High Courts31 Jul 2003Allowed
Anupama Roy Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 1899 : (2003) 3 JCR 548
Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,351 of 1,479
High Courts31 Jul 2003Allowed
Manjura Bouri Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 497
Penal Code, 1860 (IPC) — Section 376
High Courts31 Jul 2003Dismissed
Manish Shausrabh Vs Jharkhand Secondary Examination Board and Others
Jharkhand High Court · (2003) 3 JCR 551
Constitution of India, 1950 — Article 226
High Courts30 Jul 2003Allowed
Goverdhan Hembrom Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 670
Constitution of India, 1950 — Article 226
High Courts30 Jul 2003Dismissed
Bisheshwar Murmu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 326 : (2003) AIR Jhar HCR 1366 : (2003) 4 JCR 468
Penal Code, 1860 (IPC) — Section 354, 376
High Courts30 Jul 2003Allowed
Jamuna Prasad Pathak and Others Vs Deputy Commissioner and Others
Jharkhand High Court · (2003) 51 BLJR 1843 : (2003) 3 JCR 734
Bihar Land Reforms Act, 1950 — Section 6Bihar Land Reforms Rules, 1951 — Rule 7BCivil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Jul 2003Dismissed
Ghuilu Gope and Another Vs Mohan Ahir and Others
Jharkhand High Court · (2003) 3 JCR 751
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
High Courts30 Jul 2003Dismissed
Hari Prasad Singhania Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 105
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts29 Jul 2003Dismissed
State of Jharkhand and Others Vs Mahendra Kumar Sinha
Jharkhand High Court · (2004) 1 JCR 268
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003
Brijnath Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 241
High Courts29 Jul 2003Dismissed
Anjani Prasad Singh Vs M.E.C.O.N. and Others
Jharkhand High Court · (2003) 4 JCR 43
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003
Ganesh Singh and Another Vs Bishram Singh and Others
Jharkhand High Court · (2003) 3 JCR 527
Civil Procedure Code, 1908 (CPC) — Section 100A
High Courts29 Jul 2003Dismissed
Gopal Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 558
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003Dismissed
Ramu Manjhi Vs State of Bihar
Jharkhand High Court · (2003) 3 JCR 742
Penal Code, 1860 (IPC) — Section 300, 302
High Courts29 Jul 2003Dismissed
Damodar Valley Corporation Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 49
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003Allowed
Hemlal Mahto Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 309
Constitution of India, 1950 — Article 226
High Courts29 Jul 2003Dismissed
Md. Nizamuddin Khan Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 523
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9(1)
High Courts29 Jul 2003Allowed
Bhola Prasad Deo Vs The State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 2570 : (2004) AIR Jhar HCR 847 : (2004) 3 RecCriR 463 : (2004) 3 EastCriC 323 : (2004) 3 RCR(Criminal) 463
Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
High Courts29 Jul 2003Allowed
Ganesh Sao and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 394
Chotanagpur Tenancy Act, 1908 — Section 46(4)Constitution of India, 1950 — Article 226
High Courts28 Jul 2003Allowed
Radha Rani Dutta Vs Mritunjay Dutta
Jharkhand High Court · (2004) 1 JCR 298
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)