High Courts16 Feb 2005
Elwari Kamin @ Elwari Devi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2005) 2 JCR 326a
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 32 of 38
High Courts16 Feb 2005
Faldeo Prasad Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 337a
High Courts16 Feb 2005
Ranglal Sah Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 335
High Courts16 Feb 2005Dismissed
Bacho Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 334
High Courts16 Feb 2005Allowed
Brajesh Kumar Ray and Another, Birendra Prasad Sinha and Others and Brajesh Kumar Ray and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 464
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, 151, 80Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Forest Act, 1927 — Section 29, 33
High Courts16 Feb 2005
Dr. Sudama Prasad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 326
Bihar Reorganisation Act, 2000 — Section 72(2)
High Courts16 Feb 2005
Laxmi Jha Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 141
High Courts16 Feb 2005
Smt. Vijay Bala Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 337
High Courts16 Feb 2005
Satya Narayan Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 336
High Courts16 Feb 2005Dismissed
Gangadhar Bhandari and Others Vs Government of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 124
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Feb 2005Allowed
Ramji Mahto @ Kodo Khirhar Vs Murlidhar Yadav and Others
Jharkhand High Court · (2005) 3 JCR 226
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts14 Feb 2005Allowed
Kanhaiya Lal Mahto and Others Vs Daman Mahto and Others
Jharkhand High Court · (2005) 2 JCR 327
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts14 Feb 2005
Gauri Shanker Tiwary Vs Chairman, Steel Authority of India Ltd. and Others
Jharkhand High Court · (2007) 1 JCR 122
High Courts14 Feb 2005Dismissed
Arjun Mahto and Another Vs Satyabala Devi and Others
Jharkhand High Court · (2005) 2 JCR 499
High Courts11 Feb 2005
Uma Pada Choudhary and Another Vs Panchanand Choudhary and Others
Jharkhand High Court · AIR 2006 Jhar 82 : (2005) 2 JLJR 489 : (2005) 4 CivLJ 352 : (2006) 2 AIRJharR 447
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9
High Courts11 Feb 2005Allowed
Bharat Coking Coal Limited Vs Sasanka Sekhar Sen and Others
Jharkhand High Court · (2006) 2 JCR 11
High Courts11 Feb 2005
Union of India (UOI) Vs Seneth Munda @ Seneth Kulla and Others
Jharkhand High Court · AIR 2005 Jhar 107 : (2005) 1 BLJR 729 : (2005) 2 JCR 7
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 9Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10(6)
High Courts11 Feb 2005Dismissed
State of Bihar Vs Nirmal Kumar Agrawal and Others
Jharkhand High Court · (2005) 2 BLJR 1087 : (2005) 2 JCR 579
Land Acquisition (Amendment) Act, 1984 — Section 23(1), 23(2), 28, 34Land Acquisition Act, 1894 — Section 18, 23(1), 24, 28
High Courts11 Feb 2005Dismissed
Karmachari Kumardhubi Congres Union Vs State of Jharkhand
Jharkhand High Court · AIR 2005 Jhar 74 : (2005) 3 BC 315 : (2005) 2 JCR 195
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 26, 30
High Courts10 Feb 2005
Shiv Nath Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 02 JH CK 0089
Bihar Pension Rules, 1950 — Rule 43