High Courts31 Jan 2003
Sharda Construction Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 67 : (2003) 2 BC 547 : (2003) 2 JCR 67
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 55 of 62
High Courts31 Jan 2003Allowed
Sanatan Diggi Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) 2 Crimes 276 : (2003) 1 JCR 643
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2003
State of Jharkhand Vs Saiyad Rizwan
Jharkhand High Court · (2003) CriLJ 2098 : (2003) 1 CurCriR 399 : (2003) 2 JCR 235 : (2003) 2 JLJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 201, 302, 34, 380, 411
High Courts31 Jan 2003
Awash Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 192
Bihar Minor Mineral Concession Rules, 1972 — Rule 40(10)
High Courts31 Jan 2003Allowed
Arun Kumar Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 2 DMC 412 : (2003) 2 JCR 521
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts31 Jan 2003
Kapil Muni Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 64
High Courts31 Jan 2003
Ajit Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 143
High Courts30 Jan 2003
Smt. Shyama Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 49
High Courts30 Jan 2003Allowed
Indian Aluminium Company Ltd., etc. Vs Regional Labour Commissioner (Central), etc. and Others
Jharkhand High Court · (2003) 97 FLR 587 : (2003) 2 JCR 26 : (2003) 2 LLJ 818
Constitution of India, 1950 — Article 226Payment of Gratuity (Amendment) Act, 1976 — Section 4(6)Payment of Gratuity Act, 1972 — Section 4(1), 4(6)
High Courts30 Jan 2003Dismissed
Manoranjan Tewari Vs Bokaro Steel Employee's (OPM Mills Zones) Co-operative Credit Society Ltd. and Others
Jharkhand High Court · (2003) 2 JCR 143
Constitution of India, 1950 — Article 12, 226Co-operative Societies Act, 1975 — Section 48
High Courts30 Jan 2003
Rajendra Prasad Burnwal and Others Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 376
Constitution of India, 1950 — Article 226
High Courts30 Jan 2003Allowed
Vrigue Nandan Rai Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 2 JCR 60
Penal Code, 1860 (IPC) — Section 144, 379, 447
High Courts30 Jan 2003
Secretary to the Government Ministry of Home Affairs and Another Vs Vice Chairman, Central Administrative Tribunal, Patna Bench and Others
Jharkhand High Court · (2004) 2 JCR 289
Constitution of India, 1950 — Article 226
High Courts30 Jan 2003
New India Assurance Co. Ltd. etc. Vs Turki Kui and Others etc.
Jharkhand High Court · (2003) 2 ACC 437 : (2003) 2 JCR 412
Motor Vehicles Act, 1939 — Section 92A
High Courts29 Jan 2003Dismissed
Shanti Cements Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 71 : (2003) 2 BC 408
Constitution of India, 1950 — Article 226
High Courts29 Jan 2003Allowed
The Oriental Insurance Co. Ltd. Vs Rahim Ansari and Others
Jharkhand High Court · (2003) 1 JCR 622 : (2003) 2 ACC 365
Motor Vehicles Act, 1988 — Section 147
High Courts29 Jan 2003Allowed
Sanjay Lodha and Raj Kumar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 641 : AIR 2003 Jhar 64 : (2003) 1 JCR 641
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 1D, 2(4), 34Forest Act, 1927 — Section 2(4)(B(C)
High Courts29 Jan 2003Allowed
Jagdish Mehta Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 525
Forest Act, 1927 — Section 30, 33, 41, 42
High Courts29 Jan 2003Allowed
Sunil Kumar Sinha Vs Hon'ble Chancellor of Universities and Others
Jharkhand High Court · (2003) 2 BLJR 1134 : (2003) 4 JCR 110
Bihar State Universities Act, 1976 — Section 9(7)
High Courts29 Jan 2003
Birsai Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 2
Contempt of Courts Act, 1971 — Section 2B(12)