High Courts06 Dec 2000Allowed
Ramotar Yadav and Others and Ajaz Haider Vs State of Bihar and Others
Jharkhand High Court · (2000) 12 JH CK 0023
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(4), 34, 34(2), 35
COURT ARCHIVE
Jharkhand High Court judgments, 2000
43 judgments · page 2 of 3
High Courts01 Dec 2000Allowed
Abdul Sattar and Others Vs State of Bihar and Another
Jharkhand High Court · (2001) CrLJ 557 : (2001) AIR Jhar HCR 91 : 2001 BLJR 1 615 : (2001) 1 EastCriC
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 437(5), 439, 439(2)Penal Code, 1860 (IPC) — Section 120
High Courts01 Dec 2000
Lakhan Shukla @ Ram Lakhan Shukla and Others Vs State of Bihar and Another
Jharkhand High Court · (2001) 49 BLJR 633
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 494, 498
High Courts01 Dec 2000Allowed
Steel Authority of India Ltd. Vs Amit Construction and Others
Jharkhand High Court · (2000) 12 JH CK 0017
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts30 Nov 2000Dismissed
Suba Manjhi Vs Budhan Manjhi and Others
Jharkhand High Court · (2000) 11 JH CK 0008
Chotanagpur Tenancy Act, 1908 — Section 71
High Courts30 Nov 2000
Santosh Singh Vs Commissioner of Income Tax and Others
Jharkhand High Court · (2000) 11 JH CK 0007
Income Tax Act, 1961 — Section 147
High Courts30 Nov 2000Allowed
Mohan Singh Vs State of Bihar
Jharkhand High Court · (2001) CrLJ 578 : (2001) AIR Jhar HCR 97 : (2001) 1 JLJR(Jhar) 158 : (2001) 49 BLJR 243
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts29 Nov 2000Allowed
Umashankar Singh Vs Md. Siddique Alam and Another
Jharkhand High Court · (2001) 49 BLJR 297
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 15
High Courts29 Nov 2000Allowed
Md. Hakim Vs Md. Reyal and Others
Jharkhand High Court · (2001) 1 JLJR 37
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Evidence Act, 1872 — Section 114, 90
High Courts27 Nov 2000Dismissed
Sailendra Narayan Acharya Vs Ramesh Kumar Singh
Jharkhand High Court · AIR 2001 Jhar 5 : (2001) 49 BLJR 418
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 10, 11, 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151, 9
High Courts27 Nov 2000Dismissed
Mohan Prasad Vs State of Bihar
Jharkhand High Court · (2001) CrLJ 559 : (2001) AIR Jhar HCR 95 : 2001 BLJR 1 295 : (2001) 1 EastCriC 301
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts24 Nov 2000
Ashok Jaiswal @ Ashok Kumar Jaiswal Vs Shivesh Bhagat
Jharkhand High Court · AIR 2001 Jhar 8 : (2001) 49 BLJR 242
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 13, 14, 14(8)
High Courts24 Nov 2000Dismissed
Md. Ehsan Khan and Others Vs Bank of Baroda
Jharkhand High Court · (2001) 49 BLJR 1055 : (2001) 3 CCC 344 : (2001) 1 JLJR(Jhar) 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 52
High Courts21 Nov 2000Dismissed
Madan Yadav Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 54 : (2001) CriLJ 209 : (2001) AIR Jhar HCR 94 : (2001) 1 EastCriC 1
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 323
High Courts20 Nov 2000Allowed
Chhotanagpur Refractories Vs State Of Bihar and Ors
Jharkhand High Court · (2001) 1 JLJR 17
Bihar Finance Act, 2018 — Section 7, 7(3), 14
High Courts20 Nov 2000Allowed
Chhotanagpur Refractories Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 36 : (2001) (1) JLJR 17
Bihar Finance Act, 1981 — Section 14, 7, 7(3)
High Courts20 Nov 2000
Ajit Kumar Banerjee Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 92 FLR 72
High Courts17 Oct 2000
Usha Choube Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2000) 10 JH CK 0001
High Courts14 Jul 2000Dismissed
Kesho Sao and Others Vs Additional Member Board of Revenue and Others
Jharkhand High Court · (2000) 07 JH CK 0001
Chotanagpur Tenancy Act, 1908 — Section 46, 46(4A), 71A, 73
High Courts10 May 2000Allowed
Jura Oraon Vs State of Bihar and Others
Jharkhand High Court · (2000) 05 JH CK 0002
Civil Services (Classification, Control and Appeal) Rules — Rule 55