COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,365 of 1,479

High Courts02 May 2003Dismissed

Binay Mukherjee and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2003) 3 JCR 490

Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts02 May 2003

Motilal Saw and Others Vs A.K. Chouhan, Director-cum-Secretary of Health and Others

Jharkhand High Court · (2003) 3 JCR 456

Contempt of Courts Act, 1971 — Section 11, 12

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High Courts02 May 2003Dismissed

Ram Badan Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 8

Bihar Civil Services (Executive Branch) and the Bihar Junior Civil Services (Recruitment) Rules, 1951 — Rule 6Bihar Reorganisation Act, 2000 — Section 2, 84, 85Constitution of India, 1950 — Article 226

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High Courts02 May 2003Allowed

Ali Akhtar Quadri Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 3 JCR 26

Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 27, 3, 64, 64(1)

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High Courts02 May 2003Allowed

Sunil Kumar Sinha Vs Chancellor of Universities and Others

Jharkhand High Court · (2003) 3 JCR 472

Bihar State Universities Act, 1976 — Section 9(7)Constitution of India, 1950 — Article 226

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High Courts02 May 2003Allowed

Hira Prasad Pandey Vs The High Court of Judicature at Patna and Others

Jharkhand High Court · (2003) 3 JCR 12

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High Courts02 May 2003Allowed

Hindustan Steel Works Construction Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2007 Jhar 95 : (2003) 3 JCR 762

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts02 May 2003Allowed

Ali Akhtar Quadri Vs The State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · AIR 2003 Jhar 74 : (2003) 2 BLJR 1219

Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 27, 64(1)

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High Courts02 May 2003Dismissed

The Tinplate Company of India Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 51 BLJR 1666 : (2003) 3 JCR 317 : (2006) 143 STC 560

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226

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High Courts01 May 2003

Central Coal Fields Ltd. Vs Deoraj Bartiya

Jharkhand High Court · (2003) 4 JCR 496

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High Courts01 May 2003

Baleshwar Prasad Singh Vs Coal India Limited and Others

Jharkhand High Court · (2003) 2 JCR 730

Constitution of India, 1950 — Article 226

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High Courts01 May 2003Allowed

Doman Bedia Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 734

Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302

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High Courts30 Apr 2003

Jai Krishna Prasad Vs Coal India Ltd. and Others

Jharkhand High Court · (2003) 3 JCR 457

Constitution of India, 1950 — Article 226

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High Courts30 Apr 2003Allowed

Sonaram Kachhap and Jagu Bodra and Another Vs State of Jharkhand

Jharkhand High Court · (2003) 2 JCR 629

Penal Code, 1860 (IPC) — Section 302, 307, 37

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High Courts30 Apr 2003Dismissed

Bera Colliery Company Pvt. Ltd. Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2003) 2 JCR 628

Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 19

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High Courts30 Apr 2003Dismissed

Bera Colliery Company Pvt. Ltd. and Another Vs Union of India (UOI) and Another

Jharkhand High Court · (2003) 2 JCR 749

Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 19, 19(6), 19(8)

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High Courts30 Apr 2003Dismissed

Ranchi Zila Nagrick Unayan Parisad H.E.C. Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 571

Constitution of India, 1950 — Article 226

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High Courts30 Apr 2003

Hare Ram Pandey Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 366

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High Courts30 Apr 2003

Prem Chandra Garg Vs Coal India Ltd. and Others

Jharkhand High Court · (2003) 3 JCR 458

Constitution of India, 1950 — Article 226

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High Courts29 Apr 2003Allowed

Ram Lakhan Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 638

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