High Courts31 Jan 2001Dismissed
Shakilur Rahman and Others Vs State and Another
Jharkhand High Court · (2001) 49 BLJR 1593
Criminal Procedure Code, 1973 (CrPC) — Section 209, 216Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 33 of 35
High Courts31 Jan 2001Dismissed
Shikshit Berojgar PCO Sanchalak Sangh Vs Union of India and Others
Jharkhand High Court · AIR 2001 Jhar 19 : (2001) 49 BLJR 651 : AIR 2001 Jhar 19 : (2001) 1 JLJR(Jhar)
High Courts31 Jan 2001Partly Allowed
Chacha Nehru Vidyapith Vs Authority under Minimum Wages Act, 1948-cum-Assistant Labour Commissioner and Others
Jharkhand High Court · (2001) 1 LLJ 1439 : (2001) 1 JLJR(Jhar) 121 : (2001) 49 BLJR 1066 : (2001) 89 FLR 1060
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2, 27, 3(1), 4, 5
High Courts30 Jan 2001Dismissed
Arbind Kumar Vs Pradeep Jaiswal and Another
Jharkhand High Court · (2001) 01 JH CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts30 Jan 2001Dismissed
Ashok Kumar Mishra and Others Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 01 JH CK 0010
High Courts30 Jan 2001
Shekhar Bhusan Nag Vs Nirmal Kumar Singhania and Another
Jharkhand High Court · (2001) 49 BLJR 649
High Courts30 Jan 2001Allowed
G. and H. High School and Another Vs State of Bihar and Another
Jharkhand High Court · (2001) 01 JH CK 0007
Bihar Shops and Establishments Act, 1953 — Section 26, 26(2)
High Courts29 Jan 2001Allowed
Sugiya Oraon Vs Central Coal Field Ltd. and Others
Jharkhand High Court · (2002) 50 BLJR 671
High Courts25 Jan 2001Allowed
Amna Khatoon Vs Md. Kashim Ansari
Jharkhand High Court · AIR 2001 Jhar 28 : (2001) 49 BLJR 1228 : (2001) 1 JLJR(Jhar) 145
Dissolution of Muslim Marriages Act, 1939 — Section 2Family Courts Act, 1984 — Section 19(1)
High Courts25 Jan 2001Dismissed
Ganesh Chandra Dey Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 999
Arbitration and Conciliation Act, 1996 — Section 11Limitation Act, 1963 — Article 137
High Courts24 Jan 2001Dismissed
Vijay Kumar Sinha Vs H.E.C. and Others
Jharkhand High Court · (2001) 01 JH CK 0048
High Courts24 Jan 2001Allowed
Lal Babu Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 998 : (2001) 3 CCC 488 : (2001) 1 JLJR(Jhar) 189
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts24 Jan 2001
Hari Charan Hemrom Vs State of Jharkhand
Jharkhand High Court · (2001) 90 FLR 249
High Courts24 Jan 2001Allowed
Lagadeo Prasad Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 01 JH CK 0035
High Courts24 Jan 2001Allowed
Murliwala Minerals Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 49 BLJR 1241
Constitution of India, 1950 — Article 12
High Courts24 Jan 2001Allowed
Lagandeo Prasad Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 01 JH CK 0030
High Courts24 Jan 2001Dismissed
Bilautia Devi and Others Vs State and Another
Jharkhand High Court · (2001) 49 BLJR 983 : (2001) CriLJ 1649 : (2001) AIR Jhar HCR 14 : (2001) 1 JLJR(Jhar) 150
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 418
High Courts24 Jan 2001Dismissed
Madan Kumar Sharma Vs State and Others
Jharkhand High Court · (2001) 49 BLJR 1234
Constitution of India, 1950 — Article 21, 226
High Courts24 Jan 2001
Abhai Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 01 JH CK 0023
High Courts24 Jan 2001Dismissed
Pawan Enterprises Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 49 BLJR 1008
Constitution of India, 1950 — Article 226