High Courts24 Jan 2001Allowed
Md. Hyder Ali Vs Laxmi Devi and Others
Jharkhand High Court · (2001) 01 JH CK 0012
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 95
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 34 of 35
High Courts23 Jan 2001Dismissed
Umesh Kumar Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1255 : (2001) 89 FLR 367
Constitution of India, 1950 — Article 16
High Courts23 Jan 2001Dismissed
Madhusudan Paul Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 49 BLJR 759 : (2001) CriLJ 2688 : (2001) 3 RCR(Criminal) 611 : 2001 1 EastCriC 408
Criminal Procedure Code, 1973 (CrPC) — Section 228, 228(1), 397, 397(1), 397(2)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 11, 11(1), 5(1), 5(2)
High Courts23 Jan 2001Allowed
Rajeev Srivastava Vs State and Others
Jharkhand High Court · (2001) 01 JH CK 0016
High Courts23 Jan 2001Dismissed
Basanti Mata Hard Coke Enterprises Vs State of Bihar and Others
Jharkhand High Court · (2001) 01 JH CK 0004
Penal Code, 1860 (IPC) — Section 120B, 414
High Courts22 Jan 2001
Bihar State Electric Supply Workers' Union S.M. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 49 BLJR 1002
Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7
High Courts19 Jan 2001Dismissed
Gango Oraon @ Ganga Oraon and Others Vs Lal Bhanu Pratap Nath Shahdeo and Another
Jharkhand High Court · (2001) 01 JH CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts18 Jan 2001Dismissed
Krishna Associates Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2001) 49 BLJR 1237 : AIR 2001 Jhar 32 : (2001) 1 JLJR(Jhar) 48
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts17 Jan 2001Allowed
Maa Chhinnamastika Coke Industries Pvt. Ltd., Hanuman Coke and Mineral Co. Ltd., Mahalaxmi Fueles with ,East India Coal Corporation Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1225 : (2001) CriLJ 1548 : (2001) AIR Jhar HCR 11 : (2001) 1 JLJR(Jhar) 28
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 120, 414
High Courts17 Jan 2001
Surendra Kumar Keshri alias Tuluwa, etc. Vs State of Bihar
Jharkhand High Court · (2001) 2 BLJR 985
Criminal Procedure Code, 1973 (CrPC) — Section 107, 360Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 427
High Courts16 Jan 2001Dismissed
Jitendra Nath Mangia Vs State of Bihar and Another
Jharkhand High Court · (2001) 49 BLJR 979 : (2001) CriLJ 1602 : (2001) 1 EastCriC 326
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Limitation Act, 1963 — Section 5
High Courts16 Jan 2001Dismissed
Abhai Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 49 BLJR 1250 : AIR 2001 Jhar 15 : (2001) 1 JLJR(Jhar) 27
Bihar Minor Mineral Concession Rules, 1972 — Rule 11(A), 12, 12(1), 9(4)Constitution of India, 1950 — Article 226
High Courts16 Jan 2001Allowed
Masonic Lodge Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 49 BLJR 1246 : AIR 2001 Jhar 1 : (2001) 1 JLJR(Jhar) 67
Constitution of India, 1950 — Article 226Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 358
High Courts16 Jan 2001
Jaya Rai and Another Vs United India Insurance Company Ltd. and Others
Jharkhand High Court · (2001) 01 JH CK 0020
Motor Vehicles Act, 1939 — Section 110
High Courts16 Jan 2001Allowed
Dilip Kumar Mahto Vs State of Bihar and Others
Jharkhand High Court · (2001) 01 JH CK 0017
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16
High Courts16 Jan 2001Allowed
Jagdish Sao and Another Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1006
Bihar Land Reforms Act, 1950 — Section 4
High Courts15 Jan 2001Allowed
Binod Bihari Rajwar Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 994 : (2001) 3 BankCLR 143 : (2001) 1 EastCriC 412
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 319
High Courts15 Jan 2001Dismissed
Md. Allam Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 49 BLJR 1243
Bihar Cinemas (Regulation) Rules, 1974 — Rule 8Bihar Mineral Area Development Authority Act, 1986 — Section 7Constitution of India, 1950 — Article 226
High Courts15 Jan 2001
Mateli and Company, Jamshedpur Vs Uranium Corporation of India and Others
Jharkhand High Court · (2001) 01 JH CK 0013
Arbitration Act, 1940 — Section 5
High Courts10 Jan 2001
Shyam Bali Prasad Vs The State and Another
Jharkhand High Court · (2001) 01 JH CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 107, 202, 360Penal Code, 1860 (IPC) — Section 325