High Courts24 Feb 2003
Ram Naresh Singh Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 195
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,379 of 1,479
High Courts24 Feb 2003Dismissed
Bihar Rajiya Mazdoor Union Vs Bihar State Electricity Board (Now Jharkhand State Electricity Board) and Others
Jharkhand High Court · (2003) 4 JCR 142
High Courts24 Feb 2003Allowed
Nageshwar Thakur and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 LandLR 33 : AIR 2004 Jhar 11 : (2003) AIR Jhar HCR 1132 : (2003) 2 JCR 404 : (2003) 2 JLJR 230
Constitution of India, 1950 — Article 226
High Courts21 Feb 2003Dismissed
The State of Bihar Vs Chandra Bhanu Som and Others
Jharkhand High Court · (2003) CriLJ 2793 : (2003) 2 CurCriR 274 : (2003) 2 JLJR 225
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B
High Courts21 Feb 2003
Smt. Kishore Satsangi Vs J.S.E.B. and Others
Jharkhand High Court · (2003) 3 JCR 72
High Courts21 Feb 2003Allowed
Rawan Tuddu and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 541
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323
High Courts21 Feb 2003
Ram Janam Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 532
Constitution of India, 1950 — Article 226
High Courts21 Feb 2003
Most. Parbati Devi and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 539
Constitution of India, 1950 — Article 226
High Courts21 Feb 2003Allowed
Jai Hari Bera and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2003) CriLJ 2188 : (2003) 2 JLJR 235
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 300
High Courts21 Feb 2003Dismissed
Chandra Mohan Mandal and Others Vs State of Bihar
Jharkhand High Court · (2003) CriLJ 3095 : (2003) 2 JLJR 321
Penal Code, 1860 (IPC) — Section 300
High Courts21 Feb 2003Allowed
Panchdeo Singh Vs BCCL and Others
Jharkhand High Court · (2003) 2 JCR 406
High Courts21 Feb 2003
Chandreshwar Prasad Singh Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2003) 2 JCR 200
Constitution of India, 1950 — Article 226
High Courts21 Feb 2003Dismissed
Sk. Md. Minhazuddin Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 58
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Criminal Procedure Code, 1973 (CrPC) — Section 389Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts20 Feb 2003Allowed
Smt. Lakshmi Devi and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 469
Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 226
High Courts20 Feb 2003Dismissed
Savita Sinha Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 3 JCR 91
Constitution of India, 1950 — Article 14, 16
High Courts19 Feb 2003Allowed
Smt. Asha Rai Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 2 JCR 410
High Courts19 Feb 2003Dismissed
Manoj Prasad Chaudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 209
Constitution of India, 1950 — Article 226
High Courts19 Feb 2003
Banwari Choudhary, Satya Narain Singh and Others and Durjan Yadav Vs State of Jharkhand and Others and State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 390
High Courts19 Feb 2003
Hari Narayan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 417
Bihar Reorganisation Act, 2000 — Section 74
High Courts18 Feb 2003Dismissed
Shiv Shankar Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 403
Constitution of India, 1950 — Article 226