High Courts10 Feb 2005
Dr. Smt. Usha Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 86
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 33 of 38
High Courts10 Feb 2005Dismissed
Their Workman Sri Ram Surat Ram represented by Bokaro Karamchari Panchayat Vs Management of Steel Authority of India Ltd.
Jharkhand High Court · (2005) 2 JCR 88
Constitution of India, 1950 — Article 226
High Courts10 Feb 2005
Etwari Devi and Others Vs Lakhan Lal and Others
Jharkhand High Court · (2005) 4 JCR 130
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts10 Feb 2005
Dwarika Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 ACC 188 : (2005) 2 JCR 6
Constitution of India, 1950 — Article 226
High Courts10 Feb 2005
Bikas Mahli Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 90
Constitution of India, 1950 — Article 226
High Courts10 Feb 2005
Fuljence Lakra Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 85
Constitution of India, 1950 — Article 226
High Courts10 Feb 2005Allowed
Hira Lal Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 259
Bihar Land Reforms Act, 1950 — Section 3(1), 3(A)Constitution of India, 1950 — Article 226Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 43A(2)
High Courts09 Feb 2005
Sri Krishna Bihari Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 145a
Bihar Pension Act — Section 43
High Courts09 Feb 2005Allowed
Satguru Distributors Pvt. Ltd. Vs Castrol India Ltd.
Jharkhand High Court · (2005) 3 BC 278 : (2005) 2 JCR 9
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 226
High Courts09 Feb 2005Dismissed
State of Jharkhand Vs Himachal Construction Company Pvt. Ltd.
Jharkhand High Court · (2005) 2 JCR 91
Arbitration and Conciliation Act, 1996 — Section 14(2), 16
High Courts09 Feb 2005Dismissed
Bijay Kumar Mandal Vs State of Jharkhand
Jharkhand High Court · (2005) 3 JCR 428
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2Penal Code, 1860 (IPC) — Section 302, 307, 323, 341
High Courts09 Feb 2005
Ram Prasad Sharma Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2005) 2 ARBLR 547 : (2005) 1 BLJR 562 : (2005) 2 JCR 1
Arbitration and Conciliation Act, 1996 — Section 34, 42(2)
High Courts09 Feb 2005Allowed
Ujjwal Services Pvt. Ltd. Vs Coal India Ltd. and Others
Jharkhand High Court · (2005) 2 ARBLR 465 : (2005) 1 BLJR 549 : (2005) 2 JCR 26
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)(C), 7
High Courts09 Feb 2005Allowed
Pratap Electrical and Co. Vs Asea Brawn Boveri Ltd. (ABB)
Jharkhand High Court · AIR 2005 Jhar 95 : (2005) 2 BLJR 943 : (2005) 2 JCR 127
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 42
High Courts09 Feb 2005Dismissed
Doncon Trade Centre Patratu Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2005) 2 ARBLR 616 : (2005) 1 BLJR 558 : (2005) 2 JCR 118
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts08 Feb 2005Allowed
Akhilesh Kumar Sinha Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 446
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 332Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts08 Feb 2005Dismissed
Fulindar Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2005) CriLJ 4795 : (2005) 3 JCR 444
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Penal Code, 1860 (IPC) — Section 323, 34, 347, 364, 386
High Courts08 Feb 2005Dismissed
Chandreshwar Lal Das @ C.L. Das No. I Vs Harihar Naryan Singh and Others
Jharkhand High Court · (2005) 2 JCR 89
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts08 Feb 2005Dismissed
Sunil Kumar Yadav Vs State of Jharkhand
Jharkhand High Court · (2005) 2 JCR 333
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Feb 2005Dismissed
Automobile Ancillary Industries Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 1 BLJR 753