COURT ARCHIVE

Jharkhand High Court judgments

30,152 judgments · page 1,505 of 1,508

High Courts22 Jan 2001

Bihar State Electric Supply Workers' Union S.M. Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2001) 49 BLJR 1002

Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7

High Courts19 Jan 2001Dismissed

Gango Oraon @ Ganga Oraon and Others Vs Lal Bhanu Pratap Nath Shahdeo and Another

Jharkhand High Court · (2001) 01 JH CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts18 Jan 2001Dismissed

Krishna Associates Vs Central Coalfield Ltd. and Others

Jharkhand High Court · (2001) 49 BLJR 1237 : AIR 2001 Jhar 32 : (2001) 1 JLJR(Jhar) 48

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts17 Jan 2001Allowed

Maa Chhinnamastika Coke Industries Pvt. Ltd., Hanuman Coke and Mineral Co. Ltd., Mahalaxmi Fueles with ,East India Coal Corporation Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 1225 : (2001) CriLJ 1548 : (2001) AIR Jhar HCR 11 : (2001) 1 JLJR(Jhar) 28

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 120, 414

High Courts17 Jan 2001

Surendra Kumar Keshri alias Tuluwa, etc. Vs State of Bihar

Jharkhand High Court · (2001) 2 BLJR 985

Criminal Procedure Code, 1973 (CrPC) — Section 107, 360Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 427

High Courts16 Jan 2001Dismissed

Jitendra Nath Mangia Vs State of Bihar and Another

Jharkhand High Court · (2001) 49 BLJR 979 : (2001) CriLJ 1602 : (2001) 1 EastCriC 326

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Limitation Act, 1963 — Section 5

High Courts16 Jan 2001Dismissed

Abhai Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 49 BLJR 1250 : AIR 2001 Jhar 15 : (2001) 1 JLJR(Jhar) 27

Bihar Minor Mineral Concession Rules, 1972 — Rule 11(A), 12, 12(1), 9(4)Constitution of India, 1950 — Article 226

High Courts16 Jan 2001Allowed

Masonic Lodge Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 49 BLJR 1246 : AIR 2001 Jhar 1 : (2001) 1 JLJR(Jhar) 67

Constitution of India, 1950 — Article 226Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 358

High Courts16 Jan 2001

Jaya Rai and Another Vs United India Insurance Company Ltd. and Others

Jharkhand High Court · (2001) 01 JH CK 0020

Motor Vehicles Act, 1939 — Section 110

High Courts16 Jan 2001Allowed

Dilip Kumar Mahto Vs State of Bihar and Others

Jharkhand High Court · (2001) 01 JH CK 0017

Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16

High Courts16 Jan 2001Allowed

Jagdish Sao and Another Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 1006

Bihar Land Reforms Act, 1950 — Section 4

High Courts15 Jan 2001Allowed

Binod Bihari Rajwar Vs State of Bihar

Jharkhand High Court · (2001) 49 BLJR 994 : (2001) 3 BankCLR 143 : (2001) 1 EastCriC 412

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 319

High Courts15 Jan 2001Dismissed

Md. Allam Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 49 BLJR 1243

Bihar Cinemas (Regulation) Rules, 1974 — Rule 8Bihar Mineral Area Development Authority Act, 1986 — Section 7Constitution of India, 1950 — Article 226

High Courts15 Jan 2001

Mateli and Company, Jamshedpur Vs Uranium Corporation of India and Others

Jharkhand High Court · (2001) 01 JH CK 0013

Arbitration Act, 1940 — Section 5

High Courts10 Jan 2001

Shyam Bali Prasad Vs The State and Another

Jharkhand High Court · (2001) 01 JH CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 107, 202, 360Penal Code, 1860 (IPC) — Section 325

High Courts10 Jan 2001

Dhrubalal Bose and Others Vs State of Bihar and Others

Jharkhand High Court · (2001) 01 JH CK 0045

Bihar Scheduled Areas Regulations, 1969 — Regulation 2Chotanagpur Tenancy Act, 1908 — Section 46

High Courts10 Jan 2001

Roop Jain Vs Srikant Prasad Verma and Another

Jharkhand High Court · (2001) 3 CCC 45 : (2001) 1 JLJR(Jhar) 116

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99

High Courts10 Jan 2001

Binod Kumar Vs Ranchi Kshetriya Gramin Bank and Others

Jharkhand High Court · (2001) 49 BLJR 1057

High Courts10 Jan 2001Allowed

Krishna Singh Vs State of Bihar

Jharkhand High Court · (2001) 01 JH CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 202, 313Penal Code, 1860 (IPC) — Section 409, 420

High Courts09 Jan 2001Dismissed

Kameshwar Pandey and Others Vs Rajdeo Pandey and Others

Jharkhand High Court · AIR 2001 Jhar 39