High Courts17 May 2002
Smt. Bhumija Devi and Others Vs Girja Nand Tiwary and Others
Jharkhand High Court · (2002) 05 JH CK 0076
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,418 of 1,479
High Courts17 May 2002Allowed
Jhabhu Pandit, Sidheshwar Pd. Sinha, Animesh Kr. Sinha and Another, Shivanand Singh, Bhoop Narayan Jha, Gyanendra Pd. Choudhary and Ram Narayan Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 05 JH CK 0057
High Courts17 May 2002
Bijoy Mining Co. Ltd. etc. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 05 JH CK 0005
High Courts17 May 2002Dismissed
Ajai Kumar Pathak Vs Regional Institute of Technology and Others
Jharkhand High Court · (2003) 1 JCR 577
High Courts17 May 2002Allowed
Lalmani Mahato Vs State of Bihar
Jharkhand High Court · (2003) 1 DMC 462
Penal Code, 1860 (IPC) — Section 498A
High Courts16 May 2002Allowed
Bank of India Vs Surendra Kumar Mishra and Others
Jharkhand High Court · (2003) 3 BC 166
Contract Act, 1872 — Section 128
High Courts16 May 2002Dismissed
Kamalini Dhan and Others Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 125
High Courts16 May 2002Allowed
Sanatan Kumhar and Another Vs State of Bihar
Jharkhand High Court · (2003) 1 Crimes 137 : (2003) 1 ALT(Cri) 18 : (2002) 2 DMC 452
Penal Code, 1860 (IPC) — Section 498A
High Courts15 May 2002Allowed
Md. Khalil Vs State of Bihar
Jharkhand High Court · (2002) CRLJ 4235 : (2002) 0 AIR JHAR HCR 1061 : (2003) 1 Crimes 145 : (2002) 3 EastCriC 326
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 366, 376
High Courts15 May 2002Allowed
Babujan Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 05 JH CK 0073
High Courts15 May 2002
Gyan Prakash Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 2 BLJR 1454
High Courts15 May 2002Allowed
Binay Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2002) 50 BLJR 2223
Air (Prevention and Control of Pollution) Act, 1981 — Section 4, 5Constitution of India, 1950 — Article 14, 16, 226Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 4
High Courts15 May 2002Dismissed
United India Insurance Co. Ltd. Vs Usha Devi and Others
Jharkhand High Court · (2002) 05 JH CK 0050
Motor Vehicles Act, 1988 — Section 147, 149
High Courts15 May 2002Allowed
Raghunandan Prasad and Others Vs Vijay Chaubey and Others
Jharkhand High Court · (2003) 2 JCR 109
Motor Vehicles Act, 1988 — Section 173
High Courts15 May 2002
Bihar State Electricity Board etc. Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 05 JH CK 0039
Constitution of India, 1950 — Article 226
High Courts15 May 2002Dismissed
Sagarmal Agrawal with Ajay Kumar Agarwal Vs Bhartiya Construction and Others
Jharkhand High Court · (2002) 05 JH CK 0037
Motor Vehicles Act, 1939 — Section 85A
High Courts15 May 2002
Balaji Industries Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 05 JH CK 0036
High Courts15 May 2002Allowed
The General Manager, BCCL and Another Vs Shri Amrit Mahato
Jharkhand High Court · (2002) CCC 3 102 : (2002) 95 FLR 482
Employees Compensation Act, 1923 — Section 2, 30
High Courts15 May 2002Dismissed
Calcutta Pinjrapole Society Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 05 JH CK 0029
Constitution of India, 1950 — Article 226
High Courts15 May 2002
Bimlendu Kumar Chatterjee Vs Smt. Deepa Chatterjee and Others
Jharkhand High Court · AIR 2003 Jhar 46
Hindu Minority and Guardianship Act, 1956 — Section 6