High Courts14 Jul 2003Dismissed
New India Assurance Co. Ltd. Vs Smt. Chand Rani and Others
Jharkhand High Court · (2004) 3 ACC 748 : (2004) 3 JCR 258
Motor Vehicles Act, 1939 — Section 95(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 27 of 62
High Courts11 Jul 2003Allowed
Bihar State Housing Board and Another Vs Services Housing Co-operative Society and Others
Jharkhand High Court · (2003) 3 JCR 285 : (2003) 3 BOMLR 1916
Bihar Housing Board Act, 1982 — Section 59Constitution of India, 1950 — Article 226
High Courts11 Jul 2003
Ramakant Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 178b
Constitution of India, 1950 — Article 226
High Courts11 Jul 2003
Golo Mandla Ram Rao and Others Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1738 : (2004) AIR Jhar HCR 453 : (2004) 1 CurCriR 200 : (2004) 3 EastCriC 372
Criminal Procedure Code, 1973 (CrPC) — Section 100(5)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 28, 489A, 489B, 489C
High Courts11 Jul 2003
Jharu Napit Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 424
Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Dismissed
Ugendra Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 448
Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Partly Allowed
Doctor Mondal Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 411
Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Allowed
Bijay Kumar Sharma and Others Vs Ranchi University and Others
Jharkhand High Court · (2004) 2 JCR 127
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts09 Jul 2003Dismissed
Dewesh Kumar Mishra Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 584
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts09 Jul 2003
Eastern Coalfields Limited etc. Vs Sri S.K. Mukhopadhyaya, Arbitrator and Deputy Chief Commissioner (Central) and Others
Jharkhand High Court · (2003) 3 JCR 296 : (2003) 3 LLJ 1082
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 25H
High Courts09 Jul 2003Dismissed
State of Bihar (now Jharkhand) Vs Hari Prasad Sahu and Another and Moso Pahan
Jharkhand High Court · (2003) 4 JCR 73
Land Acquisition (Amendment) Act, 1984 — Section 11, 30, 30(2)Land Acquisition Act, 1894 — Section 23(2), 28
High Courts09 Jul 2003Allowed
Ashraful Seikh and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 3716 : (2004) AIR Jhar HCR 2210 : (2004) 4 RecCriR 880 : (2004) 4 RCR(Criminal) 880
Penal Code, 1860 (IPC) — Section 395, 412
High Courts08 Jul 2003
Anil Kumar Jha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 432
Constitution of India, 1950 — Article 226
High Courts08 Jul 2003
Durga Narain Ojha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 407
High Courts08 Jul 2003Allowed
Sahdeo Mistry and Parmananda Dash Sharma Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2003) 3 BC 506 : (2003) 3 JCR 263
Constitution of India, 1950 — Article 226
High Courts08 Jul 2003Dismissed
Dr. (Mrs.) Usha Sharma Vs Ranchi University and Another
Jharkhand High Court · (2003) 51 BLJR 1799 : (2003) 3 JCR 290
High Courts08 Jul 2003Allowed
Ram Pravesh Sharma Vs Coal Mines Provident Fund Organisation and Others
Jharkhand High Court · (2003) 3 JCR 438
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 12, 13, 14, 2Central Civil Services (Conduct) Rules, 1964 — Rule 20Coal Mines Provident Fund (Staff and Conditions of Service) Regulations, 1964 — Regulation 26, 27, 6
High Courts08 Jul 2003
Babulal Sao Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 2465 : (2004) AIR Jhar HCR 1314 : (2004) 3 EastCriC 140
Criminal Procedure Code, 1973 (CrPC) — Section 212, 215, 464Penal Code, 1860 (IPC) — Section 323, 354, 376
High Courts08 Jul 2003Allowed
Hifazat Mian Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 3218 : (2004) AIR Jhar HCR 1892 : (2004) 3 EastCriC 209
Penal Code, 1860 (IPC) — Section 396
High Courts08 Jul 2003Allowed
Sangeeta Kumari Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 1734 : (2004) AIR Jhar HCR 840 : (2003) 3 EastCriC 197
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 307, 320, 324, 326