High Courts04 Dec 2001Allowed
Kashi Nath Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 4 LLJ 40 : (2002) FLR 94 628 (2002) 50 BLJR 1102
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,441 of 1,476
High Courts04 Dec 2001
Akhil Jharkhand Kalyan Sewa Sangh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 12 JH CK 0022
High Courts04 Dec 2001Allowed
Md. Yunus Vs Sahnaz Begum and Others
Jharkhand High Court · (2002) 2 ACC 172 : (2003) ACJ 1410
Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Dec 2001Allowed
Rajendra Prasad Vs State of Bihar and Others
Jharkhand High Court · (2001) 12 JH CK 0006
Bihar Public Land Encroachment Act, 1956 — Section 11, 13, 2, 3, 4
High Courts29 Nov 2001
Kailash Vihari Vs Birla Institute of Technology and Others
Jharkhand High Court · (2002) 93 FLR 452
High Courts29 Nov 2001Allowed
Central Rainfed Upland Rice Research Station, Hazaribagh Vs Union of India and Others
Jharkhand High Court · (2002) 93 FLR 218
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts29 Nov 2001Dismissed
Shankar Gorain and Another Vs Lakshman (Lakhan) Gorain and Others
Jharkhand High Court · (2001) 11 JH CK 0017
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Nov 2001
S.K. Pradhan Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 11 JH CK 0009
Bihar Thikedar Suchikaran Niamawali, 1996 — Rule 13, 14Constitution of India, 1950 — Article 14, 19(1), 19(6), 21
High Courts29 Nov 2001Partly Allowed
Syed Azmat Hussain Vs Regional Institute of Technology, Jamshedpur and Others
Jharkhand High Court · (2001) 11 JH CK 0001
Bihar Reorganisation Act, 2000 — Section 2, 3, 4, 42, 47Constitution of India, 1950 — Article 233, 245, 3Regional Institute of Technology Jamshedpur Society Rules — Rule 14, 15, 16, 18, 2.1
High Courts28 Nov 2001Dismissed
Rajendra Prasad Vs Union of India
Jharkhand High Court · (2001) 11 JH CK 0024
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts27 Nov 2001Dismissed
Government of Bihar, Subarnrekha Multipurpose Project, Chandil Vs Madhusudan Choudhary
Jharkhand High Court · (2001) 11 JH CK 0030
Arbitration and Conciliation Act, 1996 — Section 37
High Courts27 Nov 2001
Nehala Sharmin Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 11 JH CK 0018
High Courts27 Nov 2001Allowed
Jyotish Ghosh and Another Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2001) 11 JH CK 0016
High Courts27 Nov 2001Allowed
Machine Shop Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 4 RCR(Civil) 111
High Courts27 Nov 2001
Awadhesh Kumar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 11 JH CK 0003
High Courts26 Nov 2001Dismissed
Jetmull Bhojraj Vs State of Bihar and Others
Jharkhand High Court · (2001) 11 JH CK 0035
Bihar Private Forest Act, 1947 — Section 14, 21Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 4, 5
High Courts26 Nov 2001Allowed
Bethesda Women's Teachers' Training College Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 11 JH CK 0033
High Courts26 Nov 2001Partly Allowed
Lalan Prasad Vs State of Jharkhand
Jharkhand High Court · (2001) 11 JH CK 0032
Penal Code, 1860 (IPC) — Section 279, 307, 427
High Courts26 Nov 2001
Ram Chandra Kunwar and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 11 JH CK 0023
High Courts26 Nov 2001
Shakti Steel Pipes Vs State of Jharkhand and Another
Jharkhand High Court · (2001) 11 JH CK 0021
Bihar Finance Act, 1981 — Section 14, 3, 4