High Courts05 Dec 2003Allowed
Purbasha Ghosh and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 52 BLJR 106 : (2004) 1 JCR 173
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 4 of 62
High Courts05 Dec 2003Dismissed
Himat Lal Walani Vs State of Jharkhand and Others
Jharkhand High Court · 2004) 1 BLJR 223 : (2004) 1 JCR 180
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52(3)
High Courts05 Dec 2003
Panchanan Sahay Vs State of Bihar and Another
Jharkhand High Court · (2004) 1 JCR 471
High Courts05 Dec 2003Allowed
Narayan Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 52 BLJR 480 : (2004) 1 JCR 324
Constitution of India, 1950 — Article 226
High Courts04 Dec 2003Allowed
Ramdayal Yadav and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 JCR 302
Penal Code, 1860 (IPC) — Section 149, 302, 380, 448
High Courts04 Dec 2003Dismissed
Smt. Rudramati Devi Vs Presiding Officer, Central Govt. Industrial Tribunal No. II and Another
Jharkhand High Court · (2004) 2 JCR 599
Constitution of India, 1950 — Article 226
High Courts03 Dec 2003
Shailesh Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCJR 57 : (2004) CriLJ 3030 : (2004) AIR Jhar HCR 1805 : (2004) 17 AllIndCas 478 : (2004) 1 Crimes 218 : (2004) 2 CurCriR 128 : (2004) 1 JCR 1
Contempt of Courts Act, 1971 — Section 11, 12, 2High Court of Jharkhand Rules, 2001 — Rule 398
High Courts03 Dec 2003Allowed
Md. Mister Azad Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 420
Constitution of India, 1950 — Article 226
High Courts03 Dec 2003Dismissed
Shiv Kumar Pramanik @ Sukumar Pramanik and Dulal Chandra Pramanik and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 427
Constitution of India, 1950 — Article 226
High Courts02 Dec 2003Dismissed
Purushottam Kumar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 52 BLJR 149 : (2004) 1 JCR 285
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2Bihar Reorganisation Act, 2000 — Section 72, 72(1)Civil Services (Classification, Control and Appeal) Rules — Rule 14
High Courts02 Dec 2003Dismissed
Ashok Kumar Sahani and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BLJR 145 : (2004) 1 JCR 5
Jharkhand Primary Teachers Appointment Rules, 2002 — Rule 2
High Courts02 Dec 2003Allowed
Charanjeet Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 13
Constitution of India, 1950 — Article 226
High Courts02 Dec 2003Dismissed
Lal Mohan Rai and Others Vs State of Bihar
Jharkhand High Court · (2004) 4 JCR 771
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts01 Dec 2003Dismissed
Khedu Mandal Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) 1 BLJR 126
Penal Code, 1860 (IPC) — Section 304, 307
High Courts01 Dec 2003
Sanwar Mal Agarwal @ Sanwar Mal Bansal Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 191
Bihar Public Land Encroachment Act, 1956 — Section 7
High Courts01 Dec 2003Dismissed
Dr. Yogendra Roy Vs Ranchi University and Others
Jharkhand High Court · (2004) 1 JCR 654
Bihar State Universities Act, 1976 — Section 58(10)Constitution of India, 1950 — Article 226
High Courts01 Dec 2003Dismissed
Birjhan Sao Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 1519 : (2004) 1 BLJR 446
Penal Code, 1860 (IPC) — Section 376
High Courts29 Nov 2003Dismissed
Central Coalfields Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BLJR 94
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts25 Nov 2003Dismissed
Colliery Karamchari Sangh Vs Union of India (UOI) and Another
Jharkhand High Court · (2004) 2 JCR 98
Industrial Disputes Act, 1947 — Section 10(2)
High Courts25 Nov 2003
Sona Ram Vs State of Jharkhand
Jharkhand High Court · (2004) 1 JCJR 78 : (2004) CriLJ 1925 : (2004) AIR Jhar HCR 1095 : (2004) 3 RecCriR 217 : (2004) 2 CurCriR 374 : (2004) 3 RCR(Criminal) 217
Criminal Procedure Code, 1973 (CrPC) — Section 384