High Courts24 Mar 2003Allowed
Jaiwanti Tidu Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 380
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,374 of 1,479
High Courts22 Mar 2003
Damodar Kumar Ojha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 597
Bihar Reorganisation Act, 2000 — Section 53
High Courts22 Mar 2003
Managing Committee of Ekra Mosque and Another and Motiur Rehman Vs State of Bihar and Others
Jharkhand High Court · AIR 2004 Jhar 3 : (2003) AIR Jhar HCR 1055 : (2003) 4 JCR 122 : (2003) 2 JLJR 428
Waqf Act, 1954 — Section 21(2), 25, 26, 43A, 62Waqf Act, 1995 — Section 112, 43, 64(4)
High Courts22 Mar 2003
Md. Jamiruddin Ansari and Another Vs Rachna Misra and Others
Jharkhand High Court · (2005) 1 ACC 606
Motor Vehicles Act, 1988 — Section 166
High Courts22 Mar 2003Dismissed
Navin Kumar Dwivedi Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 504
Constitution of India, 1950 — Article 226
High Courts22 Mar 2003Allowed
Bharat Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 ARBLR 28 : (2003) 2 BLJR 1072 : (2003) 2 JCR 723
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts22 Mar 2003
Jagdish Choubey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 23
Bihar Service Code, 1952 — Rule 97Constitution of India, 1950 — Article 226
High Courts22 Mar 2003Dismissed
Gorakh Nath Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 368
Bihar Reorganisation Act, 2000 — Section 72Constitution of India, 1950 — Article 226
High Courts22 Mar 2003
Central Coal Fields Limited and Others Vs Deputy Commissioner and Others
Jharkhand High Court · (2003) 3 JCR 670
Land Acquisition Act, 1894 — Section 18, 28A
High Courts21 Mar 2003Allowed
Kishore Kumar Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 448 : (2003) 97 FLR 936 :
High Courts21 Mar 2003
M.G.P. Workers Union Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 377
High Courts21 Mar 2003
Hemal Mian Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1503
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(4)
High Courts21 Mar 2003Dismissed
Smt. Ranjana Paul Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 1505 : (2003) 2 JLJR 5044
Criminal Procedure Code, 1973 (CrPC) — Section 13, 397(3), 482
High Courts21 Mar 2003Dismissed
Subhash Prasad Saw Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 390
Constitution of India, 1950 — Article 226Jharkhand Co-operative Societies Act, 1935 — Section 14(6)
High Courts20 Mar 2003Dismissed
Man Mohan Grover Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 701
Bihar Private Forest Act, 1947 — Section 14, 20Forest (Conservation) Act, 1980 — Section 2
High Courts20 Mar 2003Allowed
Bharat Coking Coal Ltd. Vs Their Workmen represented by the Secretary Bihar Colliery Kamgar Union and Another
Jharkhand High Court · (2004) 2 LLJ 713 : (2003) 3 JCR 393
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts14 Mar 2003Allowed
Ramdeo Paswan Vs State of Jharkhand and Others State of Jharkhand and Others Vs Ramdeo Paswan
Jharkhand High Court · (2005) 2 JCR 222
High Courts13 Mar 2003Dismissed
Shiv Kumar Prasad and Others etc. Vs State of Jharkhand and Others etc. Surendra Singh and Others Vs State of Bihar and Others Maheshwar Toppo and Others, Binod Kant Tiwary, Prem Sagar Pramanik and Others and Panchu Baraik and Others Vs The Ranchi University and Others
Jharkhand High Court · (2003) 51 BLJR 923 : (2003) 2 JCR 588
High Courts13 Mar 2003Allowed
Pankaj Prakash Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 581
High Courts13 Mar 2003Allowed
Arun Kumar Vs Bijay Kumar Dhanuka and Another
Jharkhand High Court · (2003) 3 JCR 160