High Courts02 Jul 2003Allowed
Arbind Kumar Ganeriwala Vs State of Bihar and Others
Jharkhand High Court · (2004) CriLJ 1041
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 420, 467
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 29 of 62
High Courts30 Jun 2003
State of Jharkhand and Others Vs Md. Muzammil Sultan
Jharkhand High Court · (2004) 2 JCR 446
Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 19
High Courts30 Jun 2003
Prabhat Talkies Vs State of Bihar and Others
Jharkhand High Court · AIR 2004 Jhar 89 : (2004) AIR Jhar HCR 1135 : (2003) 3 JCR 637
Constitution of India, 1950 — Article 226
High Courts30 Jun 2003
Mahesh Prasad Shukla @ Mahesh Shukla Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 710
Bihar Police Manual, 1978 — Rule 854A(2)Bihar Service Code, 1952 — Rule 74Constitution of India, 1950 — Article 226
High Courts30 Jun 2003Dismissed
Management of Sudamdih Coal of B.C.C.L. Vs The Presiding Officer, Central Government, Labour Court No. 2 and Others
Jharkhand High Court · (2004) 1 JCR 334
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Jun 2003Dismissed
State of Jharkhand and Others Vs Indian Builders and Another
Jharkhand High Court · (2003) 3 JCR 718
Arbitration and Conciliation Act, 1996 — Section 14(1), 14(2)
High Courts27 Jun 2003Dismissed
Dewanti Devi Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 720
Constitution of India, 1950 — Article 226
High Courts27 Jun 2003
Uranium Corporation of India Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2003) 3 JCR 428
Constitution of India, 1950 — Article 226
High Courts27 Jun 2003Dismissed
Krishna Murari Goel Vs Kameshwar Kumhar and Jagdish Kumhar
Jharkhand High Court · (2004) 1 JCR 133
High Courts27 Jun 2003Allowed
Mageya Hessa Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 4 JCR 650
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jun 2003Allowed
Bihar State Cooperative Milk Producers' Federation Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1467 : (2003) 3 JCR 302
Bihar Reorganisation Act, 2000 — Section 41, 42
High Courts26 Jun 2003
Bihar Foundry and Castings Ltd. Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2003) 3 JCR 614
Constitution of India, 1950 — Article 226
High Courts25 Jun 2003
Jainath Mahto Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 517
Chota Nagpur Tenancy Act, 1947 — Section 46(4), 72(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts25 Jun 2003Allowed
Gopinath Sahay and Yatish Kumar Mallick Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 669
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Gautam Joshi and Others and Praful Joshi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 602
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition (Amendment) Act, 1984 — Section 4Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jun 2003
Spriha Steel Private Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 511
Constitution of India, 1950 — Article 226, 227
High Courts24 Jun 2003Dismissed
Naresh Kumar Mehta Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 608
Bihar and Orissa Excise Act, 1915 — Section 28Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Workmen represented by Secretary Bihar Colliery Kamgar Union Hirapur Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2003) 3 JCR 638
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts24 Jun 2003
State of Bihar and Another Vs Presiding Officer Labour Court and Others Upendra Chaurasia Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 716
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Allowed
Rajani Kant Mishra and Others Vs Sheo Sambhu Giri
Jharkhand High Court · (2003) 3 JCR 293
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4