High Courts27 Jul 2001Dismissed
Singhwahini Cement Pvt. Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2001) 07 JH CK 0048
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,453 of 1,476
High Courts27 Jul 2001Dismissed
Ravi Bhushan Seth Vs Meena Seth @ Meena Kumari
Jharkhand High Court · (2002) 50 BLJR 331 : (2002) 1 CivCC 705 : (2002) 1 DMC 219
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13
High Courts27 Jul 2001Dismissed
Sardar Gurudayal Singh @ Gurdayal Singh Vs Gayatri Devi Murarka
Jharkhand High Court · (2001) 07 JH CK 0024
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 22
High Courts27 Jul 2001Dismissed
Smt. Lalpari Devi and Another Vs State of Bihar and Another
Jharkhand High Court · (2002) 1 BLJR 299
Essential Commodities Act, 1955 — Section 6A, 7
High Courts26 Jul 2001Allowed
Mukesh Prasad Vs Ramgarh Cantonment Board and Others
Jharkhand High Court · (2001) 07 JH CK 0050
Cantonments Act, 1924 — Section 60, 61, 62
High Courts26 Jul 2001
Central Coalfields Limited and Another Vs Utkal Coal Carriers Pvt. Ltd.
Jharkhand High Court · (2001) 07 JH CK 0043
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts26 Jul 2001Dismissed
Sunit Kumar Ojha Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2001) 07 JH CK 0002
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 34, 39(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts25 Jul 2001Allowed
Amrit Kaur and Others Vs Gul Sharan Singh
Jharkhand High Court · (2001) 07 JH CK 0103
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts25 Jul 2001Allowed
S.B. Engineers and Traders Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2001) 07 JH CK 0057
Constitution of India, 1950 — Article 12
High Courts25 Jul 2001Allowed
Gulbahar Sheikh and Another Vs Sanjay Kumar Pande and Others
Jharkhand High Court · (2001) 07 JH CK 0046
Specific Relief Act, 1963 — Section 6
High Courts25 Jul 2001Dismissed
Babul Nath Singh Vs State and Another
Jharkhand High Court · (2001) 07 JH CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 210(2), 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts24 Jul 2001Allowed
Vijeta Construction Limited Vs Rail India Technical and Economic Services Limited and Others
Jharkhand High Court · (2001) 07 JH CK 0106
Arbitration Act, 1940 — Section 8
High Courts24 Jul 2001Allowed
Ambika Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 07 JH CK 0101
Bihar Pension Rules, 1950 — Rule 43
High Courts24 Jul 2001
Usha Beltran Ltd., Bihar Caustics and Chemicals Ltd., Hindustan Copper Ltd., Bihar State Electricity Board and Others, Bihar Extrusions Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2002 JHAR 119 : (2001) 1 JLJR(Jhar) 202
Constitution of India, 1950 — Article 136
High Courts24 Jul 2001
Krishna Kumar Lal Vs State of Bihar and Others
Jharkhand High Court · (2001) 07 JH CK 0073
Constitution of India, 1950 — Article 309
High Courts24 Jul 2001Allowed
Ram Prasad Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2002 JHAR 12 : (2001) 1 JLJR(Jhar) 271
Stamp Act, 1899 — Section 33, 47
High Courts24 Jul 2001Dismissed
Hindustan Lever Limited Vs Icon Dairy Foods (India) Pvt. Limited
Jharkhand High Court · (2001) 07 JH CK 0018
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 27
High Courts24 Jul 2001Dismissed
Mahendra Mohan Dey and Another Vs Jyotish Lal Sahu and Another
Jharkhand High Court · (2002) 50 BLJR 849
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 14, 14(4), 14(8)
High Courts23 Jul 2001
Irshad Ahmad Vs State of Jharkhand and Others Bihar Secondary School Examination Board Vs Ansuman Das and Others
Jharkhand High Court · (2001) 07 JH CK 0093
High Courts23 Jul 2001
Sunil Kumar Das and Nimunti Soy Vs Bihar School Examination Board and Another
Jharkhand High Court · (2002) 50 BLJR 330