High Courts19 Mar 2002Allowed
Taukir Alam Vs Firdoshi Bibi and Another
Jharkhand High Court · (2002) 03 JH CK 0119
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,425 of 1,476
High Courts19 Mar 2002
Mathura Singh and Others Vs State of Jharkhand
Jharkhand High Court · (2002) CRLJ 3798 : (2002) 0 AIR JHAR HCR 876 : (2002) 2 BLJR 1719 : (2002) 2 JCR 489 : (2002) 2 JLJR 43
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 342, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts19 Mar 2002
Amal Kumar Dey and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0105
High Courts19 Mar 2002
Ramjee Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0081
High Courts19 Mar 2002Allowed
Shivam Re-rolling Mills Pr. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2002 Jhar 123 : (2004) 1 CivCC 373
High Courts19 Mar 2002Dismissed
Rajesh Kumar and Another Vs State
Jharkhand High Court · (2002) CRLJ 2840 : (2002) 0 AIR JHAR HCR 660 : (2002) 2 JCR 38 : (2002) CriLJ 2840
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts19 Mar 2002Dismissed
Badri Narayan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0078
High Courts19 Mar 2002
Umesh Mandal Vs Eastern Coal Fields Ltd. and Others
Jharkhand High Court · (2002) 03 JH CK 0077
High Courts19 Mar 2002Allowed
Neelam Sinha Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0071
High Courts19 Mar 2002
Rajesh Kumar Srivastava Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2002) 03 JH CK 0063
High Courts19 Mar 2002Allowed
Tapati Ghosh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0043
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts19 Mar 2002Allowed
Ashok Kumar Goddhyan Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 03 JH CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 427
High Courts19 Mar 2002
Gulam Quadir Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0004
High Courts18 Mar 2002
Md. Zafiruddin Vs State and Others
Jharkhand High Court · (2002) 03 JH CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts18 Mar 2002
R.D. Alloys Pvt. Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 03 JH CK 0003
High Courts15 Mar 2002Allowed
Karu Prasad and Others Vs Mr. Chriest Fulchand Bara and Another
Jharkhand High Court · (2003) 1 JCR 334
Motor Vehicles Act, 1988 — Section 166
High Courts15 Mar 2002Dismissed
Kedar Singh Vs Steel Authority of India and Others
Jharkhand High Court · (2002) 03 JH CK 0073
Constitution of India, 1950 — Article 226
High Courts15 Mar 2002
Kauleshwar Das Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0072
Constitution of India, 1950 — Article 226
High Courts15 Mar 2002
Daljit Singh and Others Vs J.S.E.B. and Others
Jharkhand High Court · (2002) 03 JH CK 0059
High Courts15 Mar 2002
Ram Dehi Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0044
Registration Act, 1908 — Section 61