High Courts05 Jan 2001Allowed
Rameshwaram Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 01 JH CK 0015
COURT ARCHIVE
Jharkhand High Court judgments
30,152 judgments · page 1,506 of 1,508
High Courts05 Jan 2001Allowed
Lucy Hansda and Others with Lucy Jayanti Tirkey and Others Vs State of Bihar and Others
Jharkhand High Court · AIR 2001 Jhar 9 : (2001) 1 JLJR(Jhar) 85 : (2001) 49 BLJR 747
Bihar Non-Government Physical Training Colleges and Non-Government Teachers Training Colleges and Non-Government Primary Teachers Education Colleges (Control and Regulation) Act, 1982 — Section 5Bihar State Universities Act, 1976 — Section 4(19)National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(6), 16
High Courts04 Jan 2001Dismissed
Ghanshyam Das Bajaj Vs Keshav Prasad Modi and Another
Jharkhand High Court · (2001) 01 JH CK 0043
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(8)
High Courts03 Jan 2001Dismissed
Bharat Coking Coal Limited and Others Vs Jha Briquette Unit and Others
Jharkhand High Court · (2001) 01 JH CK 0049
High Courts03 Jan 2001Dismissed
Kshetriya Gramin Bank and Another Vs D.P. Singh @ Dinanath Prasad Singh and Others Lalu Oraon and Others Vs Ranchi Kshetriya Gramin Bank and Others
Jharkhand High Court · (2001) LIC 3315 : (2002) LLJ 1 765 : (2001) 1 JLJR(Jhar) 118
High Courts20 Dec 2000Dismissed
Sharwan Vishwakarma Vs State of Bihar
Jharkhand High Court · (2001) CrLJ 3578 : (2001) AIR Jhar HCR 141 : 2001 BLJR 2 977 : (2001) 1 EastCriC 324
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 50
High Courts20 Dec 2000Allowed
Sheo Prakash Vs State of Bihar
Jharkhand High Court · (2001) 49 BLJR 970 : (2001) CriLJ 1110 : (2001) AIR Jhar HCR 7 : (2001) 1 EastCriC 328
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13, 13(1)
High Courts20 Dec 2000Dismissed
Balaswamy Akala Vs Union of India and Others
Jharkhand High Court · (2001) 49 BLJR 422
High Courts19 Dec 2000Dismissed
Sardar Santosh Singh Vs Commissioner of Income Tax
Jharkhand High Court · (2001) 1 JLJR 29
Income Tax Act, 1961 — Section 132, 132(1), 132(1)(b)(iii), 132(1)(c), 132(12)
High Courts19 Dec 2000Allowed
Bachu Singh Vs State
Jharkhand High Court · (2001) 49 BLJR 975
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(A), 50
High Courts19 Dec 2000
Santosh Singh Vs Commissioner of Income Tax and Others
Jharkhand High Court · (2001) 248 ITR 532
Income Tax Act, 1961 — Section 132, 132(1)(B), 132(12), 132(3), 132(5)
High Courts19 Dec 2000Allowed
Mineral Area Development Authority Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 710 : (2001) 88 FLR 893 : (2001) 1 LLJ 1375 : (2001) 1 JLJR 34
Bihar Payment of Gratuity Rules, 1972 — Rule 10Bihar Shops and Establishments Act, 1953 — Section 2, 2(6)Constitution of India, 1950 — Article 226
High Courts19 Dec 2000Dismissed
Sardar Santosh Singh Vs The Commissioner of Income Tax, Ranchi and Others
Jharkhand High Court · (2000) 12 JH CK 0002
Income Tax Act, 1961 — Section 132, 132(1), 132(1)(B)(iii), 132(1)(b)(iii), 132(1)(c)
High Courts18 Dec 2000Dismissed
State of Bihar Vs Surendra Singh Rautela alias Bengali Surendra Singh Rautela alias Surendra Singh Bengali Vs State of Bihar Md. Anis Vs State of Bihar State of Bihar Vs Md. Anis
Jharkhand High Court · (2001) 49 BLJR 78 : (2001) CriLJ 1650 : (2001) AIR Jhar HCR 76 : (2001) 1 EastCriC 139
Arms Act, 1959 — Section 2, 27, 27(3), 5, 7Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366, 377(3)
High Courts15 Dec 2000Dismissed
Madhvendra Singh, Tuna Singh Vs State of Bihar and Others
Jharkhand High Court · (2001) 49 BLJR 209 : (2001) CriLJ 1114 : (2001) AIR Jhar HCR 69 : (2001) 1 EastCriC 135
Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 482
High Courts15 Dec 2000
Naurangi Mahto and Others Vs State
Jharkhand High Court · (2001) 49 BLJR 988 : (2001) CriLJ 1525 : (2001) AIR Jhar HCR 73 : (2001) 1 EastCriC 294
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts14 Dec 2000Dismissed
Kunj Bihari Singh and Another Vs State and Another
Jharkhand High Court · (2001) 49 BLJR 39
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34Probation of Offenders Act, 1958 — Section 4
High Courts14 Dec 2000Dismissed
Chatur Sao and Others Vs State and Another
Jharkhand High Court · (2001) 49 BLJR 20
Criminal Procedure Code, 1973 (CrPC) — Section 107, 397, 401Penal Code, 1860 (IPC) — Section 323, 34, 341, 404, 406
High Courts14 Dec 2000Dismissed
Shyam Sunder Ram Vs State and Others
Jharkhand High Court · (2001) CrLJ 3835 : (2001) AIR Jhar HCR 315 : (2001) 1 EastCriC 127 : (2001) AllLJ 1170 : (2001) 49 BLJR 7
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 323, 337, 34, 341, 379
High Courts11 Dec 2000Dismissed
M.N. Purty and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2001) 1 JLJR 32 : (2001) 49 BLJR 996
Constitution of India, 1950 — Article 226