High Courts30 Jul 2002Dismissed
Ruplal Mahto Vs State of Bihar and Another
Jharkhand High Court · (2002) 07 JH CK 0094
Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,410 of 1,479
High Courts30 Jul 2002Dismissed
Ramesh Prasad and Others Vs Kasi Sao @ Kasi Prasad and Another
Jharkhand High Court · (2003) 51 BLJR 549
Specific Relief Act, 1963 — Section 28
High Courts30 Jul 2002Allowed
Bokaro Steel Employees (Admn. Services) Co-operative Credit Society Ltd. and Others Vs Steel Authority of India
Jharkhand High Court · (2002) 07 JH CK 0040
Constitution of India, 1950 — Article 12, 226
High Courts30 Jul 2002Allowed
State of Bihar and Others Vs Md. Vakil
Jharkhand High Court · (2003) 1 BLJR 468
Bihar Pension Rules, 1950 — Rule 43
High Courts30 Jul 2002Allowed
Krishna Chandra Yadav Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2003) 1 LLJ 462
Bihar Shops and Establishments Act, 1953 — Section 26
High Courts30 Jul 2002Dismissed
Lata Soni and Another, Vs Jamshedpur Notified Area Committee and Another
Jharkhand High Court · AIR 2003 Jhar 8
Bihar and Orissa Municipal Act, 1922 — Section 194Constitution of India, 1950 — Article 226
High Courts30 Jul 2002Dismissed
R.S. Enterprises Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 07 JH CK 0012
Arbitration Act, 1940 — Section 39
High Courts30 Jul 2002Allowed
Smt. Mithila Manjhi Vs State of Bihar and Another
Jharkhand High Court · (2002) 2 DMC 656
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Jul 2002Dismissed
Smt. Dayawanti Devi and Others Vs Krishna Kumar and Another
Jharkhand High Court · (2002) 07 JH CK 0017
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14
High Courts24 Jul 2002Dismissed
Dr. Shesh Muni Ram and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 07 JH CK 0093
Constitution of India, 1950 — Article 226
High Courts23 Jul 2002Allowed
Tata Iron and Steel Company Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2002) 07 JH CK 0086
Constitution of India, 1950 — Article 141Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(2)
High Courts23 Jul 2002Allowed
Madanlal Gupta Vs State of Bihar and Others
Jharkhand High Court · AIR 2003 Jhar 56
Bihar Saw Mills (Regulation) Act, 1990 — Section 2, 5
High Courts23 Jul 2002Dismissed
A.K. Khan Vs State of Bihar and Others
Jharkhand High Court · (2002) 07 JH CK 0062
Bihar Shops and Establishments Act, 1953 — Section 26(2)
High Courts23 Jul 2002Dismissed
State of Bihar and Others Vs Kumari Abha
Jharkhand High Court · AIR 2003 Jhar 40 : (2002) 50 BLJR 1979
Constitution of India, 1950 — Article 15(4)Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts23 Jul 2002Allowed
Lakho Devi and Others Vs Sk. Rahimuddin Ansari and Others
Jharkhand High Court · (2002) 07 JH CK 0035
Chotanagpur Tenancy Act, 1908 — Section 71A, 73
High Courts22 Jul 2002
Steel Authority of India Ltd. Vs Nav Bharat Motor Finance and Others
Jharkhand High Court · (2002) 07 JH CK 0092
High Courts22 Jul 2002Allowed
Tulsi Rai Vs Life Insurance Corporation of India and Others
Jharkhand High Court · (2002) 07 JH CK 0011
High Courts22 Jul 2002Allowed
Balku Mahli Vs Mahabir Prasad Tibrewal and Others
Jharkhand High Court · (2003) 51 BLJR 1020
Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166(3)
High Courts19 Jul 2002Dismissed
Mahli Toppo Vs Inder Prasad Gupta and Others
Jharkhand High Court · (2003) 2 JCR 105 : (2003) 2 ACC 511
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jul 2002Allowed
Ajit Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 07 JH CK 0051