High Courts17 Feb 2003Dismissed
Atul Chandra Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 56
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,380 of 1,479
High Courts17 Feb 2003Dismissed
Satyendra Narain Singh Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 211
Constitution of India, 1950 — Article 226
High Courts17 Feb 2003
Sai Electro Casting Pvt. Ltd. Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2003) 2 JCR 757
Constitution of India, 1950 — Article 226Damodar Valley Corporation Act, 1948 — Section 18
High Courts17 Feb 2003Allowed
Tinplate Company of India Ltd. Vs Presiding Officer, Employees Provident Fund Appellate Tribunal and Others
Jharkhand High Court · (2003) 2 JCR 405 : (2003) 97 FLR 923 : (2003) 2 LLJ 997
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts17 Feb 2003Dismissed
Maqbool Ansari and Others Vs Abdul Hussain and Others
Jharkhand High Court · (2004) 1 JCR 611
Transfer of Property Act, 1882 — Section 55(1), 55(2)
High Courts17 Feb 2003Allowed
Naval Kishore Vidarthi etc. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 419
High Courts14 Feb 2003Allowed
Central Coal Field Ltd. Vs K. Nandi
Jharkhand High Court · (2003) 2 JCR 414
Arbitration Act, 1940 — Section 30, 39
High Courts13 Feb 2003Allowed
Hari Ram Bhagat Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 533
Penal Code, 1860 (IPC) — Section 201, 304B
High Courts13 Feb 2003Allowed
Ram Lal Jamuda and Others and Motai Jojo and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 382
Constitution of India, 1950 — Article 21, 226
High Courts13 Feb 2003Dismissed
Dr. Tulsi Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 52
High Courts13 Feb 2003Dismissed
Dr. Bimal Kumar Agarwal and Dr. Raja Ram Singh Vs Rajendra Institute of Medical Sciences and Others Dr. Aftabuddin Ahmad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 50
Bihar Service Code, 1952 — Rule 73Rajendra Institute of Medical Sciences Rules, 2002 — Rule 14, 19
High Courts13 Feb 2003Dismissed
Devendra Kumar Budhia Vs Bihar Foundry and Casting Ltd. and Others
Jharkhand High Court · (2003) 2 CCC 70 : (2003) 1 JCR 613 : (2004) 50 SCL 729
Companies Act, 1956 — Section 10F, 169, 186
High Courts13 Feb 2003Dismissed
Kew Construction Private Ltd. Etc. Vs State of Jharkhand and Others Etc.
Jharkhand High Court · (2003) 2 JCR 53 : (2003) 2 BC 380 : (2003) 2 JCR 53
High Courts13 Feb 2003Allowed
Dr. Anubha Vidyarthi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 42
Rajendra Institute of Medical Sciences Act, 2002 — Section 14Rajendra Institute of Medical Sciences Rules, 2002 — Rule 19
High Courts11 Feb 2003Allowed
Geja Munda Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 516
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2003Allowed
J.K. Yadav Vs The Coal India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 689
Constitution of India, 1950 — Article 226
High Courts11 Feb 2003Dismissed
Sardar Asha Singh Vs Rajesh Kumar Agarwal and Others
Jharkhand High Court · (2003) 2 CCC 179 : (2003) 2 JCR 207
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts11 Feb 2003
Bharat Coking Coal Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 61
Mineral Concession Rules, 1960 — Rule 70
High Courts10 Feb 2003Allowed
Wakil Singh Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 2 JCR 524
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts10 Feb 2003Allowed
Steel Authority of India Ltd. Vs Presiding Officer Labour Court Bokaro Steel City and Others
Jharkhand High Court · (2003) 2 JCR 518
Constitution of India, 1950 — Article 226