Jharkhand High Court Judgments 2005

High Courts29 Dec 2005Allowed

Hotel Yamuna Villa Vs Regional Provident Fund Commissioner and Others

Jharkhand High Court · (2006) 2 LLJ 965 : (2006) 108 FLR 988 : (2006) 1 JCR 268

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A

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High Courts23 Dec 2005

Ganesh Mahto Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2006) 2 JCR 88

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High Courts23 Dec 2005Allowed

Tribhuwan Prasad Sinha Vs State of Jharkhand

Jharkhand High Court · (2006) 109 FLR 519 : (2006) 1 JCR 404

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High Courts23 Dec 2005

Prayag Singh and Others Vs State of Jharkhand

Jharkhand High Court · (2006) 1 JCR 323

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 325, 34

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High Courts23 Dec 2005

Ashok Kumar Dangi and Others, Ashok Kumar Sahani and Others, Mahendra Kumar Gupta and Others and Jainuel Ansari Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 2 JCR 139

Constitution of India, 1950 — Article 21A, 226Jharkhand Primary Teachers Appointment Rules, 2002 — Rule 2, 2B, 4

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High Courts23 Dec 2005Dismissed

Soma Puf Metal Private Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 356

Bihar Finance Act, 1981 — Section 7(3)(6)

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High Courts23 Dec 2005Allowed

Sunder Pandit Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 109 FLR 216 : (2006) 1 JCR 354

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High Courts23 Dec 2005Dismissed

Awadesh Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 309

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High Courts23 Dec 2005Dismissed

Nago Bagouth and Others Vs State of Jharkhand

Jharkhand High Court · (2006) 3 JCR 134

Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326Probation of Offenders Act, 1958 — Section 4

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High Courts23 Dec 2005Dismissed

Akhtar Ansari Vs State of Jharkhand

Jharkhand High Court · (2006) 1 JCR 322 : (2006) 2 RCR(Criminal) 960

Arms Act, 1959 — Section 25(1B), 26, 35

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High Courts22 Dec 2005Dismissed

Central Coalfields Ltd. Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · AIR 2006 Jhar 61 : (2006) 1 JLJR 290 : (2006) 1 JCR 401 : (2006) 40 AllIndCaS 947 : (2006) 1 AIRJharR 732

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High Courts21 Dec 2005

Mrs. Seppy Singh and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 326

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High Courts21 Dec 2005Allowed

Kablu Kumar Dutta and Others Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2006) 1 JCR 327

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High Courts21 Dec 2005

Steel City Cable Network (SCCN) Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 16

Cabile Television Network (Regulation) Rules, 1995 — Rule 5Cable Television Networks (Regulation) Act, 1995 — Section 19, 20, 3, 4, 5

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High Courts21 Dec 2005Dismissed

Yogeshwar Pathak Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2006) 1 JCR 350

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High Courts20 Dec 2005Dismissed

Laxmi Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2006) CriLJ 1590 : (2006) 1 EastCriC 29602 : (2006) 1 AIRJharR 261

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 323, 341, 452

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High Courts20 Dec 2005

Jharkhand Polytechnics College Teacher's Association Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 334

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High Courts20 Dec 2005Allowed

Nawal Kishore Birla and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 1 JCR 413

Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Forest (Conservation) Act, 1980 — Section 2, 3(A), 3(B)Forest Act, 1927 — Section 33

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High Courts20 Dec 2005

Danuk Dari Mahto Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2006) 1 JCR 353

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High Courts20 Dec 2005Dismissed

Jai Prakash Singh Vs Union of India (UOI)

Jharkhand High Court · (2006) 1 JCR 320

Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9

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Jharkhand High Court judgments, 2005