High Courts14 May 2003Dismissed
Azad Ansari etc. Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 3 JCR 38
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,363 of 1,479
High Courts14 May 2003Dismissed
Sudarshan Prasad Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 765
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52
High Courts14 May 2003
The Indian Iron and Steel Company Ltd. and Another Vs Smt. Shamima Bano and Others
Jharkhand High Court · (2004) 1 JCR 686
High Courts13 May 2003Allowed
Employers in relation to the Management of Kuya Colliery of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal and Others
Jharkhand High Court · (2003) 3 JCR 2 : (2003) 3 LLJ 992
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 27F
High Courts13 May 2003
Their Workmen through the Secretary, Bihar Colliery Kamgar Union Vs Employers in relation to the Management of Kuya Colliery of Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2003) CriLJ 3221 : (2003) 3 JLJR 357 : (2003) 3 JCR 1
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12Industrial Disputes Act, 1947 — Section 17B
High Courts13 May 2003Dismissed
Satyapal Verma Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 69 : (2004) AIR Jhar HCR 822 : (2003) 4 JCR 481
Constitution of India, 1950 — Article 226, 48A, 51AWild Life (Protection) Act, 1972 — Section 33, 35(8)
High Courts13 May 2003Dismissed
Gidwar Aghan Oraon Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1215 : (2003) 3 JCR 484
Criminal Procedure Code, 1973 (CrPC) — Section 24(4), 24(5)
High Courts12 May 2003Dismissed
Shiv Dani Singh Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 338 : (2004) AIR Jhar HCR 168 : (2003) 2 EastCriC 512
Penal Code, 1860 (IPC) — Section 304A
High Courts12 May 2003Dismissed
Sarjug Turi and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) CriLJ 2864
Penal Code, 1860 (IPC) — Section 307, 324
High Courts12 May 2003
Bharat Coking Coal Limited and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 BLJR 1797 : (2004) 2 JCR 382
Chotanagpur Tenancy Act, 1908 — Section 46, 49
High Courts12 May 2003Allowed
Niranjan Mahli and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 BLJR 1593 : (2003) 3 JCR 492
Chotanagpur Tenancy Act, 1908 — Section 49, 49(5), 71A
High Courts12 May 2003Allowed
Nirmal Kumar Mehta Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 BLJR 1607
Penal Code, 1860 (IPC) — Section 324
High Courts09 May 2003Allowed
New India Assurance Company Ltd. Vs Jaso Devi and Another
Jharkhand High Court · (2004) 2 LLJ 510 : (2005) ACJ 1033 : (2004) 1 ACC 645 : (2005) ACJ 103
Workmens Compensation Act, 1923 — Section 30
High Courts09 May 2003Dismissed
Md. Siraj Mistri Vs Mazahrul Haque and Another
Jharkhand High Court · (2003) 2 BLJR 1599 : (2003) 3 JCR 545
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73
High Courts09 May 2003
Ravi Shankar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 505
Constitution of India, 1950 — Article 226
High Courts09 May 2003Allowed
G.B. Engineers Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1643 : (2003) 3 JCR 450
Bihar Finance Act, 1981 — Section 43Constitution of India, 1950 — Article 226
High Courts09 May 2003Allowed
Smt. Sushila M. Maru and Another Vs Chittaranjan M. Maru
Jharkhand High Court · (2005) 2 JCR 546
High Courts08 May 2003
New India Assurance Company Ltd. Vs Tuniya Devi and Others
Jharkhand High Court · (2003) 3 ACC 564
Employees Compensation Act, 1923 — Section 30, 4, 4A
High Courts08 May 2003
Ishwardeo Pandey Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 449
Constitution of India, 1950 — Article 226
High Courts08 May 2003Allowed
Binod Paswan and Another Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 4921 : (2003) 2 BLJR 1224 : (2004) 3 RCR(Criminal) 475
Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 304B