High Courts16 Aug 2001Allowed
Baidyanath Roy Vs Bihar State Housing Board, Patna and Another
Jharkhand High Court · (2001) 08 JH CK 0053
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 12 of 35
High Courts16 Aug 2001
Nand Kishore Singh and Another Vs Coal India Ltd. and Others
Jharkhand High Court · (2001) 08 JH CK 0050
Constitution of India, 1950 — Article 226Recruitment Rules — Rule 26
High Courts14 Aug 2001Dismissed
Samar Nayak @ Samarjit Nayak Vs S.K. Sadhu and Another
Jharkhand High Court · (2002) CCC 4 357
Arbitration Act, 1940 — Section 14(2), 17
High Courts14 Aug 2001Dismissed
Chainpur Vyapar Mandal and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0061
Constitution of India, 1950 — Article 226(3)Multi-State Cooperative Societies Act, 1984 — Section 95
High Courts14 Aug 2001Dismissed
Ranjeet Lohra Vs State of Bihar
Jharkhand High Court · (2002) CRLJ 329 : (2002) 0 AIR JHAR HCR 33 : (2001) 1 JLJR(Jhar) 216
Penal Code, 1860 (IPC) — Section 328, 343, 366, 375, 376
High Courts14 Aug 2001Dismissed
Satish Kumar Sinha Vs Indian Oil Corporation Ltd. and Others
Jharkhand High Court · (2001) 08 JH CK 0040
High Courts10 Aug 2001Dismissed
Ashok Kumar Mishra and Others Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2001) 08 JH CK 0076
Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7Electricity (Supply) Act, 1948 — Section 79
High Courts10 Aug 2001Dismissed
Ratan Chandra Ghosh Vs Bajranglal Singhania and Others
Jharkhand High Court · (2002) 50 BLJR 484
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14
High Courts10 Aug 2001Allowed
Lalit Mohan Roy Vs State of Bihar and Others
Jharkhand High Court · (2001) 08 JH CK 0033
Bihar Pension Rules, 1950 — Rule 101Bihar Reorganisation Act, 2000 — Section 72(1), 72(2)
High Courts10 Aug 2001Dismissed
Super Fuels', Hazaribagh and Shushila Koke, Ranchi Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0015
Bihar Finance Act, 1981 — Section 14Bihar Sales Tax Rules, 1983 — Rule 45Central Sales Tax Act, 1956 — Section 7
High Courts10 Aug 2001
Rajendra Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0007
High Courts09 Aug 2001Dismissed
Om Prakash Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 08 JH CK 0057
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 2001Dismissed
Castings (India) Inc. Vs Union of India (UOI)
Jharkhand High Court · (2001) 08 JH CK 0028
Central Excises and Salt Act, 1944 — Section 35F
High Courts09 Aug 2001Dismissed
Kedar Prasad Sharma Vs Heavy Engineering Corporation Ltd.
Jharkhand High Court · (2001) 08 JH CK 0026
High Courts09 Aug 2001
Kamala Devi @ Kamala Vs The Chairman-cum-Managing Director, Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2001) 08 JH CK 0020
High Courts09 Aug 2001Dismissed
Mukherjee Brothers Vs The Executive Engineer Subarnarekha Canal Division
Jharkhand High Court · (2001) 08 JH CK 0013
Arbitration Act, 1940 — Section 30, 33
High Courts09 Aug 2001Allowed
Serajuddin Ansari Vs State of Bihar and Others
Jharkhand High Court · (2001) 08 JH CK 0010
High Courts08 Aug 2001Dismissed
Kabia Dusadhin Vs Sewak Dusadh and Others
Jharkhand High Court · AIR 2002 Jhar 122
Hindu Adoptions and Maintenance Act, 1956 — Section 7, 8
High Courts08 Aug 2001Allowed
Bihar Hydro Carbon Products (P) Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 08 JH CK 0043
High Courts08 Aug 2001
State of Bihar and Others Vs Ranjit Kumar Mitra
Jharkhand High Court · (2001) 08 JH CK 0019
Arbitration Act, 1940 — Section 30