High Courts06 Sept 2001Allowed
Lal Chand Teli Vs Nabi Narayan Sahu and Others
Jharkhand High Court · (2001) 09 JH CK 0049
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,448 of 1,476
High Courts06 Sept 2001
Sachida Nand Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0021
High Courts06 Sept 2001Allowed
Ram Narayan Saw Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0015
Agricultural Produce Market Ordinance — Section 3(6), 31(B)Bihar Reorganisation Act, 2000 — Section 89(1)Constitution of India, 1950 — Article 226
High Courts05 Sept 2001
Alok Coal Agency Vs Dhaneshwari Devi
Jharkhand High Court · (2001) 09 JH CK 0043
Motor Vehicles Act, 1988 — Section 140Workmens Compensation Act, 1923 — Section 30
High Courts05 Sept 2001Allowed
Ram Krishna Prasad Mahato Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2002) 50 BLJR 55 : (2002) 92 FLR 1154
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5, 5(1)
High Courts05 Sept 2001Allowed
Lalan Kumar Choudhary Vs State of Bihar and Others
Jharkhand High Court · (2001) 09 JH CK 0041
High Courts05 Sept 2001Dismissed
Mukul Chatterjee and Others Vs Bhabani Shankar Chatterjee and Another
Jharkhand High Court · (2001) 09 JH CK 0013
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(2)Succession Act, 1925 — Section 270, 61, 63
High Courts05 Sept 2001Allowed
Ram Krishna Prasad Mahato Vs Steel Authority of India and Others
Jharkhand High Court · (2002) 50 BLJR 55 : (2002) 92 FLR 1154
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5, 5(1)
High Courts04 Sept 2001Dismissed
Birsai Oraon Vs Tibra Kumhar and Others
Jharkhand High Court · (2001) 09 JH CK 0031
Ranchi District Tana Bhagat Raiyats Agricultural Lands Restoration Rules, 1948 — Rule 4Tana Bhagat Raiyats Agricultural Lands Restoration Act, 1947 — Section 8
High Courts04 Sept 2001Allowed
Dr. Ram Krit Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0006
High Courts04 Sept 2001Allowed
Mundrika Choudhary and Another Vs Baij Nath Choudhary
Jharkhand High Court · AIR 2002 Jhar 98 : (2002) 1 CCC 445
Limitation Act, 1963 — Article 58, 59
High Courts03 Sept 2001Dismissed
Ishwar Charan Sarangi Vs Durga Prasad Trivedi
Jharkhand High Court · (2001) 09 JH CK 0057
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Sept 2001
Ghanshyam Tiwari Vs Suresh Chandra Tiwari and Others
Jharkhand High Court · (2001) 09 JH CK 0050
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 30, 54
High Courts03 Sept 2001Dismissed
Mostt. Karuna and Others Vs Ram Kishun Ram and Others
Jharkhand High Court · (2001) 09 JH CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts02 Sept 2001Partly Allowed
Dr. Ananda Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 09 JH CK 0052
High Courts01 Sept 2001Dismissed
Lachminiya Sahun and Others Vs Mangaru Sao and Others
Jharkhand High Court · (2001) 09 JH CK 0028
Evidence Act, 1872 — Section 50
High Courts31 Aug 2001Allowed
Sachidanand Prasad Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 104
High Courts31 Aug 2001Dismissed
Bidesh Singh Vs Madhav Singh and Others
Jharkhand High Court · (2001) 08 JH CK 0017
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94, 94ARepresentation of the People Act, 1951 — Section 107, 81, 82, 83, 83(1)
High Courts31 Aug 2001
Shyam Narayan Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0016
High Courts30 Aug 2001Allowed
Bihar Hydro Carbon Products Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2002) 50 BLJR 264