High Courts10 Apr 2001Allowed
Jiwan Lal, Hemant Kumar and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 04 JH CK 0019
Chota Nagpur Tenancy (Amendment) Act, 1975 — Section 49Chota Nagpur Tenancy Act, 1947 — Section 46, 46(4)
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,464 of 1,476
High Courts09 Apr 2001Dismissed
Jawahar Mahto and Others Vs Bilash Mahto and Others
Jharkhand High Court · (2002) 50 BLJR 334
High Courts09 Apr 2001Dismissed
Oriental Insurance Company Limited Vs Satwinder Kaur and Others
Jharkhand High Court · (2001) 04 JH CK 0035
Motor Vehicles Act, 1988 — Section 140, 166
High Courts09 Apr 2001Allowed
Ranjit Kumar Dey Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2001) 04 JH CK 0029
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 337
High Courts09 Apr 2001
Citizens Cause Vs The State of Jharkhand and others
Jharkhand High Court · AIR 2001 Jhar 68
High Courts09 Apr 2001
Yogeshwar Tiwari Vs State of Jharkhand
Jharkhand High Court · (2001) 04 JH CK 0026
High Courts09 Apr 2001
Citizens' cause Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2001 Jhar 68
High Courts06 Apr 2001
Sambhu Kant Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 04 JH CK 0040
High Courts06 Apr 2001Allowed
Employer in relation to the Management of Central Mine Planning and Design Institute Ltd. Vs Union of India and Others
Jharkhand High Court · (2001) 2 LLJ 910 : (2001) 90 FLR 67
Constitution of India, 1950 — Article 136, 14, 226, 227Industrial Disputes Act, 1947 — Section 17Industrial Employment (Standing Orders) Act, 1946 — Section 10
High Courts06 Apr 2001
Jharkhand Grih Raksha Vahini Swayam Sewak Sangh Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 49 BLJR 2084
Bihar Home Guards Act, 1947 — Section 10, 3, 4, 5, 8Constitution of India, 1950 — Article 226
High Courts06 Apr 2001Dismissed
Brajesh Kumar Singh , Sashi Bhushan Singh , Sanjay Kumar Singh, Ramesh Kumar Vs State of Bihar and Others
Jharkhand High Court · (2001) 90 FLR 618
Constitution of India, 1950 — Article 16, 226
High Courts04 Apr 2001Allowed
Hari Singh Munda and Others Vs Dondo Munda and Others
Jharkhand High Court · (2001) 04 JH CK 0023
Specific Relief Act, 1963 — Section 34
High Courts04 Apr 2001Allowed
Dharam Raj Tiwari and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 04 JH CK 0018
High Courts03 Apr 2001Allowed
A. Hashim @ Abdul Hasim with Dilip Kumar Chatterjee Vs State of Bihar and Another
Jharkhand High Court · (2001) 04 JH CK 0011
Arms Act, 1959 — Section 21, 21(1), 21(2), 21(3), 32
High Courts03 Apr 2001Allowed
Motai Sundi, Chandi Charan Pradhan, Ashok Kumar Ghatak Vs State of Bihar and Others
Jharkhand High Court · (2001) 04 JH CK 0001
High Courts30 Mar 2001Dismissed
Tata Yodogawa Ltd. with Usha Beltron Ltd. Vs B.S. Electricity Board and Others
Jharkhand High Court · (2001) 49 BLJR 1624
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 69
High Courts29 Mar 2001
Abu Sayeed and Others Vs B.A. University, Ranchi and Others
Jharkhand High Court · (2001) 03 JH CK 0053
High Courts29 Mar 2001Dismissed
Jitendra Kumar Agarwal and Others, etc. Vs State of Bihar
Jharkhand High Court · (2001) CrLJ 3834 : (2001) AIR Jhar HCR 311 (2001) 1 JLJR(Jhar) 143 (2001) 3 BLJR 1672
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 34, 407, 408, 411
High Courts29 Mar 2001Allowed
Shiv Bahadur Singh Vs Ranchi University and Others
Jharkhand High Court · (2001) 49 BLJR 1613 : AIR 2001 Jhar 62 : (2001) 1 JLJR(Jhar) 269
High Courts29 Mar 2001Allowed
Anirudha Chandra Sinha Vs State
Jharkhand High Court · (2001) CRLJ 0 2720 : (2001) 1 JLJR(Jhar) 160 : (2001) CriLJ 2720
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120