COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 39 of 62

High Courts23 Apr 2003Allowed

Ganesh Kumar Agarwal and Another Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 827

Bihar Finance Act, 1931 — Section 31Bihar Trade Articles (Licences Unification) Order, 1984 — Section 2(L)Constitution of India, 1950 — Article 226

High Courts22 Apr 2003

Indian Iron and Steel Company Ltd. and Another Vs Rashtriya Koila Mazdoor Congress and Others Bharat Coking Coal Ltd. Vs Janta Mazdoor Sangh and Others

Jharkhand High Court · (2003) 2 BLJR 1152 : (2003) 3 JCR 401 : (2003) 3 LLJ 531

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

High Courts22 Apr 2003Allowed

Ramdeo Mahto Vs State of Bihar and Another

Jharkhand High Court · (2003) 3 JCR 686

Constitution of India, 1950 — Article 226

High Courts22 Apr 2003

Basmatiya Devi Vs Central Coal Fields Ltd. and Others

Jharkhand High Court · (2003) 3 JCR 715

High Courts22 Apr 2003Allowed

Bhanu Pratap Lall Vs B.C.C.L. and Others

Jharkhand High Court · (2003) 3 JCR 830

Constitution of India, 1950 — Article 226

High Courts22 Apr 2003Dismissed

Ashok Kumar Mujoo Vs State of Jharkhand

Jharkhand High Court · (2003) 51 BLJR 1017 : (2003) 2 JCR 645

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 13(2)

High Courts22 Apr 2003Dismissed

J.N. Singh Vs State of Jharkhand

Jharkhand High Court · (2003) 51 BLJR 1013 : (2003) 2 JCR 646

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 13(2)

High Courts22 Apr 2003

Chaibasa Prakhand Matsyajibi Sahyog Samathi Ltd. and Edmond Kerketta Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 679

Constitution of India, 1950 — Article 226

High Courts22 Apr 2003Allowed

Dr. Arjun Prasad Sinha Vs Hon'ble Chancellor Jharkhand, University Ranchi and Others

Jharkhand High Court · (2003) 2 JCR 651

Bihar Reorganisation Act, 2000 — Section 65, 66, 85Bihar State Universities Act, 1976 — Section 57(1)

High Courts21 Apr 2003Dismissed

Sadhu Sharan Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 712

Bihar Pension Rules, 1950 — Rule 43(B)Civil Services (Classification, Control and Appeal) Rules — Rule 55

High Courts21 Apr 2003Dismissed

Smt. Katrina Toppo Vs Matilda Urain and Others

Jharkhand High Court · (2003) 3 BLJR 1770 : (2004) 2 JCR 378

Chotanagpur Tenancy Act, 1908 — Section 71, 71A

High Courts21 Apr 2003Dismissed

Radha Mahto and Others Vs State of Jharkhand

Jharkhand High Court · (2003) CriLJ 2858 : (2003) 2 JCR 692

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

High Courts21 Apr 2003Allowed

Bablu Chandra Gorain Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) CriLJ 2862 : (2003) 3 CurCriR 99 : (2003) 2 JCR 643

Penal Code, 1860 (IPC) — Section 376

High Courts21 Apr 2003Dismissed

Somra Oraon Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) CriLJ 3093 : (2003) 2 JCR 648

Penal Code, 1860 (IPC) — Section 376

High Courts21 Apr 2003Dismissed

Deoki Devi Vs State of Jharkhand

Jharkhand High Court · (2003) 2 JCR 682

Penal Code, 1860 (IPC) — Section 302

High Courts18 Apr 2003

Awadesh Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 660

High Courts18 Apr 2003

Sabir Ansari Vs Ranchi University and Others Dr. Sushila Saha Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 1 JCR 671

High Courts17 Apr 2003Dismissed

National Insurance Company Ltd. Vs Anupama Nilam Tigga and Others

Jharkhand High Court · (2003) 3 JCR 600

Motor Vehicles Act, 1988 — Section 173

High Courts17 Apr 2003Dismissed

Shyam Kant Kartikey Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 656

Bihar Reorganisation Act, 2000 — Section 72, 89, 89(1), 89(2)Constitution of India, 1950 — Article 226

High Courts17 Apr 2003Dismissed

Ramakrishna Math Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 672

Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226