High Courts27 Sept 2001Allowed
Ram Swarath Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0045
Bihar Reorganisation Act, 2000 — Section 72, 72(1), 72(2), 74
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,445 of 1,476
High Courts27 Sept 2001
Ashok Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0040
High Courts26 Sept 2001Allowed
Yamuna Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0076
High Courts26 Sept 2001
Ragho Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0053
High Courts26 Sept 2001
Ganesh Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0051
High Courts26 Sept 2001Dismissed
Suraj Sao and Others Vs Hiralal Sao and Others
Jharkhand High Court · (2001) 09 JH CK 0034
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 100, 64
High Courts26 Sept 2001Allowed
Mukhraj Devi and Others Vs Manoj Kumar Singh and Others
Jharkhand High Court · AIR 2002 Jhar 87 : (2002) 2 CivCC 680 : (2002) 3 RCR(Civil) 711
Transfer of Property Act, 1882 — Section 122
High Courts25 Sept 2001Dismissed
Kashi Nath Sharma Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2002) 50 BLJR 106
Constitution of India, 1950 — Article 226
High Courts25 Sept 2001
Deep Srivastava Vs Steel Authority of India Ltd.
Jharkhand High Court · (2001) 09 JH CK 0073
High Courts24 Sept 2001Allowed
Mangal Singh Laguri Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0077
Bihar Pension Rules, 1950 — Rule 43
High Courts24 Sept 2001Dismissed
State of Bihar and Others Vs Satya Deo Prasad Agrawal
Jharkhand High Court · (2001) 09 JH CK 0001
High Courts21 Sept 2001Dismissed
Surajmal Agarwal Vs Viswamitra Trehan
Jharkhand High Court · (2001) 09 JH CK 0046
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11
High Courts21 Sept 2001
Naili Minz and Another Vs Ranchi University, Ranchi and Others
Jharkhand High Court · (2001) 09 JH CK 0036
High Courts21 Sept 2001Allowed
Arbind Kr. Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0016
Bihar Reorganisation Act, 2000 — Section 62(1), 62(2), 62(3), 62(4)Constitution of India, 1950 — Article 12, 14, 154, 16, 162Electricity (Supply) Act, 1948 — Section 5, 5(1), 5(2), 5(4), 5(5)
High Courts20 Sept 2001Dismissed
Satish Kumar Sinha Vs Indian Oil Corporation and Others
Jharkhand High Court · (2001) 09 JH CK 0067
Constitution of India, 1950 — Article 226
High Courts20 Sept 2001Dismissed
Rajendra Anand Chaurasia Vs Bijay Chaurasia and Others
Jharkhand High Court · (2001) 09 JH CK 0065
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 38(2)
High Courts20 Sept 2001Partly Allowed
Madan Kishore Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 93 FLR 1028
High Courts20 Sept 2001
Ghasi Ram Gope Vs The State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0039
High Courts20 Sept 2001
Asiatic Oxygen Limited and Others Vs Bihar Air Products Limited and Others
Jharkhand High Court · (2001) 09 JH CK 0037
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts19 Sept 2001Allowed
Padmawati Jain Vs Ajit Kumar Jain and Others
Jharkhand High Court · AIR 2002 Jhar 36
Succession Act, 1925 — Section 218, 61