COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 1,383 of 1,479

High Courts30 Jan 2003Allowed

Indian Aluminium Company Ltd., etc. Vs Regional Labour Commissioner (Central), etc. and Others

Jharkhand High Court · (2003) 97 FLR 587 : (2003) 2 JCR 26 : (2003) 2 LLJ 818

Constitution of India, 1950 — Article 226Payment of Gratuity (Amendment) Act, 1976 — Section 4(6)Payment of Gratuity Act, 1972 — Section 4(1), 4(6)

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High Courts30 Jan 2003Dismissed

Manoranjan Tewari Vs Bokaro Steel Employee's (OPM Mills Zones) Co-operative Credit Society Ltd. and Others

Jharkhand High Court · (2003) 2 JCR 143

Constitution of India, 1950 — Article 12, 226Co-operative Societies Act, 1975 — Section 48

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High Courts30 Jan 2003

Rajendra Prasad Burnwal and Others Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 4 JCR 376

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2003Allowed

Vrigue Nandan Rai Vs State of Jharkhand and Another

Jharkhand High Court · (2003) 2 JCR 60

Penal Code, 1860 (IPC) — Section 144, 379, 447

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High Courts30 Jan 2003

Secretary to the Government Ministry of Home Affairs and Another Vs Vice Chairman, Central Administrative Tribunal, Patna Bench and Others

Jharkhand High Court · (2004) 2 JCR 289

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2003

New India Assurance Co. Ltd. etc. Vs Turki Kui and Others etc.

Jharkhand High Court · (2003) 2 ACC 437 : (2003) 2 JCR 412

Motor Vehicles Act, 1939 — Section 92A

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High Courts29 Jan 2003Dismissed

Shanti Cements Pvt. Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 71 : (2003) 2 BC 408

Constitution of India, 1950 — Article 226

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High Courts29 Jan 2003Allowed

The Oriental Insurance Co. Ltd. Vs Rahim Ansari and Others

Jharkhand High Court · (2003) 1 JCR 622 : (2003) 2 ACC 365

Motor Vehicles Act, 1988 — Section 147

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High Courts29 Jan 2003Allowed

Sanjay Lodha and Raj Kumar Mishra Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 1 JCR 641 : AIR 2003 Jhar 64 : (2003) 1 JCR 641

Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 1D, 2(4), 34Forest Act, 1927 — Section 2(4)(B(C)

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High Courts29 Jan 2003Allowed

Jagdish Mehta Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 525

Forest Act, 1927 — Section 30, 33, 41, 42

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High Courts29 Jan 2003Allowed

Sunil Kumar Sinha Vs Hon'ble Chancellor of Universities and Others

Jharkhand High Court · (2003) 2 BLJR 1134 : (2003) 4 JCR 110

Bihar State Universities Act, 1976 — Section 9(7)

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High Courts29 Jan 2003

Birsai Bhagat Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 2

Contempt of Courts Act, 1971 — Section 2B(12)

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High Courts28 Jan 2003Allowed

Dwarika Sonar and Others Vs Most Bilguli and Others

Jharkhand High Court · (2003) 2 CCC 306 : (2003) 2 JCR 134

Chotanagpur Tenancy Act, 1908 — Section 258, 84(3), 84(3), 87(1)Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65

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High Courts28 Jan 2003

Ispat Nagari Sahkari Grih Nirman Samiti Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 51 BLJR 768 : (2003) 2 JCR 520

Bihar Co-operative Societies Act, 1935 — Section 41(3), 41(6)Constitution of India, 1950 — Article 226

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High Courts28 Jan 2003Dismissed

Management of Delhi Public School Vs Presiding Officer and Another

Jharkhand High Court · (2003) 2 JCR 152

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts28 Jan 2003Dismissed

Dinesh Kumar @ Dinesh Prasad Vs Ram Janam Sharma

Jharkhand High Court · (2003) 51 BLJR 478 : (2003) 2 JCR 19

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts28 Jan 2003

Ganesh Prasad Tiwari Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2003) 2 JCR 25

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High Courts27 Jan 2003Dismissed

Deo Kumar Bannerjee and Others Vs Ashok Kumar Keshri and Others

Jharkhand High Court · (2003) 2 JCR 48

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High Courts27 Jan 2003

State of Bihar Vs Jagarnath Mandal and Others

Jharkhand High Court · (2003) 2 JCR 193

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High Courts27 Jan 2003

Pradeep Cement Pvt. Ltd. Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 4 JCR 378

Constitution of India, 1950 — Article 226

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