High Courts24 Jun 2003Dismissed
Tata BP Solar India Ltd. Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 BC 163 : (2003) 2 BLJR 1452 : (2003) 3 JCR 611
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 30 of 62
High Courts24 Jun 2003Dismissed
Parma Lall Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2004) 1 JCR 664
Constitution of India, 1950 — Article 226Damodar Valley Corporation Service (Conduct) Regulations, 1955 — Regulation 12
High Courts24 Jun 2003Allowed
Management of Heavy Engineering Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 2 JCR 122
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003
Manoj Kumar Giri Vs State of Jharkhand and Another
Jharkhand High Court · 2003 Crimes 4 495 : (2004) CriLJ 3434
Criminal Procedure Code, 1973 (CrPC) — Section 161, 27Penal Code, 1860 (IPC) — Section 323, 341, 354, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 9
High Courts24 Jun 2003Allowed
Dhananjay Khirhar and Others Vs State of Bihar
Jharkhand High Court · (2004) 1 DMC 609 : (2003) 4 JCR 640
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts24 Jun 2003Dismissed
Umesh Mahto and Others Vs State of Bihar
Jharkhand High Court · (2003) 3 JCR 310
Penal Code, 1860 (IPC) — Section 34, 436
High Courts23 Jun 2003Dismissed
United India Insurance Company Ltd. Vs Julekha Bibi and Others
Jharkhand High Court · (2003) 3 JCR 617
High Courts23 Jun 2003Allowed
Ratan Keot Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 Crimes 400 : (2004) 1 ALT(Cri) 14 : (2003) 4 JCR 647
Penal Code, 1860 (IPC) — Section 376, 493
High Courts20 Jun 2003Allowed
Dr. (Mrs.) Nupur Chandan Vs Indian School of Mines and Others
Jharkhand High Court · (2004) 2 JCR 211
Constitution of India, 1950 — Article 226School of Mines Society Rules — Rule 7A
High Courts20 Jun 2003Dismissed
Nawal Kishore Mishra Vs Ariel Mihsra and Others
Jharkhand High Court · (2003) 4 JCR 298
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jun 2003Allowed
Udit Ram Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 642
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts20 Jun 2003Dismissed
Sanjeet Rajan and Sujeet Ranjan Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1043 : (2003) 3 JCR 236 : (2006) 3 JLJR 355
Criminal Procedure Code, 1973 (CrPC) — Section 227, 379Gold Bonds (Immunities and Exemptions) Ordinance, 1993 — Section 4(2)Penal Code, 1860 (IPC) — Section 109
High Courts20 Jun 2003Dismissed
Azimuddin Ansari Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 84
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Allowed
Rabindra Kumar Vs Raj Nandan Sharma and Others
Jharkhand High Court · (2004) 2 JCR 622
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11
High Courts20 Jun 2003Allowed
Navin Kumar Singh Vs Coal India Ltd. and Another
Jharkhand High Court · (2003) 3 JCR 174
Constitution of India, 1950 — Article 226
High Courts19 Jun 2003Dismissed
Ishwar Tuddu and Another Vs Mattu Murmu and Others
Jharkhand High Court · (2003) 4 JCR 145
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts18 Jun 2003Allowed
Rajendra Bhagat and Others Vs The Labour Court and Another
Jharkhand High Court · (2004) 102 FLR 680 : (2004) 3 JCR 85
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F)
High Courts18 Jun 2003Allowed
Manshu Kumbhakar Vs The State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 82
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003
Nageshwar Das Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1549 : (2003) 3 JCR 233
Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Rules, 1975 — Rule 8
High Courts18 Jun 2003Dismissed
Dhena Hansda and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1605 : (2003) 3 JCR 230
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 297(2)Santhal Pargana Rent Regulation Act, 1886 — Section 25A