High Courts16 Sept 2002
Aditya Kumar Jaiswal @ Aditya Prasad Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2002) 09 JH CK 0020
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,401 of 1,479
High Courts16 Sept 2002Allowed
Rajendra Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0015
Bihar State Universities Act, 1976 — Section 2Constitution of India, 1950 — Article 226
High Courts16 Sept 2002
Mannan Khan Vs J.S.E.B. and Others
Jharkhand High Court · (2002) 09 JH CK 0010
Constitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Dr. Basant Kumar Agrawal Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0002
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Binada Nand Jha Vs Union of India (UOI)
Jharkhand High Court · (2003) 1 JCR 519
Central Industrial Security Force Rules, 1969 — Rule 34, 34(10), 34(9), 47, 47C
High Courts13 Sept 2002Allowed
Param Hans Singh Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2002) 09 JH CK 0051
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Rajasthan Bhawan Trust Vs Most. Pradlya Devi and Others
Jharkhand High Court · (2003) 2 CCC 98 : (2003) 1 JCR 486
Specific Relief Act, 1963 — Section 34
High Courts13 Sept 2002
Bisheshwar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 418
Constitution of India, 1950 — Article 226
High Courts12 Sept 2002Dismissed
Management of Central Roller Flour Mills (Pvt.) Ltd. Vs The Presiding Officer, Labour Court
Jharkhand High Court · (2002) 09 JH CK 0059
High Courts12 Sept 2002
Jai Subodh Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0048
Constitution of India, 1950 — Article 226
High Courts12 Sept 2002Dismissed
Workman of Sendra Bansjora Colliery under Sijua Area of BCCL Vs Employers in relation to the management of Sendra Bansjora Colliery and Another
Jharkhand High Court · (2002) 09 JH CK 0016
Constitution of India, 1950 — Article 226
High Courts11 Sept 2002Allowed
Steel Authority of India Ltd. Vs Sukant Kumar Roy and Others
Jharkhand High Court · (2003) 1 JCR 263 : (2003) 96 FLR 1125 : (2003) 1 JCR 263
Industrial Disputes Act, 1947 — Section 10(2A)
High Courts11 Sept 2002Allowed
Budhua Oraon and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2002) 50 BLJR 2051
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Sept 2002Allowed
Smt. Sushila Prasad and Ferro Scrap Nigam Ltd. Vs Presiding Officer and Another
Jharkhand High Court · (2002) 09 JH CK 0061
Constitution of India, 1950 — Article 226
High Courts11 Sept 2002Dismissed
Binda Devi and Others Vs Mahendra Prasad Keshri and Another
Jharkhand High Court · (2002) 09 JH CK 0045
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14
High Courts11 Sept 2002Dismissed
Ram Yatan Singh and Others Vs Bihar State Housing Board and Others
Jharkhand High Court · (2002) 09 JH CK 0039
High Courts11 Sept 2002Partly Allowed
Employers in Relation to the Management of Collieries of Tata Iron and Steel Company Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2003) 1 JCR 261
High Courts11 Sept 2002Dismissed
Bhola Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2003) CriLJ 262
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts10 Sept 2002Dismissed
Hrishikesh Shukla Vs State of Jharkhand and Another
Jharkhand High Court · (2003) CriLJ 761
Criminal Procedure Code, 1973 (CrPC) — Section 147
High Courts10 Sept 2002Dismissed
Anil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 1 JCR 260