High Courts04 Mar 2003
Mrs. Zaira Nishat Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 501
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 49 of 62
High Courts04 Mar 2003
Samin Ansari Vs Hindustan Steel Works Construction Ltd. and Another
Jharkhand High Court · (2003) 4 JCR 354
High Courts04 Mar 2003Dismissed
Heavy Engineering Corporation Ltd. Vs Surendra Kumar and Others
Jharkhand High Court · (2003) 4 JCR 133
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts03 Mar 2003Allowed
Dilip Kumar Das Vs Palamau Kshetriya Gramin Bank and Others
Jharkhand High Court · (2003) 3 JCR 698
High Courts03 Mar 2003Allowed
Gaya Singh Vs The Chairman Coal India Ltd. and Others
Jharkhand High Court · (2003) 4 LLJ 730 : (2003) 51 BLJR 869 : (2003) 2 JCR 514
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Dismissed
Uma Shankar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 502
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Dismissed
Steel Authority of India Ltd. Vs Pee Kay Enterprises Engineers and Contractors
Jharkhand High Court · (2003) 2 CCC 146 : (2003) 2 JCR 169
Arbitration Act, 1940 — Section 30, 39
High Courts03 Mar 2003Allowed
Ashiana Housing and Finance (India) Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 188
Bihar Co-operative Societies Act, 1935 — Section 41, 48
High Courts03 Mar 2003Allowed
Bodho Sah and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) CriLJ 4215 : (2003) AIR Jhar HCR 1162 : (2003) 2 Crimes 151 : (2003) 2 JCR 213 : (2003) 2 JLJR 316
Penal Code, 1860 (IPC) — Section 376
High Courts03 Mar 2003Allowed
Union of India (UOI) Vs Builders Enterprises and Others
Jharkhand High Court · (2003) 2 CCC 143 : (2003) 2 BC 432 : (2003) 2 JCR 222
Arbitration Act, 1940 — Section 34
High Courts03 Mar 2003Dismissed
State of Jharkhand and Another Vs Km. Suman and Others, Pramilla Kumari, Arti Kumari and Others, Ram Naresh Pandey, Prabha Kumari, Dinesh Kumar Pandey and Another and Hemkanta and Another
Jharkhand High Court · (2003) TLJHAR 2003 : (2003) 3 LLJ 951 : (2003) 2 JCR 171
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Dismissed
Rajendra Prasad Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 752
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts03 Mar 2003Allowed
Ram Kishun Mahto Vs J.S.E.B. and Others
Jharkhand High Court · (2003) 2 JCR 400
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Allowed
Food Corporation of India Vs Munnalal Jain, Ex-handling Transport Contractor
Jharkhand High Court · (2003) 2 JCR 392
Arbitration Act, 1940 — Section 30, 34, 39(1)
High Courts03 Mar 2003
Ramchandson and Company Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 349
High Courts03 Mar 2003Allowed
Jhupru Degri Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 600b
High Courts03 Mar 2003Dismissed
Bhawani Press Metal and Body Building Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 278
High Courts03 Mar 2003Allowed
Annapurna Mistanya Bhandar Vs Satya Narain Dudhani and Others
Jharkhand High Court · (2003) 2 JCR 424
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Mar 2003Dismissed
Ladu Munda @ Ludu Munda and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 458
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Dismissed
Saraswati Devi Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1512 : (2003) 2 JLJR 543
Criminal Procedure Code, 1973 (CrPC) — Section 311