High Courts19 Dec 2001Dismissed
Champai Soren Vs Union of India and Others
Jharkhand High Court · (2001) 12 JH CK 0001
Bihar Reorganisation Act, 2000 — Section 10, 13, 14Constitution of India, 1950 — Article 170, 170(1), 171, 172, 2
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,440 of 1,476
High Courts15 Dec 2001Allowed
State of Bihar Vs Steel Authority of India Ltd. and Others Managing Director, B.S. Plant Vs Prayag Chandra Kejriwal and Others
Jharkhand High Court · (2001) 12 JH CK 0008
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 46C
High Courts14 Dec 2001Allowed
Prabhat Kumar Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 12 JH CK 0015
High Courts13 Dec 2001
Kamal Nayan Narsaria Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 1 CCC 442
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts13 Dec 2001Dismissed
Kavita Mehta Vs Ramdishwar Bux Rai and Others
Jharkhand High Court · (2001) 12 JH CK 0021
Bihar Secondary Education Board Act, 1976 — Section 53
High Courts13 Dec 2001Dismissed
Govind Prasad Kanudia @ G.P. Kanudia Vs State of Jharkhand and Others Kashi Nath Kanudia Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2001) 12 JH CK 0020
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 9Constitution of India, 1950 — Article 226
High Courts13 Dec 2001Dismissed
Gajo Saha Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0002
Constitution of India, 1950 — Article 226
High Courts12 Dec 2001Dismissed
Radha Saha Vs Dayanand Agrawal and Others
Jharkhand High Court · (2003) ACJ 1037
Motor Vehicles Act, 1988 — Section 171
High Courts12 Dec 2001
Radha Saha Vs Dayanand Agarawal and Others
Jharkhand High Court · (2003) 3 ACC 193
Motor Vehicles Act, 1988 — Section 171
High Courts07 Dec 2001Dismissed
Plywood and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0026
Bihar Agricultural Produce Markets Act, 1960 — Section 2(1), 27, 3, 3(2), 39
High Courts07 Dec 2001Dismissed
Bokaro Ispat Kamgar Union Vs The Chairman, SAIL and Others
Jharkhand High Court · (2001) 12 JH CK 0016
High Courts07 Dec 2001
Singhwahini Cement Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2002 Jhar 113
Electricity (Supply) Act, 1948 — Section 49, 78A
High Courts07 Dec 2001Dismissed
Chhaya Singh, Kajal Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 1179
Bihar Reorganisation Act, 2000 — Section 77Constitution of India, 1950 — Article 315, 316, 323
High Courts07 Dec 2001Partly Allowed
Krishna Electricals Vs Steel Authority of India Ltd.
Jharkhand High Court · (2004) 1 JCR 332
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)
High Courts06 Dec 2001Allowed
Ranjit Kumar Thakur Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2001) 12 JH CK 0007
Constitution of India, 1950 — Article 14, 16
High Courts06 Dec 2001
Smt. Nand Rani Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0004
High Courts06 Dec 2001
Sanjay Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0003
Bihar Reorganisation Act, 2000 — Section 72, 74
High Courts05 Dec 2001Partly Allowed
Pawan Solvent and Chemicals and Another Vs The Central Coal Fields Limited and Others
Jharkhand High Court · (2001) 12 JH CK 0011
Colliery Control Order, 1945 — Section 3
High Courts05 Dec 2001Allowed
Jamuna Prasad Sah Vs Shashi Mahto and Others
Jharkhand High Court · (2003) 1 CCC 359
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 21 Rule 97, 101
High Courts04 Dec 2001
Vijay Kumar Verma Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2001) 12 JH CK 0024