High Courts18 Sept 2002Dismissed
Devender Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 1 BC 484
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Jharkhand High Court judgments, 2002
1,079 judgments · page 12 of 54
High Courts16 Sept 2002
State of Bihar Vs Mustt. Muluwa and Others
Jharkhand High Court · (2004) 2 JCR 153
Land Acquisition Act, 1894 — Section 11, 18, 4, 54
High Courts16 Sept 2002Dismissed
General Engineering and Foundary Company and Others Vs Bank of Baroda
Jharkhand High Court · (2004) 1 BC 370 : (2003) 4 JCR 318
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Sept 2002Dismissed
Nagendra Choudhary Vs State Bank of India and Others
Jharkhand High Court · (2003) 1 JCR 421 : (2003) 3 LLJ 394
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Smt. Sunita Kumari Vs Bihar School Examination Board and Others
Jharkhand High Court · (2002) 09 JH CK 0074
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Lohardaga Charitable Ursuline Society Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 476 : (2003) 97 FLR 171 : (2003) 2 LLJ 554
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2
High Courts16 Sept 2002Dismissed
Rajendra Behl Vs Commissioner and Others
Jharkhand High Court · (2002) 50 BLJR 2396
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16(2), 4Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Employees in relation to the Management of Murulidih Colliery under Mohuda Area of BCCL Vs The Presiding Officer, Central Govt. Industrial Tribunal (No. 2), BCCL and Others
Jharkhand High Court · (2003) 96 FLR 292
High Courts16 Sept 2002
Mohd. Naushad and Others, Pramod Raut and Md. Sarwar Alam Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0052
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Vijoy Prasad Yadav Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0050
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Industrial Fuel Co. Pvt. Ltd. Vs Coal India Ltd. and Others
Jharkhand High Court · (2002) 09 JH CK 0047
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Tahal Dusadh and Others Vs State of Bihar
Jharkhand High Court · (2002) 09 JH CK 0044
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Sept 2002
Aditya Kumar Jaiswal @ Aditya Prasad Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2002) 09 JH CK 0020
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Rajendra Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0015
Bihar State Universities Act, 1976 — Section 2Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Mannan Khan Vs J.S.E.B. and Others
Jharkhand High Court · (2002) 09 JH CK 0010
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Dr. Basant Kumar Agrawal Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0002
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Binada Nand Jha Vs Union of India (UOI)
Jharkhand High Court · (2003) 1 JCR 519
Central Industrial Security Force Rules, 1969 — Rule 34, 34(10), 34(9), 47, 47C
High Courts13 Sept 2002Allowed
Param Hans Singh Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2002) 09 JH CK 0051
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Rajasthan Bhawan Trust Vs Most. Pradlya Devi and Others
Jharkhand High Court · (2003) 2 CCC 98 : (2003) 1 JCR 486
Specific Relief Act, 1963 — Section 34
High Courts13 Sept 2002Dismissed
Binay Kumar Gupta etc. Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 267 : (2003) 96 FLR 1028 : (2003) 1 LLJ 877
Bihar Minimum Wages (Amendment) Act, 1988 — Section 20(5A)Minimum Wages Act, 1948 — Section 20, 20(6)