COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 1,407 of 1,479

High Courts14 Aug 2002Allowed

Abhay Kumar Sinha Vs Allahabad Bank and Others

Jharkhand High Court · (2002) 08 JH CK 0070

Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6Civil Procedure Code, 1908 (CPC) — Section 11

High Courts14 Aug 2002Dismissed

Bihar State Financial Corporation and Others Vs Santu Lal Gupta and Another

Jharkhand High Court · AIR 2003 Jhar 44

State Financial Corporations Act, 1951 — Section 29

High Courts14 Aug 2002Dismissed

State of Bihar and Others Vs Javed Shaukat

Jharkhand High Court · (2002) 08 JH CK 0052

Penal Code, 1860 (IPC) — Section 120, 363, 366A, 376

High Courts14 Aug 2002Dismissed

Maya Fuel Pvt. Ltd. Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2002) 08 JH CK 0037

High Courts14 Aug 2002

K. Ramachandran and Rajeev Mohan Vs United Commercial Bank and Others

Jharkhand High Court · (2002) 08 JH CK 0017

Constitution of India, 1950 — Article 14UCO Bank (Officers) Service Regulations, 1976 — Regulation 17

High Courts14 Aug 2002Dismissed

United Collieries Ltd. Vs Coal India Limited and Others

Jharkhand High Court · (2003) 1 JCR 225

Coal Mines (Taking over of Management) Act, 1973 — Section 11

High Courts13 Aug 2002Allowed

Rameshwar Prasad Verma Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0108

Constitution of India, 1950 — Article 226

High Courts13 Aug 2002Dismissed

Jasmin B. Shah (B) Vs State of Jharkhand and Another

Jharkhand High Court · (2003) CriLJ 620 : (2003) 2 BankCLR 766 : (2003) 4 RCR(Criminal) 917 : (2003) 2 CivLJ 317 : (2003) 1 BC 331 : (2002) 50 BLJR 1891

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts13 Aug 2002Dismissed

Jitendra Nath Banerjee and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 08 JH CK 0059

Bihar Minor Mineral Concession Rules, 1972 — Rule 21Mineral Concession Rules, 1960 — Rule 24(4), 24(5), 59, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 4(3), 5(1)

High Courts13 Aug 2002

Anand Ballabh Shaynam Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0046

High Courts13 Aug 2002Dismissed

Jasmin B. Shah (A) Vs State of Jharkhand and Another

Jharkhand High Court · (2003) 1 BC 327 : (2003) CriLJ 621

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts13 Aug 2002Allowed

Mcnally Bharat Engineering Company Ltd. Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2003) 3 BLJR 2177

Electricity (Supply) Act, 1948 — Section 18, 19(1)Electricity Act, 1910 — Section 2

High Courts13 Aug 2002Allowed

Durga Charan Prasad Vs Damodar Valley Corporation and Others

Jharkhand High Court · (2002) 08 JH CK 0013

High Courts13 Aug 2002Dismissed

Surendra Kumar Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0002

High Courts12 Aug 2002

Timken India Ltd. Vs Commissioner of Central Excise

Jharkhand High Court · (2002) 08 JH CK 0124

Central Excise Rules, 2002 — Rule 16(3)Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226

High Courts12 Aug 2002Dismissed

Shree Krishna Singh Vs Central Coalfields Ltd. and Another

Jharkhand High Court · (2002) 08 JH CK 0120

High Courts12 Aug 2002Allowed

Dr. Krishna Deo Narain Agrawal Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0058

Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226

High Courts12 Aug 2002

Dilip Kumar Vs State Transport Appellate Tribunal

Jharkhand High Court · (2002) 08 JH CK 0049

High Courts12 Aug 2002

The Oriental Insurance Co. Ltd. Vs Smt. Pramila Jha and Others

Jharkhand High Court · (2004) 3 JCR 263

High Courts12 Aug 2002

Chitranjan Prasad Verma Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0008