High Courts18 Aug 2003Allowed
Ram Sagar Pandey Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 544
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,348 of 1,479
High Courts18 Aug 2003Allowed
Ram Mohan Nath Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 432
Constitution of India, 1950 — Article 226
High Courts18 Aug 2003Allowed
Jagdish Prasad Singh and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 395
Chotanagpur Tenancy Act, 1908 — Section 71(A)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Aug 2003Dismissed
Bishwanath Sah @ Mandal and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 3 BLJR 2062
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts16 Aug 2003Allowed
Jharkhand State Vaishya Federation, Etc. Vs Atyant Pichhara Barg Chhatra Sangh and Others Etc. Dr. Rajesh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 BLJR 1902 : (2003) 3 JCR 782
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Aug 2003Allowed
Chandrama Singh Vs State Bank of India and Others
Jharkhand High Court · (2003) 3 JCR 801
High Courts14 Aug 2003
Nand Kumar Singh and Others, Suresh Kumar and Kishore Kumar Parhi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 230
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003
Banshidhar Mishra and Others Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 679
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Allowed
Neel Kamal Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 674
Constitution of India, 1950 — Article 226
High Courts13 Aug 2003Dismissed
Basudeo Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 343
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 7
High Courts13 Aug 2003
Ajit Enterprises Vs Bihar State Financial Corporation and Others
Jharkhand High Court · (2004) 2 BC 280 : (2004) 1 JCR 283
Constitution of India, 1950 — Article 226
High Courts13 Aug 2003Allowed
Triguna Nand Pathak Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 693
Bihar (Now Jharkhand) Service Code, 1952 — Rule 165Constitution of India, 1950 — Article 226
High Courts13 Aug 2003Allowed
Mangi Devi Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 419
Constitution of India, 1950 — Article 226
High Courts13 Aug 2003Dismissed
Chhabi Dushadh and Another Vs Bhuneshwar Pandey and Srikant Pandey
Jharkhand High Court · AIR 2004 Jhar 92 : (2004) AIR Jhar HCR 885 : (2003) 4 JCR 156 : (2003) 2 JLJR 814
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
High Courts13 Aug 2003
Ashok Kumar Pal Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 345
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 108
High Courts13 Aug 2003
Dr. K.N. Sharma Vs Accountant General (A and E) Bihar and Others
Jharkhand High Court · (2003) 4 JCR 21
Constitution of India, 1950 — Article 226
High Courts12 Aug 2003Allowed
Dwarika Prasad Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 66 : (2005) ACJ 1605 : (2004) AIR Jhar HCR 828 : (2004) 14 AllIndCas 788 : (2003) 4 JCR 695
Constitution of India, 1950 — Article 226
High Courts12 Aug 2003Allowed
Employers in relation to the Management of Jealgora Colliery of B.C.C.L. and Others Vs Their Workmen of Jealgora Colliery
Jharkhand High Court · (2004) 1 JCR 564
Industrial Disputes Act, 1947 — Section 19(6)
High Courts12 Aug 2003
Tata Iron and Steel Company Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 149
Bihar Finance Act, 1981 — Section 46(2)Constitution of India, 1950 — Article 14, 226
High Courts12 Aug 2003Dismissed
The Oriental Insurance Company Ltd. Vs Arlina Marandi @ Arlina Dutta and Others
Jharkhand High Court · (2004) 2 ACC 4 : (2004) 2 JCR 113
Motor Vehicles Act, 1988 — Section 149, 170, 172, 173