COURT ARCHIVE

Jharkhand High Court judgments, 2005

746 judgments · page 2 of 38

High Courts20 Dec 2005Dismissed

Surendra Prasad Singh and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2006) 1 JCR 329

Bihar Reorganisation Act, 2000 — Section 72(2), 75Constitution of India, 1950 — Article 14, 16(4), 16(4A), 226

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High Courts16 Dec 2005

Tayab Ansari Vs Union of India (UOI) and Another

Jharkhand High Court · (2006) 2 JCR 69

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High Courts16 Dec 2005

Hari Charan Rajak Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 319

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High Courts15 Dec 2005Dismissed

Sadique Ansari Vs State of Bihar

Jharkhand High Court · (2006) CriLJ 1592 : (2006) 1 JLJR 182 : (2006) 1 EastCriC 242 : (2006) 1 AIRJharR 277

Penal Code, 1860 (IPC) — Section 395, 396

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High Courts15 Dec 2005Dismissed

State of Jharkhand Vs Nityanand Pandey

Jharkhand High Court · (2006) CriLJ 1591 : (2006) 1 AIRJharR 262

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 324, 34

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High Courts15 Dec 2005Dismissed

Basudeo Modi and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 2 JCR 225

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34

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High Courts14 Dec 2005Dismissed

U.K. Pandey Vs Birla Institute of Technology (A deemed University) and Another

Jharkhand High Court · (2006) 1 JCR 339

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High Courts13 Dec 2005

Bharat Coking Coal Ltd. and Others Vs Sheo Chand Kumar and Others

Jharkhand High Court · (2006) 1 JCR 402

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High Courts13 Dec 2005

C.M.D., B.C.C.L. and Others Vs Baleshwar Singh

Jharkhand High Court · (2006) 1 JCR 402a

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High Courts13 Dec 2005Allowed

B.A.P. Enterprises Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 341

Finance Act, 1981 — Section 43

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High Courts13 Dec 2005Allowed

The State of Bihar (now the State of Jharkhand) and Others Vs Shri Mahesh Thakur

Jharkhand High Court · (2006) 2 JCR 373

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High Courts12 Dec 2005Dismissed

Md. Majharul Haque Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 19

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High Courts12 Dec 2005Allowed

Jharkhand State Electricity Board and Others Vs Lal Mohan Prasad and Another

Jharkhand High Court · (2006) 1 JCR 346a

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High Courts12 Dec 2005Dismissed

Syed Askari Hadi Ali Augustine Imam Vs Harish Reddy and Another

Jharkhand High Court · (2006) 3 JCR 493

Constitution of India, 1950 — Article 227

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High Courts07 Dec 2005Dismissed

Naveen Kumar Singh and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 162

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High Courts07 Dec 2005Dismissed

Bihar Foundary and Castings Ltd. Vs Jharkhand State Pollution Control Board and Others

Jharkhand High Court · (2006) 1 BLJR 105 : (2006) 1 JCR 164

Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 226

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High Courts05 Dec 2005

Smt. Nagi Orain Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 1 JCR 352

Constitution of India, 1950 — Article 16

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High Courts05 Dec 2005Dismissed

Suresh Kumar Nishad Vs Central Coalfield Limited and Others

Jharkhand High Court · (2006) 2 JCR 343

Hindu Adoptions and Maintenance Act, 1956 — Section 10

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High Courts02 Dec 2005

Chander Mehta Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 1 JCR 295

Bihar Gratuity Provident Fund Rules, 1938 — Rule 14(4)

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High Courts02 Dec 2005

Shyamlal Prasad Atul Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 1 JCR 351

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