High Courts13 Jan 2003
State of Bihar Vs Maheshwar Prasad Sao and Others
Jharkhand High Court · (2003) 1 JCR 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 4, 6
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,387 of 1,479
High Courts13 Jan 2003Dismissed
Balu Fire Clay Mines Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 664 : (2003) 97 FLR 272 : (2003) 2 LLJ 672
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts13 Jan 2003Dismissed
State of Bihar Vs Laxman Sao
Jharkhand High Court · (2003) 1 CCC 453 : (2003) 1 JCR 630
Land Acquisition Act, 1894 — Section 18
High Courts11 Jan 2003Partly Allowed
State of Bihar Vs Mithu Kewat and Others
Jharkhand High Court · (2003) 1 JCR 631
Land Acquisition Act, 1894 — Section 18, 19
High Courts10 Jan 2003Dismissed
State of Bihar Vs Haradhan Choudhary
Jharkhand High Court · (2003) 1 CCC 502 : (2003) 1 JCR 633
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts09 Jan 2003Allowed
Libnus Oraon Vs State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 643 : (2003) 2 JCR 332
Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2003Allowed
Kamlesh Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 587
Bihar Reorganisation Act, 2000 — Section 74
High Courts09 Jan 2003Allowed
Usha Workers Union etc. Vs Usha Martin Industries Ltd. and Another
Jharkhand High Court · (2003) 2 JCR 264 : (2003) 2 LLJ 1058
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 12AIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 2A(10B)
High Courts09 Jan 2003Allowed
Sabitri Devi Vs Bijay Kumar Yadav and Another
Jharkhand High Court · (2003) 2 JCR 10 : (2003) 2 ACC 47 : (2003) 2 JCR 10
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 4, Order 9 Rule 9
High Courts09 Jan 2003
Sunil Kr. Gorai Vs Fuchi Bala Gorain and Another
Jharkhand High Court · (2003) 1 JCR 561 : (2003) 2 DMC 48
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 401
High Courts08 Jan 2003Allowed
Smt. Prabha Devi Vs Smt. Rita Prasad and Another
Jharkhand High Court · (2003) 2 CCC 78 : (2003) 51 BLJR 520 : (2003) 1 JCR 555
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Jan 2003Dismissed
The Secretary Mazdoor Sangathan Samiti of Bharat Coking Coal Ltd. Vs Employer in relation to the Management of Katras Project Area of Bharat Coking Coal Ltd. and Another
Jharkhand High Court · (2004) 1 JCR 317
High Courts08 Jan 2003Dismissed
Steel India Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 138 STC 121
Bihar Finance Act, 1981 — Section 2, 46(4)
High Courts08 Jan 2003Dismissed
Ranjit Pani and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2003) CriLJ 1736 : (2003) 2 BankCas 523 : (2003) 2 CurCriR 402 : (2003) 2 BC 523
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Penal Code, 1860 (IPC) — Section 34, 419, 420, 467, 468
High Courts08 Jan 2003
Khadim Mohammad Maqbool (Sajad Nashin Mutwalli) Vs Bihar State Sunni Wakfs Board and Others
Jharkhand High Court · (2003) 2 JCR 284
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 83Waqf Act, 1995 — Section 83
High Courts08 Jan 2003Dismissed
Bhagwati Coke Industries Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 293
Bihar Finance Act, 1981 — Section 7(3), 84, 86Bihar Reorganisation Act, 2000 — Section 2, 3
High Courts07 Jan 2003
Yasoda Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 569
Constitution of India, 1950 — Article 226
High Courts07 Jan 2003Dismissed
Bhikhari Singh and Others Vs Rup Singh Bhumij and Others
Jharkhand High Court · (2003) 2 CCC 257 : (2003) 1 JCR 547
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts07 Jan 2003Allowed
Birendra Mandal Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) CriLJ 2089 : (2003) 4 AllIndCas 402 : (2003) 1 BLJR 655 : (2003) 1 JCR 431 : (2003) 1 JLJR 370
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts07 Jan 2003Allowed
Vishwa Nath Singh Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 4 JCR 367