High Courts26 Aug 2002Allowed
Dr. Amar Kumar Singh and Another Vs State of Bihar and Others
Jharkhand High Court · (2003) 4 JCR 375
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 2, 26, 8(1)
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,405 of 1,479
High Courts26 Aug 2002Allowed
Uranium Corporation of India Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2002) 08 JH CK 0033
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts23 Aug 2002Dismissed
Central Coalfields Ltd. Vs Allahabad Bank Ltd. and Another
Jharkhand High Court · (2004) 2 JCR 151
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Aug 2002Dismissed
Waxpol Industries Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0114
Chotanagpur Tenancy Act, 1908 — Section 46, 71A
High Courts23 Aug 2002Dismissed
Usha Martin Industries Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0089
High Courts23 Aug 2002
Dhanik Sah Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0088
Bihar Pension Rules, 1950 — Rule 139, 43
High Courts23 Aug 2002Dismissed
Raj Ceramic Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2003) 1 JCR 248
High Courts23 Aug 2002Dismissed
Union of India Vs Tata Engineering and Locomotive Company Ltd.
Jharkhand High Court · (2013) 294 ELT 206
Central Excises and Salt Act, 1944 — Section 35, 36, 40(2)
High Courts22 Aug 2002
C.M. Rajgarhia Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 08 JH CK 0080
Constitution of India, 1950 — Article 226
High Courts22 Aug 2002
Rajneesh Mishra, Bhanu Pratap Singh, Bhupam Sahu and Jharkhand Pradesh Kushbaha Vs State of Jharkhand and Others Dinesh Niraj Saima Vs Union of India (UOI)
Jharkhand High Court · (2002) 50 BLJR 1867
Constitution of India, 1950 — Article 16, 226
High Courts22 Aug 2002Partly Allowed
Anterdhari Sao Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0054
Bihar Land Reforms Act, 1950 — Section 4
High Courts22 Aug 2002
Employees in Relation to the Management of Captive Power Plant of Moonidih Area of Bharat Coking Coal Ltd. Vs Their Workmen represented by Janta Mazdoor Sangh Bihar Building and Others
Jharkhand High Court · (2002) 08 JH CK 0051
High Courts22 Aug 2002
Padma Lochan Gope and Another Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0038
Constitution of India, 1950 — Article 226
High Courts22 Aug 2002
Sri Sanjay Kumar Singh and Others and Sri Rabindra Kumar Singh and Others Vs Steel Authority of India and Others
Jharkhand High Court · (2003) 1 JCR 359
Constitution of India, 1950 — Article 226
High Courts22 Aug 2002Dismissed
Employers in relation to the Management of Jealgora Colliery of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal and Another
Jharkhand High Court · (2002) 08 JH CK 0014
High Courts21 Aug 2002Allowed
Hirdeo Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 08 JH CK 0087
Central Industrial Security Force Act, 1968 — Section 18
High Courts21 Aug 2002
Indradeo Singh Vs Presiding Officer and Another
Jharkhand High Court · (2002) 08 JH CK 0015
High Courts20 Aug 2002Dismissed
Coal Mines Provident Fund Commissioner Vs Commissioner of Payment and Others
Jharkhand High Court · (2003) 2 JCR 331
Constitution of India, 1950 — Article 226
High Courts20 Aug 2002Dismissed
Sanjay Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0065
Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1932 — Section 17, 18Prevention of Terrorism Act, 2002 — Section 21, 22, 3, 30(1), 4
High Courts20 Aug 2002
Koka Sao and Others Vs State of Jharkhand
Jharkhand High Court · (2002) 08 JH CK 0063
Penal Code, 1860 (IPC) — Section 201, 302, 34