COURT ARCHIVE

Jharkhand High Court judgments

29,501 judgments · page 1,444 of 1,476

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

High Courts28 Sept 2001Dismissed

Gopal Singh Vs State of Bihar and Others

Jharkhand High Court · (2001) 09 JH CK 0066

High Courts28 Sept 2001Allowed

Gray Hound Transport Company Vs Union of India and Others

Jharkhand High Court · AIR 2002 Jhar 47 : (2003) ACJ 869

Representation of the People Act, 1951 — Section 146, 147, 160, 161, 95(2)

High Courts27 Sept 2001

Suresh Sharma Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 09 JH CK 0075

Bihar Reorganisation Act, 2000 — Section 72, 74

High Courts27 Sept 2001Dismissed

Balbharan Singh and Others Vs Bani Chatterjee and Others

Jharkhand High Court · (2001) 09 JH CK 0047