High Courts24 Apr 2002
Dr. Mrs. Shashi Prabha Sinha and Another Vs Vinoba Bhave University Hazaribagh and Others
Jharkhand High Court · (2002) 04 JH CK 0019
COURT ARCHIVE
Jharkhand High Court judgments
29,506 judgments · page 1,420 of 1,476
High Courts24 Apr 2002Allowed
Beni Prasad Mohta Vs Union of India (UOI) and Others
Jharkhand High Court · (2010) 4 JLJR 56
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9Limitation Act, 1963 — Article 137
High Courts23 Apr 2002
Arjun Prasad Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0099
High Courts23 Apr 2002Allowed
Ram Krishna Industries, Dumka Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0049
Bihar Finance Act, 1981 — Section 7(3)
High Courts22 Apr 2002Dismissed
Nakul Manjhi and Others Vs State and Another
Jharkhand High Court · (2002) 04 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Apr 2002Allowed
Tetri Devi Vs Sukro Mahto and Others
Jharkhand High Court · (2002) 04 JH CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 376
High Courts22 Apr 2002Allowed
Agustus Barla Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2002) 2 BLJR 1285
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 449
High Courts22 Apr 2002Dismissed
Kedar Dusadh and Others Vs The State of Jharkhand
Jharkhand High Court · (2002) 3 Crimes 483
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Apr 2002Partly Allowed
Phani Bhusan Adhikary Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 04 JH CK 0091
High Courts19 Apr 2002Allowed
Shambhu Kant Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0067
High Courts19 Apr 2002Allowed
Kumod Kumar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 1793
High Courts19 Apr 2002Allowed
Sujan Kumar Das and Others Vs State of Jharkhand
Jharkhand High Court · (2003) 1 DMC 238
Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34
High Courts19 Apr 2002Allowed
Ershad Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 2 DMC 240
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts19 Apr 2002
Rajnish Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 1260
High Courts18 Apr 2002Dismissed
Dredge and Dive Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2002 Jhar 124 :(2003) 1 ARBLR 212
Constitution of India, 1950 — Article 14, 226
High Courts18 Apr 2002Dismissed
K.K. Sinha Vs State of Jharkhand and Another
Jharkhand High Court · (2002) CRLJ 3287 : (2002) 0 AIR JHAR HCR 772 : (2002) 2 BLJR 1717 : (2002) EastCriC 2 243
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Penal Code, 1860 (IPC) — Section 109, 120B, 202, 34, 406
High Courts17 Apr 2002
Anant Saha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 04 JH CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Apr 2002Dismissed
Jhunka Sao Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2002) CRLJ 4230 : (2002) 0 AIR JHAR HCR 1006 : 2003 JCR 1 504 : (2002) 2 JLJR 219: (2003) 1 JCR 504
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2002Dismissed
United India Insurance Co. Ltd. Vs Husani Baitha and Others
Jharkhand High Court · (2002) 94 FLR 920 : (2003) 1 LLJ 101
Workmens Compensation Act, 1923 — Section 3
High Courts16 Apr 2002Allowed
Gobardhan Rajbanshi Vs State of Jharkhand
Jharkhand High Court · (2002) CRLJ 3301 : (2002) 0 AIR JHAR HCR 778 : (2002) 2 CurCriR 436 : (2002) 3 EastCriC 157 : (2002) 2 JCR 137
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302