High Courts16 Sept 2003Allowed
Anup Kumar Verma Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1712 : (2004) AIR Jhar HCR 933 : (2004) 2 CurCriR 1 : (2004) 1 DMC 192 : (2003) 4 JCR 473
Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 12 of 62
High Courts16 Sept 2003Allowed
Shahebjan Murmu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 JCR 701
Penal Code, 1860 (IPC) — Section 412
High Courts15 Sept 2003
Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government, Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2004) 1 JCR 243
High Courts15 Sept 2003Allowed
Tata Iron and Steel Company Ltd. Vs Suresh Narayan Singh and Another
Jharkhand High Court · (2004) 1 JCR 80
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2), 33(3), 33A
High Courts15 Sept 2003Dismissed
Deo Chandra Choudhary Vs United Bank of India and Others
Jharkhand High Court · (2003) 4 JCR 32
Constitution of India, 1950 — Article 226
High Courts15 Sept 2003Dismissed
Sachindra Kumar and Others and Binod Kumar Giri and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 594
Constitution of India, 1950 — Article 226
High Courts15 Sept 2003
Branch Manager, National Insurance Co. Ltd. Vs Swadhin Karjee
Jharkhand High Court · (2005) ACJ 1304
Motor Vehicles Act, 1988 — Section 140, 166
High Courts15 Sept 2003
Dr. Krishna Kumar and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 729
Constitution of India, 1950 — Article 226
High Courts15 Sept 2003
National Insurance Co. Ltd. Vs Rachna Rajpal and Others
Jharkhand High Court · (2005) 1 ACC 600
Motor Vehicles Act, 1988 — Section 149, 173
High Courts15 Sept 2003
Asia Bewa and Others Vs Mahesh Kachhela and Others
Jharkhand High Court · (2005) 1 ACC 612
Motor Vehicles Act, 1988 — Section 166
High Courts12 Sept 2003Dismissed
Deobrat Mishra Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 2040
Bihar Land Reforms Act, 1950 — Section 4, 4A
High Courts12 Sept 2003Dismissed
Brahmdeo Ojha, Kashi Nath Sen, Girija Nandan Sharma, Kashi Nath Pandey, Ram Prasad Ram Ex R.K., Madhusudan Singh and Shiva Shankar Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 BLJR 2133 : (2003) 4 JCR 22
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1959 — Rule 47, 58, 58(2), 60(2)
High Courts12 Sept 2003
Vinay Kumar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 667
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 2003Dismissed
Bharat Coking Coal Ltd. Vs Their Workmen represented by the President and Another
Jharkhand High Court · (2003) 4 JCR 293
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Dismissed
Anupma Traders Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 290
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Dismissed
Lipton India Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2004) AIHC 1116 : AIR 2004 Jhar 34 : (2004) AIR Jhar HCR 10 : (2004) 13 AllIndCas 631 : (2003) 3 BLJR 2042 : (2003) 4 JCR 197 : (2003) 2 JLJR 404
Bihar Agricultural Produce Markets Act, 1960 — Section 31B, 32BConstitution of India, 1950 — Article 226
High Courts12 Sept 2003Dismissed
Mahto Munda Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 1988 : (2003) 4 JCR 232
Chotanagpur Tenancy Act, 1908 — Section 46, 48, 49, 49(5), 71AConstitution of India, 1950 — Article 226
High Courts12 Sept 2003Dismissed
Mishri Mistri Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 679
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Allowed
Bokaro Steel Employees Co-operative House Construction Society Ltd. Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2003) 4 JCR 716
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003
Satdeo Prasad and Others Vs Presiding Officer, Industrial Tribunal and Others
Jharkhand High Court · (2003) 4 JCR 210
Constitution of India, 1950 — Article 226Municipal Act, 1922 — Section 11A