COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 1,403 of 1,479

High Courts06 Sept 2002Dismissed

Employers in relation to the Management of Katras Project Area of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal (No. 2) and Others

Jharkhand High Court · (2002) 09 JH CK 0009

Constitution of India, 1950 — Article 226

High Courts06 Sept 2002

Miss. Bani Sen Gupta Vs The Chancellor of Sidhu Kanhu University and Others

Jharkhand High Court · (2002) 3 BLJR 2039

High Courts05 Sept 2002Dismissed

Employer in relation to the Management of Lodna Area No. X of BCCL Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another

Jharkhand High Court · (2002) 09 JH CK 0090

Constitution of India, 1950 — Article 226

High Courts05 Sept 2002

Bhuneshwar Ram and Another and Rajju Ram and Another Vs State of Bihar and Others

Jharkhand High Court · (2002) 09 JH CK 0089

High Courts05 Sept 2002

Most. Meera Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 09 JH CK 0086

Constitution of India, 1950 — Article 226

High Courts05 Sept 2002

Umesh Prasad Sinha Vs State of Bihar and Others

Jharkhand High Court · (2002) 09 JH CK 0084

Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 50(5)

High Courts05 Sept 2002Dismissed

KVR Optical Industries Vs Bihar State Financial Corporation and Another

Jharkhand High Court · (2004) 3 BC 24

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

High Courts04 Sept 2002Dismissed

Flying Officer, A.K. Das Vs State of Bihar and Another

Jharkhand High Court · (2004) 1 JCR 346

Constitution of India, 1950 — Article 226

High Courts04 Sept 2002

Krishna Murari Vs State of Jharkhand and Others

Jharkhand High Court · (2003) 2 JCR 44

Family Courts Act, 1984 — Section 13, 21, 23, 9

High Courts04 Sept 2002

Mining Machinery Works Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 09 JH CK 0085

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A(4)

High Courts03 Sept 2002Dismissed

Amar Nath Ghosh Vs Steel Authority of India Ltd. and Others

Jharkhand High Court · (2003) 1 JCR 456

High Courts03 Sept 2002Allowed

Nakul Manjhi and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2003) 2 DMC 802

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 328, 34

High Courts30 Aug 2002Dismissed

Sarju Modi and Others Vs State of Bihar

Jharkhand High Court · (2003) CriLJ 631 : (2003) 1 JCR 236 : (2003) MatLR 299 : (2005) 4 JLJR 114

Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts30 Aug 2002Dismissed

Pradeep Kumar Gupta Vs Smt. Kanti Devi

Jharkhand High Court · (2003) CriLJ 1350 : (2003) 1 ChandLR(Civ&Cri) 332 : (2003) 2 RCR(Criminal) 646 : (2003) 1 DMC 265 : (2003) 1 JCR 232 : (2003) 2 MarriLJ 86 : (2005) 4 JLJR 99

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 50

High Courts30 Aug 2002Dismissed

Sanwar Mull Jalan Vs Panna Lal Jalan and Others

Jharkhand High Court · (2002) 08 JH CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144

High Courts30 Aug 2002Allowed

Dayalji Madhavji Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0086

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16, 8, 9

High Courts30 Aug 2002Allowed

Loknath Singh Vs State of Bihar and Another

Jharkhand High Court · (2003) CriLJ 1388 : (2003) 1 DMC 251 : (2003) 1 JCR 243 : (2005) 4 JLJR 264

Criminal Procedure Code, 1973 (CrPC) — Section 226, 319, 482, 82, 83Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts30 Aug 2002Allowed

Investment Bank of India and Another Vs Magadh Spun Pipe Ltd. and Others

Jharkhand High Court · AIR 2003 Jhar 4

Industrial Reconstruction Bank of India Act, 1984 — Section 40, 41

High Courts30 Aug 2002

Sonali Vs Siddhu Kanhu University

Jharkhand High Court · (2002) 08 JH CK 0047

Constitution of India, 1950 — Article 226

High Courts30 Aug 2002Allowed

The Tinplate Company of India Ltd. Vs State of Bihar and Others

Jharkhand High Court · (2002) 95 FLR 1212