COURT ARCHIVE

Jharkhand High Court judgments

30,201 judgments · page 1,501 of 1,511

High Courts20 Mar 2001Allowed

Nathu Ram Agarwal Vs State of Bihar

Jharkhand High Court · (2001) 49 BLJR 1757 :(2001) 4 Crimes 144

Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 12A, 12AA, 7

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High Courts20 Mar 2001Allowed

Raj Kumar Pandit and Another Vs State of Bihar

Jharkhand High Court · (2002) 50 BLJR 677 : (2001) CriLJ 3570 : (2001) AIR JHA RHCR 103 : (2001) 1 JLJR(Jhar) 189

Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34, 364

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High Courts19 Mar 2001Dismissed

B. Akala (Balaswamy Akala) Vs State of Jharkhand and Others

Jharkhand High Court · (2001) CrLJ 4159 : (2001) AIR Jhar HCR 350 (2001) 1 JLJR(Jhar) 184 (2001) 49 BLJR 2067 :

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts19 Mar 2001Dismissed

Ranjeet Kumar Bose Vs State of Bihar and Others

Jharkhand High Court · (2001) 90 FLR 645

Constitution of India, 1950 — Article 41, 43

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High Courts15 Mar 2001Dismissed

Ram Kamal Construction Co. Pvt. Ltd. Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 2026 : (2001) 4 CCC 135

Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 73, 93

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High Courts15 Mar 2001Dismissed

Jay Bharat Construction Company Vs Kamla Devi and Others

Jharkhand High Court · (2002) 0 ACJ 1610 : (2001) 2 ACC 584 : (2001) 49 BLJR 1990

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts15 Mar 2001Allowed

Shamim Ahmed Vs State of Jharkhand and Another

Jharkhand High Court · (2012) 2 EFLT 930

Forest Act, 1927 — Section 41, 42

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High Courts15 Mar 2001

Sanjay Kumar Vs Hazaribagh Municipality and Others

Jharkhand High Court · (2001) 03 JH CK 0024

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High Courts15 Mar 2001

Binod Prasad Karn Vs Hari Shankar Prasad and Others

Jharkhand High Court · (2001) 03 JH CK 0011

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High Courts14 Mar 2001

Prem Lata Devi Agarwal Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2001) 03 JH CK 0006

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High Courts13 Mar 2001Allowed

The Oriental Insurance Company Ltd. Vs Shalini Singh and Others

Jharkhand High Court · (2001) 2 ACC 693

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 152Motor Vehicles Act, 1939 — Section 110A , 173

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High Courts13 Mar 2001Dismissed

New India Assurance Co. Ltd. Vs Zakia Bano Siddique @ Zakir Bano Siddique and Others

Jharkhand High Court · (2001) 03 JH CK 0043

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 96Motor Vehicles Act, 1988 — Section 96

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High Courts13 Mar 2001Dismissed

New India Insurance Co. Ltd. Vs Zakia Bano Siddique @ Sakir Bano Siddique and Others

Jharkhand High Court · (2001) 03 JH CK 0041

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 96

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High Courts13 Mar 2001Allowed

Yakub Kumar Charles Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 03 JH CK 0027

Penal Code, 1860 (IPC) — Section 304

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High Courts12 Mar 2001Allowed

Karuna Jha Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2001) 2 ACC 655

Electricity (Supply) Act, 1948 — Section 79Workmens Compensation Act, 1923 — Section 4

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High Courts12 Mar 2001Allowed

V.S.K. Nair and Debanshu Ghosh Vs State of Bihar

Jharkhand High Court · (2001) 03 JH CK 0035

Explosives Act, 1884 — Section 9

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High Courts08 Mar 2001Allowed

Arjun Prasad Singh Vs Project and Development India Ltd. and Others

Jharkhand High Court · (2002) 50 BLJR 674

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High Courts08 Mar 2001Dismissed

Osaka Minerals Pvt. Ltd. Vs The Bihar State Electricity Board and Others

Jharkhand High Court · AIR 2001 Jhar 67 : (2001) 4 CCC 28 : (2001) 1 JLJR(Jhar) 175: (2001) 49 BLJR 1988

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High Courts07 Mar 2001Dismissed

Mojan Mahto Vs Bokaro Steel Plant and Others

Jharkhand High Court · (2001) 03 JH CK 0051

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High Courts05 Mar 2001Dismissed

The Oriental Insurance Company Ltd. Vs Md. Jan and Others

Jharkhand High Court · (2002) 0 ACJ 1027 : (2001) 2 ACC 96 : (2001) 49 BLJR 1747

Motor Vehicles Act, 1988 — Section 147, 166, 173

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