COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 33 of 62

High Courts16 Jun 2003

Pinki Kumari Vs State of Jharkhand and Another

Jharkhand High Court · (2003) CriLJ 4019 : (2003) AIR Jhar HCR 1126 : (2003) 3 JCR 220 : (2006) 3 JLJR 166

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 376, 417, 493

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High Courts13 Jun 2003Dismissed

Brian Sidney Mendies and Another Vs Secretary Bishop West Scott School and Others

Jharkhand High Court · (2005) ACJ 1070 : (2004) 2 ACC 466 : (2004) 1 JCR 245

Workmens Compensation Act, 1923 — Section 2, 3, 30

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High Courts13 Jun 2003Dismissed

Batori Mandal and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2003) 3 JCR 218

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325

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High Courts13 Jun 2003Dismissed

Janardan Prasad Vs State of Jharkhand and Another

Jharkhand High Court · (2003) 3 JCR 214

Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts13 Jun 2003Allowed

Smt. Aren Minz Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 226

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High Courts13 Jun 2003Allowed

Govind Mahto and Others Vs State of Jharkhand

Jharkhand High Court · (2003) 3 JCR 176

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts13 Jun 2003Allowed

Bhim Mahto and Others Vs State of Bihar

Jharkhand High Court · (2004) 1 DMC 779 : (2003) 3 JCR 113

Penal Code, 1860 (IPC) — Section 304B, 34

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High Courts13 Jun 2003Dismissed

Bhikha Bhai Patel Vs State of Bihar and Another

Jharkhand High Court · (2003) 3 JCR 216

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 406

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High Courts13 Jun 2003Dismissed

Manoj Jha Vs State of Jharkhand and Another

Jharkhand High Court · (2003) CriLJ 3807 : (2003) AIR Jhar HCR 1025 : (2003) 3 JCR 212 : (2006) 3 JLJR 82 : (2004) 1 DMC 513

Criminal Procedure Code, 1973 (CrPC) — Section 125, 311, 482

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High Courts12 Jun 2003Allowed

Steel Authority of India Ltd. Vs Hriday Nath Pandey and Others

Jharkhand High Court · (2003) 3 JCR 108

Constitution of India, 1950 — Article 226

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High Courts12 Jun 2003Allowed

Dharnidhar Mahato and Bibhuti Bhushan Gope Vs State of Bihar (Now State of Jharkhand) and Others

Jharkhand High Court · (2003) 3 JCR 165

Constitution of India, 1950 — Article 226

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High Courts12 Jun 2003Allowed

Employers in relation to the Management of Moonidih Project of BCCL Vs Presiding Officer, CGIT and Others

Jharkhand High Court · (2003) 3 JCR 605

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts12 Jun 2003Allowed

Ramesh Gandhi, Rajesh Gandhi and Sati Nath Bhattacharjee Vs State of Jharkhand

Jharkhand High Court · (2004) CriLJ 1037 : (2003) 3 JCR 245

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts03 Jun 2003

Weldon Vyapar Private Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 95

Constitution of India, 1950 — Article 226

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High Courts03 Jun 2003Dismissed

Pabitra Das Vs Lachmi Narayan Gupta and Others

Jharkhand High Court · (2003) 3 JCR 94

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts03 Jun 2003Allowed

Jai Nath Ram Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 112

Constitution of India, 1950 — Article 226

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High Courts03 Jun 2003Dismissed

Arun Kumar Trivedi Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 97

Constitution of India, 1950 — Article 62

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High Courts03 Jun 2003Dismissed

Maharaj Sharan Singh Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 103

Constitution of India, 1950 — Article 226Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 157

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High Courts03 Jun 2003Allowed

Diwakar Tiwary Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 CCC 308 : (2003) 3 JCR 104

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 27, 47A, 64

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High Courts03 Jun 2003Dismissed

Vidya Devi Vs Badri Yadav

Jharkhand High Court · (2003) 4 CCC 60 : (2003) 3 JCR 422

Civil Procedure Code, 1908 (CPC) — Section 151, 47

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