High Courts21 Jun 2002Allowed
Hatia Shramik Sangh Vs Coal India Ltd. and Others
Jharkhand High Court · (2002) 06 JH CK 0002
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,416 of 1,479
High Courts20 Jun 2002
Sanju Kumari Vs Rahim Ansari and Others
Jharkhand High Court · (2003) 3 ACC 166
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts19 Jun 2002
New India Assurance Co. Ltd. Vs Geeta Sinha and Others
Jharkhand High Court · (2004) 2 ACC 332
Employees Compensation Act, 1923 — Section 20, 4, 4A, 8Motor Vehicles Act, 1988 — Section 166, 167
High Courts19 Jun 2002
New India Assurance Co. Ltd. Vs Smt. Geeta Sinha and Others
Jharkhand High Court · (2002) 3 ACC 210
Employees Compensation Act, 1923 — Section 20, 4, 4A, 8Motor Vehicles Act, 1988 — Section 166, 167
High Courts19 Jun 2002
New India Assurance Co. Ltd. Vs Smt. Geeta Singh and Others
Jharkhand High Court · (2004) ACJ 190
Motor Vehicles Act, 1988 — Section 166, 167
High Courts19 Jun 2002Dismissed
Chandra Dev Narain Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 06 JH CK 0029
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 104, 129A, 51
High Courts18 Jun 2002Dismissed
Abhishek Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) CRLJ 3801 : (2002) 0 AIR JHAR HCR 894 : (2002) 2 BLJR 1455 : (2003) 1 Crimes 142
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 24Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 4, 4(1)
High Courts18 Jun 2002Dismissed
State Vs Bishwanath Prasad Bishwanath Prasad Vs State of Jharkhand
Jharkhand High Court · (2002) 50 BLJR 1547
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jun 2002Allowed
Munna Vs State and Another
Jharkhand High Court · (2002) 50 BLJR 1549
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts18 Jun 2002
Umeshwar Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2002) CRLJ 3799 : (2002) 0 AIR JHAR HCR 896 : (2002) 2 JLJR 566
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 20Chotanagpur Tenancy Act, 1908 — Section 21APenal Code, 1860 (IPC) — Section 379, 406, 5
High Courts17 Jun 2002Allowed
Eta Singh and Another Vs State of Bihar
Jharkhand High Court · (2002) CRLJ 4413 : (2002) 0 AIR JHAR HCR 1097 : (2002) 3 EastCriC 52 : (2002) 2 JLJR 636
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 366
High Courts17 Jun 2002Dismissed
Arbind Kumar Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 2182
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 4, 5Executive Business Rules — Rule 32
High Courts17 Jun 2002Allowed
Nanku Baitha Vs Rajni Ranjan and Others
Jharkhand High Court · (2003) 2 ACC 535 : (2003) 2 JCR 111
Motor Vehicles Act, 1988 — Section 140, 140(2), 173
High Courts15 Jun 2002
Murli Gope and Others Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2002) 06 JH CK 0055
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts14 Jun 2002Dismissed
Tata Workers' Union and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 176 CTR 325 : (2002) 256 ITR 725
Income Tax Rules, 1962 — Rule 3
High Courts14 Jun 2002
State of Bihar and Others Vs Bhupendra and Others
Jharkhand High Court · (2002) 06 JH CK 0047
High Courts14 Jun 2002Allowed
Prabhat Kumar Mitra Vs Smt. Sikha Mitra
Jharkhand High Court · AIR 2002 Jhar 154 : (2002) CCC 4 169 : (2002) 2 DMC 444
Hindu Marriage Act, 1955 — Section 13
High Courts14 Jun 2002Dismissed
Tata Workers' Union and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 176 CTR 325 : (2002) 256 ITR 725
Income Tax Act, 1961 — Section 17, 295Income Tax Rules, 1962 — Rule 3
High Courts14 Jun 2002
State Vs Mithilesh Kumar Singh @ M.K. Singh
Jharkhand High Court · (2002) 50 BLJR 1534
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts14 Jun 2002Dismissed
Union of India (UOI) Vs R.P. Chaurasiya
Jharkhand High Court · (2002) 06 JH CK 0021
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 29