High Courts01 Nov 2002
Sanjeeda Khatoon Vs Md. Sher Ali and Others
Jharkhand High Court · (2004) ACJ 1368 : (2003) 2 ACC 658 : (2003) 2 JCR 107
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Jharkhand High Court judgments, 2002
1,079 judgments · page 7 of 54
High Courts01 Nov 2002
United India Insurance Company Ltd. Vs Manoj Kumar Chaudhary and Others
Jharkhand High Court · (2003) 2 ACC 503 : (2003) 2 JCR 108
Motor Vehicles Act, 1988 — Section 166, 173
High Courts01 Nov 2002Allowed
Bishwanath Ram Vs Zila Parishad and Another
Jharkhand High Court · (2003) 1 JCR 369
High Courts01 Nov 2002Allowed
Md. Taffazul Hussain and Others Vs Md. Mansoor Ansari and Others
Jharkhand High Court · (2003) 2 JCR 583
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Oct 2002
Pachola Orain and Others Vs Mahabeer Prasad Tebrewal and Another
Jharkhand High Court · (2003) 3 ACC 432
Motor Vehicles Act, 1939 — Section 110D, 95
High Courts31 Oct 2002Allowed
Tata Iron and Steel Company Vs Labour Court and Another
Jharkhand High Court · (2002) 10 JH CK 0050
Constitution of India, 1950 — Article 226
High Courts31 Oct 2002
Jai Shankar Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 10 JH CK 0040
Constitution of India, 1950 — Article 226
High Courts31 Oct 2002Allowed
Baldeo Pandey and Tata Iron and Steel Company Ltd. Vs Presiding Officer and Another and Baldeb Pandey and Another
Jharkhand High Court · (2003) 96 FLR 717 : (2003) 2 LLJ 309
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts31 Oct 2002Dismissed
Dr. Surendra Prasad and Others Vs Bihar State Housing Board and Others
Jharkhand High Court · (2002) 50 BLJR 2413
Constitution of India, 1950 — Article 226
High Courts31 Oct 2002Dismissed
The Workmen of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2002) 10 JH CK 0030
Constitution of India, 1950 — Article 226
High Courts31 Oct 2002Allowed
Arbind Kumar Vs State of Bihar and Others
Jharkhand High Court · (2002) 50 BLJR 2403
Constitution of India, 1950 — Article 226
High Courts31 Oct 2002Dismissed
Mukhdeo Singh Vs State of Bihar
Jharkhand High Court · (2003) CriLJ 626 : (2003) 1 EastCriC 58 : (2002) 50 BLJR 2399
Prevention of Corruption Act, 1947 — Section 5(2)
High Courts31 Oct 2002
Keshaw Narayan Bhagat Vs Ranchi University and Others
Jharkhand High Court · (2002) 10 JH CK 0009
Constitution of India, 1950 — Article 226
High Courts31 Oct 2002Dismissed
Shrimandar Kumar Jain Vs State of Bihar and Others
Jharkhand High Court · (2002) 3 BLJR 2417
High Courts30 Oct 2002
Shree Ram Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 367
High Courts30 Oct 2002
Jaya Rani Nag and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2003) 51 BLJR 122
Limitation Act, 1963 — Section 5
High Courts30 Oct 2002Allowed
Durga Das Chand and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 10 JH CK 0039
High Courts30 Oct 2002Dismissed
Shiv Charan Singh Sardar Vs State of Bihar
Jharkhand High Court · (2003) 1 JCR 372
Penal Code, 1860 (IPC) — Section 302
High Courts30 Oct 2002Dismissed
Khairu Sardar Vs State of Bihar
Jharkhand High Court · (2003) 1 JCR 365
Penal Code, 1860 (IPC) — Section 302
High Courts29 Oct 2002
Laleshwar Prasad Rout Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 369