High Courts13 Feb 2001Dismissed
Tulsi Sao and Others Vs Kedar Sahu and Others
Jharkhand High Court · (2001) 49 BLJR 1695
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 31 of 35
High Courts12 Feb 2001
Mantu Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2001) 02 JH CK 0058
High Courts12 Feb 2001Allowed
Oriental Fire and General Insurance Company Ltd. Vs Prakash Devi and Others
Jharkhand High Court · (2001) 2 ACC 41 : (2001) 49 BLJR 1599
Motor Vehicles Act, 1939 — Section 85
High Courts12 Feb 2001Dismissed
Basanti Kachhap and Others, Ijhar Ahmad, Yogendra Choudhary, Marshil Khalkho and Rameshwar Mahto and Another Vs The State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1600
High Courts12 Feb 2001
Balkeshwar Vs Central Coalfields Ltd. and Another
Jharkhand High Court · (2001) FLR 89 366 : (2001) 2 LLJ 323
High Courts09 Feb 2001Dismissed
State of Bihar and Another Vs Gaurang Lal Chatterjee
Jharkhand High Court · (2001) 4 CCC 432
Arbitration Act, 1940 — Section 20, 21, 24, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts09 Feb 2001
Kanchan Srivastava Vs Bihar State Rd. Transport Corporation and Others
Jharkhand High Court · (2001) 02 JH CK 0035
High Courts09 Feb 2001Allowed
Poonam Prasad Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 1610
High Courts09 Feb 2001Dismissed
Suresh Paswan Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2001) 90 FLR 450
High Courts08 Feb 2001Allowed
S.N. Choubey Vs Central Coalfields Ltd. and Others
Jharkhand High Court · AIR 2001 Jhar 13 : (2001) 49 BLJR 653 : (2001) 3 CCC 19 : (2001) 1 JLJR(Jhar) 129
High Courts08 Feb 2001Allowed
Haroon Oraon and Another Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1070
Chotanagpur Tenancy Act, 1908 — Section 71Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 107, 118, 123, 54
High Courts08 Feb 2001Allowed
Nijamuddin @ Hafiz Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 1261 : (2001) CriLJ 2440
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 482Essential Commodities Act, 1955 — Section 12A, 12AA, 7Penal Code, 1860 (IPC) — Section 414
High Courts08 Feb 2001Allowed
Biswanath Singh and Others Vs The State of Jharkhand
Jharkhand High Court · (2001) 02 JH CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473
High Courts08 Feb 2001Dismissed
Lakshman Das Vs The State and Another
Jharkhand High Court · (2001) 49 BLJR 1617
Penal Code, 1860 (IPC) — Section 279, 304
High Courts07 Feb 2001Dismissed
Nilesh Mishra Vs Union of India and Others
Jharkhand High Court · (2001) 02 JH CK 0071
High Courts07 Feb 2001Dismissed
Suresh Ram and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1612
Constitution of India, 1950 — Article 14, 16
High Courts07 Feb 2001Dismissed
Prem Chandra Kanu and Another Vs Adity Prasad and Others
Jharkhand High Court · (2001) 02 JH CK 0029
Motor Vehicles Act, 1988 — Section 166
High Courts07 Feb 2001Allowed
Saffiruddin Ansari Vs State and Others
Jharkhand High Court · (2001) 02 JH CK 0016
High Courts07 Feb 2001Dismissed
Ram Chandra Kandu and Another Vs Adity Prasad Manoj
Jharkhand High Court · (2001) 02 JH CK 0010
Motor Vehicles Act, 1988 — Section 166
High Courts07 Feb 2001
Abdul Wahid and Others Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2001) 02 JH CK 0003