High Courts02 Mar 2001Allowed
Baldeo Mahto Vs State of Bihar
Jharkhand High Court · (2001) 3 BLJR 2073 :(2001) 4 Crimes 147
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304, 323, 325, 341
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 29 of 35
High Courts01 Mar 2001
Ram Nandan Beldar @ Rama Nand Beldar and Another Vs B.C.C.L. and Others
Jharkhand High Court · (2001) 90 FLR 250
High Courts01 Mar 2001Allowed
Arun Kumar and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 03 JH CK 0001
High Courts28 Feb 2001Allowed
Ritu Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 02 JH CK 0068
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 35, 58, 61, 77
High Courts28 Feb 2001
New India Assurance Co. Ltd. Vs Mukte Majhain and Others
Jharkhand High Court · (2001) 2 LLJ 1575
Motor Vehicles Act, 1988 — Section 166
High Courts27 Feb 2001
Bishwa Nath Ram Vs State of Bihar and Others
Jharkhand High Court · (2001) 02 JH CK 0070
High Courts27 Feb 2001Dismissed
Ajay Metachem Ltd. Vs Commissioner, Chotanagpur Division, Ranchi and Others
Jharkhand High Court · (2001) 02 JH CK 0064
Chotanagpur Tenancy Act, 1908 — Section 46, 47, 49, 71
High Courts27 Feb 2001
Union of India Vs B. Akala and Others
Jharkhand High Court · (2001) 02 JH CK 0011
High Courts27 Feb 2001
Softbytes Computers, Ranchi Vs B.S. Electricity Board and Others
Jharkhand High Court · (2001) 02 JH CK 0006
High Courts27 Feb 2001
Bihar Hydro Carbon Products (P) Ltd. Vs B.S. Electricity Board and Others
Jharkhand High Court · (2001) 02 JH CK 0005
High Courts26 Feb 2001Allowed
Tusher Kanti Mukherjee Vs Meena Singh and Another
Jharkhand High Court · (2001) 2 ACC 723
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 95(1), 95(2), 96
High Courts26 Feb 2001Allowed
Ram Vinay Sharma and Arun Kumar Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 02 JH CK 0073
High Courts26 Feb 2001
Md. Maniruddin Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2001) 02 JH CK 0040
Constitution of India, 1950 — Article 226
High Courts26 Feb 2001Allowed
Ajay Kumar Seth Vs Union of India and Others
Jharkhand High Court · (2001) 02 JH CK 0037
High Courts23 Feb 2001Dismissed
Shivjee Singh alias Shivjee Chaudhary Vs State of Bihar and Another
Jharkhand High Court · (2001) 49 BLJR 1749
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Essential Commodities Act, 1955 — Section 7Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 1998 — Section 4, 7
High Courts23 Feb 2001Partly Allowed
Bishwanath Choudhary and Others with Damodar Prasad Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2001) 02 JH CK 0062
High Courts22 Feb 2001Dismissed
Steel Authority of India Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 02 JH CK 0063
High Courts22 Feb 2001Dismissed
Chhotanagpur Small Scale Industries Association Vs The State of Bihar and Others
Jharkhand High Court · (2002) 0 LIC 284 : (2002) 7 SLR 582 : (2001) 1 JLJR(Jhar) 153 : (2001) 49 BLJR 981 : (2001) 90 FLR 81 : (2001) 2 LLJ 1138
Constitution of India, 1950 — Article 226
High Courts22 Feb 2001
Oriental Insurance Co. Ltd., Ranchi Vs Jashmani Kongari and Another
Jharkhand High Court · (2003) ACJ 155 : (2001) 1 JLJR(Jhar) 178
Bihar Motor Vehicles Rules, 1992 — Rule 118(2)Motor Vehicles Act, 1988 — Section 123, 166
High Courts22 Feb 2001Dismissed
Vijay Laxmi and Others Vs K. Simachalan @ Simachalan
Jharkhand High Court · AIR 2001 Jhar 23 : (2001) 49 BLJR 762
Succession Act, 1925 — Section 387