High Courts04 Dec 2002Dismissed
Smt. Nagina Devi Vs Smt. Radhaswari Devi
Jharkhand High Court · (2003) 1 JCR 332
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Jharkhand High Court judgments, 2002
1,079 judgments · page 4 of 54
High Courts04 Dec 2002Allowed
Shankar Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 106 : (2003) 1 JCR 337
Bihar Pension Rules, 1950 — Rule 150, 43Constitution of India, 1950 — Article 226
High Courts04 Dec 2002Dismissed
Purushottam Kumar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 311
High Courts04 Dec 2002Allowed
Hirak Point, Dealer and Bharat Petroleum Corp. Ltd. Vs Bharat Petroleum Corp. Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 315
High Courts03 Dec 2002
Tara Dutta, Smt. Rashmi Devi, Sheo Lal Ram, Jagiri Lal Sharma, Raman Bhai Patel, Indrajit Dey, Sachida Nand Mishra, Rurh Singh, Lalu Sukha Patel, Chotu Bhai D. Patel, Janardan Tiwari, Narain Choudhary Banik, Ram Rup Singh, Ram Bhawan Sharma, Sri Ram Pahan, Smt. Radhika Devi, Mithlesh Kumar Sinha, Habibullah, Ajit Singh, Sahdeo Singh, Haridwar Tiwary, Sukhmini Das and Smt. Uma Devi Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 1 JCR 341
Constitution of India, 1950 — Article 226
High Courts03 Dec 2002
Satya Narayan Pandey and Others and Citizens' and Cause Vs The State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 132
Constitution of India, 1950 — Article 45Jharkhand Primary Schools Appointment Rules, 2002 — Rule 2, 4
High Courts02 Dec 2002
New India Assurance Company Ltd. Vs Malti Devi and Others
Jharkhand High Court · (2004) 1 JCR 330
High Courts02 Dec 2002Dismissed
Anand Prakash and Others Vs United Bank of India and Others
Jharkhand High Court · (2004) 1 JCR 329
Income Tax Act, 1961 — Section 15(1), 223, 226, 226(3)
High Courts02 Dec 2002Allowed
Sattar Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 339
High Courts29 Nov 2002
New India Assurance Co. Ltd. Vs K. Kanagasabapathy and Others
Jharkhand High Court · (2003) 3 ACC 211
Motor Vehicles Act, 1988 — Section 144, 166, 66
High Courts29 Nov 2002Dismissed
Bharat Foundry Works Vs Steel Authority of India Ltd.
Jharkhand High Court · (2003) 2 JCR 395
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts29 Nov 2002
Employer in relation to Management of Balihari Colliery of BCCL Vs The Presiding Officer, Central Government and Industrial Tribunal No. II and Another
Jharkhand High Court · (2003) 51 BLJR 313 : (2004) 3 JCR 265
Industrial Disputes Act, 1947 — Section 10(1)
High Courts29 Nov 2002Dismissed
Employees in relation to the Management of Central Mine Planning and Design Institute Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2003) 1 BLJR 313 : (2003) 1 JCR 409 : (2003) 2 LLJ 1139
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts29 Nov 2002Dismissed
State of Jharkhand and etc. Vs Anil Sharma and etc.
Jharkhand High Court · (2003) CriLJ 1739 : (2003) 1 EastCriC 131 : (2003) 1 JLJR 155
Penal Code, 1860 (IPC) — Section 300, 302
High Courts29 Nov 2002Allowed
Durga Jha Vs Dhuma Mahto @ Shuma Teli and Others
Jharkhand High Court · (2003) 1 JCR 333
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Nov 2002Dismissed
The New India Assurance Co. Ltd. Vs K. Kanagasabapathy and Others
Jharkhand High Court · (2004) ACJ 1577 : (2003) 2 ACC 55 : (2003) 1 JCR 277
Motor Vehicles Act, 1988 — Section 166
High Courts29 Nov 2002Dismissed
Tata Engineering and Locomotive Company Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 11 JH CK 0004
Bihar Motor Vehicles Taxation Act, 1994 — Section 23, 5, 57(4), 57(6), 7(4)Bihar Motor Vehicles Taxation Rules, 1994 — Rule 4Motor Vehicles Act, 1988 — Section 2(8)
High Courts28 Nov 2002
Bhairab Jamuda Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 498
Constitution of India, 1950 — Article 226
High Courts28 Nov 2002
Sushanta Kumar Paul Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 1 JCR 658
Criminal Procedure Code, 1973 (CrPC) — Section 397Forest Act, 1927 — Section 52C
High Courts28 Nov 2002
Sukhdeo Bhuian Vs State of Jharkhand
Jharkhand High Court · (2003) 2 JCR 587
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Terrorism Act, 2002 — Section 3(2), 50