High Courts08 Jan 2003Dismissed
The Secretary Mazdoor Sangathan Samiti of Bharat Coking Coal Ltd. Vs Employer in relation to the Management of Katras Project Area of Bharat Coking Coal Ltd. and Another
Jharkhand High Court · (2004) 1 JCR 317
COURT ARCHIVE
Jharkhand High Court judgments, 2003
1,222 judgments · page 60 of 62
High Courts08 Jan 2003Dismissed
Steel India Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 138 STC 121
Bihar Finance Act, 1981 — Section 2, 46(4)
High Courts08 Jan 2003Dismissed
Ranjit Pani and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2003) CriLJ 1736 : (2003) 2 BankCas 523 : (2003) 2 CurCriR 402 : (2003) 2 BC 523
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Penal Code, 1860 (IPC) — Section 34, 419, 420, 467, 468
High Courts08 Jan 2003
Khadim Mohammad Maqbool (Sajad Nashin Mutwalli) Vs Bihar State Sunni Wakfs Board and Others
Jharkhand High Court · (2003) 2 JCR 284
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 83Waqf Act, 1995 — Section 83
High Courts08 Jan 2003Dismissed
Bhagwati Coke Industries Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 293
Bihar Finance Act, 1981 — Section 7(3), 84, 86Bihar Reorganisation Act, 2000 — Section 2, 3
High Courts07 Jan 2003
Yasoda Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 569
Constitution of India, 1950 — Article 226
High Courts07 Jan 2003Dismissed
Bhikhari Singh and Others Vs Rup Singh Bhumij and Others
Jharkhand High Court · (2003) 2 CCC 257 : (2003) 1 JCR 547
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts07 Jan 2003Allowed
Birendra Mandal Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) CriLJ 2089 : (2003) 4 AllIndCas 402 : (2003) 1 BLJR 655 : (2003) 1 JCR 431 : (2003) 1 JLJR 370
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts07 Jan 2003Allowed
Vishwa Nath Singh Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 367
High Courts07 Jan 2003Dismissed
Puria Rabidas Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 351
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts07 Jan 2003
Ram Rakshpal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 113
Constitution of India, 1950 — Article 226
High Courts07 Jan 2003Allowed
Yoga Nand Mishra Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 2 JCR 343
High Courts07 Jan 2003Dismissed
Sarfuddin Mian Vs State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 612 : (2003) 1 DMC 664 : (2003) 2 JCR 344
Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 2003Dismissed
Narayan Hazra Vs The State of Bihar
Jharkhand High Court · (2003) 1 JCR 425
Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2003Partly Allowed
Jeerawati Devi and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 51 BLJR 481 : (2003) 1 JCR 558
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Jan 2003Dismissed
Ram Das Singh Vs Srimati Dilwash Devi
Jharkhand High Court · (2003) 1 CCC 377: (2003) 1 JCR 434
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2)
High Courts06 Jan 2003
Rajneesh Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 443 : (2003) 97 FLR 1193
Constitution of India, 1950 — Article 309
High Courts06 Jan 2003Dismissed
Smt. Meena Devi and Others Vs Nizamuddin Ansari and Others
Jharkhand High Court · (2003) 51 BLJR 488 : (2003) 1 JCR 591
Land Acquisition Act, 1894 — Section 30
High Courts06 Jan 2003
Kashi Nath Bagaria Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 594
Constitution of India, 1950 — Article 226
High Courts06 Jan 2003Allowed
Prajapati Sharan Vs Coal India Limited and Others
Jharkhand High Court · (2003) 2 JCR 23
Constitution of India, 1950 — Article 226