High Courts20 Jun 2003Allowed
Udit Ram Vs State of Jharkhand
Jharkhand High Court · (2003) 4 JCR 642
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,359 of 1,479
High Courts20 Jun 2003Dismissed
Sanjeet Rajan and Sujeet Ranjan Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 1043 : (2003) 3 JCR 236 : (2006) 3 JLJR 355
Criminal Procedure Code, 1973 (CrPC) — Section 227, 379Gold Bonds (Immunities and Exemptions) Ordinance, 1993 — Section 4(2)Penal Code, 1860 (IPC) — Section 109
High Courts20 Jun 2003Dismissed
Azimuddin Ansari Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 84
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Allowed
Rabindra Kumar Vs Raj Nandan Sharma and Others
Jharkhand High Court · (2004) 2 JCR 622
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11
High Courts20 Jun 2003Allowed
Navin Kumar Singh Vs Coal India Ltd. and Another
Jharkhand High Court · (2003) 3 JCR 174
Constitution of India, 1950 — Article 226
High Courts19 Jun 2003Dismissed
Ishwar Tuddu and Another Vs Mattu Murmu and Others
Jharkhand High Court · (2003) 4 JCR 145
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts18 Jun 2003Allowed
Rajendra Bhagat and Others Vs The Labour Court and Another
Jharkhand High Court · (2004) 102 FLR 680 : (2004) 3 JCR 85
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F)
High Courts18 Jun 2003Allowed
Manshu Kumbhakar Vs The State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 82
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003
Nageshwar Das Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1549 : (2003) 3 JCR 233
Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Rules, 1975 — Rule 8
High Courts18 Jun 2003Dismissed
Dhena Hansda and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1605 : (2003) 3 JCR 230
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 297(2)Santhal Pargana Rent Regulation Act, 1886 — Section 25A
High Courts18 Jun 2003Dismissed
Singhbhum Kshetriya Gramin Bank Officer's Association and Others Vs Singhbhum Kshetriya Gramin Bank and Others
Jharkhand High Court · (2003) 3 JCR 192
High Courts18 Jun 2003Allowed
Janta Mazdoor Sangh Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 187
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003Allowed
Bihar State Pollution Control Board Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 181
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003
Ashok Kumar Gupta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 1693 : (2003) 3 JCR 161
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts18 Jun 2003Dismissed
Vijay Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 256
Bihar Forest (Amendment) Act, 1989 — Section 52, 52(5)Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33
High Courts18 Jun 2003Allowed
Civil Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 169
Constitution of India, 1950 — Article 226Police Manual Rules — Rule 824, 825, 853A
High Courts18 Jun 2003
Employers in relation to the Management of Nirsa Area of Eastern Coalfields Ltd. Vs Presiding Officer C.G.I.T. No. 1 and Another Workman Represented by their Secretary Rajendra Rahi Vs Employers in relation to the Management of Nirsa Area of Eastern Coalfields Ltd. and Others
Jharkhand High Court · (2003) 4 LLJ 622 : (2003) 2 BLJR 1602 : (2003) 3 JCR 189
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Jun 2003Allowed
Cambridge Trust of India Vs Ranchi University and Others
Jharkhand High Court · (2003) 3 JCR 203
Bihar State Universities Act, 1976 — Section 21Constitution of India, 1950 — Article 226
High Courts18 Jun 2003Dismissed
Anirudha Golder Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 358
Constitution of India, 1950 — Article 341, 342
High Courts18 Jun 2003Dismissed
Indu Builders Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1455 : (2003) 3 JCR 360
Bihar Co-operative Societies Act, 1935 — Section 48, 48(1)Constitution of India, 1950 — Article 226