High Courts22 Jun 2001Dismissed
Central Coalfields Ltd., Ranchi Vs Mahabir Construction Company Ranchi
Jharkhand High Court · (2001) 49 BLJR 2083
Arbitration Act, 1940 — Section 13, 14, 30, 33
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,458 of 1,476
High Courts22 Jun 2001Allowed
Kunjal Singh and Another Vs Parvati Devi and Others
Jharkhand High Court · (2001) 06 JH CK 0002
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 151
High Courts21 Jun 2001Dismissed
State of Bihar and Others Vs Biharilal Padia
Jharkhand High Court · (2002) 1 CCC 173 : (2001) 49 BLJR 1798
Arbitration Act, 1940 — Section 13, 14, 30
High Courts21 Jun 2001Partly Allowed
Saroj Kumar Shukla and Others Vs Nirmal Chandra Bose @ Nibu and Others
Jharkhand High Court · (2001) 49 BLJR 1998
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34, 38, 6
High Courts19 Jun 2001Allowed
Oriental Fire and General Insurance Company Limited Vs Sombari Kui and Others
Jharkhand High Court · (2002) 0 ACJ 1409 : (2001) 2 ACC 461 : (2001) 49 BLJR 2177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 10A, 92
High Courts19 Jun 2001
Dalmia Cement (Bharat) Ltd. Vs Bharat Refractories Ltd.
Jharkhand High Court · (2001) 06 JH CK 0024
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3), 3(1)(o)
High Courts19 Jun 2001Allowed
Raju Nayak alias Surendra Nayak Vs State
Jharkhand High Court · (2001) CrLJ 4600 : (2001) AIR Jhar HCR 438 : (2001) CriLJ 4600
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 365, 366
High Courts19 Jun 2001Dismissed
Indian Oxygen Limited Vs The Tata Iron and Steel Company Ltd.
Jharkhand High Court · (2002) 50 BLJR 1396
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 11
High Courts18 Jun 2001
Kamla Devi and Another Vs State of Bihar and Others
Jharkhand High Court · (2001) 06 JH CK 0041
High Courts18 Jun 2001
Samuel Soren and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2002) 50 BLJR 2114
High Courts18 Jun 2001Allowed
M.K. Refractories Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2001) 06 JH CK 0012
Constitution of India, 1950 — Article 141Electricity (Supply) Act, 1948 — Section 78
High Courts18 Jun 2001
Chitra Kumari Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 06 JH CK 0011
High Courts15 Jun 2001
Murli Gope and Others Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2001) 06 JH CK 0036
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts15 Jun 2001
Kaushal Kishore Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2001) 49 BLJR 1702
Criminal Procedure Code, 1973 (CrPC) — Section 397, 439, 439(2), 482
High Courts15 Jun 2001Allowed
Rishi Cement Company Limited, Rollwell Enterprises Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 49 BLJR 1879 : AIR 2001 Jhar 64
Electricity (Supply) Act, 1948 — Section 49, 79
High Courts15 Jun 2001Dismissed
Rishi Cement Company Ltd., Laxmi Business and Cement Co Vs B.S.E. Board and Others
Jharkhand High Court · (2001) 06 JH CK 0018
Electricity (Supply) Act, 1948 — Section 20, 23, 24, 49, 61(1)Limitation Act, 1963 — Article 137, 14, 14(3)
High Courts14 Jun 2001Partly Allowed
Bishwa Ranjan Das Vs Malkiyat Singh and Another
Jharkhand High Court · (2001) 2 ACC 500
High Courts14 Jun 2001Dismissed
Ramendra Singh and Others Vs Union of India and Others
Jharkhand High Court · (2001) 06 JH CK 0020
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts12 Jun 2001Allowed
Kiran Singh Vs Oriental Insurance Company Limited and Others
Jharkhand High Court · (2002) ACJ 1988 : AIR 2001 Jhar 59 : (2002) 1 CCC 112
High Courts12 Jun 2001Dismissed
Ramji Beldra Vs B.C.C.L. and Others
Jharkhand High Court · (2001) 06 JH CK 0014
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4