High Courts02 May 2003Allowed
Ali Akhtar Quadri Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · AIR 2003 Jhar 74 : (2003) 2 BLJR 1219
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 27, 64(1)
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 37 of 62
High Courts02 May 2003Dismissed
The Tinplate Company of India Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 1666 : (2003) 3 JCR 317 : (2006) 143 STC 560
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226
High Courts01 May 2003
Central Coal Fields Ltd. Vs Deoraj Bartiya
Jharkhand High Court · (2003) 4 JCR 496
High Courts01 May 2003
Baleshwar Prasad Singh Vs Coal India Limited and Others
Jharkhand High Court · (2003) 2 JCR 730
Constitution of India, 1950 — Article 226
High Courts01 May 2003Allowed
Doman Bedia Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 734
Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 Apr 2003
Jai Krishna Prasad Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 457
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Sonaram Kachhap and Jagu Bodra and Another Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 629
Penal Code, 1860 (IPC) — Section 302, 307, 37
High Courts30 Apr 2003Dismissed
Bera Colliery Company Pvt. Ltd. Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2003) 2 JCR 628
Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 19
High Courts30 Apr 2003Dismissed
Bera Colliery Company Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Jharkhand High Court · (2003) 2 JCR 749
Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 19, 19(6), 19(8)
High Courts30 Apr 2003Dismissed
Ranchi Zila Nagrick Unayan Parisad H.E.C. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 571
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003
Hare Ram Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 366
High Courts30 Apr 2003
Prem Chandra Garg Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 458
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003Allowed
Ram Lakhan Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 638
High Courts29 Apr 2003Allowed
Subodh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 ACC 340 : (2003) 2 ACC 346 : (2003) 3 JCR 254
Central Motor Vehicles Rules, 1989 — Rule 68Motor Vehicles Act, 1988 — Section 68, 88(1)
High Courts29 Apr 2003Dismissed
State of Jharkhand Vs Sushil Murmu
Jharkhand High Court · (2003) 2 BLJR 1406
Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Apr 2003
Mahesh Kumar Saboo Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 580
High Courts29 Apr 2003
Bihar Co-operative Banks Employees Union Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 673
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003Dismissed
Jagarnath Sah Vs Chairman, Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 460
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003
Abhisekh Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 121
High Courts28 Apr 2003Dismissed
Munshi Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) CriLJ 4177 : (2003) AIR Jhar HCR 1169 : (2003) 3 CurCriR 655 : (2003) 2 JCR 731
Penal Code, 1860 (IPC) — Section 395