Jharkhand High Court Judgments 2000

High Courts20 Dec 2000Dismissed

Sharwan Vishwakarma Vs State of Bihar

Jharkhand High Court · (2001) CrLJ 3578 : (2001) AIR Jhar HCR 141 : 2001 BLJR 2 977 : (2001) 1 EastCriC 324

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 50

Read judgment

High Courts20 Dec 2000Allowed

Sheo Prakash Vs State of Bihar

Jharkhand High Court · (2001) 49 BLJR 970 : (2001) CriLJ 1110 : (2001) AIR Jhar HCR 7 : (2001) 1 EastCriC 328

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13, 13(1)

Read judgment

High Courts20 Dec 2000Dismissed

Balaswamy Akala Vs Union of India and Others

Jharkhand High Court · (2001) 49 BLJR 422

Read judgment

High Courts19 Dec 2000Dismissed

Sardar Santosh Singh Vs Commissioner of Income Tax

Jharkhand High Court · (2001) 1 JLJR 29

Income Tax Act, 1961 — Section 132, 132(1), 132(1)(b)(iii), 132(1)(c), 132(12)

Read judgment

High Courts19 Dec 2000Allowed

Bachu Singh Vs State

Jharkhand High Court · (2001) 49 BLJR 975

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(A), 50

Read judgment

High Courts19 Dec 2000

Santosh Singh Vs Commissioner of Income Tax and Others

Jharkhand High Court · (2001) 248 ITR 532

Income Tax Act, 1961 — Section 132, 132(1)(B), 132(12), 132(3), 132(5)

Read judgment

High Courts19 Dec 2000Allowed

Mineral Area Development Authority Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 710 : (2001) 88 FLR 893 : (2001) 1 LLJ 1375 : (2001) 1 JLJR 34

Bihar Payment of Gratuity Rules, 1972 — Rule 10Bihar Shops and Establishments Act, 1953 — Section 2, 2(6)Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Dec 2000Dismissed

Sardar Santosh Singh Vs The Commissioner of Income Tax, Ranchi and Others

Jharkhand High Court · (2000) 12 JH CK 0002

Income Tax Act, 1961 — Section 132, 132(1), 132(1)(B)(iii), 132(1)(b)(iii), 132(1)(c)

Read judgment

High Courts18 Dec 2000Dismissed

State of Bihar Vs Surendra Singh Rautela alias Bengali Surendra Singh Rautela alias Surendra Singh Bengali Vs State of Bihar Md. Anis Vs State of Bihar State of Bihar Vs Md. Anis

Jharkhand High Court · (2001) 49 BLJR 78 : (2001) CriLJ 1650 : (2001) AIR Jhar HCR 76 : (2001) 1 EastCriC 139

Arms Act, 1959 — Section 2, 27, 27(3), 5, 7Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366, 377(3)

Read judgment

High Courts15 Dec 2000Dismissed

Madhvendra Singh, Tuna Singh Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 209 : (2001) CriLJ 1114 : (2001) AIR Jhar HCR 69 : (2001) 1 EastCriC 135

Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 482

Read judgment

High Courts15 Dec 2000