High Courts31 Aug 2005Dismissed
Massom Pervez Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 15
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 10 of 38
High Courts30 Aug 2005
Dadan Ram and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 1 JCR 373
High Courts30 Aug 2005
Tejender Singh Vs Commandant, The Sikh Regimental Centre and Another
Jharkhand High Court · AIR 2006 Jhar 28 : (2005) 4 JCR 471
Consumer Protection Act, 1986 — Section 2(1)
High Courts29 Aug 2005
Birsa Skill Development Centre for Rural Mass Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 62 : (2005) 4 JLJR 197 : (2005) 4 JCR 170 : (2006) 1 AIRJharR 782
High Courts29 Aug 2005Dismissed
Smt. Prabha Verma Vs Sanjay Singh
Jharkhand High Court · (2005) 4 JCR 169
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts29 Aug 2005Dismissed
FOSECO India Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 167
High Courts29 Aug 2005
Ram Pravesh Pandit and Others and Satya Narayan Singh and Others Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2005) 4 JCR 447
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 148, 149, 201, 302
High Courts29 Aug 2005Dismissed
Ram Nath Ram Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 4 JCR 173
High Courts25 Aug 2005Allowed
Md. Alam Ansari Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2006) 2 JCR 67
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33
High Courts25 Aug 2005Dismissed
Gadadhar Roy Vs Chhedi Ram Parsurmka
Jharkhand High Court · (2005) 4 JCR 382
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14, 14(1), 14(2), 14(3)
High Courts25 Aug 2005Dismissed
R.L. Kochar Vs Jharkhand State Electricity Board and Others Industrial Forge and Engineering Co. Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Jharkhand High Court · (2005) 4 JCR 378a
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts25 Aug 2005Allowed
Rajendra Prasad Agrawal Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 ACC 135 : (2005) 4 JCR 325
Central Motor Vehicles Rules, 1989 — Rule 63, 64, 65, 66, 67Motor Vehicles Act, 1988 — Section 213, 56, 56(2)
High Courts25 Aug 2005
Pradeep Cement Private Limited Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 388
High Courts25 Aug 2005
Radhey Shyam Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 160
Bihar Reorganisation Act, 2000 — Section 72
High Courts25 Aug 2005Dismissed
Mansoor Mian @ Mansorminch Vs The State of Jharkhand
Jharkhand High Court · (2006) CriLJ 3558 : (2006) 1 JLJR 37 : (2006) 1 EastCriC 302 : (2006) 39 AllIndCaS 862 : (2006) 2 AIRJharR 445
Criminal Procedure Code, 1973 (CrPC) — Section 413, 418, 418(2), 428Penal Code, 1860 (IPC) — Section 379
High Courts22 Aug 2005
Life Insurance Corporation of India and Others Vs Haripad Rohidas
Jharkhand High Court · (2005) 4 JCR 356
High Courts22 Aug 2005Allowed
Bihar State Scheduled Caste Co-operative Development Corporation Ltd. and Another and Ashok Kumar Gupta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 31 : (2006) 2 LLJ 374 : (2005) 107 FLR 582
Industrial Disputes Act, 1947 — Section 25F
High Courts22 Aug 2005
Bansal Industrial Gases (Bihar) Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2006) 1 JCR 48
High Courts22 Aug 2005Dismissed
Nakul Tiwary Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 387
High Courts19 Aug 2005
Krishan Kumar and Daya Shankar Thakur and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 4 JCR 384
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 302