High Courts13 Mar 2003Dismissed
Ramyad Ram and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 114
Jharkhand Village Volunteer Force Rules, 2001 — Rule 29
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,375 of 1,479
High Courts13 Mar 2003
Gramin Vikash Kendra and Others and Tata Engineering and Locomotive Co. Ltd. Vs State of Jharkhand and Others Workmen of Tata Engineering and Locomotive Co. Ltd. Vs Presiding Officer, Industrial Tribunal and Others
Jharkhand High Court · (2003) 3 JCR 702
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts13 Mar 2003Dismissed
Firoza Khatoon and Another Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1457 : (2003) 2 JLJR 502 : (2004) 2 RCR(Criminal) 921
Criminal Procedure Code, 1973 (CrPC) — Section 205Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts13 Mar 2003Dismissed
Major Anand Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 585
High Courts12 Mar 2003Dismissed
Lalji Sahay Bajpai Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 579
Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 29
High Courts12 Mar 2003Dismissed
Ashok Kumar Upadhya Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 559
High Courts12 Mar 2003Allowed
Bharat Oil Seal and Allied Products Vs Employees State Insurance Corporation and Others
Jharkhand High Court · (2003) 2 JCR 508 : (2003) 3 LLJ 105
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(12)Revenue Recovery Act, 1890 — Section 4
High Courts12 Mar 2003
Krishna Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 141
Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 226
High Courts12 Mar 2003Allowed
Chotanagpur Agro Agencies Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 462
Constitution of India, 1950 — Article 14
High Courts12 Mar 2003
Anupam Foods Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 56
Electricity Act, 1910 — Section 24
High Courts12 Mar 2003
Shankar Prasad Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 131
Constitution of India, 1950 — Article 226
High Courts12 Mar 2003
Kishori Mahto Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 383
Constitution of India, 1950 — Article 226
High Courts11 Mar 2003
Ranchi Club Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 146
Constitution of India, 1950 — Article 226
High Courts11 Mar 2003Allowed
Smt. Chandra Kishori Devi and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 562
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 15, 15(1)
High Courts11 Mar 2003Allowed
Smt. Sudha Prasad Vs Chief Commissioner of Income Tax and Others
Jharkhand High Court · (2003) 2 JCR 461 : (2004) 186 CTR 475 : (2005) 275 ITR 135
Income Tax Act, 1961 — Section 142, 159
High Courts11 Mar 2003Dismissed
S.N. Akhauri Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 946
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 465, 466, 467, 468
High Courts11 Mar 2003Allowed
Santan Shukla and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 379
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 37
High Courts11 Mar 2003
Smt. Sudha Prasad Vs Chief Commissioner of Income Tax
Jharkhand High Court · (2003) 133 TAXMAN 864
Income Tax Act, 1961 — Section 142, 159
High Courts10 Mar 2003Allowed
Mahadeo Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 568
High Courts10 Mar 2003
Employers in relation to the Management of Balihari Colliery of B.C.C.L. Vs Presiding Officer, Central Government and Others
Jharkhand High Court · (2004) 1 JCR 481