High Courts14 Jun 2002
Bharat Coking Coal Ltd. and Others Vs Jai Maa Vesno Fuels
Jharkhand High Court · (2002) 06 JH CK 0007
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,417 of 1,479
High Courts14 Jun 2002Allowed
Date Cables Ltd. and State Bank of India Vs DCM Shriram Consolidated Ltd. and Others
Jharkhand High Court · (2002) 06 JH CK 0006
Companies (Court) Rules, 1959 — Rule 19, 24, 25, 26, 6Companies Act, 1956 — Section 433, 434, 436, 439
High Courts14 Jun 2002
Tata Workers' Union Vs Union of India
Jharkhand High Court · (2002) 123 TAXMAN 426
Income Tax Act, 1961 — Section 17, 295
High Courts13 Jun 2002Allowed
Dr. Nandjee Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 06 JH CK 0048
High Courts13 Jun 2002
Sureshwar Prasad Vs Chairman J.S.E.B. and Others
Jharkhand High Court · (2002) 06 JH CK 0046
High Courts13 Jun 2002Dismissed
Steel Authority of India Ltd. Vs Presiding Officer, Labour Court, Bokaro and Another
Jharkhand High Court · (2002) 50 BLJR 1435 : (2002) 94 FLR 981
High Courts13 Jun 2002Allowed
Atwaria Mundaine @ Tiluwa Mundain and Others Vs Additional Member, Board of Revenue, Patna and Others
Jharkhand High Court · (2002) 06 JH CK 0036
Chotanagpur Tenancy Act, 1908 — Section 46(4A), 72(1)
High Courts13 Jun 2002Dismissed
Rolwell Enterprises Vs B.S.E.B. and Others
Jharkhand High Court · (2002) 06 JH CK 0031
High Courts13 Jun 2002Dismissed
State of Bihar and Others Vs Sri Bajrang Udyog and Another
Jharkhand High Court · (2002) 06 JH CK 0009
High Courts13 Jun 2002
Braj Nandan Singh and Basudeo Prasad Vs J.S.E.B. and Others
Jharkhand High Court · (2002) 06 JH CK 0004
High Courts12 Jun 2002Dismissed
Ravi Rajwar Vs State of Bihar
Jharkhand High Court · (2003) CriLJ 634
Penal Code, 1860 (IPC) — Section 399, 402
High Courts11 Jun 2002Dismissed
Syed Tamul Hussain Vs State of Bihar and Others
Jharkhand High Court · (2002) CRLJ 4537 : (2002) 0 AIR JHAR HCR 1115 : 2003 RecCriR 1 502 : (2002) 3 EastCriC 311 : (2003) 1 RCR(Criminal) 502
Criminal Procedure Code, 1973 (CrPC) — Section 251, 256Penal Code, 1860 (IPC) — Section 323, 427, 447, 506
High Courts11 Jun 2002Allowed
Binod Kumar Rajak Vs State of Bihar
Jharkhand High Court · (2002) CRLJ 4410 : (2002) 0 AIR JHAR HCR 1101 : 2003 CurCriR 1 55 : (2002) 3 EastCriC 343
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 366A
High Courts11 Jun 2002
Sumitri Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 1479
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11Limitation Act, 1963 — Article 120, 5
High Courts11 Jun 2002
Madhuri Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 1398
Electricity (Supply) Act, 1948 — Section 19
High Courts10 Jun 2002Allowed
Smt. Kuldeep Kaur Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 06 JH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 83(1)
High Courts10 Jun 2002Dismissed
Bharat Ingots and Steel Company (P) Ltd. Vs Bihar State Electricity Board and Another
Jharkhand High Court · (2002) 06 JH CK 0024
High Courts10 Jun 2002
Pensol Industries Ltd. and Rec-weld Engineers Vs J.S.E.B. and Others
Jharkhand High Court · (2002) 06 JH CK 0019
Electricity (Supply) Act, 1948 — Section 78A
High Courts10 Jun 2002Allowed
Pato Devi and Others Vs The State of Bihar
Jharkhand High Court · (2002) CRLJ 4534 : (2002) 0 AIR JHAR HCR 1106 : 2003 RecCriR 1 470 : (2002) 3 EastCriC 312 : (2002) 2 JLJR 640 : (2003) 1 RCR(Criminal) 470
Penal Code, 1860 (IPC) — Section 313, 315