High Courts10 Sept 2002Dismissed
Md. Manooj Ahmad Khan Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0097
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,402 of 1,479
High Courts10 Sept 2002Dismissed
Uranium Corporation of India Limited Vs Presiding Officer, Central Govt. Industrial Tribunal and Another
Jharkhand High Court · (2003) 4 LLJ 238 : (2003) 96 FLR 668
Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Sept 2002Dismissed
Lalu Prasad alias Lalu Prasad Yadav Vs State
Jharkhand High Court · (2003) CriLJ 610 : (2003) 1 CurCriR 232
Criminal Procedure Code, 1973 (CrPC) — Section 273
High Courts10 Sept 2002Allowed
Smt. Rashmi Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0008
Bihar Reorganisation Act, 2000 — Section 85, 9(7)
High Courts10 Sept 2002Dismissed
Suchit Bhagat Vs Indian Overseas Bank and Others
Jharkhand High Court · (2002) 09 JH CK 0005
Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4
High Courts10 Sept 2002Allowed
Automobile Ancillary Industries Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2002) 09 JH CK 0004
Electricity Act, 1910 — Section 24(1)
High Courts09 Sept 2002Dismissed
Steel Authority of India Ltd. Vs Ranjit Kumar Thakur and Others
Jharkhand High Court · (2002) 09 JH CK 0088
High Courts09 Sept 2002Dismissed
Bhawani Enterprises Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 09 JH CK 0083
High Courts09 Sept 2002Allowed
Mineral Area Development Authority Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2002) 09 JH CK 0058
Constitution of India, 1950 — Article 226
High Courts09 Sept 2002
Shatrughan Keshari Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 2029
Bihar Service Code, 1952 — Rule 103
High Courts09 Sept 2002Dismissed
Employees in Relation to the Management of Angar Pathra Colliery of Bharat Coking Coal Limited Vs Presiding Officer, Central Government Industrial Tribunal (No. 2)
Jharkhand High Court · (2002) 50 BLJR 2045 : (2003) 2 LLJ 92
High Courts09 Sept 2002Dismissed
R.P. Singh and Others Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2003) 1 JCR 258
High Courts06 Sept 2002
Samir Kumar Sinha Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0095
Constitution of India, 1950 — Article 226
High Courts06 Sept 2002Allowed
Ram Kripal Sai Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 09 JH CK 0087
Constitution of India, 1950 — Article 226
High Courts06 Sept 2002Allowed
Deoraj Bartiya Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2002) 3 BLJR 2055
High Courts06 Sept 2002Dismissed
Gokul Rana Vs Presiding Officer Labour Court and Others
Jharkhand High Court · (2002) 50 BLJR 2057 : (2003) 96 FLR 124
Bihar Shops and Establishments Act, 1953 — Section 2, 26, 26(2)Bihar Shops and Establishments Rules, 1955 — Rule 20
High Courts06 Sept 2002Dismissed
Madhuri Kumari and Others and Renu Kumari Vs State of Bihar and Others
Jharkhand High Court · (2002) 09 JH CK 0026
Bihar Education Code, 1961 — Regulation 868
High Courts06 Sept 2002Dismissed
Suranjan Prasad Vs Bihar State Housing Board and Others
Jharkhand High Court · (2002) 09 JH CK 0025
Constitution of India, 1950 — Article 226
High Courts06 Sept 2002Allowed
P.K. Bhadra and Co. and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 95 FLR 650 : (2003) 1 LLJ 351
High Courts06 Sept 2002Allowed
Mohd. Khurshid Vs Life Insurance Corporation of India and Another
Jharkhand High Court · (2002) 09 JH CK 0011