High Courts15 Jan 2003
Jyoti Enterprises Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2003 Jhar 48 : (2003) 2 JCR 303
Railways Act, 1989 — Section 65(2), 78, 83
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 59 of 62
High Courts15 Jan 2003
Ambay Cements Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 309
Bihar Finance Act, 1981 — Section 7(3)
High Courts15 Jan 2003
Sarojini Kumari Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 1 JCR 606
High Courts15 Jan 2003
Shriram Agricultural Works Vs Central Coalfields Limited and Others
Jharkhand High Court · (2003) 2 JCR 20
Constitution of India, 1950 — Article 226
High Courts13 Jan 2003
Misbahun Nisa Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 477
High Courts13 Jan 2003
Jharkhand State Electricity Board and Others Vs Automobile Ancillary Industries
Jharkhand High Court · (2003) 2 JCR 578
High Courts13 Jan 2003Allowed
Abdul Sattar Ansari Vs Aziz Ansari and Another
Jharkhand High Court · (2003) 1 CCC 455 : (2003) 1 JCR 590
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 Jan 2003
Shyama Prasad College Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 575 : (2003) 2 JCR 550
Constitution of India, 1950 — Article 226
High Courts13 Jan 2003
Bokaro Steel Mines College Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 654
Constitution of India, 1950 — Article 226
High Courts13 Jan 2003
State of Bihar Vs Maheshwar Prasad Sao and Others
Jharkhand High Court · (2003) 1 JCR 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts13 Jan 2003Dismissed
Balu Fire Clay Mines Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 664 : (2003) 97 FLR 272 : (2003) 2 LLJ 672
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts13 Jan 2003Dismissed
State of Bihar Vs Laxman Sao
Jharkhand High Court · (2003) 1 CCC 453 : (2003) 1 JCR 630
Land Acquisition Act, 1894 — Section 18
High Courts11 Jan 2003Partly Allowed
State of Bihar Vs Mithu Kewat and Others
Jharkhand High Court · (2003) 1 JCR 631
Land Acquisition Act, 1894 — Section 18, 19
High Courts10 Jan 2003Dismissed
State of Bihar Vs Haradhan Choudhary
Jharkhand High Court · (2003) 1 CCC 502 : (2003) 1 JCR 633
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts09 Jan 2003Allowed
Libnus Oraon Vs State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 643 : (2003) 2 JCR 332
Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2003Allowed
Kamlesh Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 587
Bihar Reorganisation Act, 2000 — Section 74
High Courts09 Jan 2003Allowed
Usha Workers Union etc. Vs Usha Martin Industries Ltd. and Another
Jharkhand High Court · (2003) 2 JCR 264 : (2003) 2 LLJ 1058
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 12AIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 2A(10B)
High Courts09 Jan 2003Allowed
Sabitri Devi Vs Bijay Kumar Yadav and Another
Jharkhand High Court · (2003) 2 JCR 10 : (2003) 2 ACC 47 : (2003) 2 JCR 10
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 4, Order 9 Rule 9
High Courts09 Jan 2003
Sunil Kr. Gorai Vs Fuchi Bala Gorain and Another
Jharkhand High Court · (2003) 1 JCR 561 : (2003) 2 DMC 48
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 401
High Courts08 Jan 2003Allowed
Smt. Prabha Devi Vs Smt. Rita Prasad and Another
Jharkhand High Court · (2003) 2 CCC 78 : (2003) 51 BLJR 520 : (2003) 1 JCR 555
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17