High Courts13 Nov 2003
Ursuline Women's Health and Physical Education College Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 62
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 6 of 62
High Courts13 Nov 2003Dismissed
Virendra Kumar Sinha and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 BC 129 : (2004) 1 JCR 195
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Allowed
Ram Vichar Yadav and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 145
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Allowed
Renuka Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 395
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Allowed
Smt. Urmila Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 665
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Dismissed
State of Jharkhand Vs Basant Kumar Poddar (Mines Owner) and Another
Jharkhand High Court · (2004) 1 JCR 615
High Courts11 Nov 2003Allowed
Dr. Harey Shyam Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 4 JCR 666
Constitution of India, 1950 — Article 226
High Courts11 Nov 2003
Md. Nasim Khan Vs Bharat Coking Coal Limited
Jharkhand High Court · (2004) 2 JCR 109
Chotanagpur Tenancy Act, 1908 — Section 87Constitution of India, 1950 — Article 226
High Courts11 Nov 2003Dismissed
United India Insurance Co. Ltd. Vs Ravi Prasad
Jharkhand High Court · (2004) 1 BLJR 66 : (2003) 4 JCR 609
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)Transfer of Property Act, 1882 — Section 116
High Courts11 Nov 2003Allowed
Jai Gopal Rai Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 97
High Courts10 Nov 2003Dismissed
Braj Mohan Prasad Singh Vs Bihar State Housing Board and Others
Jharkhand High Court · (2004) 1 JCR 56
Constitution of India, 1950 — Article 226
High Courts10 Nov 2003
Pawan Enterprises Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 652
High Courts10 Nov 2003Dismissed
Chandrika Singh Vs Employers in relation to the Management of Chhotanagpur Rope Works and Another
Jharkhand High Court · (2004) 1 JCR 539
Constitution of India, 1950 — Article 226
High Courts10 Nov 2003Dismissed
Guru Pada Ghosh Vs Presiding Officer, Central Govt. Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2004) 101 FLR 217 : (2004) 1 JCR 66
Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 14Constitution of India, 1950 — Article 226
High Courts07 Nov 2003
Mihir Kumar Mahto @ Budhai Mahto and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 3 JCR 51
Penal Code, 1860 (IPC) — Section 395
High Courts07 Nov 2003Dismissed
Accropoly Glass Industries (P) Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2004 Jhar 73 : (2004) AIR Jhar HCR 589 : (2003) 4 JCR 604 : (2003) 2 JLJR 714
Constitution of India, 1950 — Article 226
High Courts07 Nov 2003Dismissed
Shyama Pada Soren and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) 3 JCR 35
Penal Code, 1860 (IPC) — Section 34, 376
High Courts06 Nov 2003Allowed
Sambhu Kumar Singh and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) 3 Crimes 82 : (2004) 1 JCR 691
Arms Act, 1959 — Section 25(1), 26(2)Criminal Procedure Code, 1973 (CrPC) — Section 157
High Courts06 Nov 2003
Binod Vikash Manch and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 710
Constitution of India, 1950 — Article 21A
High Courts05 Nov 2003Dismissed
Aman Sinku and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 147
Constitution of India, 1950 — Article 226