High Courts04 Mar 2002Allowed
Umesh Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 03 JH CK 0005
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,430 of 1,476
High Courts03 Mar 2002Allowed
A.K. Sen Gupta @ Alok Kumar Sen Gupta Vs The State of Jharkhand
Jharkhand High Court · (2002) AIR Jhar HCR 445 : (2002) 3 RecCriR 572 : (2002) Crimes 3 376 : (2002) JCR 2 512 : (2002) JLJR 3 472 : (2002) CriLJ 2272
Mines Act, 1956 — Section 72, 72CPenal Code, 1860 (IPC) — Section 299, 304, 34
High Courts03 Mar 2002Dismissed
Naresh Kumar Singh and Others Vs Gopal Singh and Others
Jharkhand High Court · (2002) 03 JH CK 0090
High Courts28 Feb 2002Dismissed
Anil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 02 JH CK 0102
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 5, 9Bihar Finance Act, 1981 — Section 17
High Courts28 Feb 2002Allowed
Photo Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 02 JH CK 0100
Constitution of India, 1950 — Article 226
High Courts28 Feb 2002Allowed
Mani Chora Das Vs State of Jharkhand and Another
Jharkhand High Court · (2002) 2 CRIMES 496 : (2003) 51 BLJR 873
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Feb 2002Dismissed
The State Vs Golo Dom and Another Golo Dom and Usha Loharin Vs The State
Jharkhand High Court · (2002) 02 JH CK 0043
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts27 Feb 2002Dismissed
Tami Juddin @ Tami Juddin Mirdha @ Tami Juddin Mirdaha and Another Vs The State
Jharkhand High Court · (2002) 02 JH CK 0123
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Feb 2002Dismissed
Kandra Murmu and Another Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2002) 02 JH CK 0122
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Feb 2002
Dr. Kashi Nath Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 02 JH CK 0096
High Courts27 Feb 2002
Sumit Kumar Yadav Vs State of Jharkhand
Jharkhand High Court · (2002) 02 JH CK 0046
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53
High Courts27 Feb 2002Dismissed
Mohan Lal Das Vs Central Mines Planning and Design Institute Ltd. and Others
Jharkhand High Court · (2002) 02 JH CK 0027
High Courts27 Feb 2002Allowed
Safir Mian Vs State of Jharkhand and Another
Jharkhand High Court · (2002) CRLJ 3284 : (2002) 0 AIR JHAR HCR 785 : (2002) 2 BLJR 1192 : (2002) 2 JCR 159 : (2002) 50 BLJR 1192
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts26 Feb 2002Allowed
Pranadhar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 2 JCR 572
Bihar Service Code, 1952 — Rule 54
High Courts26 Feb 2002
Steel Authority of India Limited Vs State of Bihar
Jharkhand High Court · (2002) 02 JH CK 0073
Bihar Electricity Duty Act, 1948 — Section 3A, 3A(1)(3)Bihar Electricity Duty Rules, 1949 — Rule 14(II)
High Courts26 Feb 2002Allowed
Debashree Construction (India) Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 02 JH CK 0058
High Courts26 Feb 2002Dismissed
Ashutosh and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2002) 02 JH CK 0057
Bihar Reorganisation Act, 2000 — Section 71
High Courts26 Feb 2002
Sri Indra Deo Tiwari Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2002) 02 JH CK 0045
High Courts26 Feb 2002Allowed
Naresh Singh and Another Vs State of Bihar
Jharkhand High Court · AIR 2002 Jhar 84
Forest Act, 1927 — Section 52
High Courts25 Feb 2002
Rishi Builders (I) Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 02 JH CK 0104