Jharkhand High Court Judgments 2002

High Courts20 Dec 2002Partly Allowed

Employers in relation to the Management, Kusunda Area of B.C.C.L. Vs Presiding Officer, Central Government and Others

Jharkhand High Court · (2003) 1 JCR 530 : (2003) 97 FLR 262

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts19 Dec 2002Dismissed

Ram Dayal Rai Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 1 JCR 525

Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 226

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High Courts18 Dec 2002Dismissed

Vijay Kumar Mallik Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 2 JCR 362

Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 49(3)(4)Foreign Exchange Regulation Act, 1973 — Section 56

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High Courts18 Dec 2002Dismissed

Chhotanagpur Agro Agencies and Atma Ram Agencies Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 300

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High Courts18 Dec 2002Partly Allowed

Ashiya Khatoon and Others Vs Sadashib Prasad

Jharkhand High Court · (2003) 2 JCR 321

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 26

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High Courts17 Dec 2002Allowed

Sushil Choudhary Vs State of Bihar and Others

Jharkhand High Court · (2003) 2 JCR 327

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High Courts17 Dec 2002Allowed

Central Coalfields Ltd. Vs Jugnu Construction and Others

Jharkhand High Court · (2003) 2 JCR 13

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts17 Dec 2002Dismissed

Kishan Singh Munda and Others Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 83

Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324

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High Courts17 Dec 2002Allowed

Churaman Rai and Others Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 97

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts17 Dec 2002Dismissed

Imam Ansari and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 4 JCR 615

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts17 Dec 2002Allowed

Rameshwaram Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 BC 417 : (2003) 2 JCR 129

Constitution of India, 1950 — Article 226

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High Courts17 Dec 2002Dismissed

Damu Purty and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 JCR 316

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts17 Dec 2002Allowed

Jamila Khatoon Vs State of Bihar and Others

Jharkhand High Court · (2002) 2 JCR 323

Land Acquisition Act, 1894 — Section 18

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High Courts17 Dec 2002Allowed

All India Conference (Golmuri Constituent Branch) Mahila Sharan Vs State of Bihar and Others

Jharkhand High Court · (2003) 2 JCR 122

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2

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High Courts17 Dec 2002Dismissed

Raj Ceramics Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2003) 2 JCR 113

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High Courts17 Dec 2002

Mrs. Kiran Vs Coal India Ltd. and Others

Jharkhand High Court · (2002) 12 JH CK 0002

Constitution of India, 1950 — Article 226

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High Courts17 Dec 2002Dismissed

Tata Iron and Steel Company Ltd. Vs State of Bihar and Others

Jharkhand High Court · (2003) 1 JCR 595

Bihar and Orissa Public Demands Recovery Act, 1914 — Article 7, 9Bihar Land Reforms Act, 1950 — Section 4, 7D

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High Courts16 Dec 2002Dismissed

Gopal Chandra Mallick Vs Manjari Mallick

Jharkhand High Court · AIR 2004 Jhar 104 : (2004) AIR Jhar HCR 1137 : (2004) 1 BLJR 6 : (2003) 2 JLJR 472

Hindu Marriage Act, 1955 — Section 10

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High Courts13 Dec 2002Allowed

Bharat Prasad Choudhary Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 1 JCR 360 : (2003) 96 FLR 1131

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High Courts13 Dec 2002Dismissed

Haradhan Dutta and Others Vs State of Bihar and Others

Jharkhand High Court · (2003) 51 BLJR 151 : (2003) 1 JCR 344

Bihar Land Reforms Act, 1950 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Section 100

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Jharkhand High Court judgments, 2002