COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,364 of 1,479

High Courts08 May 2003Dismissed

The Workmen Represented by Bihar Engineering Kamgar Union Vs Presiding Officer, Labour Court and Another

Jharkhand High Court · (2003) 2 BLJR 1245

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

High Courts08 May 2003

Smt. Bhabani Ghosh Vs Kulwant Singh and Another

Jharkhand High Court · (2003) 3 JCR 486

Motor Vehicles Act, 1988 — Section 166

High Courts08 May 2003Dismissed

Adityapur Industrial Area Development Authority Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 185 CTR 384 : (2003) 262 ITR 289 : (2003) 3 JCR 4

Constitution of India, 1950 — Article 285, 289, 289(1)Finance Act, 2002 — Section 10(20)

High Courts07 May 2003Dismissed

Shirin Fazalbhoy and Others Vs State of Bihar (now Jharkhand) and Another

Jharkhand High Court · (2004) CriLJ 1916 : (2004) AIR Jhar HCR 1108 : (2003) 3 EastCriC 177 : (2003) 3 JLJR 201

Criminal Procedure Code, 1973 (CrPC) — Section 201, 482Penal Code, 1860 (IPC) — Section 420

High Courts07 May 2003Dismissed

Bahadur Mahto Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2003) 3 JCR 591

High Courts07 May 2003Dismissed

T.K. Mishra Vs Bokaro Steel Plant and Others

Jharkhand High Court · (2003) 3 JCR 590

High Courts07 May 2003Dismissed

Shyam Sundar and Another Vs Parbati Devi and Others

Jharkhand High Court · (2003) 3 JCR 586

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts07 May 2003Allowed

Mostt. Chanda Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 BLJR 1228 : (2003) 3 JCR 489

High Courts07 May 2003Dismissed

B.P. Singh @ Brij Pal Singh and Others Vs State of Jharkhand

Jharkhand High Court · (2003) 3 JCR 77

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 407, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts07 May 2003Dismissed

Keshav Kumar Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2003) CriLJ 3656 : (2003) AIR Jhar HCR 999 : (2003) 9 AllIndCas 209 : (2003) 3 CurCriR 514 : (2003) 3 JCR 78 : (2003) 2 JLJR 772

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420

High Courts07 May 2003Dismissed

Bokaro Ispat Kamgar Union Vs The Chairman, SAIL Ispat Bhawan and Others

Jharkhand High Court · (2003) 4 LLJ 649 : (2003) 3 JCR 663

Co-operative Societies Act, 1912 — Section 14

High Courts07 May 2003Dismissed

Sukar Sao and Others Vs State of Jharkhand

Jharkhand High Court · (2003) 2 DMC 531 : (2003) 3 JCR 325

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

High Courts06 May 2003Dismissed

Maheshwar Singh @ M. Singh Vs Tata Engineering and Locomotive Company Ltd. and Another

Jharkhand High Court · (2003) 4 JCR 307 : (2004) 2 LLJ 55 : (2004) 100 FLR 41

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

High Courts06 May 2003

Braj Ballabh Pathak Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 591b

High Courts06 May 2003

Central Coalfields Ltd. and Others Vs Alok Glass Industries and Another

Jharkhand High Court · (2004) 2 JCR 619

High Courts06 May 2003Allowed

Haripoda Mardi and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2004) CriLJ 345 : (2004) AIR Jhar HCR 179 : (2003) 2 BLJR 1241 : (2003) 3 JCR 482 : (2006) 2 JLJR 569

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

High Courts05 May 2003Dismissed

Parme Hansda and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 727

Penal Code, 1860 (IPC) — Section 304, 342

High Courts05 May 2003Allowed

Tanti Murmu Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) CriLJ 2769 : (2003) 2 JCR 728 : (2003) CriLJ 2769

Penal Code, 1860 (IPC) — Section 307

High Courts05 May 2003

Birsa Agricultural University and Others Vs Ram Pravesh Singh

Jharkhand High Court · (2004) 1 JCR 434

High Courts02 May 2003Allowed

State of Jharkhand and Others Vs Ashok Tiwari

Jharkhand High Court · (2004) 2 LLJ 715 : (2004) 2 JCR 231

Industrial Disputes Act, 1947 — Section 25F