High Courts16 Jun 2003Dismissed
Braj Bihari Singh Vs Bihar State Co-operative Land Development Bank Sammitee and Others
Jharkhand High Court · (2004) 1 JCR 258
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 32 of 62
High Courts16 Jun 2003Dismissed
Girdhari Sah and Others, Gadadhar Mandal and Abdur Rahman and Another Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 2 BLJR 1527 : (2003) 3 JCR 465
High Courts16 Jun 2003Allowed
Nabi Mian Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 700 : (2004) AIR Jhar HCR 334 : (2003) 9 AllIndCas 591 : (2003) 2 BLJR 1299 : (2003) 3 JCR 252 : (2003) 3 JLJR 493
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 7, 9
High Courts16 Jun 2003Allowed
Emlen Henry and Another Vs State of Bihar
Jharkhand High Court · (2004) 1 DMC 227 : (2003) 3 JCR 249
Penal Code, 1860 (IPC) — Section 324, 34
High Courts16 Jun 2003Allowed
Anup Kumar Agrawal Vs State of Jharkhand
Jharkhand High Court · (2003) 2 BLJR 1389 : (2003) 3 JCR 210
Criminal Procedure Code, 1973 (CrPC) — Section 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 4(1)Penal Code, 1860 (IPC) — Section 379
High Courts16 Jun 2003Dismissed
Anjani Mishra and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 DMC 531 : (2003) 3 JCR 207
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 5Penal Code, 1860 (IPC) — Section 323, 498A
High Courts16 Jun 2003Allowed
Blue Star Ltd. Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 3 JCR 632
Constitution of India, 1950 — Article 226
High Courts16 Jun 2003Dismissed
Rohit Ram and Another Vs State of Bihar
Jharkhand High Court · (2003) 2 BLJR 1347
Penal Code, 1860 (IPC) — Section 323, 366A
High Courts16 Jun 2003Dismissed
Gyrasi Devi Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 228
Telegraph Rules, 1951 — Rule 416(2)
High Courts16 Jun 2003
Rajendra Prasad Paul @ Rajendra Pal Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 Crimes 116 : (2004) 1 DMC 344 : (2003) 3 JCR 223
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5)Family Courts Act, 1984 — Section 19(4)
High Courts16 Jun 2003Dismissed
Md. Kasim Ansari and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 222
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401
High Courts16 Jun 2003Dismissed
Ashutosh Pandeya Vs Rajendra Sinha Presiding Officer and Another
Jharkhand High Court · (2003) 3 JCR 106
Constitution of India, 1950 — Article 226
High Courts16 Jun 2003Allowed
Abrest Engineering Company Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 110 : (2004) 138 STC 319
Bihar Finance Act, 1981 — Section 43Bihar Sales Tax Rules, 1983 — Rule 26A
High Courts16 Jun 2003
Paika Horo and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 117
Constitution of India, 1950 — Article 226Multi-State Cooperative Societies Act, 2002 — Section 103Reorganisation Act, 2000 — Section 65, 66
High Courts16 Jun 2003Dismissed
Builders Association of India Vs Jharkhand State Agriculture Marketing Board and Others
Jharkhand High Court · (2003) 3 JCR 183
Bihar (Now Jharkhand) Agricultural Proceduce Market Act, 1960 — Section 31, 33B, 33C, 33J, 33KConstitution of India, 1950 — Article 19(1), 226, 301
High Courts16 Jun 2003Allowed
Adarsh Sahkari Grih Nirman Samiti Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 BLJR 1567 : (2003) 3 JCR 193
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts16 Jun 2003Dismissed
Smt. Madhubala Prasad Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 BLJR 1345 : (2003) 3 JCR 208
High Courts16 Jun 2003Allowed
Employers in relation to the Management of Chasnalla Colliery of Indian Iron and Steel Company Ltd. and Another Vs Presiding Officer, Central Govt. Tribunal No. 2 and Another
Jharkhand High Court · (2003) 3 JCR 634
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(B)
High Courts16 Jun 2003Dismissed
Hindustan Copper Limited Vs Mrs. Vijay Bhargava and Others
Jharkhand High Court · (2004) 2 JCR 138
Constitution of India, 1950 — Article 226
High Courts16 Jun 2003Allowed
Harpreet Dhaul Vs Pritam Singh and Others
Jharkhand High Court · (2005) ACJ 2145