High Courts20 Nov 2001Allowed
T.K. Dey Vs Heavy Engineering Corporation and Others
Jharkhand High Court · (2001) 11 JH CK 0005
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 4 of 35
High Courts20 Nov 2001
H.N. Pareek and Company Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 11 JH CK 0004
Bihar Contract Labour (Regulation and Abolition) Rules, 1972 — Rule 21(2)Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2), 14(1), 22Factories Act, 1948 — Section 46
High Courts19 Nov 2001Dismissed
Nishi Kant Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 176
Constitution of India, 1950 — Article 226High court of Jharkhand Rules, 2001 — Rule 175
High Courts19 Nov 2001
Ranjeet Singh 'Rahi' Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 93 FLR 583
High Courts20 Oct 2001Allowed
T.K. Dey Vs Heavy Engineering Corporation and Others
Jharkhand High Court · AIR 2002 Jhar 58
Constitution of India, 1950 — Article 226
High Courts16 Oct 2001Dismissed
D.R. Norula Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2001) 10 JH CK 0034
Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(2), 12(3), 12(4)Constitution of India, 1950 — Article 14, 226, 227
High Courts16 Oct 2001Allowed
Management of BASF India Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2001) 3 CLR 1034 : (2002) LLJ 1 389 : (2002) FLR 93 1019
Industrial Disputes Act, 1947 — Section 2, 25A, 25C, 25D, 25E
High Courts16 Oct 2001Dismissed
Special Smokeless Fuel Manufacturers Asscn. and Others Vs The Chairman-cum-Managing Director, CCL and Others
Jharkhand High Court · (2001) 10 JH CK 0025
Essential Commodities Act, 1955 — Section 3, 5
High Courts16 Oct 2001Allowed
Ahmed Sher Vs Union of India and Others
Jharkhand High Court · (2001) 10 JH CK 0021
High Courts16 Oct 2001Allowed
Smt. Tuleshwari Devi and Others Vs Barho Singh and Others
Jharkhand High Court · (2001) 10 JH CK 0019
High Courts16 Oct 2001Dismissed
Ramdhan Mahato and Others Vs Virgu Mahato
Jharkhand High Court · (2001) 10 JH CK 0012
Chotanagpur Tenancy Act, 1908 — Section 71Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts15 Oct 2001Dismissed
R.K. Budhia and Company Vs Union of India and Others
Jharkhand High Court · (2001) 10 JH CK 0032
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 10, 14
High Courts15 Oct 2001Allowed
Piklal Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts15 Oct 2001
Hari Prasad Singh Vs Prakash Singh and Others
Jharkhand High Court · AIR 2002 Jhar 96
Succession Act, 1925 — Section 372
High Courts14 Oct 2001Dismissed
Morha Pahan and Others Vs Gajra Munda and Others
Jharkhand High Court · (2002) 50 BLJR 1189
Evidence Act, 1872 — Section 50
High Courts12 Oct 2001Dismissed
Maya Devi and Others Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2001) 10 JH CK 0035
Specific Relief Act, 1963 — Section 14, 34
High Courts12 Oct 2001
Rev. Niranjan Ekka and Others Vs Rev. Marsha Bage and Others
Jharkhand High Court · (2001) 10 JH CK 0028
Specific Relief Act, 1963 — Section 41(J)
High Courts11 Oct 2001
Rajiev Kamal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0036
Forest Act, 1927 — Section 53, 68
High Courts11 Oct 2001Dismissed
Budhu Oraon Vs Biras Mani Minz and Others
Jharkhand High Court · (2002) 1 CCC 449
Hindu Succession Act, 1956 — Section 12
High Courts11 Oct 2001Dismissed
Sanwarmal Agrawalla Vs State of Bihar and Others
Jharkhand High Court · (2001) 10 JH CK 0023
Bihar Public Land Encroachment Act, 1956 — Section 6, 7