High Courts24 Apr 2003Allowed
Madhu Munda and Others Vs State of Bihar
Jharkhand High Court · (2003) 3 JCR 156
Penal Code, 1860 (IPC) — Section 364
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,367 of 1,479
High Courts24 Apr 2003Allowed
Harballava Chandra Prasad Vs The State of Jharkhand and Ajay Kumar Sinha
Jharkhand High Court · (2003) 2 BLJR 1206
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Apr 2003Dismissed
Dhaneshwar Pandey and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 382
Constitution of India, 1950 — Article 226
High Courts24 Apr 2003Dismissed
Niranjan Kumar Pandey Vs Bank of India and Another
Jharkhand High Court · (2003) 3 JCR 352
Constitution of India, 1950 — Article 226
High Courts24 Apr 2003Allowed
Narayan Lahri Vs State of Bihar
Jharkhand High Court · (2003) 3 JCR 87
Penal Code, 1860 (IPC) — Section 323, 376, 387, 452
High Courts24 Apr 2003Allowed
Basu Barla Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 3 JCR 385
Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 2003Dismissed
Dr. Kailash Bihari Vs Birla Institute of Technology and Others
Jharkhand High Court · (2006) 1 JCR 27
Constitution of India, 1950 — Article 12, 226University Grants Commission Act, 1956 — Section 3University Grants Commission Regulations, 2010 — Regulation 12
High Courts23 Apr 2003Allowed
Ganesh Kumar Agarwal and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 827
Bihar Finance Act, 1931 — Section 31Bihar Trade Articles (Licences Unification) Order, 1984 — Section 2(L)Constitution of India, 1950 — Article 226
High Courts22 Apr 2003Allowed
Ramdeo Mahto Vs State of Bihar and Another
Jharkhand High Court · (2003) 3 JCR 686
Constitution of India, 1950 — Article 226
High Courts22 Apr 2003
Basmatiya Devi Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2003) 3 JCR 715
High Courts22 Apr 2003Allowed
Bhanu Pratap Lall Vs B.C.C.L. and Others
Jharkhand High Court · (2003) 3 JCR 830
Constitution of India, 1950 — Article 226
High Courts22 Apr 2003Dismissed
Ashok Kumar Mujoo Vs State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 1017 : (2003) 2 JCR 645
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 13(2)
High Courts22 Apr 2003Dismissed
J.N. Singh Vs State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 1013 : (2003) 2 JCR 646
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 13(2)
High Courts22 Apr 2003
Chaibasa Prakhand Matsyajibi Sahyog Samathi Ltd. and Edmond Kerketta Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 679
Constitution of India, 1950 — Article 226
High Courts22 Apr 2003Allowed
Dr. Arjun Prasad Sinha Vs Hon'ble Chancellor Jharkhand, University Ranchi and Others
Jharkhand High Court · (2003) 2 JCR 651
Bihar Reorganisation Act, 2000 — Section 65, 66, 85Bihar State Universities Act, 1976 — Section 57(1)
High Courts21 Apr 2003Dismissed
Smt. Katrina Toppo Vs Matilda Urain and Others
Jharkhand High Court · (2003) 3 BLJR 1770 : (2004) 2 JCR 378
Chotanagpur Tenancy Act, 1908 — Section 71, 71A
High Courts21 Apr 2003Dismissed
Radha Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2003) CriLJ 2858 : (2003) 2 JCR 692
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Apr 2003Allowed
Bablu Chandra Gorain Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) CriLJ 2862 : (2003) 3 CurCriR 99 : (2003) 2 JCR 643
Penal Code, 1860 (IPC) — Section 376
High Courts21 Apr 2003Dismissed
Somra Oraon Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) CriLJ 3093 : (2003) 2 JCR 648
Penal Code, 1860 (IPC) — Section 376
High Courts21 Apr 2003Dismissed
Deoki Devi Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 682
Penal Code, 1860 (IPC) — Section 302