COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,352 of 1,479

High Courts28 Jul 2003Dismissed

Bihar State Road Transport Corporation Vs Presiding Officer, Labour Court and Another

Jharkhand High Court · (2003) 4 JCR 534

Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 12(2)

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High Courts28 Jul 2003

Divisional Manager, Bihar State Road Transport Corporation Vs Sadanand Prasad and Others

Jharkhand High Court · (2004) 1 JCR 254

Constitution of India, 1950 — Article 226

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High Courts28 Jul 2003

Jamshedpur Division Insurance Employees Association and Others Vs Life Insurance Corporation of India and Others

Jharkhand High Court · (2003) 4 JCR 713

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003Dismissed

Colliery Karamchari Sangh Vs Union of India (UOI) and Another

Jharkhand High Court · (2004) 1 JCR 341

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5), 2

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High Courts25 Jul 2003Dismissed

Harihar Rajhans Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 1 JCR 276

Bihar Agricultural Produce Markets Rules, 1975 — Rule 64Jharkhand Agricultural Produce Markets Act, 2000 — Section 33A, 33EE, 33F, 33H

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High Courts25 Jul 2003

Nand Kishore Singh Vs Yogendra Prasad and Others

Jharkhand High Court · (2003) 3 JCR 769

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High Courts25 Jul 2003Allowed

Madan Mandal and Another Vs State of Bihar

Jharkhand High Court · (2003) 4 JCR 65

Penal Code, 1860 (IPC) — Section 395

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High Courts25 Jul 2003Dismissed

Spartan Carriers Private Ltd. Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2004) 1 BC 236 : (2003) 4 JCR 89

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003Allowed

Damodar Valley Corporation Vs State of Bihar and Others

Jharkhand High Court · (2003) 4 JCR 71

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts25 Jul 2003Allowed

Kamala Kant Bhattacharjee Vs State of Bihar and Others

Jharkhand High Court · (2004) 2 JCR 373

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2003

Tata Robin Fraser Labour Union Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 239

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2003Allowed

Madhua Hembrum and Another Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2003) 3 BLJR 1766

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts24 Jul 2003Dismissed

Ajay Kumar Tirkey Vs The State of Bihar (Now Jharkhand) and Another

Jharkhand High Court · (2003) 3 BLJR 1826

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts24 Jul 2003Dismissed

R.N. Dwivedi Vs Chairman Coal India Ltd. and Others

Jharkhand High Court · (2003) 3 JCR 535

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High Courts24 Jul 2003Dismissed

Punam Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 739

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2003Dismissed

Ajay Kumar Yadav Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 749

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2003

Md. Muslim Ansari and Others Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2003) 4 JCR 64

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2003Allowed

Jitendra Kumar, Kamal Narayan Prasad and Sudershan Kumar and Others Vs Jharkhand Intermediate Education Council Rameshwaram and Others

Jharkhand High Court · (2003) 3 JCR 258

Constitution of India, 1950 — Article 14, 226

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High Courts24 Jul 2003Allowed

Balram Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 87

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2003Allowed

Sanjeev kumar Verma Vs Union of India (UOI) and Others

Jharkhand High Court · (2004) 2 JCR 367

Constitution of India, 1950 — Article 226

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