High Courts20 Jan 2003Dismissed
Manish Kumar Tiwary Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 582
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 58 of 62
High Courts20 Jan 2003Dismissed
Paikas Khaka Vs State of Bihar and Others
Jharkhand High Court · (2003) 51 BLJR 529 : (2003) 2 JCR 336
Divorce Act, 1869 — Section 10
High Courts20 Jan 2003Allowed
Sheikh Sohrab Vs Md. Kasim Ansari and Another
Jharkhand High Court · (2004) 1 JCR 450
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)
High Courts20 Jan 2003
Suklu and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 1 JCR 656
High Courts20 Jan 2003Partly Allowed
Mahendra Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 8
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003
Harsh Kumar Sahu, Sunita Sinha and Boota Singh and Others Vs J.S.E.B. and Others
Jharkhand High Court · (2003) 2 JCR 7
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Allowed
Kali Pada Dutta and Others, Basant Saha and Anant Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 479 : (2003) 2 JCR 3
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Allowed
R.K. Pathak Vs Hind Tools and Dies Pvt. Ltd. and Others
Jharkhand High Court · (2003) 97 FLR 925 : (2003) 2 JCR 329 : (2003) 2 LLJ 999
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Payment of Wages Act, 1936 — Section 15, 17, 17A
High Courts17 Jan 2003Allowed
Sakaldeo Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 51 BLJR 578 : (2003) 2 JCR 348
Criminal Procedure Code, 1973 (CrPC) — Section 311Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 324, 34
High Courts17 Jan 2003Allowed
Fertilizer Corporation of India Ltd. Vs Nanda Dubey and Others
Jharkhand High Court · (2004) 1 JCR 327
High Courts16 Jan 2003Dismissed
Nicco Jubilee Park Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 536
Bihar Entertainment Tax Act, 1948 — Section 10, 21A, 3, 6General Clauses Act, 1897 — Section 24, 3(1)
High Courts16 Jan 2003
Special Smokeless Fuel Manufacturers Association and Others Vs Chairman-cum-Managing Directors and Others
Jharkhand High Court · (2003) 1 JCR 601
High Courts16 Jan 2003
Ashutosh Industries Vs Coal India Limited and Others
Jharkhand High Court · (2003) 1 JCR 655
Constitution of India, 1950 — Article 226
High Courts16 Jan 2003
Subal Chandra Mandal and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 604
High Courts16 Jan 2003Dismissed
Bholotia Auto Products and Sunrise Ingot Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 1 JCR 609
High Courts16 Jan 2003
Mogal Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 347
High Courts16 Jan 2003Allowed
Basanteshwari Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2003) CriLJ 3809 : (2003) AIR Jhar HCR 1007 : (2003) 3 RCR(Criminal) 696 : (2003) 2 Crimes 163 : (2003) 1 JCR 566 : (2003) 1 JLJR 473
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts15 Jan 2003Allowed
Director General of Mines and Safety and Others Vs D.L.F. Power Ltd.
Jharkhand High Court · (2003) 2 JCR 80
Constitution of India, 1950 — Article 226Mines Act, 1952 — Section 2
High Courts15 Jan 2003Dismissed
Chittranjan Sen Vs National Coal Development Corporation and Others
Jharkhand High Court · (2003) 1 CCC 500 : (2003) 1 JCR 588
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 14B
High Courts15 Jan 2003
Bimal Kumar Bose Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 663
Constitution of India, 1950 — Article 226