High Courts02 Apr 2003Allowed
Tapan Kumar Mukherjee Vs Paulus Soren and Others
Jharkhand High Court · (2003) 2 JCR 710
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 115
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 43 of 62
High Courts02 Apr 2003Dismissed
R.A. Sharma and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 601
Constitution of India, 1950 — Article 226
High Courts02 Apr 2003Allowed
Parmeshwar Kol and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 455
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts02 Apr 2003Allowed
Rambriksha Bhuian Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 51 BLJR 885 : (2003) 2 JCR 450
Arms Act, 1959 — Section 25A, 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 293(4)Explosive Substances Act, 1908 — Section 3, 5
High Courts02 Apr 2003
Jasim Mian and Another and Aziruddin Mian @ Azharuddin Mian and Others Vs State of Bihar
Jharkhand High Court · (2003) 2 JCR 491
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts02 Apr 2003Allowed
Brahma Deo Choudhary Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 710b
Constitution of India, 1950 — Article 226
High Courts02 Apr 2003Dismissed
Ajay Kumar Pandey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 433
High Courts02 Apr 2003Dismissed
Ram Chandra Kandu and Another Vs Aditya Prasad, Manoj and Dinesh Prasad and Another
Jharkhand High Court · (2003) 2 BLJR 1033 : (2003) 3 JCR 392
High Courts02 Apr 2003Dismissed
Anugrah Singh and Another Vs Bal Krishna Lal
Jharkhand High Court · (2004) 1 JCR 47
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Apr 2003Dismissed
Tula Sardar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 51 BLJR 858 : (2003) 2 JCR 440
Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 2003Dismissed
K.C. Majumdar and Another Vs State of Bihar and Another
Jharkhand High Court · (2003) 3 LLJ 448
Bihar Factories Rules, 1950 — Rule 62Factories Act, 1948 — Section 105, 105(1), 2, 92
High Courts01 Apr 2003Dismissed
State of Bihar and Others Vs Dr. Kirti Narain Jha and Others
Jharkhand High Court · (2004) 1 JCR 519
Bihar Pension Rules, 1950 — Rule 43
High Courts01 Apr 2003
Ratnesh Kumar Verma Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 48
Constitution of India, 1950 — Article 226
High Courts01 Apr 2003Allowed
Smt. Miliscent Panna Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 509
Constitution of India, 1950 — Article 226
High Courts01 Apr 2003Dismissed
D. Ganesh Rao Patnaik and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 477
Bihar Reorganisation Act, 2000 — Section 34, 73Bihar Superior Judicial Service Rules, 1951 — Rule 15, 15(1), 15(2), 16Constitution of India, 1950 — Article 214, 226, 233, 235
High Courts01 Apr 2003Dismissed
Subernarekha Coal Complex (P) Ltd. Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2003) 2 JCR 488
High Courts01 Apr 2003
Rajendra Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 351
Bihar Finance Act, 1981 — Section 25A
High Courts01 Apr 2003
Harendra Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 668
Border Security Force Act, 1968 — Section 113, 114, 117
High Courts31 Mar 2003
Baidnath Mishra Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 121
High Courts31 Mar 2003
Md. Talib Siddiquee Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2003) 3 JCR 154
Constitution of India, 1950 — Article 226