High Courts21 Jul 2003
Prof. Gopalji Sahay Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 635
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 25 of 62
High Courts21 Jul 2003Dismissed
Brij Bihari Pandey and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 812
High Courts21 Jul 2003
Uma Shankar Pandey Vs The C.B.I.
Jharkhand High Court · (2004) 52 BLJR 16
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 5
High Courts21 Jul 2003
Amarnath Sen Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 404
Constitution of India, 1950 — Article 226Santhal Paragna Tenancy (Supp. Provisions) Act, 1949 — Section 42
High Courts21 Jul 2003Allowed
Ranchi Goshala Vs Regional Provident Fund Commissioner and Another
Jharkhand High Court · (2004) 3 LLJ 428 : (2004) 102 FLR 115 : (2004) 2 JCR 399
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts21 Jul 2003Allowed
Upendra Nath Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 398
Constitution of India, 1950 — Article 226House Rent Allowance Rules — Rule 3.2
High Courts18 Jul 2003Allowed
Arun Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 413
Constitution of India, 1950 — Article 226
High Courts18 Jul 2003Dismissed
Baljore Passi Vs Presiding Officer, Central Government Industrial Tribunal and Another
Jharkhand High Court · (2003) 3 JCR 408
Constitution of India, 1950 — Article 226
High Courts18 Jul 2003
Dr. Amar Kumar Singh Vs Hon'ble Chancellor, Universities of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 744
Constitution of India, 1950 — Article 226
High Courts18 Jul 2003
Dr. Sudhansu Ranjan Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 410
Constitution of India, 1950 — Article 226
High Courts18 Jul 2003Allowed
Nawwangi Bhut Mahavidhyalaya Shikshak Sangh, Dip Narayan Jayaswal, Hans Kumar and Amaresh Kumar Vs N.N. Pandey, Commissioner-cum-Secretary, Higher Education, Human Resources Deptt. and Others
Jharkhand High Court · (2003) 4 JCR 69
High Courts18 Jul 2003Allowed
Bisheshwar Prajapati and Mahendra Nayak Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 763
Constitution of India, 1950 — Article 226
High Courts17 Jul 2003Allowed
Shahnawaz Ansari and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 869 : (2004) AIR Jhar HCR 397 : (2003) 4 Crimes 213 : (2003) 3 EastCriC 341
Penal Code, 1860 (IPC) — Section 323, 341, 379, 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts17 Jul 2003
Murli Prasad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 LLJ 479 : (2005) 2 ESC 243 : (2004) 1 JCJR 49 : (2004) CriLJ 1921 : (2004) AIR Jhar HCR 1112 : (2005) 4 JLJR 595 : (2005) 3 JCR 96
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts17 Jul 2003Allowed
Teressa Murmu Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 202
Constitution of India, 1950 — Article 226
High Courts17 Jul 2003
Subodh Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 102
Bihar Co-operative Societies Act, 1935 — Section 45A, 45A(5)Constitution of India, 1950 — Article 226
High Courts17 Jul 2003Dismissed
Frank Henary Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 1920 : (2004) AIR Jhar HCR 1121 : (2004) 1 DMC 175 : (2003) 3 EastCriC 340
Criminal Procedure Code, 1973 (CrPC) — Section 202Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 323, 498A
High Courts17 Jul 2003
Neelu Jain and Another Vs Praveen Chandra
Jharkhand High Court · (2003) 51 BLJR 1741 : (2004) 1 DMC 103 : (2003) 4 JCR 68
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3)
High Courts17 Jul 2003Partly Allowed
Smt. Swarnlata Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1627 : (2003) 3 JCR 416
Constitution of India, 1950 — Article 16Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 6Santhal Pargana Tenancy (Supplementary) Rules, 1950 — Rule 3, 3(5)
High Courts17 Jul 2003Dismissed
Hindustan Copper Limited Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 420
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46