High Courts06 Aug 2003Dismissed
Kaleshwar Ahir Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) 4 JCR 85
Penal Code, 1860 (IPC) — Section 302, 304II
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 21 of 62
High Courts06 Aug 2003Dismissed
Bishwanath Das and Others and Bhagwat Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 766
Constitution of India, 1950 — Article 226
High Courts06 Aug 2003
Lalan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BC 120
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Aug 2003Dismissed
Kunal Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 317
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Dismissed
Shivam Planners and Construction Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BC 144 : (2003) 4 JCR 50
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Dismissed
Kusum Choudhary Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 DMC 497
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 498A
High Courts05 Aug 2003Allowed
Shiva Kant Jha @ S.K. Jha Vs Hindustan Steel Works Construction Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 349
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Allowed
Raj Narayan Roy Vs Fertilizer Corporation of India and Others
Jharkhand High Court · (2004) 1 JCR 201
Constitution of India, 1950 — Article 226
High Courts04 Aug 2003Dismissed
Smt. Shyama Devi Vs Union of India (UOI) and Another
Jharkhand High Court · (2004) 1 JCR 242
Workmens Compensation Act, 1923 — Section 30
High Courts04 Aug 2003Allowed
Mahabir Sahu Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 699
Constitution of India, 1950 — Article 226
High Courts04 Aug 2003
Rajendra Behl Vs Commissioner, South Chotanagpur Division and Others
Jharkhand High Court · (2003) 2 BLJR 1577 : (2003) 3 JCR 536
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16, 5, 8, 8(1)Constitution of India, 1950 — Article 226
High Courts04 Aug 2003Dismissed
Radhika Sharma Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 4 JCR 253
Constitution of India, 1950 — Article 226Jharkhand Primary Schools Appointment Rules, 2002 — Rule 4
High Courts04 Aug 2003Allowed
K.R. Industrial Projects Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 539
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(6)
High Courts01 Aug 2003
Brojo Bala Trust and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 685
Bihar Land Reforms Act, 1950 — Section 21, 21(2), 23(4), 4Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Dismissed
Triveni Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 557
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Dismissed
Purna Chandra Mahato Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1358 : (2004) AIR Jhar HCR 660 : (2003) 3 JCR 521 : (2003) 3 JLJR 522
Penal Code, 1860 (IPC) — Section 406
High Courts01 Aug 2003
Eastern Coalfields Ltd. Vs State of Bihar and Others etc.
Jharkhand High Court · (2003) 51 BLJR 1964 : (2003) 3 JCR 524
Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9A
High Courts01 Aug 2003Dismissed
Satya Narayan Pathak Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 675
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Dismissed
Sheodeep Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 573
Constitution of India, 1950 — Article 226
High Courts31 Jul 2003Dismissed
Ruplal Manjhi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 143
Civil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 226