High Courts27 Mar 2003Allowed
Kailash Behari Modi Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 61
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 45 of 62
High Courts26 Mar 2003
Madhuri Kumari Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 51 BLJR 896 : (2003) 2 JCR 444
Contempt of Courts Act, 1971 — Section 2
High Courts26 Mar 2003Allowed
Dhurub Deo Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 103
Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 226Railway Protection Force Act, 1957 — Section 10
High Courts26 Mar 2003
Bachcha Prasad Pathak Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 55
Bihar Service Code, 1952 — Rule 97Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Dismissed
Bahadur Bedia Vs State of Jharkhand and Others
Jharkhand High Court · (2004) CriLJ 1356 : (2004) AIR Jhar HCR 652 : (2003) 12 AllIndCas 649 : (2003) 4 JCR 108
Forest (Bihar Amendment) Act, 1990 — Section 52Forest Act, 1927 — Section 33, 41, 42
High Courts26 Mar 2003
Kewal Singh Yadav Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 18
Bihar (Now Jharkhand) Service Code, 1952 — Rule 97Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Allowed
Subodh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2003 Jhar 72 : (2003) 3 JCR 690
Motor Vehicles Act, 1988 — Section 71(4)
High Courts26 Mar 2003Allowed
Ram Dulari Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 693
Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Dismissed
Haroon Rashid Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2003 Jhar 76 : (2003) 3 JCR 370
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 62, 9
High Courts26 Mar 2003Allowed
Dharam Deo Narayan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 371
Bihar Pension Rules, 1950 — Rule 10Constitution of India, 1950 — Article 14, 226
High Courts26 Mar 2003Dismissed
Chandra Bhushan Jha and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 721
Bihar State Universities Act, 1976 — Section 67Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Allowed
Bhaiya Sarju Singh and Others Vs Bhaiya Suresh Singh and Others
Jharkhand High Court · (2003) 3 JCR 338
High Courts26 Mar 2003
Gaur Biswas and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 599
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003Allowed
Prof. (Dr.) Lal Mani Prasad Vs Ranchi University and Others
Jharkhand High Court · (2003) 3 JCR 64
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003
Man Sing Tudu and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 63
Constitution of India, 1950 — Article 14, 226
High Courts25 Mar 2003
Sushil Kumar Rao Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 25
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003Allowed
Jagdish Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 352
High Courts24 Mar 2003Allowed
Nirmal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 97 FLR 368 : (2003) 2 JCR 505 : (2003) 2 LLJ 659
Minimum Wages Act, 1948 — Section 20(2)
High Courts24 Mar 2003Dismissed
Chamundeshwari Corporation Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 862 : (2003) 2 JCR 552
Constitution of India, 1950 — Article 226