High Courts24 Mar 2003Allowed
Durga Thakur Vs Commissioner North Chhotanagpur Division and Others
Jharkhand High Court · (2003) 2 JCR 745
Bhoodan Yagna Act, 1954 — Section 10, 16
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 46 of 62
High Courts24 Mar 2003
Mahabir Prasad Rungta Vs Coal India Limited and Others
Jharkhand High Court · (2003) 3 JCR 59
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003Dismissed
Debendra Gope and Another Vs Komli Devi and Others
Jharkhand High Court · (2003) 3 JCR 121
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts24 Mar 2003
Dr. Tushar Kanti Ganguly Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 692
High Courts24 Mar 2003Allowed
Jaiwanti Tidu Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 380
Constitution of India, 1950 — Article 226
High Courts22 Mar 2003
Damodar Kumar Ojha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 597
Bihar Reorganisation Act, 2000 — Section 53
High Courts22 Mar 2003
Managing Committee of Ekra Mosque and Another and Motiur Rehman Vs State of Bihar and Others
Jharkhand High Court · AIR 2004 Jhar 3 : (2003) AIR Jhar HCR 1055 : (2003) 4 JCR 122 : (2003) 2 JLJR 428
Waqf Act, 1954 — Section 21(2), 25, 26, 43A, 62Waqf Act, 1995 — Section 112, 43, 64(4)
High Courts22 Mar 2003
Md. Jamiruddin Ansari and Another Vs Rachna Misra and Others
Jharkhand High Court · (2005) 1 ACC 606
Motor Vehicles Act, 1988 — Section 166
High Courts22 Mar 2003Dismissed
Navin Kumar Dwivedi Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 504
Constitution of India, 1950 — Article 226
High Courts22 Mar 2003Allowed
Bharat Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 ARBLR 28 : (2003) 2 BLJR 1072 : (2003) 2 JCR 723
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts22 Mar 2003
Jagdish Choubey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 23
Bihar Service Code, 1952 — Rule 97Constitution of India, 1950 — Article 226
High Courts22 Mar 2003Dismissed
Gorakh Nath Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 368
Bihar Reorganisation Act, 2000 — Section 72Constitution of India, 1950 — Article 226
High Courts22 Mar 2003
Central Coal Fields Limited and Others Vs Deputy Commissioner and Others
Jharkhand High Court · (2003) 3 JCR 670
Land Acquisition Act, 1894 — Section 18, 28A
High Courts22 Mar 2003Allowed
Ravi Shankar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 733
High Courts21 Mar 2003Allowed
Kishore Kumar Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 448 : (2003) 97 FLR 936 :
High Courts21 Mar 2003
M.G.P. Workers Union Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 377
High Courts21 Mar 2003
Hemal Mian Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1503
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(4)
High Courts21 Mar 2003Dismissed
Smt. Ranjana Paul Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 1505 : (2003) 2 JLJR 5044
Criminal Procedure Code, 1973 (CrPC) — Section 13, 397(3), 482
High Courts21 Mar 2003Dismissed
Subhash Prasad Saw Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 390
Constitution of India, 1950 — Article 226Jharkhand Co-operative Societies Act, 1935 — Section 14(6)
High Courts20 Mar 2003Dismissed
Man Mohan Grover Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 701
Bihar Private Forest Act, 1947 — Section 14, 20Forest (Conservation) Act, 1980 — Section 2