High Courts08 Apr 2002Dismissed
Sudhir Yadav and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 04 JH CK 0077
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,422 of 1,476
High Courts08 Apr 2002
Shri Devendra Singh and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 04 JH CK 0060
High Courts08 Apr 2002
Laghu Sinchai Karmchari Sangh etc. Vs State of Bihar and Others
Jharkhand High Court · (2002) 04 JH CK 0045
High Courts08 Apr 2002
Dhanbad Ice Company Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 04 JH CK 0040
High Courts08 Apr 2002
Bihar Rakshawahini Swayam Sewak Sangh and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 04 JH CK 0018
High Courts05 Apr 2002
Court on its own Motion Vs State of Bihar
Jharkhand High Court · (2002) 04 JH CK 0092
Constitution of India, 1950 — Article 226
High Courts05 Apr 2002Dismissed
Sukhdeo Mandal Vs Hindustan Copper Ltd. and Others
Jharkhand High Court · (2002) 04 JH CK 0082
High Courts05 Apr 2002Dismissed
Manoj Karmali and Umesh Oraon Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2002) 50 BLJR 1091
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Apr 2002Allowed
Ashok Sundi @ Dula Sundi Vs State of Jharkhand and Others
Jharkhand High Court · (2002) CRLJ 3803 : (2002) 0 AIR JHAR HCR 890 : (2002) 2 BLJR 1695 : (2002) EastCriC 2 143 : (2002) 2 JCR 261 : (2002) 2 JLJR 462
Bihar Control of Crimes Act, 1981 — Section 12(2), 16Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 2002
Uttam Kumar Pradhan and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0020
Bihar Conduct of Examination Act, 1981 — Section 10Constitution of India, 1950 — Article 20
High Courts04 Apr 2002Allowed
Parmanand Sharma Vs B.S.R.T.C. and Others
Jharkhand High Court · (2002) 04 JH CK 0094
Constitution of India, 1950 — Article 226
High Courts04 Apr 2002Allowed
Seema Kanaujia Vs Regional Labour Commissioner (Central)-cum-Authority and Another
Jharkhand High Court · (2002) 95 FLR 464 : (2003) 1 LLJ 255
Payment of Wages Act, 1936 — Section 15
High Courts04 Apr 2002Allowed
State of Jharkhand and Sachida Nand Akhauri Vs Arbind Kumar Roy and Others
Jharkhand High Court · (2002) 04 JH CK 0089
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226
High Courts04 Apr 2002Partly Allowed
Md. Sarfuddin Nut and Another Vs State
Jharkhand High Court · (2002) 04 JH CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts04 Apr 2002Dismissed
Lal Babu Singh Vs Coal India Limited and Others
Jharkhand High Court · (2003) 1 LLJ 779
High Courts04 Apr 2002Dismissed
Jagdish Prasad Chaubey Vs Bihar Rajya Sahkari Bhumi Vikash Bank Samittee and Others
Jharkhand High Court · (2002) 04 JH CK 0010
High Courts03 Apr 2002Allowed
Brijendra Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0071
High Courts03 Apr 2002
Arjun Bagbai and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0069
High Courts03 Apr 2002
Dr. Vinay Pratap and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 04 JH CK 0066
Bihar (Now Jharkhand) Medical Education Service Cadre and its Cadre Post Appointment Rules, 1997 — Rule 8
High Courts03 Apr 2002
Harendra Kumar Singh Vs State of Bihar and Others
Jharkhand High Court · (2002) 04 JH CK 0059