High Courts27 Jun 2003Dismissed
Krishna Murari Goel Vs Kameshwar Kumhar and Jagdish Kumhar
Jharkhand High Court · (2004) 1 JCR 133
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,358 of 1,479
High Courts27 Jun 2003Allowed
Mageya Hessa Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 4 JCR 650
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jun 2003Allowed
Bihar State Cooperative Milk Producers' Federation Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1467 : (2003) 3 JCR 302
Bihar Reorganisation Act, 2000 — Section 41, 42
High Courts25 Jun 2003
Jainath Mahto Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 517
Chota Nagpur Tenancy Act, 1947 — Section 46(4), 72(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts25 Jun 2003Allowed
Gopinath Sahay and Yatish Kumar Mallick Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 669
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Gautam Joshi and Others and Praful Joshi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 602
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition (Amendment) Act, 1984 — Section 4Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jun 2003
Spriha Steel Private Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 511
Constitution of India, 1950 — Article 226, 227
High Courts24 Jun 2003Dismissed
Naresh Kumar Mehta Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 608
Bihar and Orissa Excise Act, 1915 — Section 28Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Workmen represented by Secretary Bihar Colliery Kamgar Union Hirapur Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2003) 3 JCR 638
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts24 Jun 2003
State of Bihar and Another Vs Presiding Officer Labour Court and Others Upendra Chaurasia Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 716
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Allowed
Rajani Kant Mishra and Others Vs Sheo Sambhu Giri
Jharkhand High Court · (2003) 3 JCR 293
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4
High Courts24 Jun 2003Dismissed
Tata BP Solar India Ltd. Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 BC 163 : (2003) 2 BLJR 1452 : (2003) 3 JCR 611
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Parma Lall Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2004) 1 JCR 664
Constitution of India, 1950 — Article 226Damodar Valley Corporation Service (Conduct) Regulations, 1955 — Regulation 12
High Courts24 Jun 2003Allowed
Management of Heavy Engineering Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 2 JCR 122
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003
Manoj Kumar Giri Vs State of Jharkhand and Another
Jharkhand High Court · 2003 Crimes 4 495 : (2004) CriLJ 3434
Criminal Procedure Code, 1973 (CrPC) — Section 161, 27Penal Code, 1860 (IPC) — Section 323, 341, 354, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 9
High Courts24 Jun 2003Allowed
Dhananjay Khirhar and Others Vs State of Bihar
Jharkhand High Court · (2004) 1 DMC 609 : (2003) 4 JCR 640
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts24 Jun 2003Dismissed
Umesh Mahto and Others Vs State of Bihar
Jharkhand High Court · (2003) 3 JCR 310
Penal Code, 1860 (IPC) — Section 34, 436
High Courts23 Jun 2003Dismissed
United India Insurance Company Ltd. Vs Julekha Bibi and Others
Jharkhand High Court · (2003) 3 JCR 617
High Courts20 Jun 2003Allowed
Dr. (Mrs.) Nupur Chandan Vs Indian School of Mines and Others
Jharkhand High Court · (2004) 2 JCR 211
Constitution of India, 1950 — Article 226School of Mines Society Rules — Rule 7A
High Courts20 Jun 2003Dismissed
Nawal Kishore Mishra Vs Ariel Mihsra and Others
Jharkhand High Court · (2003) 4 JCR 298
Civil Procedure Code, 1908 (CPC) — Section 115