High Courts07 Jan 2003Dismissed
Puria Rabidas Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2003) 2 JCR 351
Penal Code, 1860 (IPC) — Section 302, 304, 323
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,388 of 1,479
High Courts07 Jan 2003
Ram Rakshpal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 113
Constitution of India, 1950 — Article 226
High Courts07 Jan 2003Allowed
Yoga Nand Mishra Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 2 JCR 343
High Courts07 Jan 2003Dismissed
Sarfuddin Mian Vs State of Jharkhand
Jharkhand High Court · (2003) 51 BLJR 612 : (2003) 1 DMC 664 : (2003) 2 JCR 344
Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 2003Dismissed
Narayan Hazra Vs The State of Bihar
Jharkhand High Court · (2003) 1 JCR 425
Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2003Partly Allowed
Jeerawati Devi and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 51 BLJR 481 : (2003) 1 JCR 558
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Jan 2003Dismissed
Ram Das Singh Vs Srimati Dilwash Devi
Jharkhand High Court · (2003) 1 CCC 377: (2003) 1 JCR 434
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2)
High Courts06 Jan 2003
Rajneesh Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 443 : (2003) 97 FLR 1193
Constitution of India, 1950 — Article 309
High Courts06 Jan 2003Dismissed
Smt. Meena Devi and Others Vs Nizamuddin Ansari and Others
Jharkhand High Court · (2003) 51 BLJR 488 : (2003) 1 JCR 591
Land Acquisition Act, 1894 — Section 30
High Courts06 Jan 2003
Kashi Nath Bagaria Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 594
Constitution of India, 1950 — Article 226
High Courts06 Jan 2003Allowed
Prajapati Sharan Vs Coal India Limited and Others
Jharkhand High Court · (2003) 2 JCR 23
Constitution of India, 1950 — Article 226
High Courts06 Jan 2003Allowed
Bharat Prasad Jha Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2003) 2 JCR 290
Constitution of India, 1950 — Article 14, 16
High Courts06 Jan 2003Dismissed
Jafar Khan Vs The State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 371
Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2003
Sushil Chandra Bhattacharya Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 17
Constitution of India, 1950 — Article 226
High Courts06 Jan 2003Dismissed
N. Anjali Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 608
High Courts06 Jan 2003
Basudeo Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 281
Constitution of India, 1950 — Article 226
High Courts06 Jan 2003Allowed
Project Officer-cum-Agent Nichitpur Colliery of B.C.C.L. Vs Smt. Chandra Prabha Singh
Jharkhand High Court · (2003) 4 LLJ 571 : (2003) 4 CCC 266 : (2003) 4 JCR 369
Workmens Compensation Act, 1923 — Section 30, 4
High Courts06 Jan 2003Allowed
Divisional Manager, Eastern Railway and Another Vs Sona Devi
Jharkhand High Court · (2004) 2 JCR 621
Workmens Compensation Act, 1923 — Section 3(1), 3(2), 30
High Courts06 Jan 2003Allowed
Girja Shankar Tiwary Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 JCR 350
High Courts03 Jan 2003Allowed
Raja Ram Yadav @ Raja Ram Vs Ram Nath Pandey
Jharkhand High Court · (2003) 1 CCC 489 : (2003) 1 JCR 563
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 144 , 145