High Courts10 Oct 2002Dismissed
Placidivs Ekka Vs State of Bihar
Jharkhand High Court · (2003) 1 JCR 384
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,397 of 1,479
High Courts10 Oct 2002
Ashok Kumar Singh and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 392
High Courts10 Oct 2002Allowed
Damodar Valley Corporation and Another Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2003) 4 JCR 371
Damodar Valley Corporation Act, 1948 — Section 18
High Courts09 Oct 2002
Sukumar Vs Indian School of Mines and Others
Jharkhand High Court · (2002) 10 JH CK 0021
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002
Gobardhan Ram Vs Deputy Commissioner and Others
Jharkhand High Court · (2003) 1 JCR 396
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002Allowed
Sheochandra Jha Vs State of Bihar and Others
Jharkhand High Court · (2002) 10 JH CK 0005
High Courts08 Oct 2002Dismissed
Kunwar Singh Babu (Munda) and Another Vs Dayal Mahto and Another
Jharkhand High Court · (2004) 3 JCR 163
Chotanagpur Tenancy Act, 1908 — Section 256, 87, 92
High Courts08 Oct 2002
Ram Lakshan Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 10 JH CK 0045
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002
Dilip Kumar Vs Bihar College Service Commission and Others
Jharkhand High Court · (2002) 10 JH CK 0038
Bihar College Service Commission Act, 1976 — Section 2(9)
High Courts08 Oct 2002
Hira Sahu Vs Jharkhand State and Others
Jharkhand High Court · (2002) 10 JH CK 0023
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002Dismissed
Shivajee Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 10 JH CK 0022
Civil Services (Classification, Control and Appeal) Rules — Rule 49A(1)Constitution of India, 1950 — Article 166, 226
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)
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
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
High Courts07 Oct 2002
Pramod Kumar and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 502
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
High Courts04 Oct 2002Dismissed
Mahesh Sharma Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 464
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)
High Courts04 Oct 2002Dismissed
James Peter Lakra Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 10 JH CK 0025
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