COURT ARCHIVE

Jharkhand High Court judgments

29,501 judgments · page 1,442 of 1,476

High Courts26 Nov 2001Dismissed

Raj Store and Others Vs Bihar State Agricultural Marketing Board and Others Shankar Lal Agarwal and Others Vs Bihar State Agricultural Marketing Board and Others Tilakraj Chhabra and Others Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2002 Jhar 68

Bihar Agricultural Produce Markets Act, 1960 — Section 15, 18, 27, 29, 30Bihar Agricultural Produce Markets Rules, 1975 — Rule 61, 67, 98

High Courts26 Nov 2001

Surji Devi and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 11 JH CK 0012

Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16, 2Constitution of India, 1950 — Article 226

High Courts26 Nov 2001Dismissed

Anjani Kumar Srivastava Vs State of Bihar and Others

Jharkhand High Court · (2001) 11 JH CK 0010

High Courts26 Nov 2001Allowed

Astha and Another Vs Ranchi University and Others

Jharkhand High Court · (2001) 11 JH CK 0002

High Courts23 Nov 2001

Dipan Ram, Narayan Prasad, Ram Kumari Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 11 JH CK 0037

High Courts23 Nov 2001Allowed

Chandra Kishore Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2001) 11 JH CK 0014

Bihar Reorganisation Act, 2000 — Section 72, 73, 74

High Courts20 Nov 2001Dismissed

Director (Personnel), BCCL Vs The Regional Labour Commissioner, Dhanbad and Others

Jharkhand High Court · (2001) 11 JH CK 0031

High Courts20 Nov 2001Dismissed

Suriti Rawat etc. Vs Unit Trust of India and Others

Jharkhand High Court · (2001) 11 JH CK 0028

Constitution of India, 1950 — Article 14, 21, 300A, 39F, 46Unit Trust of India Act, 1963 — Section 19, 21(1)(4), 22

High Courts20 Nov 2001Dismissed

Suriti Rawat and Others Vs Unit Trust of India and Others

Jharkhand High Court · (2001) 11 JH CK 0027

Constitution of India, 1950 — Article 14, 21, 300, 39F, 46Unit Trust of India Act, 1963 — Section 19, 19(1), 21, 21(1), 21(4)

High Courts20 Nov 2001Dismissed

Nandji Singh and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 93 FLR 576

Bihar Medical Education Service Cadre and Appointments to its Cadre Post Rules, 1997 — Rule 5(GA), 5(KA)Constitution of India, 1950 — Article 309

High Courts20 Nov 2001Dismissed

Hindustan Copper Ltd. and Another Vs Government of India, Ministry of Labour and Others

Jharkhand High Court · (2001) 11 JH CK 0022

Industrial Disputes Act, 1947 — Section 10, 10(I

High Courts20 Nov 2001

Bihar Rajya Vidyut Mazdoor Union Vs Bihar State Electricity Board

Jharkhand High Court · (2002) CRLJ 2737 : (2002) 0 AIR JHAR HCR 560 : (2001) 1 JLJR(Jhar) 305

High Courts20 Nov 2001

Varuna Verma, Arvind Kumar and Another Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2002 Jhar 97

High Courts20 Nov 2001Allowed

Arun Kumar Prasad Vs Steel Authority of India Ltd. and Others

Jharkhand High Court · (2001) 11 JH CK 0015

Constitution of India, 1950 — Article 226

High Courts20 Nov 2001Allowed

Kulwant Singh Vs State of Jharkhand and Another

Jharkhand High Court · AIR 2002 Jhar 85 : (2002) 2 ACC 105

Central Motor Vehicles Rules, 1989 — Rule 13Motor Vehicles Act, 1988 — Section 3(2)

High Courts20 Nov 2001Dismissed

R.V.K. Singh Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2001) 11 JH CK 0008

High Courts20 Nov 2001Allowed

T.K. Dey Vs Heavy Engineering Corporation and Others

Jharkhand High Court · (2001) 11 JH CK 0005

High Courts20 Nov 2001

H.N. Pareek and Company Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 11 JH CK 0004

Bihar Contract Labour (Regulation and Abolition) Rules, 1972 — Rule 21(2)Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2), 14(1), 22Factories Act, 1948 — Section 46

High Courts19 Nov 2001Dismissed

Nishi Kant Jha Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 50 BLJR 176

Constitution of India, 1950 — Article 226High court of Jharkhand Rules, 2001 — Rule 175

High Courts19 Nov 2001

Ranjeet Singh 'Rahi' Vs State of Jharkhand and Others

Jharkhand High Court · (2002) 93 FLR 583