High Courts13 Dec 2002
Bharat Coking Coal Ltd. Vs Bihar Colliery Kamgar Union and Another
Jharkhand High Court · (2004) 1 JCR 331
Industrial Disputes Act, 1947 — Section 10(1), 2A
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,391 of 1,479
High Courts13 Dec 2002
Ashoke Kumar Sahu Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 294
High Courts13 Dec 2002
Venudhar Mahanti Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 320
Bihar Service Code, 1952 — Rule 54, 73
High Courts13 Dec 2002
Smt. Girish Kumari Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 362
High Courts13 Dec 2002Allowed
Parulbala Dasi Vs Gopal Sharma
Jharkhand High Court · (2002) 2 JCR 325
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts13 Dec 2002Dismissed
Parsuram Saha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 199
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts12 Dec 2002
State of Jharkhand and Others Vs Uma Devi and Another
Jharkhand High Court · (2004) 1 JCR 322
High Courts12 Dec 2002Dismissed
Maqbool Mian @ Maqbool Ansari and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 2 JCR 298 : (2003) 1 DMC 651
Criminal Procedure Code, 1973 (CrPC) — Section 319, 398, 482Penal Code, 1860 (IPC) — Section 498A
High Courts12 Dec 2002Allowed
Rajendra Prasad Shah and Another Vs The New India Assurance Company Ltd. and Another
Jharkhand High Court · (2003) 1 JCR 295 : (2003) 2 ACC 40 : (2003) 96 FLR 1022 : (2003) 2 LLJ 446
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts12 Dec 2002Dismissed
Manoranjan Tiwari Vs Bokaro Steel Employees (OPM Mills Zone) Cooperation Credit Society Ltd. and Others
Jharkhand High Court · (2003) 2 JCR 115
Constitution of India, 1950 — Article 12, 226Co-operative Societies Act, 1935 — Section 48, 48
High Courts12 Dec 2002
Budhan Mahto Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 321
High Courts11 Dec 2002
Smt. Urmila Devi Vs State of Jharkhand
Jharkhand High Court · (2003) 1 JCR 523
Constitution of India, 1950 — Article 226
High Courts11 Dec 2002
Jagarnath Mahali Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 37
Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226
High Courts11 Dec 2002
Anil Minz and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 323
High Courts11 Dec 2002Allowed
Smt. Renu Bala Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 322
High Courts11 Dec 2002
Sajjan Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 522
Constitution of India, 1950 — Article 226
High Courts10 Dec 2002Allowed
Smt. Bhagwati Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 358
High Courts10 Dec 2002Allowed
Vivek Garg and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 560
Constitution of India, 1950 — Article 226Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts10 Dec 2002Allowed
Bajranghlal Singhania Vs Ratan Chandra Ghosh and Others
Jharkhand High Court · (2003) 1 CCC 468 : (2003) 1 JCR 599
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 22