High Courts15 May 2002
Sri Lakshmi Narain Das Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 05 JH CK 0011
COURT ARCHIVE
Jharkhand High Court judgments
29,562 judgments · page 1,419 of 1,479
High Courts14 May 2002
J.N. Hotels Pvt. Limited Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 05 JH CK 0075
High Courts14 May 2002Allowed
Pankaj Kumar Harlalka Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 05 JH CK 0074
Registration Act, 1908 — Section 35
High Courts14 May 2002
Satish Bakshi Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 50 BLJR 1476
High Courts14 May 2002
Bharat Coking Coal Ltd. and Others Vs Miss Ruma Chakravorty
Jharkhand High Court · (2002) 05 JH CK 0024
High Courts13 May 2002Allowed
Oriental Insurance Company Ltd. Vs Dilip Kumar Saha and Another
Jharkhand High Court · (2003) 1 ACC 77
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 95, 96
High Courts10 May 2002Allowed
Tin Plate Company of India Limited Vs State of Bihar and Others
Jharkhand High Court · (2004) 135 STC 385
Bihar Finance Act, 1981 — Section 42, 7(3)
High Courts10 May 2002Dismissed
Shakuntala Devi Vs Angia Mandalain and Others
Jharkhand High Court · AIR 2003 Jhar 57
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts10 May 2002Allowed
State of Bihar and Others Vs Prabha Kumari and Others
Jharkhand High Court · (2002) 05 JH CK 0069
Constitution of India, 1950 — Article 226
High Courts10 May 2002
Sri Sushil Ignatius Minz Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 05 JH CK 0065
High Courts10 May 2002Allowed
Kali Nath Mahto Vs State of Bihar
Jharkhand High Court · (2002) 05 JH CK 0059
Penal Code, 1860 (IPC) — Section 307
High Courts10 May 2002
The Tin Plate Company of India Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2002) 05 JH CK 0058
Bihar Finance Act, 1981 — Section 7(3)
High Courts10 May 2002Allowed
Uday Bahadur Prasad Sinha Vs State of Bihar and Others
Jharkhand High Court · (2002) 50 BLJR 1436
High Courts10 May 2002Allowed
Ajit Kumar etc. Vs State of Jharkhand and Others etc.
Jharkhand High Court · (2002) 05 JH CK 0026
Constitution of India, 1950 — Article 143, 154, 156, 163, 166Jharkhand Lokayukta Act, 2001 — Section 2, 3, 4, 6, 7
High Courts10 May 2002Allowed
Om Prakash Pandit and Lakhan Pandit Vs Usha Debi and Another
Jharkhand High Court · (2002) 50 BLJR 1182 : (2003) 1 DMC 125
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts10 May 2002
Samaresh Singh etc. Vs Syed Azmat Hussain and Others etc. Syed Azmat Hussain Vs Regl. Institute of Technology State of Jharkhand Vs Syed Azmat Hussain and Others
Jharkhand High Court · (2002) 50 BLJR 1359
Bihar Reorganisation Act, 2000 — Section 2, 70Regional Institute of Technology Jamshedpur Rules — Rule 15, 16, 18, 19
High Courts09 May 2002Allowed
Shri Keshawa Nath Singh Vs Heavy Engineering Corporation and Others
Jharkhand High Court · (2002) 05 JH CK 0068
High Courts09 May 2002Dismissed
Smt. Sudha Vijay Vs Divisional Manager, BSRCTC and Others
Jharkhand High Court · (2004) ACJ 1403
Motor Vehicles Act, 1988 — Section 166
High Courts09 May 2002
Sarveshwar Nath Singh Vs Jharkhand Intermediate Education Council and Others
Jharkhand High Court · (2002) 50 BLJR 1251
Bihar Reorganisation Act, 2000 — Section 85Jharkhand Intermadiate Education Council Act, 2000 — Section 3, 4, 5
High Courts09 May 2002
Manoj Kumar Singh Vs Bihar Secondary School Examination Board and Others
Jharkhand High Court · (2002) 05 JH CK 0040