High Courts10 Aug 2005
Hem Lal Kewat and Another Vs Jagar Nath Kewat and Others
Jharkhand High Court · (2005) 3 BLJR 1860 : (2005) 4 JCR 153
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 12 of 38
High Courts10 Aug 2005Dismissed
Harihar Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 2009 : (2005) 4 JCR 98
Bihar Reorganisation Act, 2000 — Section 72, 73Constitution of India, 1950 — Article 311(2)Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005
Court on its own motion Vs State of Jharkhand and State of Bihar
Jharkhand High Court · (2005) 3 JCR 523
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 39Juvenile Justice Act, 1986 — Section 57
High Courts10 Aug 2005Dismissed
Nirmal Kumar Khandelwal and Others Vs Suresh Kumar Mehta and Others
Jharkhand High Court · (2005) 3 BLJR 1846 : (2005) 4 JCR 29
High Courts10 Aug 2005Dismissed
A. Arjehanul Gouri Vs Jharkhand High Court and Others
Jharkhand High Court · (2005) 3 JCR 526
Bihar Reorganisation Act, 2000 — Section 89Constitution of India, 1950 — Article 235, 311Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Suphal Hansda Vs High Court of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 531
High Courts10 Aug 2005Dismissed
Brajesh Narayan Sharan Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 107 FLR 212 : (2005) 3 JCR 519
Constitution of India, 1950 — Article 233, 234, 235Jharkhand Service Code, 2001 — Rule 56, 74
High Courts10 Aug 2005Dismissed
Sri Azad Chandra Shekher Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 532
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Ramashish Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 87
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Ram Pravesh Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 90
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Allowed
Manish Hari Nandan and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 207
High Courts10 Aug 2005Dismissed
Rajnath Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 266
Constitution of India, 1950 — Article 14, 16, 311(2)Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Yogendra Prasad Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 267
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Shambhu Prasad Sah Vs High Court of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 268
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Saikun Bibi Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 354
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2, 30, 32
High Courts10 Aug 2005Dismissed
Nritya Nand Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 529
High Courts10 Aug 2005Dismissed
Ranjeet Roy Choudhary @ Ranjeet Kumar Choudhary and Azad Anwar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 769 : (2005) 3 JLJR 735 : (2005) 4 JCR 300 : (2005) AIR Jhar HCR 2419
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366
High Courts10 Aug 2005
Bank of India Vs Tata Iron and Steel Company Ltd. and Others and Bihar State Industrial Development Corporation Ltd. and Others
Jharkhand High Court · (2006) 2 BC 183 : (2005) 4 JCR 346
Companies Act, 1956 — Section 442, 446, 446(1), 456, 529AConstitution of India, 1950 — Article 226, 227, 323A, 323BRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 19(4), 19(7), 20
High Courts10 Aug 2005Dismissed
Anthony Hansda Vs High Court of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 94
Jharkhand Service Code, 2001 — Rule 74
High Courts09 Aug 2005Dismissed
Hari Kishun Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 352