High Courts20 Dec 2001Dismissed
Bharat Coking Coal Ltd. Vs H.P. Biswas and Co.
Jharkhand High Court · (2001) 12 JH CK 0025
Arbitration Act, 1940 — Section 30, 33, 6
COURT ARCHIVE
Jharkhand High Court judgments, 2001
677 judgments · page 1 of 34
High Courts20 Dec 2001Allowed
Sudhakar Singh Sardar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0017
High Courts19 Dec 2001
Residents Katras and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0019
Cinematograph Act, 1952 — Section 10, 12, 5E
High Courts19 Dec 2001Dismissed
Champai Soren Vs Union of India and Others
Jharkhand High Court · (2001) 12 JH CK 0001
Bihar Reorganisation Act, 2000 — Section 10, 13, 14Constitution of India, 1950 — Article 170, 170(1), 171, 172, 2
High Courts15 Dec 2001Allowed
State of Bihar Vs Steel Authority of India Ltd. and Others Managing Director, B.S. Plant Vs Prayag Chandra Kejriwal and Others
Jharkhand High Court · (2001) 12 JH CK 0008
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 46C
High Courts14 Dec 2001Allowed
Prabhat Kumar Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 12 JH CK 0015
High Courts13 Dec 2001
Kamal Nayan Narsaria Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 1 CCC 442
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts13 Dec 2001Dismissed
Kavita Mehta Vs Ramdishwar Bux Rai and Others
Jharkhand High Court · (2001) 12 JH CK 0021
Bihar Secondary Education Board Act, 1976 — Section 53
High Courts13 Dec 2001Dismissed
Govind Prasad Kanudia @ G.P. Kanudia Vs State of Jharkhand and Others Kashi Nath Kanudia Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2001) 12 JH CK 0020
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 9Constitution of India, 1950 — Article 226
High Courts13 Dec 2001Dismissed
Gajo Saha Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0002
Constitution of India, 1950 — Article 226
High Courts12 Dec 2001Dismissed
Radha Saha Vs Dayanand Agrawal and Others
Jharkhand High Court · (2003) ACJ 1037
Motor Vehicles Act, 1988 — Section 171
High Courts12 Dec 2001
Radha Saha Vs Dayanand Agarawal and Others
Jharkhand High Court · (2003) 3 ACC 193
Motor Vehicles Act, 1988 — Section 171
High Courts07 Dec 2001Dismissed
Plywood and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0026
Bihar Agricultural Produce Markets Act, 1960 — Section 2(1), 27, 3, 3(2), 39
High Courts07 Dec 2001Dismissed
Bokaro Ispat Kamgar Union Vs The Chairman, SAIL and Others
Jharkhand High Court · (2001) 12 JH CK 0016
High Courts07 Dec 2001
Singhwahini Cement Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2002 Jhar 113
Electricity (Supply) Act, 1948 — Section 49, 78A
High Courts07 Dec 2001Dismissed
Chhaya Singh, Kajal Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 1179
Bihar Reorganisation Act, 2000 — Section 77Constitution of India, 1950 — Article 315, 316, 323
High Courts07 Dec 2001Partly Allowed
Krishna Electricals Vs Steel Authority of India Ltd.
Jharkhand High Court · (2004) 1 JCR 332
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)
High Courts06 Dec 2001Allowed
Ranjit Kumar Thakur Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2001) 12 JH CK 0007
Constitution of India, 1950 — Article 14, 16
High Courts06 Dec 2001
Smt. Nand Rani Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0004
High Courts06 Dec 2001
Sanjay Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0003
Bihar Reorganisation Act, 2000 — Section 72, 74