High Courts16 Jul 2003Allowed
Project Officer (Agent) Maheshpur Colliery of B.C.C. Ltd. and Another Vs The IVth Additional District Judge and Others
Jharkhand High Court · (2004) 2 JCR 133
Coal Mines (Nationalisation) Act, 1973 — Section 2
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,355 of 1,479
High Courts16 Jul 2003Allowed
Most. Jank Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 220
Constitution of India, 1950 — Article 226
High Courts16 Jul 2003Allowed
Khublal Mahto Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) 3 JCR 92
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376, 395, 427, 457, 511
High Courts15 Jul 2003
Dwarika Prajapati Vs State of Bihar
Jharkhand High Court · (2004) 2 DMC 250
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Jul 2003Dismissed
Sudarshan Anand Vs Bokaro Steel Plant and Others
Jharkhand High Court · AIR 2004 Jhar 84 : (2004) AIR Jhar HCR 408 : (2003) 1 JCR 257 : (2005) 1 JLJR 6
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts14 Jul 2003Allowed
Amar Nath Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 342
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003Dismissed
Manoj Kumar Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 248
High Courts14 Jul 2003Dismissed
Paburas Toppo and Another and Kishore Bage Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 4 JCR 637
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324, 325, 34
High Courts14 Jul 2003Allowed
Mohammad Wase Khan Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 515
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003Allowed
Sudhir Singh and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 1073 : (2003) 4 CurCriR 350 : (2003) 3 JCR 513 : (2003) 3 JLJR 433
Penal Code, 1860 (IPC) — Section 147, 436
High Courts14 Jul 2003Allowed
Ram Chhabila Singh Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1334 : (2003) 11 AllIndCas 700 : (2003) 3 JCR 741 : (2003) 3 JLJR 617
Criminal Procedure Code, 1973 (CrPC) — Section 326(3)Essential Commodities Act, 1955 — Section 7
High Courts14 Jul 2003
Mrs. Praveena Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 261
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003
Tej Narayan Pandey and Others, Shiv Kumar Sinha @ S.K. Sinha and Krishna Kumar Singh and Others Vs Coal India Ltd. and Others
Jharkhand High Court · (2003) 51 BLJR 1802 : (2003) 4 JCR 81
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003Dismissed
Umesh Kumar Singh alias Umesh Singh Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1504 : (2003) 3 JLJR 671 : (2004) 2 RCR(Criminal) 924
Penal Code, 1860 (IPC) — Section 395
High Courts14 Jul 2003Dismissed
New India Assurance Co. Ltd. Vs Smt. Chand Rani and Others
Jharkhand High Court · (2004) 3 ACC 748 : (2004) 3 JCR 258
Motor Vehicles Act, 1939 — Section 95(2)
High Courts11 Jul 2003Allowed
Bihar State Housing Board and Another Vs Services Housing Co-operative Society and Others
Jharkhand High Court · (2003) 3 JCR 285 : (2003) 3 BOMLR 1916
Bihar Housing Board Act, 1982 — Section 59Constitution of India, 1950 — Article 226
High Courts11 Jul 2003
Ramakant Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 178b
Constitution of India, 1950 — Article 226
High Courts11 Jul 2003
Golo Mandla Ram Rao and Others Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1738 : (2004) AIR Jhar HCR 453 : (2004) 1 CurCriR 200 : (2004) 3 EastCriC 372
Criminal Procedure Code, 1973 (CrPC) — Section 100(5)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 28, 489A, 489B, 489C
High Courts11 Jul 2003
Jharu Napit Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 424
Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Dismissed
Ugendra Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 448
Constitution of India, 1950 — Article 226