High Courts09 Aug 2002
Satyanarain Das and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0050
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,408 of 1,479
High Courts08 Aug 2002
Surendra Jha Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2002) 08 JH CK 0112
Constitution of India, 1950 — Article 226
High Courts08 Aug 2002Allowed
Tata Engineering and Locomotive Co. Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2003) 1 JCR 252
High Courts08 Aug 2002
Birendra Kumar Singh Vs S.P. Keshav, Administrator, B.S.R.T.C. and Others
Jharkhand High Court · (2002) 08 JH CK 0048
High Courts08 Aug 2002Allowed
Bihar State Electricity Board and Others Vs (Smt.) Shakuntala Devi and Others
Jharkhand High Court · (2002) 08 JH CK 0004
Constitution of India, 1950 — Article 226
High Courts07 Aug 2002
Reena Tirkey and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0118
High Courts07 Aug 2002Dismissed
Madheshwar Singh Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0110
Constitution of India, 1950 — Article 226
High Courts07 Aug 2002
Anuranjan Tirkey and Others and Anil Toppo Vs State of Bihar and Others
Jharkhand High Court · (2002) 50 BLJR 1865
High Courts07 Aug 2002Allowed
Ram Bahadur Chhetri Vs State of Bihar and Others
Jharkhand High Court · (2002) 50 BLJR 1870
High Courts07 Aug 2002
Bihar Engineering Kamgar Union Vs Presiding Officer and Another
Jharkhand High Court · (2002) 08 JH CK 0061
Industrial Disputes Act, 1947 — Section 10(1)
High Courts07 Aug 2002Allowed
Syed Talib Hussain Vs Chairman-cum-Managing Director Central Coal Fields Ltd. and Others
Jharkhand High Court · (2002) 50 BLJR 2022
High Courts06 Aug 2002Allowed
Devanand Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0107
High Courts06 Aug 2002Allowed
Jai Kumar Prasad Roy and Suresh Automobiles Vs State of Jharkhand and Others
Jharkhand High Court · (2002) CRLJ 4632 : (2002) 0 AIR JHAR HCR 1199 : 2003 RecCriR 1 499 : (2002) JCR 3 27 : 2005 JLJR 1 253 : (2003) 1 RCR(Criminal) 499
Penal Code, 1860 (IPC) — Section 120B, 409, 412, 420, 467
High Courts06 Aug 2002Dismissed
Dr. Jagannath Mishra Vs State Jharkhand
Jharkhand High Court · (2002) CRLJ 4646 : (2002) 0 AIR JHAR HCR 1187 : (2002) 3 EastCriC 7 : (2002) JLJR 3 70
Criminal Procedure Code, 1973 (CrPC) — Section 173, 407Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 3, 4(4), 5
High Courts06 Aug 2002Allowed
DLF Power Limited Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2002 Jhar 159
Mines Act, 1952 — Section 2
High Courts06 Aug 2002Allowed
Nemi Chand Goel Vs State of Bihar
Jharkhand High Court · (2003) CriLJ 763 : (2003) 1 CurCriR 116 : (2003) 1 EastCriC 203
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts05 Aug 2002Dismissed
Man Mohan Grover Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 08 JH CK 0109
Bihar Private Forest Act, 1947 — Section 14, 34
High Courts05 Aug 2002Dismissed
Jethu Mahto and Others Vs State of Bihar
Jharkhand High Court · (2002) 2 DMC 733
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts05 Aug 2002
Kashi Nath Sahu Vs State of Bihar and Others
Jharkhand High Court · (2002) 08 JH CK 0090
High Courts05 Aug 2002Allowed
Karu Hazra and Dina Hazra Vs State of Bihar
Jharkhand High Court · (2002) 50 BLJR 1881
Penal Code, 1860 (IPC) — Section 34, 376, 376(1), 448