COURT ARCHIVE

Jharkhand High Court judgments, 2003

1,222 judgments · page 56 of 62

High Courts28 Jan 2003Allowed

Dwarika Sonar and Others Vs Most Bilguli and Others

Jharkhand High Court · (2003) 2 CCC 306 : (2003) 2 JCR 134

Chotanagpur Tenancy Act, 1908 — Section 258, 84(3), 84(3), 87(1)Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65

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High Courts28 Jan 2003

Ispat Nagari Sahkari Grih Nirman Samiti Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 51 BLJR 768 : (2003) 2 JCR 520

Bihar Co-operative Societies Act, 1935 — Section 41(3), 41(6)Constitution of India, 1950 — Article 226

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High Courts28 Jan 2003Dismissed

Management of Delhi Public School Vs Presiding Officer and Another

Jharkhand High Court · (2003) 2 JCR 152

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts28 Jan 2003Dismissed

Dinesh Kumar @ Dinesh Prasad Vs Ram Janam Sharma

Jharkhand High Court · (2003) 51 BLJR 478 : (2003) 2 JCR 19

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts28 Jan 2003

Ganesh Prasad Tiwari Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2003) 2 JCR 25

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High Courts27 Jan 2003Dismissed

Deo Kumar Bannerjee and Others Vs Ashok Kumar Keshri and Others

Jharkhand High Court · (2003) 2 JCR 48

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High Courts27 Jan 2003

State of Bihar Vs Jagarnath Mandal and Others

Jharkhand High Court · (2003) 2 JCR 193

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High Courts27 Jan 2003

Pradeep Cement Pvt. Ltd. Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 4 JCR 378

Constitution of India, 1950 — Article 226

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High Courts27 Jan 2003Allowed

Rajendra Prasad Singh and Others Vs Gulam Rasool and Others

Jharkhand High Court · (2003) 51 BLJR 470 : (2003) 1 JCR 534

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts24 Jan 2003

Laljit Bhuiya Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2003) 1 JCR 564

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High Courts24 Jan 2003Allowed

Dubraj Munda Vs The State of Jharkhand

Jharkhand High Court · (2003) 51 BLJR 629

Penal Code, 1860 (IPC) — Section 302

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High Courts24 Jan 2003Allowed

Nehal Asgar and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 526

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 304B, 34

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High Courts24 Jan 2003

Tata Iron and Steel Co. Ltd. Vs Presiding Officer, Labour Court and Others

Jharkhand High Court · (2003) 97 FLR 633 : (2003) 2 JCR 76

Bihar Shops and Establishments Act, 1953 — Section 26Constitution of India, 1950 — Article 226

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High Courts24 Jan 2003

Indian Iron and Steel Company Ltd. Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2004) 2 BC 7 : (2003) 4 JCR 455

Constitution of India, 1950 — Article 226

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High Courts24 Jan 2003Allowed

Dharma Pahariya Vs The State

Jharkhand High Court · (2003) 2 JCR 356

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts24 Jan 2003Allowed

Ram Lakhan Prasad and Others Vs Malti Devi and Others

Jharkhand High Court · (2003) 4 JCR 135

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Jan 2003Allowed

Manohar @ Pagla Sawayan and Another Vs State of Jharkhand

Jharkhand High Court · (2003) 1 JCR 548

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts23 Jan 2003

Binay Kumar Pore Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 2 JCR 582

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High Courts23 Jan 2003Allowed

Mohammad Imteyaz Ahmad Vs Abdul Quayum and Others

Jharkhand High Court · (2003) 51 BLJR 484 : (2003) 2 JCR 145

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15

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High Courts23 Jan 2003Allowed

Malti Devi Vs Presiding Officer, Labour Court and Others

Jharkhand High Court · (2003) 2 JCR 286

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