High Courts27 Mar 2001Dismissed
Maimun Nisha and Others Vs Gulshan Jahan
Jharkhand High Court · (2001) 03 JH CK 0055
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 27 of 35
High Courts27 Mar 2001Allowed
Sukrin and Another Vs Sitaram Sao and Others
Jharkhand High Court · (2001) 03 JH CK 0052
Chotanagpur Tenancy Act, 1908 — Section 46
High Courts27 Mar 2001Allowed
Management of Heavy Engineering Corporation Ltd. Vs The Industrial Tribunal Ranchi and Others
Jharkhand High Court · (2001) 03 JH CK 0049
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10(1)
High Courts27 Mar 2001Allowed
Jagdish Ram Paswan Vs B.S.E.B. and Others
Jharkhand High Court · (2001) 03 JH CK 0026
High Courts27 Mar 2001Allowed
Management of Heavy Engineering Corporation Ltd. Vs Industrial Tribunal Ranchi and Others
Jharkhand High Court · (2001) 03 JH CK 0025
High Courts27 Mar 2001Allowed
Bhagwan Birsa, Adivasi and Harijan Swawlambi Samiti Vs State of Bihar and Others
Jharkhand High Court · (2001) 03 JH CK 0013
Constitution of India, 1950 — Article 14, 298
High Courts27 Mar 2001Allowed
Md. Erfan Vs State of Bihar and Others
Jharkhand High Court · (2001) 90 FLR 954
High Courts26 Mar 2001
Sandhna Prasad Vs Provident Fund Commissioner and Others
Jharkhand High Court · (2001) 03 JH CK 0038
High Courts26 Mar 2001
Nand Kishore Gupta Vs State of Jharkhand and Another
Jharkhand High Court · (2001) 03 JH CK 0033
Constitution of India, 1950 — Article 226
High Courts22 Mar 2001Allowed
Sharda Devi Vs State of Bihar and Others
Jharkhand High Court · (2001) 03 JH CK 0004
High Courts21 Mar 2001Dismissed
Parul Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 2111 : (2001) 90 FLR 621
High Courts21 Mar 2001Allowed
Manindra Kumar Vs Union of India and Others
Jharkhand High Court · (2001) 49 BLJR 1596 : (2001) 90 FLR 75
High Courts21 Mar 2001Dismissed
Yadunath Dutta and Others Vs Bihar State Housing Board and Others
Jharkhand High Court · (2001) 03 JH CK 0017
Bihar State Housing Board Act, 1982 — Section 59Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2001Allowed
Kamala Devi and Others Vs Ram Dayal Sah and Others
Jharkhand High Court · (2003) ACJ 1143
Motor Vehicles Act, 1988 — Section 166
High Courts20 Mar 2001Allowed
Kangali Charan Goswami and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 03 JH CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Mar 2001Dismissed
Allahabad Bank and Others Vs State of Bihar and Another
Jharkhand High Court · (2001) 49 BLJR 1679
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 120
High Courts20 Mar 2001Allowed
Nathu Ram Agarwal Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 1757 :(2001) 4 Crimes 144
Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 12A, 12AA, 7
High Courts20 Mar 2001Allowed
Raj Kumar Pandit and Another Vs State of Bihar
Jharkhand High Court · (2002) 50 BLJR 677 : (2001) CriLJ 3570 : (2001) AIR JHA RHCR 103 : (2001) 1 JLJR(Jhar) 189
Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts19 Mar 2001Dismissed
B. Akala (Balaswamy Akala) Vs State of Jharkhand and Others
Jharkhand High Court · (2001) CrLJ 4159 : (2001) AIR Jhar HCR 350 (2001) 1 JLJR(Jhar) 184 (2001) 49 BLJR 2067 :
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts19 Mar 2001Dismissed
Ranjeet Kumar Bose Vs State of Bihar and Others
Jharkhand High Court · (2001) 90 FLR 645
Constitution of India, 1950 — Article 41, 43