High Courts08 Apr 2003Dismissed
Ramhari Lal Srivastava and Others Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 502
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 42 of 62
High Courts08 Apr 2003
Deobrat Sahay Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 BLJR 1059 : (2003) 2 JCR 610
Constitution of India, 1950 — Article 226
High Courts08 Apr 2003
National Insurance Company Ltd. Vs Gopal Prasad and Others
Jharkhand High Court · (2004) 1 ACC 159 : (2003) 2 JCR 708
Motor Vehicles Act, 1988 — Section 173
High Courts08 Apr 2003
Ramavtar Prasad Gupta Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 BLJR 1140 : (2003) 3 JCR 343
Bihar Reorganisation Act, 2000 — Section 53
High Courts08 Apr 2003Dismissed
Sushil Kumar Dubey and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2003) 2 BLJR 1243 : (2003) 2 DMC 706
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts08 Apr 2003
Khiru Rabidas Vs State of Jharkhand
Jharkhand High Court · (2003) CriLJ 3658 : (2003) AIR Jhar HCR 1016 : (2004) 1 DMC 539
Penal Code, 1860 (IPC) — Section 304B
High Courts08 Apr 2003
Rama Kant Tiwari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 662
High Courts08 Apr 2003Dismissed
Lal Madhusudan Nath Shadeo Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 593
Bihar Minor Mineral Concession Rules, 1972 — Rule 17, 21Constitution of India, 1950 — Article 226
High Courts07 Apr 2003Allowed
Managing Committee of Delhi Public School and Another Vs Manoranjan Prasad Sinha
Jharkhand High Court · (2003) 4 CCC 291 : (2003) 4 JCR 300
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 14, 34, 41
High Courts07 Apr 2003
Md. Zaul Mian and Another Vs Md. Shamim and Another
Jharkhand High Court · (2003) 3 JCR 398
High Courts07 Apr 2003Allowed
Rajiw Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 20
Bihar Reorganisation (Amendment) Act, 2002 — Section 84, 85Bihar Reorganisation Act, 2000 — Section 84, 85Constitution of India, 1950 — Article 226
High Courts07 Apr 2003Dismissed
Dalia Devi and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 690
High Courts07 Apr 2003
Smt. Pratima Pradhan Vs Presiding Officer-cum-Authority Labour Court and Another
Jharkhand High Court · (2003) 3 JCR 395
Bihar Shops and Establishments Act, 1953 — Section 26Constitution of India, 1950 — Article 226
High Courts07 Apr 2003
Bhola Nath Tiwari and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 332
Constitution of India, 1950 — Article 226, 227
High Courts03 Apr 2003Dismissed
Pyare Darbey and Others Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 674
Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts03 Apr 2003Allowed
State Bank of India Vs Hanuma Tiomber Trading Company and Others
Jharkhand High Court · (2004) 1 BC 259 : (2003) 2 BLJR 1240 : (2003) 3 JCR 676
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts03 Apr 2003Dismissed
Rameshwar Vs Presiding Officer and Another
Jharkhand High Court · (2003) 3 JCR 345
Industrial Disputes Act, 1947 — Section 11A
High Courts02 Apr 2003Dismissed
Niranjan Chatterjee and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 DMC 313
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 498A
High Courts02 Apr 2003Allowed
Saifuddin Ansari Vs State of Bihar and Another
Jharkhand High Court · (2004) CriLJ 1516 : (2003) 2 JLJR 524 : (2004) 2 RCR(Criminal) 925
Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3, 4
High Courts02 Apr 2003
Ram Chandra Kandu and Another Vs Aditya Prasad and Others
Jharkhand High Court · (2003) 3 ACC 334