High Courts06 Apr 2001
Sambhu Kant Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 04 JH CK 0040
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 26 of 35
High Courts06 Apr 2001Allowed
Employer in relation to the Management of Central Mine Planning and Design Institute Ltd. Vs Union of India and Others
Jharkhand High Court · (2001) 2 LLJ 910 : (2001) 90 FLR 67
Constitution of India, 1950 — Article 136, 14, 226, 227Industrial Disputes Act, 1947 — Section 17Industrial Employment (Standing Orders) Act, 1946 — Section 10
High Courts06 Apr 2001
Jharkhand Grih Raksha Vahini Swayam Sewak Sangh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 49 BLJR 2084
Bihar Home Guards Act, 1947 — Section 10, 3, 4, 5, 8Constitution of India, 1950 — Article 226
High Courts06 Apr 2001Dismissed
Brajesh Kumar Singh , Sashi Bhushan Singh , Sanjay Kumar Singh, Ramesh Kumar Vs State of Bihar and Others
Jharkhand High Court · (2001) 90 FLR 618
Constitution of India, 1950 — Article 16, 226
High Courts04 Apr 2001Allowed
Hari Singh Munda and Others Vs Dondo Munda and Others
Jharkhand High Court · (2001) 04 JH CK 0023
Specific Relief Act, 1963 — Section 34
High Courts04 Apr 2001Allowed
Dharam Raj Tiwari and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 04 JH CK 0018
High Courts03 Apr 2001Allowed
A. Hashim @ Abdul Hasim with Dilip Kumar Chatterjee Vs State of Bihar and Another
Jharkhand High Court · (2001) 04 JH CK 0011
Arms Act, 1959 — Section 21, 21(1), 21(2), 21(3), 32
High Courts03 Apr 2001Allowed
Motai Sundi, Chandi Charan Pradhan, Ashok Kumar Ghatak Vs State of Bihar and Others
Jharkhand High Court · (2001) 04 JH CK 0001
High Courts30 Mar 2001Dismissed
Tata Yodogawa Ltd. with Usha Beltron Ltd. Vs B.S. Electricity Board and Others
Jharkhand High Court · (2001) 49 BLJR 1624
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 69
High Courts30 Mar 2001
Mrs. Meena Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) CrLJ 3573 : (2001) AIR Jhar HCR 126 : 2001 BLJR 2 1605
Arms Act, 1959 — Section 25A(1B), 26, 27Constitution of India, 1950 — Article 21, 22(1), 226Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts29 Mar 2001
Abu Sayeed and Others Vs B.A. University, Ranchi and Others
Jharkhand High Court · (2001) 03 JH CK 0053
High Courts29 Mar 2001Dismissed
Jitendra Kumar Agarwal and Others, etc. Vs State of Bihar
Jharkhand High Court · (2001) CrLJ 3834 : (2001) AIR Jhar HCR 311 (2001) 1 JLJR(Jhar) 143 (2001) 3 BLJR 1672
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 34, 407, 408, 411
High Courts29 Mar 2001Allowed
Shiv Bahadur Singh Vs Ranchi University and Others
Jharkhand High Court · (2001) 49 BLJR 1613 : AIR 2001 Jhar 62 : (2001) 1 JLJR(Jhar) 269
High Courts29 Mar 2001Allowed
Anirudha Chandra Sinha Vs State
Jharkhand High Court · (2001) CRLJ 0 2720 : (2001) 1 JLJR(Jhar) 160 : (2001) CriLJ 2720
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120
High Courts29 Mar 2001
Steel Authority of India Ltd. Vs Union of India and Others
Jharkhand High Court · (2001) 03 JH CK 0032
High Courts29 Mar 2001
Chandra Bhushan Sinha Vs State of Bihar and Others
Jharkhand High Court · (2001) 03 JH CK 0031
High Courts29 Mar 2001Dismissed
Ramesh Mochi Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 1674
Penal Code, 1860 (IPC) — Section 323, 348, 376, 448
High Courts29 Mar 2001Dismissed
Jitendra Kumar Agrawal and Others Vs State of Bihar
Jharkhand High Court · (2001) CriLJ 3834
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120, 34
High Courts28 Mar 2001Allowed
Bihar State Electricity Board Vs Union of India and Others
Jharkhand High Court · (2001) 03 JH CK 0014
Bihar Reorganisation Act, 2000 — Section 62, 62(4)
High Courts28 Mar 2001
Harendra Tiwari Vs State of Bihar and Others
Jharkhand High Court · (2001) 03 JH CK 0005