High Courts15 Apr 2003Dismissed
Range Officers of Forest Association Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 650
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,369 of 1,479
High Courts15 Apr 2003Dismissed
Gauri Shankar Prasad Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 674
Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Allowed
Sushri Rinku Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 4 JCR 336
High Courts10 Apr 2003
Ghane Shyam Mahto and Others Vs Damoder Valley Corporation and Others
Jharkhand High Court · (2003) 3 JCR 388
Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Dismissed
Mathura Sao and Others Vs State of Bihar
Jharkhand High Court · (2003) 2 BLJR 1029 : (2003) 2 DMC 578 : (2003) 2 JCR 595
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts10 Apr 2003
Dilip Prasad and Others Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 2 JCR 671
High Courts10 Apr 2003Dismissed
Hira Lal Vs Steel Authority of India and Others
Jharkhand High Court · (2004) 1 JCR 442
Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Allowed
Ram Pran Ram Vs State of Bihar and Others
Jharkhand High Court · (2003) 3 JCR 340
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 10(3), 2(1)Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Allowed
Gorakh Nath Upadhayay Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 BLJR 1234 : (2003) 2 JCR 669
High Courts10 Apr 2003
Alice Purty Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 2 JCR 666
Contempt of Courts Act, 1971 — Section 12, 2
High Courts09 Apr 2003
Ranjit Kumar Rana and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 460
Constitution of India, 1950 — Article 226
High Courts09 Apr 2003
Sadhori Soren Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 688
High Courts09 Apr 2003Dismissed
Safayatullah Khan and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) 2 BLJR 1046
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
High Courts09 Apr 2003Allowed
Ruplal Sao Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 4945 : (2003) 2 JCR 602
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Apr 2003
Smt. Punam Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 447
High Courts09 Apr 2003Allowed
Md. Tauquir Alam Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 640
Contempt of Courts Act, 1971 — Section 2
High Courts09 Apr 2003Dismissed
Md. Jamaluddin Vs The Chairman SAIL and Others
Jharkhand High Court · (2003) 3 JCR 685
High Courts09 Apr 2003Allowed
Star Boots Company Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2004 Jhar 39 : (2003) AIR Jhar HCR 819 : (2003) 3 JCR 678 : (2003) 2 JLJR 642
Constitution of India, 1950 — Article 226
High Courts09 Apr 2003Dismissed
Safayatullaha Khan and Others Etc. Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 3 JCR 813
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84