High Courts29 Apr 2003Allowed
Subodh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 ACC 340 : (2003) 2 ACC 346 : (2003) 3 JCR 254
Central Motor Vehicles Rules, 1989 — Rule 68Motor Vehicles Act, 1988 — Section 68, 88(1)
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,366 of 1,479
High Courts29 Apr 2003Dismissed
State of Jharkhand Vs Sushil Murmu
Jharkhand High Court · (2003) 2 BLJR 1406
Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Apr 2003
Mahesh Kumar Saboo Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 3 JCR 580
High Courts29 Apr 2003
Bihar Co-operative Banks Employees Union Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 673
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003Dismissed
Jagarnath Sah Vs Chairman, Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 460
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003
Abhisekh Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 121
High Courts28 Apr 2003Dismissed
Munshi Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) CriLJ 4177 : (2003) AIR Jhar HCR 1169 : (2003) 3 CurCriR 655 : (2003) 2 JCR 731
Penal Code, 1860 (IPC) — Section 395
High Courts28 Apr 2003Dismissed
Mahalakshmi Fibres and Industrial Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2003) 3 JCR 31
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts28 Apr 2003Dismissed
Bishwanath Murmu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 733
Penal Code, 1860 (IPC) — Section 376
High Courts28 Apr 2003Allowed
Soukhi Pasi and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 4 Crimes 40 : (2003) 2 JCR 624
Penal Code, 1860 (IPC) — Section 323, 34, 341, 376
High Courts25 Apr 2003
Shree Bhagwan Ram Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 627
Constitution of India, 1950 — Article 226
High Courts25 Apr 2003Dismissed
Tata Engineering and Locomotive Co. Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2003) 2 JCR 634
Constitution of India, 1950 — Article 226
High Courts25 Apr 2003
Mithila Sahakari Grih Nirman Sahyog Samitee Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1232
Bihar Land Reforms Act, 1950 — Section 4
High Courts25 Apr 2003Allowed
Mithila Sahakari Grih Nirman Sahyog Samitee Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 336
Bihar Land Reforms Act, 1950 — Section 4
High Courts25 Apr 2003Dismissed
Man Singh, partnership firm Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 333 : (2006) 143 STC 6
Bihar Finance Act, 1981 — Section 46, 48Bihar Sales Tax Rules, 1983 — Rule 13AConstitution of India, 1950 — Article 226
High Courts25 Apr 2003Dismissed
Baljit Singh Bedi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 BLJR 1554 : (2003) 3 JCR 312
Cantonments Land Administration Rules, 1925 — Rule 3Constitution of India, 1950 — Article 226
High Courts25 Apr 2003
National Insurance Company Ltd. Vs Ashok Kumar Chauhan and Others
Jharkhand High Court · (2005) ACJ 110 : (2003) 2 BLJR 1213 : (2003) 3 JCR 683
Motor Vehicles Act, 1988 — Section 166
High Courts24 Apr 2003Dismissed
The New India Assurance Company Ltd. Vs Jyotilal Mahato and Another
Jharkhand High Court · (2004) ACJ 1935 : (2003) 3 JCR 75
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173, 173
High Courts24 Apr 2003Allowed
Ravi Dutt Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 622
Central Industrial Security Force Rules, 1969 — Rule 24, 4Constitution of India, 1950 — Article 226
High Courts24 Apr 2003Allowed
Narayan Lahri Vs The State of Bihar
Jharkhand High Court · (2003) 2 BLJR 1126
Penal Code, 1860 (IPC) — Section 323, 376, 387, 452