COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 34 of 62

High Courts02 Jun 2003

Kamal Kumar Singhania and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 195

Bihar Public Land Encroachment Act, 1956 — Section 6Constitution of India, 1950 — Article 226Forest (Bihar Amendment) Act, 1990 — Section 66A

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High Courts02 Jun 2003Allowed

Maya Devi and Others Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 3 JCR 179

Bihar Pension Rules, 1950 — Rule 139, 43Constitution of India, 1950 — Article 226

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High Courts02 Jun 2003Allowed

Bahlen Balmuchu Vs State of Bihar and Others

Jharkhand High Court · (2003) CriLJ 3803 : (2003) AIR Jhar HCR 1020 : (2003) 3 JCR 198 : (2003) 3 JLJR 310

Constitution of India, 1950 — Article 226

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High Courts02 Jun 2003Dismissed

Sharafat Hussain Vs State of Bihar and Another

Jharkhand High Court · (2003) 3 JCR 102

Constitution of India, 1950 — Article 226

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High Courts02 Jun 2003Dismissed

State of Bihar (Now Jharkhand) Vs Karu Pandit and Others

Jharkhand High Court · (2003) 2 BLJR 1352 : (2003) 3 JCR 177

Criminal Procedure Code, 1973 (CrPC) — Section 360, 378(1)(5)Penal Code, 1860 (IPC) — Section 323, 341, 506

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High Courts14 May 2003Allowed

Suresh Prasad Sao Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 DMC 662

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B

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High Courts14 May 2003Dismissed

Regional Institute of Technology Vs Lakshmi Nath Sahu and Others

Jharkhand High Court · (2003) 3 JCR 483

Bihar Service Code, 1952 — Rule 275

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High Courts14 May 2003Dismissed

Robert Toppo Vs The State of Jharkhand and Others

Jharkhand High Court · (2003) 2 BLJR 1222 : (2003) 3 JCR 487 : (2003) 3 LLJ 810

Minimum Wages Act, 1948 — Section 20(3)

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High Courts14 May 2003

Md. Asad Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 508

Constitution of India, 1950 — Article 226

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High Courts14 May 2003Allowed

Khaita Oraon and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 3 JCR 46

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts14 May 2003Allowed

Ratan Mahto and Others Vs The State of Bihar (Now Jharkhand) and Another

Jharkhand High Court · (2003) 2 BLJR 1585 : (2004) 1 DMC 624

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts14 May 2003Dismissed

Awadesh Narayan Sinha Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 494

Constitution of India, 1950 — Article 226

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High Courts14 May 2003Dismissed

Azad Ansari etc. Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 3 JCR 38

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts14 May 2003Dismissed

Sudarshan Prasad Bhagat Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 765

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52

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High Courts14 May 2003

The Indian Iron and Steel Company Ltd. and Another Vs Smt. Shamima Bano and Others

Jharkhand High Court · (2004) 1 JCR 686

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High Courts13 May 2003Allowed

Employers in relation to the Management of Kuya Colliery of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal and Others

Jharkhand High Court · (2003) 3 JCR 2 : (2003) 3 LLJ 992

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 27F

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High Courts13 May 2003

Their Workmen through the Secretary, Bihar Colliery Kamgar Union Vs Employers in relation to the Management of Kuya Colliery of Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2003) CriLJ 3221 : (2003) 3 JLJR 357 : (2003) 3 JCR 1

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12Industrial Disputes Act, 1947 — Section 17B

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High Courts13 May 2003Dismissed

Satyapal Verma Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2004 Jhar 69 : (2004) AIR Jhar HCR 822 : (2003) 4 JCR 481

Constitution of India, 1950 — Article 226, 48A, 51AWild Life (Protection) Act, 1972 — Section 33, 35(8)

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High Courts13 May 2003Dismissed

Gidwar Aghan Oraon Vs The State of Jharkhand and Others

Jharkhand High Court · (2003) 2 BLJR 1215 : (2003) 3 JCR 484

Criminal Procedure Code, 1973 (CrPC) — Section 24(4), 24(5)

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High Courts12 May 2003Dismissed

Shiv Dani Singh Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2004) CriLJ 338 : (2004) AIR Jhar HCR 168 : (2003) 2 EastCriC 512

Penal Code, 1860 (IPC) — Section 304A

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