High Courts24 Sept 2003Allowed
Basant Kumar Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 2 JCR 617
Bihar Service Code, 1952 — Rule 139Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 10 of 62
High Courts24 Sept 2003Dismissed
Sitaram Chaudhary and Anil Ram Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 487
Penal Code, 1860 (IPC) — Section 376(2), 452
High Courts24 Sept 2003Dismissed
Smt. Rajpati Devi Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 117
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18, 21, 212
High Courts24 Sept 2003Dismissed
Golak Modak Vs Mihir Kumar Chakraborty and Others
Jharkhand High Court · (2004) 1 JCR 249
Land Acquisition Act, 1894 — Section 18, 30
High Courts24 Sept 2003
Magdali Purty Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 711
Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Allowed
Ramanand Sah Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 JCR 682
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 182, 200, 202, 500
High Courts23 Sept 2003Dismissed
Abhimanyu Kashyap @ Gobardhan Ram Vs State of Jharkhand
Jharkhand High Court · (2004) 1 JCR 82
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts23 Sept 2003Dismissed
Shankar Prasad Kedia Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 68
High Courts23 Sept 2003
V.P. Dhanesh Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1036 : (2003) 4 Crimes 313 : (2003) JCR 4 288 : (2006) 1 JLJR 423 : (2004) 1 ALT(Cri) 2 : (2004) 1 BLJR 177 : (2004) 1 DMC 727 : (2004) 2 RCR(Civil) 544 : (2004) 2 RCR(Criminal) 533
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts23 Sept 2003Dismissed
Ram Kishore Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 196
Constitution of India, 1950 — Article 226
High Courts23 Sept 2003
Mohammad Alim Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 600
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 7(1)
High Courts23 Sept 2003Allowed
Ramautar Choudhary and Another Vs Tenughat Vidyut Nigam Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 585
Bihar Reorganisation Act, 2000 — Section 72, 74, 76Constitution of India, 1950 — Article 226
High Courts23 Sept 2003Allowed
Smt. Meena Kumari Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 569
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 107, 108
High Courts22 Sept 2003Dismissed
Baidyanath Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 286
Constitution of India, 1950 — Article 226
High Courts22 Sept 2003
Sukhdeo Pandey and Others Vs Tarsila Toppo and Others
Jharkhand High Court · (2004) 1 ACC 652 : (2004) 1 JCR 272
High Courts22 Sept 2003
Branch Manager, New India Assurance Company Limited Vs Ramakant Prasad and Another
Jharkhand High Court · (2004) 2 ACC 782
Employees Compensation Act, 1923 — Section 30
High Courts22 Sept 2003
Sachida Nand Deo Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 JCR 703
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 447
High Courts22 Sept 2003
New India Assurance Company Ltd. Vs Chano Devi and Others
Jharkhand High Court · (2005) 1 ACC 662
High Courts22 Sept 2003Dismissed
Amitab Chandra Sinha Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 349
Constitution of India, 1950 — Article 226
High Courts22 Sept 2003
Chitra Rekha Devi Vs Santi Devi and Others
Jharkhand High Court · (2004) 2 ACC 182
Limitation Act, 1963 — Section 14, 5Motor Vehicles Act, 1988 — Section 168, 173