COURT ARCHIVE

Jharkhand High Court judgments

29,501 judgments · page 1,450 of 1,476

High Courts23 Aug 2001Dismissed

Kishun Goswami and Others Vs Chakradhar Gosai and Others

Jharkhand High Court · (2001) 08 JH CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 15(2)Specific Relief Act, 1963 — Section 34

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High Courts23 Aug 2001

Jagarnath Mandal Vs State of Bihar and Others

Jharkhand High Court · (2001) 08 JH CK 0064

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High Courts23 Aug 2001Dismissed

Mahendra Prakash Jain Vs Indian Oil Corporation Ltd. and Another

Jharkhand High Court · (2001) 08 JH CK 0025

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High Courts23 Aug 2001Dismissed

Saraswati Devi Vs Damodar Valley Corporation and Others

Jharkhand High Court · (2001) 08 JH CK 0024

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High Courts22 Aug 2001

Babulal Sharma, Radhey Shyam Agarwal Vs Union of India and Others

Jharkhand High Court · (2001) 08 JH CK 0047

Contempt of Courts Act, 1971 — Section 12, 2

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High Courts22 Aug 2001Allowed

Pratap Narayan Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 08 JH CK 0042

Bihar Service Code, 1952 — Rule 97, 97(2)Penal Code, 1860 (IPC) — Section 266, 363, 409

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High Courts22 Aug 2001Allowed

Budhram Bhagat and Others Vs State of Bihar and Others

Jharkhand High Court · (2001) 08 JH CK 0041

Chotanagpur Tenancy Act, 1908 — Section 17(1)A, 46, 46(1), 71A, 72Limitation Act, 1963 — Article 64, 65

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High Courts22 Aug 2001Dismissed

Ramkishori Singh Vs Ram Brij Ray

Jharkhand High Court · (2001) 08 JH CK 0031

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4), 14(8)

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High Courts21 Aug 2001Dismissed

Ramdhan Bedia Vs Commissioner North Chhota Nagpur Division and Others

Jharkhand High Court · (2001) 08 JH CK 0063

Chotanagpur Tenancy Act, 1908 — Section 46(4)Constitution of India, 1950 — Article 226

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High Courts21 Aug 2001Dismissed

Premika Devi Vs Bandhan Ram and Others

Jharkhand High Court · (2001) 08 JH CK 0056

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High Courts20 Aug 2001Dismissed

Vijay Ram Vs BCCL and Others

Jharkhand High Court · (2001) 49 BLJR 2375 : (2002) 92 FLR 1220

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High Courts20 Aug 2001Dismissed

Ramgovind Prasad and Others Vs Muni Tiwari and Others

Jharkhand High Court · (2001) 08 JH CK 0037

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Aug 2001

Koka @ Ramu Oraon Vs Madia Orain and Others

Jharkhand High Court · (2001) 08 JH CK 0049

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High Courts16 Aug 2001Allowed

Baidyanath Roy Vs Bihar State Housing Board, Patna and Another

Jharkhand High Court · (2001) 08 JH CK 0053

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High Courts14 Aug 2001Dismissed

Samar Nayak @ Samarjit Nayak Vs S.K. Sadhu and Another

Jharkhand High Court · (2002) CCC 4 357

Arbitration Act, 1940 — Section 14(2), 17

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High Courts14 Aug 2001Dismissed

Chainpur Vyapar Mandal and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 08 JH CK 0061

Constitution of India, 1950 — Article 226(3)Multi-State Cooperative Societies Act, 1984 — Section 95

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High Courts14 Aug 2001Dismissed

Ranjeet Lohra Vs State of Bihar

Jharkhand High Court · (2002) CRLJ 329 : (2002) 0 AIR JHAR HCR 33 : (2001) 1 JLJR(Jhar) 216

Penal Code, 1860 (IPC) — Section 328, 343, 366, 375, 376

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High Courts14 Aug 2001Dismissed

Satish Kumar Sinha Vs Indian Oil Corporation Ltd. and Others

Jharkhand High Court · (2001) 08 JH CK 0040

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High Courts10 Aug 2001Dismissed

Ashok Kumar Mishra and Others Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2001) 08 JH CK 0076

Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7Electricity (Supply) Act, 1948 — Section 79

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High Courts10 Aug 2001Dismissed

Ratan Chandra Ghosh Vs Bajranglal Singhania and Others

Jharkhand High Court · (2002) 50 BLJR 484

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14

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