan Das Paswan Vs Secretary, Agricultural Produce Market Committee and Another
Jharkhand High Court · AIR 2004 Jhar 28 : (2004) AIR Jhar HCR 173
Advocates Act, 1961 — Section 49Constitution of India, 1950 — Article 226
High Courts20 Aug 2003
Smt. Vidhu Rani, Shikha Mitra, Smt. Hirko Xess and Anil Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 672
Constitution of India, 1950 — Article 226
High Courts20 Aug 2003Dismissed
Nand Kishore Jaiswal etc. Vs State of Jharkhand and Others etc.
Jharkhand High Court · (2003) 4 JCR 634
Bihar and Orissa Excise Act, 1915 — Section 22, 22D
High Courts20 Aug 2003Allowed
Shib Ram Mahto Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 BLJR 2381 : (2003) 4 JCR 518
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 5
High Courts20 Aug 2003Dismissed
Indian Iron and Steel Co. Ltd. Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 515
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 4, 6, 9Mineral Concession Rules, 1960 — Rule 64AMines and Minerals (Development and Regulation) Act, 1957 — Section 16
High Courts20 Aug 2003Dismissed
Sai Electro Casting Private Ltd. Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2003) 3 JCR 793
Damodar Valley Corporation Act, 1948 — Section 18
High Courts20 Aug 2003Allowed
Employers in relation to Bararee Coke Plant of Bharat Coking Coal Ltd. Vs Presiding Officer and Others
Jharkhand High Court · (2003) 3 BLJR 2164 : (2004) 1 LLJ 346 : (2003) 3 JCR 787
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25F
High Courts20 Aug 2003Dismissed
Akshay Technologies Pvt. Ltd. Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2003) 4 JCR 173
Limitation Act, 1963 — Section 5
High Courts20 Aug 2003
Bhupati Lal Das Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 678
Constitution of India, 1950 — Article 226
High Courts20 Aug 2003
Satischandra Mahto and Others and Jitendra Kumar Bhagat @ Jitendra Nath Bhagat and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 675
Constitution of India, 1950 — Article 226
High Courts20 Aug 2003Dismissed
Anant Pandey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 776
Bihar (Now Jharkhand) Pension Rules, 1950 — Rule 43B, 99Bihar (Now Jharkhand) Service Code, 1952 — Rule 96, 97
High Courts18 Aug 2003Allowed
Gauri Shankar Tiwari Vs Steel Authority of India, Bokaro Steel Plant and Others
Jharkhand High Court · (2003) 4 JCR 225
High Courts18 Aug 2003Dismissed
Arsul Swain Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1842 : (2004) CriLJ 1842 : (2004) 3 RCR(Criminal) 247
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts18 Aug 2003
Suresh Mahto and Another Vs Sant Kumar Mahto
Jharkhand High Court · AIR 2004 Jhar 44 : (2004) AIR Jhar HCR 207 : (2003) 4 JCR 398
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Aug 2003Dismissed
Mohan Lal Mahto Vs Parsu Ram Mahto and Others
Jharkhand High Court · (2003) 3 BLJR 1889 : (2003) 4 JCR 176
Bihar Land Reforms Act, 1950 — Section 35, 6, 8Chotanagpur Tenancy Act, 1908 — Section 258