High Courts10 Aug 2001Allowed
Lalit Mohan Roy Vs State of Bihar and Others
Jharkhand High Court · (2001) 08 JH CK 0033
Bihar Pension Rules, 1950 — Rule 101Bihar Reorganisation Act, 2000 — Section 72(1), 72(2)
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,451 of 1,476
High Courts10 Aug 2001Dismissed
Super Fuels', Hazaribagh and Shushila Koke, Ranchi Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0015
Bihar Finance Act, 1981 — Section 14Bihar Sales Tax Rules, 1983 — Rule 45Central Sales Tax Act, 1956 — Section 7
High Courts10 Aug 2001
Rajendra Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0007
High Courts09 Aug 2001Dismissed
Om Prakash Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 08 JH CK 0057
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 2001Dismissed
Castings (India) Inc. Vs Union of India (UOI)
Jharkhand High Court · (2001) 08 JH CK 0028
Central Excises and Salt Act, 1944 — Section 35F
High Courts09 Aug 2001Dismissed
Kedar Prasad Sharma Vs Heavy Engineering Corporation Ltd.
Jharkhand High Court · (2001) 08 JH CK 0026
High Courts09 Aug 2001
Kamala Devi @ Kamala Vs The Chairman-cum-Managing Director, Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2001) 08 JH CK 0020
High Courts09 Aug 2001Dismissed
Mukherjee Brothers Vs The Executive Engineer Subarnarekha Canal Division
Jharkhand High Court · (2001) 08 JH CK 0013
Arbitration Act, 1940 — Section 30, 33
High Courts09 Aug 2001Allowed
Serajuddin Ansari Vs State of Bihar and Others
Jharkhand High Court · (2001) 08 JH CK 0010
High Courts08 Aug 2001Dismissed
Kabia Dusadhin Vs Sewak Dusadh and Others
Jharkhand High Court · AIR 2002 Jhar 122
Hindu Adoptions and Maintenance Act, 1956 — Section 7, 8
High Courts08 Aug 2001Allowed
Bihar Hydro Carbon Products (P) Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 08 JH CK 0043
High Courts08 Aug 2001
State of Bihar and Others Vs Ranjit Kumar Mitra
Jharkhand High Court · (2001) 08 JH CK 0019
Arbitration Act, 1940 — Section 30
High Courts08 Aug 2001Dismissed
Raj Kumar Sao Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0012
Bihar Control of Crimes Act, 1981 — Section 12, 12(1), 12(2)Constitution of India, 1950 — Article 21, 22, 226
High Courts08 Aug 2001Allowed
Uphar Picture Palace Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2002) 95 FLR 101
Bihar Shops and Establishments Act, 1953 — Section 26(2)
High Courts07 Aug 2001
Dimple Scheice and Sports House Vs Ranchi University, Ranchi and Others
Jharkhand High Court · AIR 2002 Jhar 63 : (2001) 1 JLJR(Jhar)
Constitution of India, 1950 — Article 226
High Courts07 Aug 2001Dismissed
Jitendra Chaudhary and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0060
Bihar Reorganisation Act, 2000 — Section 72, 72(1), 73, 74, 75
High Courts07 Aug 2001
Chancellor, Universities of Jharkhand Vs Lal Chandra Churamani Nath Shahdeo
Jharkhand High Court · (2002) 50 BLJR 1919 : (2001) 91 FLR 343
Bihar State Universities Act, 1976 — Section 11
High Courts07 Aug 2001Allowed
Arvind Vijay Bilung with V.N. Mishra Vs State of Bihar and Others
Jharkhand High Court · (2002) 50 BLJR 336
Bihar Reorganisation Act, 2000 — Section 72, 74, 76States Reorganisation Act, 1956 — Section 115(2), 115(3), 116, 116(1), 116(2)
High Courts07 Aug 2001Partly Allowed
Jagdish Singh and Sons and Others Vs Bharat State Agricultural Marketing Board and Others
Jharkhand High Court · (2001) 08 JH CK 0052
Bihar Agricultural Produce Markets Act, 1960 — Section 17, 18, 27, 28, 29
High Courts07 Aug 2001Allowed
Upender Narain Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 08 JH CK 0018
Bihar Reorganisation Act, 2002 — Section 72