High Courts03 Jan 2003Dismissed
Manu Oraon and Another Vs Hira Kuer
Jharkhand High Court · (2003) 1 BLJR 474 : (2003) 1 JCR 494
Chotanagpur Tenancy Act, 1908 — Section 46
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,389 of 1,479
High Courts03 Jan 2003
Lawjee Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 441 : (2003) 96 FLR 919
High Courts03 Jan 2003Dismissed
Gora Koley Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 2 JCR 314
High Courts03 Jan 2003Allowed
Tata Yadogawa Ltd. Vs Union of India (UOI)
Jharkhand High Court · (2003) 51 BLJR 780 : (2003) 1 JCR 497
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 10Railways Act, 1890 — Section 78B
High Courts03 Jan 2003
Bihar Colliery Kamgar Union Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 499 : (2003) 97 FLR 540
Industrial Disputes Act, 1947 — Section 6N
High Courts03 Jan 2003Dismissed
Ashok Kumar Singh Vs Bihar College Service Commissioner and Others
Jharkhand High Court · (2003) 1 JCR 546
High Courts02 Jan 2003
Sahdeo Mahto Vs Hadi Ram Mahto
Jharkhand High Court · (2003) 51 BLJR 474 : (2003) 1 JCR 500
Chotanagpur Tenancy Act, 1908 — Section 87
High Courts02 Jan 2003Allowed
Ram Narayan Rajak and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 375
High Courts02 Jan 2003Allowed
Md. Ashfaque Ahmad Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 12
High Courts02 Jan 2003Dismissed
Sibu Ganjhu Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 366
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts02 Jan 2003Allowed
Satya Narayan Gupta Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 312
High Courts02 Jan 2003
The Employers in relation to the Management of Dhanbad Nursing Home Vs The Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 4 LLJ 732 : (2003) 97 FLR 1147 : (2003) 2 JCR 313
High Courts02 Jan 2003Allowed
Vidyadhar Pandey Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 1 JCR 581
Constitution of India, 1950 — Article 226
High Courts20 Dec 2002Partly Allowed
Employers in relation to the Management, Kusunda Area of B.C.C.L. Vs Presiding Officer, Central Government and Others
Jharkhand High Court · (2003) 1 JCR 530 : (2003) 97 FLR 262
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 Dec 2002Dismissed
Ram Dayal Rai Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 1 JCR 525
Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 226
High Courts18 Dec 2002Dismissed
Vijay Kumar Mallik Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 362
Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 49(3)(4)Foreign Exchange Regulation Act, 1973 — Section 56
High Courts18 Dec 2002Dismissed
Chhotanagpur Agro Agencies and Atma Ram Agencies Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 300
High Courts18 Dec 2002Partly Allowed
Ashiya Khatoon and Others Vs Sadashib Prasad
Jharkhand High Court · (2003) 2 JCR 321
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 26
High Courts17 Dec 2002Allowed
Sushil Choudhary Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 327
High Courts17 Dec 2002Allowed
Central Coalfields Ltd. Vs Jugnu Construction and Others
Jharkhand High Court · (2003) 2 JCR 13
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2