High Courts19 Sept 2002
Indra Deo Prasad Keshri Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0043
Essential Commodities Act, 1955 — Section 3, 6A, 6C, 7
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,400 of 1,479
High Courts19 Sept 2002Allowed
Pratap Narayan Singh Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2002) 09 JH CK 0042
Constitution of India, 1950 — Article 226
High Courts19 Sept 2002
Kanak Lata Sharma Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 09 JH CK 0041
High Courts19 Sept 2002
Jharkhand State Electricity Board and Others Vs Power Engineer Service Association and Others
Jharkhand High Court · (2002) 09 JH CK 0038
Contempt of Courts Act, 1971 — Section 2
High Courts19 Sept 2002
Smeatons Projects Pvt. Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 480 : (2003) 2 BC 699
Constitution of India, 1950 — Article 226
High Courts19 Sept 2002Dismissed
Satish Kumar Singh and Others, Bhanu Ranjan Ghosh, Jag Nandan Kachap, Bishwanath Singh, Andreas Lakra, Jai Prakash Chourasia, Ram Krishan Jha, Ramakant Singh, Dukhi Ram, Naresh Chandra and Anil Kumar Singh Vs Garden Reach Ship Builders and Others
Jharkhand High Court · (2003) 1 JCR 489
Constitution of India, 1950 — Article 226
High Courts19 Sept 2002Allowed
Workmen of Bhowra (N) Colliery of CCL Vs Central Govt. Industrial Tribunal and Another
Jharkhand High Court · (2003) 1 JCR 493
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts19 Sept 2002Dismissed
Madhav Rao Vs Presiding Officer Labour Court and Another
Jharkhand High Court · (2003) 1 JCR 422
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts18 Sept 2002Dismissed
Devender Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 1 BC 484
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Sept 2002
State of Bihar Vs Mustt. Muluwa and Others
Jharkhand High Court · (2004) 2 JCR 153
Land Acquisition Act, 1894 — Section 11, 18, 4, 54
High Courts16 Sept 2002Dismissed
General Engineering and Foundary Company and Others Vs Bank of Baroda
Jharkhand High Court · (2004) 1 BC 370 : (2003) 4 JCR 318
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Sept 2002Dismissed
Nagendra Choudhary Vs State Bank of India and Others
Jharkhand High Court · (2003) 1 JCR 421 : (2003) 3 LLJ 394
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Smt. Sunita Kumari Vs Bihar School Examination Board and Others
Jharkhand High Court · (2002) 09 JH CK 0074
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Lohardaga Charitable Ursuline Society Vs Union of India (UOI) and Others
Jharkhand High Court · (2003) 1 JCR 476 : (2003) 97 FLR 171 : (2003) 2 LLJ 554
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2
High Courts16 Sept 2002Dismissed
Rajendra Behl Vs Commissioner and Others
Jharkhand High Court · (2002) 50 BLJR 2396
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16(2), 4Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Employees in relation to the Management of Murulidih Colliery under Mohuda Area of BCCL Vs The Presiding Officer, Central Govt. Industrial Tribunal (No. 2), BCCL and Others
Jharkhand High Court · (2003) 96 FLR 292
High Courts16 Sept 2002
Mohd. Naushad and Others, Pramod Raut and Md. Sarwar Alam Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0052
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Vijoy Prasad Yadav Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0050
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Industrial Fuel Co. Pvt. Ltd. Vs Coal India Ltd. and Others
Jharkhand High Court · (2002) 09 JH CK 0047
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Tahal Dusadh and Others Vs State of Bihar
Jharkhand High Court · (2002) 09 JH CK 0044
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34