High Courts28 Nov 2002
Mrs. Tapaswini Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 408
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Jharkhand High Court judgments, 2002
1,079 judgments · page 5 of 54
High Courts28 Nov 2002Allowed
Somaru Ram Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 335
Constitution of India, 1950 — Article 226
High Courts28 Nov 2002
Gunanand Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 350
Constitution of India, 1950 — Article 226
High Courts27 Nov 2002Allowed
Steel Authority of India Ltd. (SAIL) Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 1 JCR 422
High Courts27 Nov 2002
Employers in relation to the Management of Bastacolla Colliery of B.B.C.L. Vs Presiding Officer and Another
Jharkhand High Court · (2004) 1 JCR 326
Industrial Disputes Act, 1947 — Section 10
High Courts27 Nov 2002
Prashant Vidyarthy and Suman Kr. Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 11 JH CK 0038
Bihar Reorganisation Act, 2000 — Section 84, 85Constitution of India, 1950 — Article 16
High Courts27 Nov 2002Allowed
Shamsuddin Ansari and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 402b
Land Acquisition Act, 1894 — Section 18
High Courts27 Nov 2002Allowed
Ram Prasad Mahto and Others, Nagdeo Yadav, Prabha Xexa and Beena Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 133 : (2003) 1 JCR 327
Constitution of India, 1950 — Article 226
High Courts27 Nov 2002Allowed
Roopna Manjhi Vs C.C.L. and Others
Jharkhand High Court · (2003) 51 BLJR 120 : (2003) 1 JCR 324
High Courts27 Nov 2002Allowed
Ajay Kumar Kujur Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 353
Constitution of India, 1950 — Article 226
High Courts27 Nov 2002
Bro. Cyril K. Chettiath and Others Vs State of Jharkhand
Jharkhand High Court · (2003) 1 JCR 515
Constitution of India, 1950 — Article 226
High Courts27 Nov 2002Allowed
Sheo Lal Mahto Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2003) 1 JCR 516
Constitution of India, 1950 — Article 226
High Courts27 Nov 2002Allowed
Ram Prakash Sharma Vs B.S.R.T.C. and Others
Jharkhand High Court · (2003) 1 JCR 518
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002Dismissed
Rambriksha Gupta Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 206
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 71A
High Courts26 Nov 2002
Bishwanath Mahato and Others Vs State of Jharkhand
Jharkhand High Court · (2003) 1 JCR 527
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002
Industrial Resources and Monolithic Pvt. Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 2 JCR 295
High Courts26 Nov 2002Allowed
Ram Babu Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 317
High Courts26 Nov 2002
Shivnandan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 127
Bihar Service Code, 1952 — Rule 97
High Courts26 Nov 2002Dismissed
Arjun Prasad Yadav @ Arjun Prasad Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2002) 11 JH CK 0005
High Courts25 Nov 2002Allowed
Md. Zakaria and Others Vs Md. Aslam and Others
Jharkhand High Court · (2003) 4 JCR 620
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 59