High Courts27 Jan 2003Allowed
Rajendra Prasad Singh and Others Vs Gulam Rasool and Others
Jharkhand High Court · (2003) 51 BLJR 470 : (2003) 1 JCR 534
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,384 of 1,479
High Courts24 Jan 2003
Laljit Bhuiya Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2003) 1 JCR 564
High Courts24 Jan 2003Allowed
Dubraj Munda Vs The State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 629
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 2003Allowed
Nehal Asgar and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 526
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts24 Jan 2003
Tata Iron and Steel Co. Ltd. Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 97 FLR 633 : (2003) 2 JCR 76
Bihar Shops and Establishments Act, 1953 — Section 26Constitution of India, 1950 — Article 226
High Courts24 Jan 2003
Indian Iron and Steel Company Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 2 BC 7 : (2003) 4 JCR 455
Constitution of India, 1950 — Article 226
High Courts24 Jan 2003Allowed
Dharma Pahariya Vs The State
Jharkhand High Court · (2003) 2 JCR 356
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Jan 2003Allowed
Ram Lakhan Prasad and Others Vs Malti Devi and Others
Jharkhand High Court · (2003) 4 JCR 135
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Jan 2003Allowed
Manohar @ Pagla Sawayan and Another Vs State of Jharkhand
Jharkhand High Court · (2003) 1 JCR 548
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Jan 2003
Binay Kumar Pore Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 582
High Courts23 Jan 2003Allowed
Mohammad Imteyaz Ahmad Vs Abdul Quayum and Others
Jharkhand High Court · (2003) 51 BLJR 484 : (2003) 2 JCR 145
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts23 Jan 2003Allowed
Malti Devi Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2003) 2 JCR 286
High Courts23 Jan 2003
Birbal Sah Vs State of Bihar and Another
Jharkhand High Court · (2003) 1 JCR 572
High Courts23 Jan 2003Allowed
Sudarshan Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 583
Constitution of India, 1950 — Article 226
High Courts23 Jan 2003Allowed
Dilip Kumar Sarkar and Another Vs State of Jharkhand
Jharkhand High Court · (2003) CriLJ 2086
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts23 Jan 2003Allowed
Rani Jha and Others Vs Commandant CISF and Others
Jharkhand High Court · (2003) 2 JCR 421
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jan 2003Dismissed
Manmasi Lakra Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 553
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts22 Jan 2003Dismissed
The Indian Iron and Steel Co. Ltd. and Another Vs Baliapur Coal Depot and Another
Jharkhand High Court · (2003) 2 JCR 66
Arbitration and Conciliation Act, 1996 — Section 2
High Courts22 Jan 2003Dismissed
General Manager C.C. Ltd. Vs Bhim Yadav and Others
Jharkhand High Court · (2003) 1 JCR 649 : (2003) 2 ACC 746 : (2003) 97 FLR 267
Workmens Compensation Act, 1923 — Section 12, 30
High Courts22 Jan 2003Dismissed
Munshi Sao Vs Khaini Devi and Others
Jharkhand High Court · AIR 2003 Jhar 63 : (2003) 2 JCR 22
Civil Procedure Code, 1908 (CPC) — Section 100