COURT ARCHIVE

Jharkhand High Court judgments

29,501 judgments · page 1,428 of 1,476

High Courts08 Mar 2002Dismissed

The Chairman-cum-Managing Director Central Coal-Field Limited, Ranchi Vs Regional Labour Commissioner, (Central) and Others

Jharkhand High Court · (2002) 03 JH CK 0032

Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7(7)

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High Courts08 Mar 2002Allowed

Coal Mines Engineering Workers' Association Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 03 JH CK 0018

Industrial Disputes Act, 1947 — Section 10, 2(K), 2(N)

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High Courts08 Mar 2002Dismissed

Nepura Loharin @ Nepuri Loharin Vs Saro Devi

Jharkhand High Court · (2002) 03 JH CK 0015

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High Courts08 Mar 2002Dismissed

Sachida Nand Sinha Vs B.S.E.B. and Others

Jharkhand High Court · (2002) 03 JH CK 0013

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High Courts07 Mar 2002

Smt. Snehlata Sinha Vs The Ranchi University and Others

Jharkhand High Court · (2004) 2 JCR 607

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2002Allowed

Triveni Ram Vs State of Bihar and Others

Jharkhand High Court · (2002) 03 JH CK 0121

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High Courts07 Mar 2002

Ram Naresh Prasad and Another Vs Vinoba Bhave University and Others

Jharkhand High Court · (2002) 03 JH CK 0102

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High Courts07 Mar 2002Dismissed

Md. Munir Vs State of Jharkhand

Jharkhand High Court · (2002) 03 JH CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 227Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B

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High Courts07 Mar 2002Allowed

Ursline Primary Techers Education College Vs State of Jharkhand and Others Peter Ekka and Others Vs State of Bihar and Others

Jharkhand High Court · (2002) 03 JH CK 0096

National Council for Teacher Education Act, 1993 — Section 14

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High Courts07 Mar 2002

Kranti Devi Vs State of Bihar and Others

Jharkhand High Court · (2002) 03 JH CK 0085

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High Courts07 Mar 2002

Shyama Kant Pathak Vs State of Bihar and Others

Jharkhand High Court · (2002) 03 JH CK 0084

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High Courts07 Mar 2002Dismissed

Ritesh Kumar Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2002) 2 CRIMES 391

Criminal Procedure Code, 1973 (CrPC) — Section 329

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High Courts07 Mar 2002

Mohini Ranjan Mishra and Others Etc. Vs State of Bihar and Others

Jharkhand High Court · (2002) 4 LLJ 212 : (2002) 50 BLJR 939 : (2002) 94 FLR 262

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High Courts06 Mar 2002Allowed

Smt. Roop Kumari Tiwari Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 03 JH CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 205Factories Act, 1948 — Section 92

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High Courts06 Mar 2002Allowed

Bihar Colliery Kamgar Union Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 03 JH CK 0108

Industrial Disputes Act, 1947 — Section 10

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High Courts06 Mar 2002Dismissed

Akhileshwar Narayan Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2002) 50 BLJR 1272

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Mar 2002

Achhe Lal Ram Vs State of Jharkhand and Another

Jharkhand High Court · (2002) 50 BLJR 1030

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High Courts06 Mar 2002Dismissed

Suresh Nayak Vs State of Jharkhand and Others

Jharkhand High Court · (2002) CRLJ 2841 : (2002) 0 AIR JHAR HCR 610 : (2002) 1 JCR 419 : (2002) JLJR 1 794

Bihar Control of Crimes Act, 1981 — Section 22(1)(2)

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High Courts06 Mar 2002

Sarbani Bose Vs State of Bihar and Others

Jharkhand High Court · (2002) 03 JH CK 0099

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High Courts06 Mar 2002

Kanhaiya Bharti and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 03 JH CK 0050

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