High Courts25 Nov 2002Dismissed
Braj Bhushan Singh Vs Basanti Devi and Another
Jharkhand High Court · (2003) 4 JCR 315
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Hindu Succession Act, 1956 — Section 15(2)
COURT ARCHIVE
Jharkhand High Court judgments, 2002
1,079 judgments · page 6 of 54
High Courts25 Nov 2002
Dy. Chief Mining Engineer, North Tisra Colliery, BCC Ltd. and Others Vs Mathura Paswan and Others
Jharkhand High Court · (2004) 2 JCR 136
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts22 Nov 2002Allowed
Employers in relation to the Management of Amlabad Colliery of BCCL Vs The Presiding Officer, CGIT, No. 2 and Another
Jharkhand High Court · (2004) 2 JCR 95
Industrial Disputes Act, 1947 — Section 10(1)
High Courts22 Nov 2002Dismissed
Asha Singh Vs State of Jharkhand
Jharkhand High Court · (2003) 1 JCR 280
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)Penal Code, 1860 (IPC) — Section 120B, 376, 386
High Courts22 Nov 2002Dismissed
Indian Forging and Stamping Co. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 11 JH CK 0027
High Courts22 Nov 2002Allowed
Udharan Chaudhary Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 11 JH CK 0024
High Courts22 Nov 2002Allowed
Khadi Oraon Vs State of Bihar
Jharkhand High Court · (2003) 1 JCR 291
Penal Code, 1860 (IPC) — Section 302
High Courts22 Nov 2002
Bishnu Bhagat Vs Pushpa Devi
Jharkhand High Court · (2006) 1 JCR 364
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Nov 2002Allowed
Lakhan Chandra Paramanik and Others Vs Bihar State Housing Board and Another
Jharkhand High Court · (2003) 1 CCC 180
Limitation Act, 1963 — Section 5
High Courts20 Nov 2002Dismissed
Ram Narayan Prasad and Others Vs Satish Chandra Gupta and Others
Jharkhand High Court · (2003) 1 CCC 405 : (2003) 51 BLJR 108 : (2003) 1 JCR 326
Succession Act, 1925 — Section 192, 193, 194
High Courts20 Nov 2002Dismissed
Meena Narayan and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 11 JH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Nov 2002Dismissed
Keshwar Mahto and Others Vs Govind Mahto and Others
Jharkhand High Court · (2003) 1 CCC 333 : (2003) 1 JCR 319
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts18 Nov 2002
Bharat Ingots and Steel Co. Pvt. Ltd. Vs Commissioner of Central Excise and Others
Jharkhand High Court · (2003) 51 BLJR 30 : (2003) 86 ECC 411 : (2003) 155 ELT 238
Central Excise Rules, 1944 — Rule 96ZO(3)Central Excises and Salt Act, 1944 — Section 35H, 3A(4)
High Courts14 Nov 2002Dismissed
Hind Iron and Steel Corporation Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2003) 1 JCR 330
Constitution of India, 1950 — Article 12, 226
High Courts14 Nov 2002Dismissed
Hind Iron and Steel Corpn. Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2003) 1 JCR 330
High Courts12 Nov 2002
Bhola Nath Mahto and Others Vs Mahadeo Mahto and Others
Jharkhand High Court · (2003) 4 JCR 512
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 96
High Courts12 Nov 2002Dismissed
Jageshwar Giri Vs Chairman, Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 11 JH CK 0040
Electricity (Supply) Act, 1948 — Section 79
High Courts11 Nov 2002Dismissed
Arun Kumar Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 11 JH CK 0041
Constitution of India, 1950 — Article 226
High Courts11 Nov 2002Allowed
Smt. Shanti Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 96 FLR 907
Constitution of India, 1950 — Article 226
High Courts01 Nov 2002Allowed
Laxmi Nath Metal Industries Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2003 Jhar 61 : (2002) 50 BLJR 2405
Electricity (Supply) Act, 1948 — Section 78