High Courts07 Feb 2001Dismissed
Prem Chandra Kanu and Another Vs Adity Prasad and Others
Jharkhand High Court · (2001) 02 JH CK 0029
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Jharkhand High Court judgments
29,501 judgments · page 1,470 of 1,476
High Courts07 Feb 2001Allowed
Saffiruddin Ansari Vs State and Others
Jharkhand High Court · (2001) 02 JH CK 0016
High Courts07 Feb 2001Dismissed
Ram Chandra Kandu and Another Vs Adity Prasad Manoj
Jharkhand High Court · (2001) 02 JH CK 0010
Motor Vehicles Act, 1988 — Section 166
High Courts07 Feb 2001
Abdul Wahid and Others Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2001) 02 JH CK 0003
High Courts06 Feb 2001Dismissed
Pankaj Kumar @ Pankaj Kumar Gupta Vs State Electricity Board and Others
Jharkhand High Court · (2001) 02 JH CK 0072
High Courts06 Feb 2001
Gulraj Poddar Vs B.S. Electricity Board and Others
Jharkhand High Court · (2001) 02 JH CK 0067
High Courts06 Feb 2001Dismissed
Dhruva Narayan Sinha and Others Vs State of Bihar and Another
Jharkhand High Court · (2001) 49 BLJR 1598 : (2001) CriLJ 2448
Criminal Procedure Code, 1973 (CrPC) — Section 107, 202, 203
High Courts06 Feb 2001Allowed
Hindustan Copper Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2001) 02 JH CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts06 Feb 2001Dismissed
Kamal Kishore Tiwary and Others, Dheer Sen Bhagat, Ravindra Singh, Manoj Kumar Singh, Ramesh Kumar Pathak and Uma Shankar Tiwari Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 1619 : (2005) 2 JCR 97
High Courts06 Feb 2001Dismissed
Shailendra Kumar Sinha Vs State of Bihar and Others
Jharkhand High Court · (2001) 02 JH CK 0008
High Courts05 Feb 2001Allowed
Tilak Dhari Sharma Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2001) 02 JH CK 0045
High Courts05 Feb 2001
Kanan Devi Vs Ranchi Municipal Corporation and Another
Jharkhand High Court · (2001) 90 FLR 248
High Courts05 Feb 2001
Vipin Bihari Tiwari Vs C.I.S.F. and Others
Jharkhand High Court · (2001) 02 JH CK 0013
Central Industrial Security Force Rules, 1969 — Rule 34
High Courts05 Feb 2001
Jairani Devi Vs State of Bihar and Others
Jharkhand High Court · (2001) 02 JH CK 0009
High Courts02 Feb 2001
Nav Bharat Link Chain Manufacturers Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2001) 02 JH CK 0043
High Courts02 Feb 2001
Ravi Nand Keolyar Vs State of Bihar
Jharkhand High Court · (2001) 02 JH CK 0026
High Courts01 Feb 2001Dismissed
Nav Chandra Jha Vs The Presiding Officer and Another
Jharkhand High Court · (2001) 1 LLN 1190 : (2001) 0 LIC 1594 : (2001) 1 JLJR(Jhar) 134 : (2001) 49 BLJR 714 : (2001) 89 FLR 156 : (2001) 1 LLJ 1464
Industrial Disputes (Central) Rules, 1957 — Rule 34Industrial Disputes Act, 1947 — Section 10(1), 36, 36(2), 36(4)
High Courts01 Feb 2001
Ravi Nandkeolyar Vs The State of Bihar
Jharkhand High Court · (2001) 49 BLJR 991
High Courts01 Feb 2001Allowed
Prabhawati Devi Vs Bihar State Electricity Board
Jharkhand High Court · (2001) 02 JH CK 0049
Electricity Act, 1910 — Section 24
High Courts01 Feb 2001
Alcast Engineering (P) Ltd. and Another Vs Steel Authority of India and Another
Jharkhand High Court · (2001) 02 JH CK 0036
Arbitration and Conciliation Act, 1996 — Section 8