COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 19 of 62

High Courts18 Aug 2003Dismissed

Arsul Swain Vs State of Jharkhand

Jharkhand High Court · (2004) CriLJ 1842 : (2004) CriLJ 1842 : (2004) 3 RCR(Criminal) 247

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts18 Aug 2003

Suresh Mahto and Another Vs Sant Kumar Mahto

Jharkhand High Court · AIR 2004 Jhar 44 : (2004) AIR Jhar HCR 207 : (2003) 4 JCR 398

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 Aug 2003Dismissed

Mohan Lal Mahto Vs Parsu Ram Mahto and Others

Jharkhand High Court · (2003) 3 BLJR 1889 : (2003) 4 JCR 176

Bihar Land Reforms Act, 1950 — Section 35, 6, 8Chotanagpur Tenancy Act, 1908 — Section 258

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High Courts18 Aug 2003Allowed

Ram Sagar Pandey Vs State of Bihar and Others

Jharkhand High Court · (2003) 4 JCR 544

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2003Allowed

Ram Mohan Nath Singh Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 4 JCR 432

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2003Allowed

Jagdish Prasad Singh and Another Vs State of Bihar and Others

Jharkhand High Court · (2003) 4 JCR 395

Chotanagpur Tenancy Act, 1908 — Section 71(A)Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts16 Aug 2003Dismissed

Bishwanath Sah @ Mandal and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2003) 3 BLJR 2062

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts16 Aug 2003Allowed

Jharkhand State Vaishya Federation, Etc. Vs Atyant Pichhara Barg Chhatra Sangh and Others Etc. Dr. Rajesh Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 BLJR 1902 : (2003) 3 JCR 782

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts14 Aug 2003Allowed

Chandrama Singh Vs State Bank of India and Others

Jharkhand High Court · (2003) 3 JCR 801

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High Courts14 Aug 2003

Nand Kumar Singh and Others, Suresh Kumar and Kishore Kumar Parhi Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 230

Constitution of India, 1950 — Article 226

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High Courts14 Aug 2003

Banshidhar Mishra and Others Vs Central Coal Fields Ltd. and Others

Jharkhand High Court · (2003) 4 JCR 679

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13Constitution of India, 1950 — Article 226

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High Courts14 Aug 2003Allowed

Neel Kamal Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 674

Constitution of India, 1950 — Article 226

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High Courts13 Aug 2003Dismissed

Basudeo Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 2 JCR 343

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts13 Aug 2003

Ajit Enterprises Vs Bihar State Financial Corporation and Others

Jharkhand High Court · (2004) 2 BC 280 : (2004) 1 JCR 283

Constitution of India, 1950 — Article 226

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High Courts13 Aug 2003Allowed

Triguna Nand Pathak Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 693

Bihar (Now Jharkhand) Service Code, 1952 — Rule 165Constitution of India, 1950 — Article 226

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High Courts13 Aug 2003Allowed

Mangi Devi Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2003) 4 JCR 419

Constitution of India, 1950 — Article 226

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High Courts13 Aug 2003Dismissed

Chhabi Dushadh and Another Vs Bhuneshwar Pandey and Srikant Pandey

Jharkhand High Court · AIR 2004 Jhar 92 : (2004) AIR Jhar HCR 885 : (2003) 4 JCR 156 : (2003) 2 JLJR 814

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34

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High Courts13 Aug 2003

Ashok Kumar Pal Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 2 JCR 345

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 108

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High Courts13 Aug 2003

Dr. K.N. Sharma Vs Accountant General (A and E) Bihar and Others

Jharkhand High Court · (2003) 4 JCR 21

Constitution of India, 1950 — Article 226

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High Courts12 Aug 2003Allowed

Dwarika Prasad Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2004 Jhar 66 : (2005) ACJ 1605 : (2004) AIR Jhar HCR 828 : (2004) 14 AllIndCas 788 : (2003) 4 JCR 695

Constitution of India, 1950 — Article 226

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