High Courts20 Aug 2002
Ramzan Ali Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 08 JH CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,406 of 1,479
High Courts19 Aug 2002Dismissed
Employers in relation to the Management of Dugda Coal Washery of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2002) 08 JH CK 0117
Industrial Disputes Act, 1947 — Section 10(1)
High Courts19 Aug 2002Allowed
Bishnu Kant Mishra Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0104
High Courts19 Aug 2002Dismissed
Hindustan Coke Industries and Another Vs Chairman-cum-Managing Director, Bharat Coking Coal Ltd. and Another
Jharkhand High Court · (2002) 08 JH CK 0101
Constitution of India, 1950 — Article 226
High Courts19 Aug 2002Dismissed
Maa Chhinnmastika Coke Industries Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2002) 08 JH CK 0100
High Courts19 Aug 2002Dismissed
Priya Industry and Others Vs Central Coalfields Ltd. and Another
Jharkhand High Court · (2002) 08 JH CK 0099
High Courts19 Aug 2002
Eastern Fuels Vs B.C.C.L. and Others
Jharkhand High Court · (2002) 08 JH CK 0067
High Courts19 Aug 2002
Sushila Chemicals Pvt. Ltd. Vs B.C.C.L. and Others
Jharkhand High Court · (2002) 08 JH CK 0035
High Courts18 Aug 2002Dismissed
Dr. Supriya Dhaboo Vs Dr. Basant Kumar Agarwal and Others
Jharkhand High Court · (2004) 1 JCR 335
High Courts16 Aug 2002Dismissed
Om Fuels and Others Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2002) 50 BLJR 1869 : (2003) 1 JCR 228
Constitution of India, 1950 — Article 226
High Courts16 Aug 2002
Ganesh Prasad Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0111
High Courts16 Aug 2002Dismissed
Mico Battery etc. Vs B.C.C.L. and Others
Jharkhand High Court · (2002) 08 JH CK 0097
High Courts16 Aug 2002Allowed
Sk. Najeeb and Others Vs Sk. Kurban and Others
Jharkhand High Court · (2003) 1 JCR 413
Limitation Act, 1963 — Article 127 , 144
High Courts16 Aug 2002Dismissed
Ajay and Sons Fuel Product etc. Vs Coal India Limited and Others
Jharkhand High Court · (2002) 08 JH CK 0011
Constitution of India, 1950 — Article 226
High Courts16 Aug 2002
Gajadhar Prasad and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 1 JCR 651
Bihar Privileged Persons Homestead Tenancy Rules, 1948 — Rule 5(5)
High Courts14 Aug 2002Dismissed
P.K. Press Metal (P) Ltd. Vs Regional Provident Fund Commissioner, Union of India (UOI) and Others
Jharkhand High Court · (2002) 95 FLR 1205 : (2003) 1 LLJ 801
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16(1), 7AState Financial Corporations Act, 1951 — Section 29
High Courts14 Aug 2002
Ramesh Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0098
High Courts14 Aug 2002Dismissed
Employers in relation to the Management of Govindpur Colliery of Area No. III of Bharat Coking Coal Ltd. Vs Presiding Officer Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2002) 08 JH CK 0096
High Courts14 Aug 2002
Associated Cement Co. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2003 Jhar 1 : (2003) 51 BLJR 155
Electricity (Supply) Act, 1948 — Section 44
High Courts14 Aug 2002Dismissed
Bihar Mica Exporters Association Vs State of Bihar and Others
Jharkhand High Court · (2002) 0 LIC 494 : 2002) 3 LLJ 1107 : (2002) JCR 3 235
Minimum Wages Act, 1948 — Section 3, 5