High Courts10 Mar 2003
Sanjeev Animesh Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 754
Motor Vehicles Act, 1988 — Section 69, 88
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,376 of 1,479
High Courts10 Mar 2003Allowed
Sadanand Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 613
Constitution of India, 1950 — Article 21, 226Department of Education Recruitment Rules, 1973 — Rule 74
High Courts10 Mar 2003Dismissed
Sajal Chakraborty Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 142
Administrative Tribunals Act, 1985 — Section 19, 20All India Services (Discipline and Appeal) Rules, 1969 — Rule 28, 3(3), 8Constitution of India, 1950 — Article 226
High Courts10 Mar 2003
Vijay Ram Vs Vice-Chairman, Central Administrative Tribunal and Others
Jharkhand High Court · (2004) 1 JCR 482
Constitution of India, 1950 — Article 226
High Courts07 Mar 2003Allowed
Surendra Prasad Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 755
Constitution of India, 1950 — Article 226
High Courts06 Mar 2003Allowed
Mani Chakraborty Vs Central Coal Filed Ltd. and Others
Jharkhand High Court · (2003) 51 BLJR 771
High Courts06 Mar 2003Dismissed
Shyamapado Kumbhakar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 756
Bihar Saw Mills (Regulation) Act, 1990 — Section 5, 59Constitution of India, 1950 — Article 226
High Courts05 Mar 2003
Prem Chand Mahto Vs Laxmi Devi and Another
Jharkhand High Court · (2003) CriLJ 3242 : (2003) AIR Jhar HCR 918 : (2003) 4 RCR(Criminal) 682 : (2003) 2 HinduLR 412
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 482, 483
High Courts05 Mar 2003Dismissed
Shikandar Chouhan Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 2 DMC 753
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts05 Mar 2003Allowed
Ram Chandra Prasad Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2003) 2 JCR 225
Constitution of India, 1950 — Article 226Damodar Valley Corporation Act, 1948 — Section 6Damodar Valley Corporation Service (Conduct) Regulations, 1955 — Regulation 107, 96, 98
High Courts05 Mar 2003
Prabha Kashyap and Another Vs Ashok Kumar Upadhyay and Others
Jharkhand High Court · (2004) ACJ 1963 : (2003) 3 JCR 376
Motor Vehicles Act, 1988 — Section 166, 173
High Courts05 Mar 2003Dismissed
CCE Vs Telco
Jharkhand High Court · (2003) 108 ECR 48 : (2004) 165 ELT 280
Central Excises and Salt Act, 1944 — Section 11A, 11AC
High Courts04 Mar 2003Dismissed
Sri Tirupati Wires Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2003 Jhar 66 : (2003) 51 BLJR 758
Electricity (Supply) Act, 1948 — Section 78A
High Courts04 Mar 2003Allowed
Rameshwaram Apartment Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 51 BLJR 773
Electricity (Supply) Act, 1948 — Section 49, 79(8)
High Courts04 Mar 2003
Mrs. Zaira Nishat Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 501
Constitution of India, 1950 — Article 226
High Courts04 Mar 2003
Samin Ansari Vs Hindustan Steel Works Construction Ltd. and Another
Jharkhand High Court · (2003) 4 JCR 354
High Courts04 Mar 2003Dismissed
Heavy Engineering Corporation Ltd. Vs Surendra Kumar and Others
Jharkhand High Court · (2003) 4 JCR 133
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts03 Mar 2003Allowed
Dilip Kumar Das Vs Palamau Kshetriya Gramin Bank and Others
Jharkhand High Court · (2003) 3 JCR 698
High Courts03 Mar 2003Allowed
Gaya Singh Vs The Chairman Coal India Ltd. and Others
Jharkhand High Court · (2003) 4 LLJ 730 : (2003) 51 BLJR 869 : (2003) 2 JCR 514
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Dismissed
Uma Shankar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 502
Constitution of India, 1950 — Article 226