COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 1,373 of 1,479

High Courts26 Mar 2003Dismissed

Bahadur Bedia Vs State of Jharkhand and Others

Jharkhand High Court · (2004) CriLJ 1356 : (2004) AIR Jhar HCR 652 : (2003) 12 AllIndCas 649 : (2003) 4 JCR 108

Forest (Bihar Amendment) Act, 1990 — Section 52Forest Act, 1927 — Section 33, 41, 42

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High Courts26 Mar 2003

Kewal Singh Yadav Vs State of Bihar and Others

Jharkhand High Court · (2003) 3 JCR 18

Bihar (Now Jharkhand) Service Code, 1952 — Rule 97Constitution of India, 1950 — Article 226

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High Courts26 Mar 2003Allowed

Subodh Prasad Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2003 Jhar 72 : (2003) 3 JCR 690

Motor Vehicles Act, 1988 — Section 71(4)

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High Courts26 Mar 2003Allowed

Ram Dulari Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 693

Constitution of India, 1950 — Article 226

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High Courts26 Mar 2003Dismissed

Haroon Rashid Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2003 Jhar 76 : (2003) 3 JCR 370

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 62, 9

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High Courts26 Mar 2003Allowed

Dharam Deo Narayan Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 371

Bihar Pension Rules, 1950 — Rule 10Constitution of India, 1950 — Article 14, 226

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High Courts26 Mar 2003Dismissed

Chandra Bhushan Jha and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 721

Bihar State Universities Act, 1976 — Section 67Constitution of India, 1950 — Article 226

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High Courts26 Mar 2003Allowed

Bhaiya Sarju Singh and Others Vs Bhaiya Suresh Singh and Others

Jharkhand High Court · (2003) 3 JCR 338

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High Courts26 Mar 2003

Gaur Biswas and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 599

Constitution of India, 1950 — Article 226

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High Courts25 Mar 2003

Abdul Kalam Vs BSRTC Bihar and Others

Jharkhand High Court · (2003) 4 JCR 120

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High Courts25 Mar 2003Allowed

Prof. (Dr.) Lal Mani Prasad Vs Ranchi University and Others

Jharkhand High Court · (2003) 3 JCR 64

Constitution of India, 1950 — Article 226

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High Courts25 Mar 2003

Man Sing Tudu and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 63

Constitution of India, 1950 — Article 14, 226

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High Courts25 Mar 2003

Sushil Kumar Rao Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 3 JCR 25

Constitution of India, 1950 — Article 226

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High Courts24 Mar 2003Allowed

Jagdish Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 4 JCR 352

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High Courts24 Mar 2003Allowed

Nirmal Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 97 FLR 368 : (2003) 2 JCR 505 : (2003) 2 LLJ 659

Minimum Wages Act, 1948 — Section 20(2)

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High Courts24 Mar 2003Dismissed

Chamundeshwari Corporation Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 51 BLJR 862 : (2003) 2 JCR 552

Constitution of India, 1950 — Article 226

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High Courts24 Mar 2003Allowed

Durga Thakur Vs Commissioner North Chhotanagpur Division and Others

Jharkhand High Court · (2003) 2 JCR 745

Bhoodan Yagna Act, 1954 — Section 10, 16

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High Courts24 Mar 2003

Mahabir Prasad Rungta Vs Coal India Limited and Others

Jharkhand High Court · (2003) 3 JCR 59

Constitution of India, 1950 — Article 226

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High Courts24 Mar 2003Dismissed

Debendra Gope and Another Vs Komli Devi and Others

Jharkhand High Court · (2003) 3 JCR 121

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts24 Mar 2003

Dr. Tushar Kanti Ganguly Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 3 JCR 692

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