COURT ARCHIVE

Jharkhand High Court judgments, 2002

1,079 judgments · page 9 of 54

High Courts07 Oct 2002Allowed

Prem Chand Sao @ Jhari Sao Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 10 JH CK 0047

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 32, 53Penal Code, 1860 (IPC) — Section 34, 366A, 376(2)

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High Courts07 Oct 2002

Surendra Prasad Singh Vs Executive Engineer National Highway Division No. 2 and Others

Jharkhand High Court · (2002) 10 JH CK 0031

Constitution of India, 1950 — Article 226

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High Courts07 Oct 2002

New Ajanta Hotel Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 10 JH CK 0024

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts07 Oct 2002

Pramod Kumar and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 1 JCR 502

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High Courts07 Oct 2002Allowed

Bharat Bhushan Prasad Vs Palamu Kshetriya Gramin Bank and Others

Jharkhand High Court · (2003) 4 LLJ 245 : (2002) 3 BLJR 2393

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High Courts04 Oct 2002Dismissed

Mahesh Sharma Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 1 JCR 464

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High Courts04 Oct 2002Dismissed

Ram Naumi Singh Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 96 FLR 728

Industrial Disputes Act, 1947 — Section 10(2A)

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High Courts04 Oct 2002Dismissed

James Peter Lakra Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 10 JH CK 0025

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High Courts04 Oct 2002Partly Allowed

Workmen of Nirsa Area of ECF Ltd. Vs Employers in relation to the Management of Eastern Coal Field Ltd. and Another

Jharkhand High Court · (2003) 96 FLR 665

Industrial Disputes Act, 1947 — Section 10(2A)(1), 25F

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High Courts04 Oct 2002Dismissed

Sita Ram Oraon @ Situa Oraon Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 1 JCR 307

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144Penal Code, 1860 (IPC) — Section 302

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High Courts04 Oct 2002

Pawan Biscuit Co. Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 10 JH CK 0008

Constitution of India, 1950 — Article 226

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High Courts04 Oct 2002Allowed

Sub-divisional Engineering Microwave (MNTCE) Telephone Exchange Bokaro Steel City Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 10 JH CK 0006

Bihar Motor Vehicles Taxation Act, 1994 — Section 5

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High Courts04 Oct 2002Dismissed

Panchanand Singh and Another and Dhananjay Eawani Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2002) 10 JH CK 0001

Bihar Panchayat Raj Act, 1993 — Section 26Bihar Panchayat Raj Rules, 1993 — Rule 4

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High Courts03 Oct 2002Allowed

Workman Kirtan Sawai Vs Union of India (UOI) and Others

Jharkhand High Court · (2003) 4 LLJ 195 : (2002) 95 FLR 1223

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts03 Oct 2002

Sohan Mahto Vs State of Bihar and Others

Jharkhand High Court · (2002) 50 BLJR 2392

Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 226

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High Courts03 Oct 2002Allowed

Bimalendu Kumar Chatterjee Vs BCCL and Others

Jharkhand High Court · (2002) 10 JH CK 0026

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High Courts03 Oct 2002

Union Bank of India Etc. Vs Y.N. Mishra (Sri) and Others Etc.

Jharkhand High Court · (2003) 1 JCR 218

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High Courts01 Oct 2002Allowed

Karman Roy and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 1 JCR 467

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts01 Oct 2002Dismissed

Sukal Hansda and Another Vs State of Bihar

Jharkhand High Court · (2002) 10 JH CK 0037

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts01 Oct 2002Allowed

Bhavneet Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 50 BLJR 2408

Bihar and Orissa Excise Act, 1915 — Section 8(3)

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