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
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,394 of 1,479
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
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)
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