High Courts11 Dec 2002
Anil Minz and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 323
COURT ARCHIVE
Jharkhand High Court judgments, 2002
1,079 judgments · page 3 of 54
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
High Courts10 Dec 2002Allowed
Rinku Kumari @ Riko Kumari Vs C.C.L. and Others
Jharkhand High Court · (2003) 1 JCR 363
High Courts10 Dec 2002Dismissed
Tulabala Sardarin and Dinbandhu Singh Sardar @ Dinbandhu Singh Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 51 BLJR 146 : (2003) 1 JCR 296
Penal Code, 1860 (IPC) — Section 201, 24, 302, 34
High Courts10 Dec 2002Allowed
Jagdish Pandey and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 1 JCR 282
Penal Code, 1860 (IPC) — Section 148, 302, 323, 452, 84
High Courts10 Dec 2002
Singh Saw Mill Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 509
Bihar Saw Mills (Regulation) Act, 1990 — Section 5Constitution of India, 1950 — Article 226
High Courts10 Dec 2002
Sonia Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 528 : (2003) 96 FLR 961
Constitution of India, 1950 — Article 226
High Courts10 Dec 2002Partly Allowed
Bhuwaeshwar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 131
Constitution of India, 1950 — Article 226
High Courts10 Dec 2002Dismissed
Raghunath Prasad Tiwari Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 326
Constitution of India, 1950 — Article 226
High Courts10 Dec 2002
Prof. Raghu Nath Ray and Others Vs The Sidhu Kanhu University and Others
Jharkhand High Court · (2003) 1 JCR 314
Bihar State Universities Act, 1976 — Section 58(10)
High Courts10 Dec 2002
Lal Mohan Pathak Vs B.S.R.T.C. and Others
Jharkhand High Court · (2003) 1 JCR 312
High Courts10 Dec 2002Dismissed
Dr. Jai Prakash Narain Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 271
Coal Mines (Nationalisation) Act, 1973 — Section 23(7)
High Courts10 Dec 2002Dismissed
Parsuram Mahto and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 1 JCR 272
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts09 Dec 2002
Ravi Munda Vs Central Coalfields Limited and Others
Jharkhand High Court · (2003) 1 JCR 313
High Courts04 Dec 2002Allowed
Maa Cement Company Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2003 Jhar 77 : (2003) 51 BLJR 143 : (2003) 1 JCR 348