High Courts12 May 2003Dismissed
Sarjug Turi and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) CriLJ 2864
Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 35 of 62
High Courts12 May 2003
Bharat Coking Coal Limited and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 1797 : (2004) 2 JCR 382
Chotanagpur Tenancy Act, 1908 — Section 46, 49
High Courts12 May 2003Allowed
Niranjan Mahli and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 BLJR 1593 : (2003) 3 JCR 492
Chotanagpur Tenancy Act, 1908 — Section 49, 49(5), 71A
High Courts12 May 2003Allowed
Nirmal Kumar Mehta Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 BLJR 1607
Penal Code, 1860 (IPC) — Section 324
High Courts09 May 2003Allowed
New India Assurance Company Ltd. Vs Jaso Devi and Another
Jharkhand High Court · (2004) 2 LLJ 510 : (2005) ACJ 1033 : (2004) 1 ACC 645 : (2005) ACJ 103
Workmens Compensation Act, 1923 — Section 30
High Courts09 May 2003Dismissed
Md. Siraj Mistri Vs Mazahrul Haque and Another
Jharkhand High Court · (2003) 2 BLJR 1599 : (2003) 3 JCR 545
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73
High Courts09 May 2003
Ravi Shankar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 505
Constitution of India, 1950 — Article 226
High Courts09 May 2003Allowed
G.B. Engineers Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1643 : (2003) 3 JCR 450
Bihar Finance Act, 1981 — Section 43Constitution of India, 1950 — Article 226
High Courts09 May 2003Allowed
Smt. Sushila M. Maru and Another Vs Chittaranjan M. Maru
Jharkhand High Court · (2005) 2 JCR 546
High Courts08 May 2003
New India Assurance Company Ltd. Vs Tuniya Devi and Others
Jharkhand High Court · (2003) 3 ACC 564
Employees Compensation Act, 1923 — Section 30, 4, 4A
High Courts08 May 2003
Ishwardeo Pandey Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 449
Constitution of India, 1950 — Article 226
High Courts08 May 2003Allowed
Binod Paswan and Another Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 4921 : (2003) 2 BLJR 1224 : (2004) 3 RCR(Criminal) 475
Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 304B
High Courts08 May 2003Dismissed
The Workmen Represented by Bihar Engineering Kamgar Union Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2003) 2 BLJR 1245
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts08 May 2003
Smt. Bhabani Ghosh Vs Kulwant Singh and Another
Jharkhand High Court · (2003) 3 JCR 486
Motor Vehicles Act, 1988 — Section 166
High Courts08 May 2003Dismissed
Adityapur Industrial Area Development Authority Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 185 CTR 384 : (2003) 262 ITR 289 : (2003) 3 JCR 4
Constitution of India, 1950 — Article 285, 289, 289(1)Finance Act, 2002 — Section 10(20)
High Courts07 May 2003Dismissed
Shirin Fazalbhoy and Others Vs State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2004) CriLJ 1916 : (2004) AIR Jhar HCR 1108 : (2003) 3 EastCriC 177 : (2003) 3 JLJR 201
Criminal Procedure Code, 1973 (CrPC) — Section 201, 482Penal Code, 1860 (IPC) — Section 420
High Courts07 May 2003Dismissed
Bahadur Mahto Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2003) 3 JCR 591
High Courts07 May 2003Dismissed
T.K. Mishra Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2003) 3 JCR 590
High Courts07 May 2003Dismissed
Shyam Sundar and Another Vs Parbati Devi and Others
Jharkhand High Court · (2003) 3 JCR 586
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2003Allowed
Mostt. Chanda Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1228 : (2003) 3 JCR 489