High Courts22 Jan 2003
Smt. Lali Sinha and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 34
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,385 of 1,479
High Courts22 Jan 2003Dismissed
Dinesh Kumar and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 2 JCR 328
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 461
High Courts21 Jan 2003Allowed
Imran Ansary Vs Hajrat Ali Ansari and Another
Jharkhand High Court · (2003) 2 ACC 429 : 2004 ACJ 2 1056 : 2004 AIRJharHCR 0 15 : 2003 JCR 1 542 : 2003 JLJR 1 484 (2003) 2 ACC 429 : (2004) ACJ 1056 : AIR 2004 Jhar 18
Motor Vehicles Act, 1988 — Section 168, 177, 2(30), 50
High Courts21 Jan 2003Dismissed
Ram Narain Parihast and Others Vs Smt. Maheshwari Devi
Jharkhand High Court · (2003) 2 CCC 224 : (2003) 2 JCR 73
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts21 Jan 2003Dismissed
Shank Nath Tiwari and Others Vs Raj Nandan Tiwary and Others
Jharkhand High Court · (2003) 1 JCR 624
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Jan 2003
Dr. Sri Krishna Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 285
High Courts21 Jan 2003
Chandra Bhushan Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 37
Constitution of India, 1950 — Article 226
High Courts21 Jan 2003
Devendra Nath Manjhi and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 585
High Courts21 Jan 2003Allowed
State of Bihar Vs Mithu Kewat and Others
Jharkhand High Court · (2003) 3 JCR 618
Land Acquisition Act, 1894 — Section 19
High Courts21 Jan 2003Dismissed
Jagdish Sharma Vs The State
Jharkhand High Court · (2003) 2 JCR 341
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts20 Jan 2003
Mewalal Swarnkar, Meena Devi, Sarwan Kumar Agarwal, Lalit Kumar Poddar, Deepak Kumar and Nirmala Devi Vs J.S.E.B. and Others
Jharkhand High Court · (2003) 2 JCR 5
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Dismissed
Kumar Services Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 1 BC 333 : (2003) 4 JCR 356
High Courts20 Jan 2003Dismissed
Manish Kumar Tiwary Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 582
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Dismissed
Paikas Khaka Vs State of Bihar and Others
Jharkhand High Court · (2003) 51 BLJR 529 : (2003) 2 JCR 336
Divorce Act, 1869 — Section 10
High Courts20 Jan 2003Allowed
Sheikh Sohrab Vs Md. Kasim Ansari and Another
Jharkhand High Court · (2004) 1 JCR 450
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)
High Courts20 Jan 2003
Suklu and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 1 JCR 656
High Courts20 Jan 2003Partly Allowed
Mahendra Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 8
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003
Harsh Kumar Sahu, Sunita Sinha and Boota Singh and Others Vs J.S.E.B. and Others
Jharkhand High Court · (2003) 2 JCR 7
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Allowed
Kali Pada Dutta and Others, Basant Saha and Anant Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 479 : (2003) 2 JCR 3
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Allowed
R.K. Pathak Vs Hind Tools and Dies Pvt. Ltd. and Others
Jharkhand High Court · (2003) 97 FLR 925 : (2003) 2 JCR 329 : (2003) 2 LLJ 999
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Payment of Wages Act, 1936 — Section 15, 17, 17A