High Courts30 Aug 2002Allowed
Sunil Gowala @ Sunil Gope and Others Vs State of Bihar
Jharkhand High Court · (2003) 1 JCR 239
Penal Code, 1860 (IPC) — Section 395, 412
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,404 of 1,479
High Courts30 Aug 2002Dismissed
Upendra Singh and Gunjan Singh Vs State of Bihar
Jharkhand High Court · (2003) CriLJ 1390 : (2003) 1 JCR 245 : (2005) 4 JLJR 249
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 376
High Courts29 Aug 2002Dismissed
Kalim Ahmad Ansari and Others Vs The Chairman, Central Tarassar Research and Training Institute, Central Silk Board and Another
Jharkhand High Court · (2002) 08 JH CK 0113
High Courts29 Aug 2002Partly Allowed
Ashok Kumar Sahay Vs The State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0083
High Courts29 Aug 2002Dismissed
Employees in relation to the Management of Lohapati Colliery of BCCL Vs The Presiding Officer and Another
Jharkhand High Court · (2002) 08 JH CK 0082
High Courts29 Aug 2002
Chandrika Prasad Dost Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0056
Penal Code, 1860 (IPC) — Section 409
High Courts29 Aug 2002Dismissed
Rastriya Colliery Mazdoor Sangh Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Others
Jharkhand High Court · (2003) 1 JCR 453
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002Dismissed
Mubarak Alam Vs State of Jharkhand
Jharkhand High Court · (2002) 08 JH CK 0034
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 209A, 309, 309(2)Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts29 Aug 2002
Mogal Ansari Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0027
High Courts29 Aug 2002
Jharkhand Truck Owners Association H.E.C. Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0018
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(2), 3(3)Constitution of India, 1950 — Article 226
High Courts28 Aug 2002
Smt. Panwa Chamarin Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2002) 08 JH CK 0119
High Courts28 Aug 2002Dismissed
Project and Development India Ltd. (B) Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2002) 08 JH CK 0115
High Courts28 Aug 2002Allowed
S.N. Tripathi Vs Coal India Limited and Others
Jharkhand High Court · (2002) 08 JH CK 0055
High Courts28 Aug 2002
Project and Development India Ltd. Vs Presiding Officer and Others
Jharkhand High Court · (2002) 08 JH CK 0040
High Courts27 Aug 2002Dismissed
Anuj Kumar Singh @ Anuj Singh Vs State of Bihar
Jharkhand High Court · (2003) 1 Crimes 473 : (2002) CriminalCC 118
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Aug 2002Allowed
Akhilesh Kumar and Ganesan and Others Vs Uranium Corporation of India Ltd. and Others
Jharkhand High Court · (2002) 08 JH CK 0084
Constitution of India, 1950 — Article 226
High Courts27 Aug 2002Dismissed
Banshi Dhar Singh Vs State and Another
Jharkhand High Court · (2003) 1 BC 336 : (2002) 50 BLJR 1879
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts27 Aug 2002Dismissed
Ashok Kumar Kejriwal Vs State of Jharkhand
Jharkhand High Court · (2003) CriLJ 1349 : (2003) 3 RCR(Criminal) 32
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Aug 2002Allowed
Sumit Fuels Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0041
Constitution of India, 1950 — Article 226
High Courts27 Aug 2002Dismissed
Manju Shree Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 08 JH CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 205, 482Negotiable Instruments Act, 1881 (NI) — Section 138