High Courts10 Jul 2003Partly Allowed
Doctor Mondal Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 411
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,356 of 1,479
High Courts10 Jul 2003Allowed
Bijay Kumar Sharma and Others Vs Ranchi University and Others
Jharkhand High Court · (2004) 2 JCR 127
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts09 Jul 2003Dismissed
Dewesh Kumar Mishra Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 584
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts09 Jul 2003
Eastern Coalfields Limited etc. Vs Sri S.K. Mukhopadhyaya, Arbitrator and Deputy Chief Commissioner (Central) and Others
Jharkhand High Court · (2003) 3 JCR 296 : (2003) 3 LLJ 1082
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 25H
High Courts09 Jul 2003Dismissed
State of Bihar (now Jharkhand) Vs Hari Prasad Sahu and Another and Moso Pahan
Jharkhand High Court · (2003) 4 JCR 73
Land Acquisition (Amendment) Act, 1984 — Section 11, 30, 30(2)Land Acquisition Act, 1894 — Section 23(2), 28
High Courts09 Jul 2003Allowed
Ashraful Seikh and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 3716 : (2004) AIR Jhar HCR 2210 : (2004) 4 RecCriR 880 : (2004) 4 RCR(Criminal) 880
Penal Code, 1860 (IPC) — Section 395, 412
High Courts08 Jul 2003
Anil Kumar Jha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 432
Constitution of India, 1950 — Article 226
High Courts08 Jul 2003
Durga Narain Ojha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 407
High Courts08 Jul 2003Allowed
Sahdeo Mistry and Parmananda Dash Sharma Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2003) 3 BC 506 : (2003) 3 JCR 263
Constitution of India, 1950 — Article 226
High Courts08 Jul 2003Dismissed
Dr. (Mrs.) Usha Sharma Vs Ranchi University and Another
Jharkhand High Court · (2003) 51 BLJR 1799 : (2003) 3 JCR 290
High Courts08 Jul 2003Allowed
Ram Pravesh Sharma Vs Coal Mines Provident Fund Organisation and Others
Jharkhand High Court · (2003) 3 JCR 438
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 12, 13, 14, 2Central Civil Services (Conduct) Rules, 1964 — Rule 20Coal Mines Provident Fund (Staff and Conditions of Service) Regulations, 1964 — Regulation 26, 27, 6
High Courts08 Jul 2003
Babulal Sao Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 2465 : (2004) AIR Jhar HCR 1314 : (2004) 3 EastCriC 140
Criminal Procedure Code, 1973 (CrPC) — Section 212, 215, 464Penal Code, 1860 (IPC) — Section 323, 354, 376
High Courts08 Jul 2003Allowed
Hifazat Mian Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 3218 : (2004) AIR Jhar HCR 1892 : (2004) 3 EastCriC 209
Penal Code, 1860 (IPC) — Section 396
High Courts08 Jul 2003Allowed
Sangeeta Kumari Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 1734 : (2004) AIR Jhar HCR 840 : (2003) 3 EastCriC 197
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 307, 320, 324, 326
High Courts08 Jul 2003Dismissed
Chandra Kant Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 78
Bihar Pension Rules, 1950 — Rule 46Constitution of India, 1950 — Article 226
High Courts07 Jul 2003Allowed
Dukhharan Mandal alias Dukhu Vs State of Jharkhand
Jharkhand High Court · (2003) CriLJ 4248 : (2003) AIR Jhar HCR 1147 : (2003) 10 AllIndCas 427
Penal Code, 1860 (IPC) — Section 376
High Courts07 Jul 2003Dismissed
Manoranjan Trivedi Vs MECON Limited and Others
Jharkhand High Court · (2004) 101 FLR 112 : (2004) 1 LLJ 791 : (2004) 2 JCR 403
High Courts07 Jul 2003Allowed
Ranbir Singh Vs Control Coal fields Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 445
Constitution of India, 1950 — Article 226
High Courts07 Jul 2003
Gossner Evangelical Lutheran Church Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 BLJR 1438 : (2004) 3 JCR 385
Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 6
High Courts07 Jul 2003
Anand Mohan Vs Binoba Bhave University and Others
Jharkhand High Court · (2003) 3 JCR 301