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
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,398 of 1,479
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
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
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
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
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
High Courts03 Oct 2002Allowed
Bimalendu Kumar Chatterjee Vs BCCL and Others
Jharkhand High Court · (2002) 10 JH CK 0026
High Courts03 Oct 2002
Union Bank of India Etc. Vs Y.N. Mishra (Sri) and Others Etc.
Jharkhand High Court · (2003) 1 JCR 218
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
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)
High Courts30 Sept 2002
Madan Mohan Singh Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 395
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002
Kailash Chandra Jain Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 09 JH CK 0063
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002
Sheo Shakti Cement Industries Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2002 Jhar 109 : (2001) 1 JLJR(Jhar) 242 : (2003) 1 JCR 482
Arbitration and Conciliation Act, 1996 — Section 34
High Courts30 Sept 2002
Shivam Lime Works and Shivam Sodium Silicate Industries Vs Central Coal Field Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 484
High Courts30 Sept 2002Dismissed
Satyendra Kumar and Co. Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 BC 249
High Courts29 Sept 2002
Rajeshwar Prasad and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0040
Constitution of India, 1950 — Article 226
High Courts27 Sept 2002
Smt. Salestina Tuti Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 378
Constitution of India, 1950 — Article 226
High Courts27 Sept 2002
Mala Sinha Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 09 JH CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 323, 34, 341, 379, 437
High Courts27 Sept 2002Allowed
Arun Kumar Pandey Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2002) 09 JH CK 0049
Constitution of India, 1950 — Article 226
High Courts27 Sept 2002
Anirudh Flat Owners Association Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2003) 1 JCR 481