High Courts11 Oct 2001Dismissed
Hirda Devi @ Hirdaya Devi and Others Vs Deolakhan Devi and Others
Jharkhand High Court · AIR 2002 Jhar 55 : (2002) 1 CCC 458
Succession Act, 1925 — Section 276
COURT ARCHIVE
Jharkhand High Court judgments, 2001
690 judgments · page 5 of 35
High Courts10 Oct 2001
Rajan Kamdar Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0004
Consumer Protection Act, 1986 — Section 15, 27
High Courts10 Oct 2001
Basant Kumar Baghel Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0002
High Courts09 Oct 2001
Laxmi Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0031
High Courts09 Oct 2001Allowed
Nagendra Prasad Singh Vs Bihar State Housing Board and Others
Jharkhand High Court · (2001) 10 JH CK 0030
Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Section 10, 10(2)Bihar State Housing Board Act, 1982 — Section 115
High Courts09 Oct 2001
Bharat Coking Coal Ltd. Vs The Industries and Commerce Association and Others
Jharkhand High Court · (2001) 10 JH CK 0029
Constitution of India, 1950 — Article 226
High Courts08 Oct 2001Dismissed
Chahbar Mahto and Others Vs Kaushalya Devi and Others
Jharkhand High Court · (2001) 10 JH CK 0020
High Courts08 Oct 2001Allowed
Sadhna Kumar Acharya and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 10 JH CK 0018
Constitution of India, 1950 — Article 16(1), 16(4, 16(4)
High Courts08 Oct 2001Dismissed
Brahma Dutt Sharma Vs State of Bihar and Others
Jharkhand High Court · (2001) 10 JH CK 0008
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 18Representation of the People Act, 1951 — Section 134
High Courts08 Oct 2001Dismissed
Pratibha Singh and Another Vs Shanti Devi Prasad and Another
Jharkhand High Court · (2002) 50 BLJR 111
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 191, 192, 193, 209, 378
High Courts07 Oct 2001Allowed
Arjun Sharma Vs State of Bihar and Others
Jharkhand High Court · (2001) 10 JH CK 0016
Constitution of India, 1950 — Article 309
High Courts05 Oct 2001
Chitra Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0022
Contempt of Courts Act, 1971 — Section 12, 2
High Courts05 Oct 2001
Ajay Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 10 JH CK 0007
Contempt of Courts Act, 1971 — Section 12, 2Motor Vehicles Act, 1988 — Section 146Representation of the People Act, 1951 — Section 161
High Courts04 Oct 2001Allowed
Saroj Devi Vs Tarak Pad Rai and Others
Jharkhand High Court · (2001) 10 JH CK 0024
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)
High Courts04 Oct 2001Dismissed
Aruna Sinha and Another Vs State Bank of India and Others
Jharkhand High Court · (2002) LLJ 2 216 : (2002) 1 BLJ 120 : (2002) 50 BLJR 150
High Courts04 Oct 2001Allowed
State of Jharkhand and Another Vs Mukesh Prasad and Others
Jharkhand High Court · AIR 2002 Jhar 32 : (2001) 1 JLJR(Jhar) 424 : (2002) 2 ACC 184 : (2002) 50 BLJR 169
Bihar and Orissa Municipal Act, 1922 — Section 137, 138, 356, 82Cantonments Act, 1924 — Section 60, 60(1), 61, 62
High Courts03 Oct 2001Allowed
Bharat Singh Vs Aklu Hazam and Others
Jharkhand High Court · (2002) CCC 2 253 : (2002) 50 BLJR 148
Contract Act, 1872 — Section 39
High Courts03 Oct 2001Dismissed
Rukmini Singh Vs Union of India and Another
Jharkhand High Court · (2001) 10 JH CK 0013
Railways Act, 1890 — Section 82Workmens Compensation Act, 1923 — Section 2
High Courts03 Oct 2001
State of Bihar and Others Vs Malti Chaube and Others
Jharkhand High Court · (2001) 10 JH CK 0009
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Sept 2001
Devendra Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0079
Rules and Regulations of Board of Control for Cricket in India — Rule 3, 6, 9P