High Courts31 Jul 2003Allowed
Smt. Gulabasi Devi and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 41
Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 22 of 62
High Courts31 Jul 2003Dismissed
Prabhudayal Satyanarayan and Others Vs Jagannath Poddar
Jharkhand High Court · (2003) 4 JCR 171
Civil Procedure Code Amendment Act, 2002 — Order 16 Rule 1Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1), Order 18 Rule 4(2), Order 18 Rule 4(3)
High Courts31 Jul 2003Allowed
Tata Cummins Ltd. and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 52 : (2006) 145 STC 323
Bihar Finance Act, 1981 — Section 46Constitution of India, 1950 — Article 226
High Courts31 Jul 2003Allowed
Anupama Roy Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 1899 : (2003) 3 JCR 548
Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226
High Courts31 Jul 2003Allowed
Manjura Bouri Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 497
Penal Code, 1860 (IPC) — Section 376
High Courts31 Jul 2003Dismissed
Manish Shausrabh Vs Jharkhand Secondary Examination Board and Others
Jharkhand High Court · (2003) 3 JCR 551
Constitution of India, 1950 — Article 226
High Courts30 Jul 2003Allowed
Goverdhan Hembrom Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 670
Constitution of India, 1950 — Article 226
High Courts30 Jul 2003Dismissed
Bisheshwar Murmu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 326 : (2003) AIR Jhar HCR 1366 : (2003) 4 JCR 468
Penal Code, 1860 (IPC) — Section 354, 376
High Courts30 Jul 2003Allowed
Jamuna Prasad Pathak and Others Vs Deputy Commissioner and Others
Jharkhand High Court · (2003) 51 BLJR 1843 : (2003) 3 JCR 734
Bihar Land Reforms Act, 1950 — Section 6Bihar Land Reforms Rules, 1951 — Rule 7BCivil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Jul 2003Dismissed
Ghuilu Gope and Another Vs Mohan Ahir and Others
Jharkhand High Court · (2003) 3 JCR 751
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
High Courts30 Jul 2003Dismissed
Hari Prasad Singhania Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 105
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts29 Jul 2003Dismissed
State of Jharkhand and Others Vs Mahendra Kumar Sinha
Jharkhand High Court · (2004) 1 JCR 268
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003
Brijnath Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 241
High Courts29 Jul 2003Dismissed
Anjani Prasad Singh Vs M.E.C.O.N. and Others
Jharkhand High Court · (2003) 4 JCR 43
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003
Ganesh Singh and Another Vs Bishram Singh and Others
Jharkhand High Court · (2003) 3 JCR 527
Civil Procedure Code, 1908 (CPC) — Section 100A
High Courts29 Jul 2003Dismissed
Gopal Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 558
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003Dismissed
Ramu Manjhi Vs State of Bihar
Jharkhand High Court · (2003) 3 JCR 742
Penal Code, 1860 (IPC) — Section 300, 302
High Courts29 Jul 2003Dismissed
Damodar Valley Corporation Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 49
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003Allowed
Hemlal Mahto Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 309
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003Dismissed
Md. Nizamuddin Khan Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 523
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9(1)