High Courts08 Feb 2005
Arya Kumar Lal Vs Chairman BSEB and Others
Jharkhand High Court · (2005) 4 JCR 145
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 34 of 38
High Courts08 Feb 2005Dismissed
Vinay Kumar Mishra and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 2830 : (2005) 4 JLJR 408 : (2005) 2 JCR 328 : (2005) 3 Crimes 147 : (2005) 1 BLJR 725
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 302, 304, 325, 419
High Courts08 Feb 2005Dismissed
Automobile Ancilliary Industries Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 218
High Courts08 Feb 2005Dismissed
Raj Kumar Thakur and Staff Association, B.V. Parikh Janta College and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 161
High Courts08 Feb 2005Dismissed
Ashok Kumar Singh @ Ashok Singh Vs State of Jharkhand
Jharkhand High Court · (2005) 2 JCR 332
Penal Code, 1860 (IPC) — Section 34, 413, 414
High Courts08 Feb 2005Dismissed
Chandeshwar Lal Das @ C.L. Das No. II Vs Harihar Narayan Singh and Others
Jharkhand High Court · (2005) 2 JCR 84
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts07 Feb 2005Dismissed
Vasant Vihar Vs The Steel Authority of India Ltd. and Others
Jharkhand High Court · (2005) 2 JCR 238
High Courts07 Feb 2005Allowed
Domco (Pvt.) Ltd. Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · AIR 2005 Jhar 81 : (2005) 2 JCR 3
Bihar Regional Development Authorities Act, 1981 — Section 21Constitution of India, 1950 — Article 226
High Courts07 Feb 2005
Commissioner of Income Tax Vs Shri Ashim Kumar Agarwal and Smt. Yasomati Devi Agarwal
Jharkhand High Court · (2005) 196 CTR 23 : (2005) 275 ITR 48 : (2005) 2 JCR 262
Income Tax Act, 1961 — Section 256(1), 271, 271(1)
High Courts04 Feb 2005Dismissed
Mostt. Ghamia Vs Mostt. Tipri Devi and Others
Jharkhand High Court · (2005) 2 JCR 86a
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Feb 2005Allowed
Md. Yusuf Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 125
Bihar Government Service (Hindi Examination) Regulations, 1968 — Rule 7Constitution of India, 1950 — Article 14
High Courts04 Feb 2005Allowed
Kalika Prasad Sinha Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 BLJR 756 : (2005) 2 JCR 81
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Dismissed
Basudeo Prasad Agarwalla and Ajay Kumar Agarwalla and Others Vs State of Bihar
Jharkhand High Court · (2005) 1 BLJR 691 : (2005) 2 JCR 113
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts03 Feb 2005Allowed
K.K. Sharan and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 481
Coal Mines Regulations, 1957 — Regulation 112, 36(1), 42(1), 44(8), 57(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 2C, 72C(1), 73, 75
High Courts03 Feb 2005Dismissed
Sikshasamity, a Bengali Linguistic Minority Organization and Others Vs Stirtha Karan
Jharkhand High Court · (2005) 2 JCR 12
Constitution of India, 1950 — Article 226
High Courts02 Feb 2005Allowed
Shambhu Singh and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 470
Criminal Procedure Code, 1973 (CrPC) — Section 107, 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 379, 406, 420
High Courts02 Feb 2005Allowed
Uma Pada Choudhry and Another Vs Panchanand Choudhary and Others
Jharkhand High Court · (2005) 3 JCR 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9
High Courts02 Feb 2005
Dropadi Devi Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 264
High Courts02 Feb 2005
Ram Kumar Singh Choudhary and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BLJR 1054 : (2005) 2 JCR 105
Bihar and Orissa Excise Act, 1915 — Section 38, 91, 98Constitution of India, 1950 — Article 226Jharkhand Excise Rules — Rule 107
High Courts02 Feb 2005
Purushottam Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 2 JCR 100a
Constitution of India, 1950 — Article 226