High Courts06 Mar 2002Dismissed
Niraj Bhagat Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 03 JH CK 0049
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,429 of 1,476
High Courts06 Mar 2002
Suman Kumar Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0047
High Courts06 Mar 2002
Naresh Prasad Singh and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0025
High Courts05 Mar 2002
Ratan Mohan Prasad Vs C.M.P.D.I. and Others
Jharkhand High Court · (2002) 03 JH CK 0101
High Courts05 Mar 2002
The Commissioner of Central Excise Vs Telco, Jamshedpur
Jharkhand High Court · (2002) 03 JH CK 0088
Central Excises and Salt Act, 1944 — Section 11AB, 11AB(2)
High Courts05 Mar 2002Dismissed
Manoj Singh Vs Steel Authority of India and Others
Jharkhand High Court · AIR 2002 Jhar 61
Constitution of India, 1950 — Article 226
High Courts05 Mar 2002Dismissed
Manoj Singh @ Manoj Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) CRLJ 2311 : (2002) 0 AIR JHAR HCR 482 : (2002) 2 JCR 3 : (2002) JLJR 1 779 : (2002) CriLJ 2311
Bihar Control of Crimes Act, 1981 — Section 12(2), 12A
High Courts05 Mar 2002Allowed
Dulal Nishad Vs State of Jharkhand and Others
Jharkhand High Court · (2002) CRLJ 2845 : (2002) 0 AIR JHAR HCR 630 : (2002) CriLJ 2845
Bihar Control of Crimes Act, 1981 — Section 12, 12(2), 12A
High Courts05 Mar 2002
Puspanita Coal Merchandise Pvt. Ltd. Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2002) 03 JH CK 0046
High Courts05 Mar 2002Allowed
Karu Nonia Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2002) 03 JH CK 0041
High Courts05 Mar 2002Allowed
Dayawanti Karmakarin Vs State and Another
Jharkhand High Court · (2002) CRLJ 1903 : (2002) 0 AIR JHAR HCR 366 : (2002) 2 HinduLR 431 : (2002) 1 JCR 357 : (2002) 2 JLJR 107 (2002) CriLJ 1903
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Mar 2002Allowed
Jagdamba Coke Manufacturing Enterprises and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 96 FLR 771
Standards of Weights and Measures (Enforcement) Act, 1985 — Section 47
High Courts05 Mar 2002Allowed
Geeta Mala Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2002) 03 JH CK 0022
High Courts05 Mar 2002Allowed
Bhudeo Yadav Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 2 DMC 257
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401
High Courts05 Mar 2002
Satyanarayan Roy Vs The State of Jharkhand and Others
Jharkhand High Court · (2002) 2 BLJR 1252
High Courts04 Mar 2002Allowed
Pradeep Kumar Sahu and Others Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0095
High Courts04 Mar 2002
Bir Bahadur Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0094
High Courts04 Mar 2002
Krishna Sao Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0087
High Courts04 Mar 2002
Sadhu Prasad Sah Vs State of Bihar and Others
Jharkhand High Court · (2002) 03 JH CK 0086
High Courts04 Mar 2002
Bharat Coking Coal Limited Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 1 JCR 379
Industrial Disputes Act, 1947 — Section 29, 32