High Courts16 Jul 2003
Chandra Pal Singh Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1502 : (2003) 12 AllIndCas 646 : (2003) 3 JLJR 733
Arms Act, 1959 — Section 25(IB), 27
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 26 of 62
High Courts16 Jul 2003Allowed
Dr. Akhilesh Pratap Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 344
Constitution of India, 1950 — Article 226
High Courts16 Jul 2003Allowed
Ranjan Kumar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2004) CriLJ 547 : (2004) AIR Jhar HCR 125 : (2003) 3 JCR 582 : (2003) 3 JLJR 636
Bihar Saw Mills (Regulation) Act, 1990 — Section 10, 14, 24Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468(3), 470(3)
High Courts16 Jul 2003
Badri Prasad Mistry Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 433
Constitution of India, 1950 — Article 226
High Courts16 Jul 2003Allowed
Teklal Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 84 : (2003) AIR Jhar HCR 1351 : (2003) 3 EastCriC 143
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300
High Courts16 Jul 2003Allowed
Project Officer (Agent) Maheshpur Colliery of B.C.C. Ltd. and Another Vs The IVth Additional District Judge and Others
Jharkhand High Court · (2004) 2 JCR 133
Coal Mines (Nationalisation) Act, 1973 — Section 2
High Courts16 Jul 2003Allowed
Most. Jank Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 220
Constitution of India, 1950 — Article 226
High Courts16 Jul 2003Allowed
Khublal Mahto Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) 3 JCR 92
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376, 395, 427, 457, 511
High Courts15 Jul 2003
Dwarika Prajapati Vs State of Bihar
Jharkhand High Court · (2004) 2 DMC 250
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Jul 2003Dismissed
Sudarshan Anand Vs Bokaro Steel Plant and Others
Jharkhand High Court · AIR 2004 Jhar 84 : (2004) AIR Jhar HCR 408 : (2003) 1 JCR 257 : (2005) 1 JLJR 6
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts14 Jul 2003Allowed
Amar Nath Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 342
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003Dismissed
Manoj Kumar Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 248
High Courts14 Jul 2003Dismissed
Paburas Toppo and Another and Kishore Bage Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 4 JCR 637
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324, 325, 34
High Courts14 Jul 2003Allowed
Mohammad Wase Khan Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 515
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003Allowed
Sudhir Singh and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 1073 : (2003) 4 CurCriR 350 : (2003) 3 JCR 513 : (2003) 3 JLJR 433
Penal Code, 1860 (IPC) — Section 147, 436
High Courts14 Jul 2003Allowed
Ram Chhabila Singh Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1334 : (2003) 11 AllIndCas 700 : (2003) 3 JCR 741 : (2003) 3 JLJR 617
Criminal Procedure Code, 1973 (CrPC) — Section 326(3)Essential Commodities Act, 1955 — Section 7
High Courts14 Jul 2003
State of Jharkhand and Others Vs Bharat Drilling and Foundation Treatment Pvt. Ltd.
Jharkhand High Court · (2004) 1 ARBLR 127 : (2003) 3 BLJR 1971 : (2003) 3 JCR 269
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts14 Jul 2003
Mrs. Praveena Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 261
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003
Tej Narayan Pandey and Others, Shiv Kumar Sinha @ S.K. Sinha and Krishna Kumar Singh and Others Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 51 BLJR 1802 : (2003) 4 JCR 81
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003Dismissed
Umesh Kumar Singh alias Umesh Singh Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1504 : (2003) 3 JLJR 671 : (2004) 2 RCR(Criminal) 924
Penal Code, 1860 (IPC) — Section 395