COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,362 of 1,479

High Courts12 Jun 2003Allowed

Employers in relation to the Management of Moonidih Project of BCCL Vs Presiding Officer, CGIT and Others

Jharkhand High Court · (2003) 3 JCR 605

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts12 Jun 2003Allowed

Ramesh Gandhi, Rajesh Gandhi and Sati Nath Bhattacharjee Vs State of Jharkhand

Jharkhand High Court · (2004) CriLJ 1037 : (2003) 3 JCR 245

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts03 Jun 2003

Weldon Vyapar Private Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 95

Constitution of India, 1950 — Article 226

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High Courts03 Jun 2003Dismissed

Pabitra Das Vs Lachmi Narayan Gupta and Others

Jharkhand High Court · (2003) 3 JCR 94

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts03 Jun 2003Allowed

Jai Nath Ram Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 112

Constitution of India, 1950 — Article 226

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High Courts03 Jun 2003Dismissed

Arun Kumar Trivedi Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 97

Constitution of India, 1950 — Article 62

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High Courts03 Jun 2003Dismissed

Maharaj Sharan Singh Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 103

Constitution of India, 1950 — Article 226Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 157

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High Courts03 Jun 2003Allowed

Diwakar Tiwary Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 CCC 308 : (2003) 3 JCR 104

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 27, 47A, 64

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High Courts03 Jun 2003Dismissed

Vidya Devi Vs Badri Yadav

Jharkhand High Court · (2003) 4 CCC 60 : (2003) 3 JCR 422

Civil Procedure Code, 1908 (CPC) — Section 151, 47

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High Courts02 Jun 2003

Kamal Kumar Singhania and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 195

Bihar Public Land Encroachment Act, 1956 — Section 6Constitution of India, 1950 — Article 226Forest (Bihar Amendment) Act, 1990 — Section 66A

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High Courts02 Jun 2003Allowed

Maya Devi and Others Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 3 JCR 179

Bihar Pension Rules, 1950 — Rule 139, 43Constitution of India, 1950 — Article 226

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High Courts02 Jun 2003Allowed

Bahlen Balmuchu Vs State of Bihar and Others

Jharkhand High Court · (2003) CriLJ 3803 : (2003) AIR Jhar HCR 1020 : (2003) 3 JCR 198 : (2003) 3 JLJR 310

Constitution of India, 1950 — Article 226

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High Courts02 Jun 2003Dismissed

Sharafat Hussain Vs State of Bihar and Another

Jharkhand High Court · (2003) 3 JCR 102

Constitution of India, 1950 — Article 226

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High Courts02 Jun 2003Dismissed

State of Bihar (Now Jharkhand) Vs Karu Pandit and Others

Jharkhand High Court · (2003) 2 BLJR 1352 : (2003) 3 JCR 177

Criminal Procedure Code, 1973 (CrPC) — Section 360, 378(1)(5)Penal Code, 1860 (IPC) — Section 323, 341, 506

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High Courts14 May 2003Allowed

Suresh Prasad Sao Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 DMC 662

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B

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High Courts14 May 2003Dismissed

Regional Institute of Technology Vs Lakshmi Nath Sahu and Others

Jharkhand High Court · (2003) 3 JCR 483

Bihar Service Code, 1952 — Rule 275

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High Courts14 May 2003Dismissed

Robert Toppo Vs The State of Jharkhand and Others

Jharkhand High Court · (2003) 2 BLJR 1222 : (2003) 3 JCR 487 : (2003) 3 LLJ 810

Minimum Wages Act, 1948 — Section 20(3)

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High Courts14 May 2003

Md. Asad Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 508

Constitution of India, 1950 — Article 226

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High Courts14 May 2003Allowed

Khaita Oraon and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 3 JCR 46

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts14 May 2003Dismissed

Awadesh Narayan Sinha Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 494

Constitution of India, 1950 — Article 226

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