COURT ARCHIVE

Jharkhand High Court judgments, 2005

746 judgments · page 3 of 38

High Courts02 Dec 2005Dismissed

Swapan Kumar Bandopadhyay Vs SAIL and Others Doman Mahto Vs State of Jharkhand and Another

Jharkhand High Court · AIR 2006 Jhar 19 : (2006) 4 SLR 415 : (2006) 2 SCT 55 : (2006) 2 RCR(Civil) 187 : (2006) 1 JLJR 193 : (2006) 1 EastCriC 191 : (2006) 38 AllIndCaS 873 : (2006) 1 AIRJharR 36 : (2006) 1 JCR 1

Civil Procedure Code Amendment Act, 1999 — Section 115Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 10(4), 19(1), 19(4)

High Courts01 Dec 2005

Khedan Saw Vs Secretary JSEB and Others

Jharkhand High Court · (2006) 1 JCR 370

High Courts01 Dec 2005

Lalita Singh Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 1 JCR 345

High Courts01 Dec 2005

Ashok Kumar Singh Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 1 JCR 346

High Courts30 Nov 2005Dismissed

Jai Narayan Singh, Proprietor of Awadh Cinema Vs State of Bihar and Others

Jharkhand High Court · (2006) 1 JCR 259

Bihar Entertainment Tax Act, 1948 — Section 3A, 3B

High Courts30 Nov 2005

Kerala Samajam Model School Vs Union of India (UOI) and Others

Jharkhand High Court · (2006) 108 FLR 981 : (2006) 1 JCR 178

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

High Courts30 Nov 2005Dismissed

Etwari Devi and Others Vs Lakhan Lal and Others

Jharkhand High Court · (2006) 1 JCR 347

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)Constitution of India, 1950 — Article 227

High Courts29 Nov 2005

Ranchi University and Another Vs Nand Kumar Singh and Others, Suresh Kumar and Another and Kishore Kumar Parhi and Another

Jharkhand High Court · (2006) 1 JCR 335

High Courts29 Nov 2005

Femco Promoters and Development and Others Vs Shri Sakti Pado Ghosh

Jharkhand High Court · (2006) 1 JCR 371

High Courts28 Nov 2005

Daro Rout @ Prakash Rout and Laxmi Rout and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) CriLJ 919 : (2006) 1 JLJR 99 : (2006) 1 JCR 105 : (2006) 1 EastCriC 349 : (2006) 1 AIRJharR 160

Penal Code, 1860 (IPC) — Section 395

High Courts25 Nov 2005

Dr. Sushma Verma Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 93

High Courts24 Nov 2005

R.K. Steels Vs Bihar State Electricity Board (Now Jharkhand State Electricity Board) and Others

Jharkhand High Court · (2006) 1 JCR 204

High Courts24 Nov 2005

Anil Kumar Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2006) 1 JCR 261

High Courts24 Nov 2005

Purnima Sao and Others Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2006) 1 JCR 214

Chotanagpur Tenancy Act, 1908 — Section 87, 90

High Courts23 Nov 2005

Jai Prakash Sao Vs Smt. Ajua Devi

Jharkhand High Court · (2006) 1 JCR 299

Constitution of India, 1950 — Article 227

High Courts23 Nov 2005Allowed

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

Jharkhand High Court · (2007) ACJ 117 : (2006) 1 JCR 261

Motor Vehicles Act, 1988 — Section 2(28)

High Courts22 Nov 2005

Pradeep Robert Lakra and Others and Pushpa Purty and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2006) 1 BLJR 99 : (2006) 1 JCR 110

Bihar Reorganisation Act, 2000 — Section 72, 73, 75Constitution of India, 1950 — Article 14, 16, 16(4), 16(4A), 29

High Courts22 Nov 2005Dismissed

Priya Barata Narain Singh Vs Union of India (UOI) and Others

Jharkhand High Court · (2006) 1 JCR 69

Constitution of India, 1950 — Article 226

High Courts22 Nov 2005Dismissed

Bimal Kumar Jha and Others, Sachidanand Prasad and Another, Md. Neyaz Waris and Nawal Kishore Prasad Vs Union of India (UOI) and Others

Jharkhand High Court · (2006) 1 BLJR 109 : (2006) 1 JCR 72

Bihar Reorganisation Act, 2000 — Section 72, 72(2), 75

High Courts22 Nov 2005Allowed

Saranan Chattopadhyaya Vs State of Bihar (Now Jharkhand) and Another

Jharkhand High Court · (2006) CriLJ 921 : (2006) 1 JLJR 141 : (2006) 1 JCR 101 : (2006) 1 EastCriC 345 : (2006) 1 DMC 663 : (2006) 38 AllIndCaS 913 : (2006) 1 AIRJharR 162

Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 420