COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 36 of 62

High Courts07 May 2003Dismissed

B.P. Singh @ Brij Pal Singh and Others Vs State of Jharkhand

Jharkhand High Court · (2003) 3 JCR 77

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 407, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts07 May 2003Dismissed

Keshav Kumar Roy Vs State of Jharkhand and Others

Jharkhand High Court · (2003) CriLJ 3656 : (2003) AIR Jhar HCR 999 : (2003) 9 AllIndCas 209 : (2003) 3 CurCriR 514 : (2003) 3 JCR 78 : (2003) 2 JLJR 772

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts07 May 2003Dismissed

Bokaro Ispat Kamgar Union Vs The Chairman, SAIL Ispat Bhawan and Others

Jharkhand High Court · (2003) 4 LLJ 649 : (2003) 3 JCR 663

Co-operative Societies Act, 1912 — Section 14

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High Courts07 May 2003Dismissed

Sukar Sao and Others Vs State of Jharkhand

Jharkhand High Court · (2003) 2 DMC 531 : (2003) 3 JCR 325

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

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High Courts06 May 2003Dismissed

Maheshwar Singh @ M. Singh Vs Tata Engineering and Locomotive Company Ltd. and Another

Jharkhand High Court · (2003) 4 JCR 307 : (2004) 2 LLJ 55 : (2004) 100 FLR 41

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

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High Courts06 May 2003

Braj Ballabh Pathak Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 591b

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High Courts06 May 2003Dismissed

Dr. K.M. Prasad and Others Vs Union of India (UOI)

Jharkhand High Court · (2003) 51 BLJR 1313 : (2003) 3 JCR 452

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Management Act, 1999 — Section 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 56, 64(2), 9

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High Courts06 May 2003

Central Coalfields Ltd. and Others Vs Alok Glass Industries and Another

Jharkhand High Court · (2004) 2 JCR 619

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High Courts06 May 2003Allowed

Haripoda Mardi and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2004) CriLJ 345 : (2004) AIR Jhar HCR 179 : (2003) 2 BLJR 1241 : (2003) 3 JCR 482 : (2006) 2 JLJR 569

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts05 May 2003Dismissed

Parme Hansda and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 727

Penal Code, 1860 (IPC) — Section 304, 342

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High Courts05 May 2003Allowed

Tanti Murmu Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) CriLJ 2769 : (2003) 2 JCR 728 : (2003) CriLJ 2769

Penal Code, 1860 (IPC) — Section 307

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High Courts05 May 2003

Birsa Agricultural University and Others Vs Ram Pravesh Singh

Jharkhand High Court · (2004) 1 JCR 434

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High Courts02 May 2003Allowed

State of Jharkhand and Others Vs Ashok Tiwari

Jharkhand High Court · (2004) 2 LLJ 715 : (2004) 2 JCR 231

Industrial Disputes Act, 1947 — Section 25F

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High Courts02 May 2003Dismissed

Binay Mukherjee and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2003) 3 JCR 490

Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts02 May 2003

Motilal Saw and Others Vs A.K. Chouhan, Director-cum-Secretary of Health and Others

Jharkhand High Court · (2003) 3 JCR 456

Contempt of Courts Act, 1971 — Section 11, 12

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High Courts02 May 2003Dismissed

Ram Badan Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 8

Bihar Civil Services (Executive Branch) and the Bihar Junior Civil Services (Recruitment) Rules, 1951 — Rule 6Bihar Reorganisation Act, 2000 — Section 2, 84, 85Constitution of India, 1950 — Article 226

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High Courts02 May 2003Allowed