High Courts31 Jan 2005Allowed
Dr. Laxman Oraon Vs Akhil Bhartiya Adivasi Vikash Parisad
Jharkhand High Court · (2005) 2 JCR 104
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 35 of 38
High Courts31 Jan 2005Allowed
Smt. Rani Shahi Vs Biresh Prasad Shahi and Another
Jharkhand High Court · (2005) 2 JCR 70
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226
High Courts31 Jan 2005
Dev Narayan Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 111
Constitution of India, 1950 — Article 226
High Courts28 Jan 2005
Sanjay Kumar Chouhan Vs State of Jharkhand
Jharkhand High Court · (2005) 4 JCR 391
Criminal Procedure Code, 1973 (CrPC) — Section 83
High Courts28 Jan 2005Dismissed
Rajesh Gupta Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 491
Penal Code, 1860 (IPC) — Section 392, 411
High Courts28 Jan 2005
Ramesh Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 JCR 28
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts28 Jan 2005
Neelam Kumari Vs Deepak Kumar Jaiswal Deepak Kumar Jaiswal Vs Neelam Kumari
Jharkhand High Court · (2005) 1 DMC 653 : (2005) 2 JCR 147
Hindu Marriage Act, 1955 — Section 9Special Marriage Act, 1954 — Section 24
High Courts27 Jan 2005
Krishna Pradhan Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BC 388 : (2005) 1 JCR 426
Constitution of India, 1950 — Article 226
High Courts27 Jan 2005Dismissed
Union of India (UOI) Vs Haria Devi and Others
Jharkhand High Court · (2005) 1 BLJR 542 : (2005) 1 JCR 395
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2), 7(1), 9(1)
High Courts27 Jan 2005
Shiv Narain Mishra and Others Vs Sanichar Singh
Jharkhand High Court · (2005) 3 JCR 145
Civil Procedure Code, 1908 (CPC) — Section 9Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 26
High Courts27 Jan 2005Allowed
D. Baraik Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 113
High Courts27 Jan 2005Dismissed
Mohd. Quashim Vs Noor Mohammad and Others
Jharkhand High Court · (2006) 4 JCR 115
Criminal Procedure Code, 1973 (CrPC) — Section 44
High Courts25 Jan 2005
Anand Swaroop Gupta and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 2306 : (2005) 4 JLJR 318 : (2005) 3 JCR 467 : (2005) 2 EastCric 212 : (2005) 1 BLJR 657
Criminal Procedure Code, 1973 (CrPC) — Section 243, 247, 311, 313, 91
High Courts25 Jan 2005Allowed
Tata Robins Fraser Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) CriLJ 2318 : (2006) TaxLR 105 : (2005) 4 JLJR 462 : (2005) 3 JCR 397 : (2005) 2 EastCric 73 : (2005) 2 Crimes 495 : (2005) 2 BLJR 1347 : (2005) 197 CTR 156 : (2005) 275 ITR 268
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Income Tax Act, 1961 — Section 143(3), 154, 250, 254, 271
High Courts25 Jan 2005Allowed
Ghulam Subhani Vs State of Bihar and Others
Jharkhand High Court · (2005) CriLJ 3067 : (2005) 4 JLJR 392 : (2005) 2 EastCric 45 : (2006) 1 JCR 147
Criminal Procedure Code, 1973 (CrPC) — Section 144, 468(1), 482Penal Code, 1860 (IPC) — Section 188
High Courts25 Jan 2005Dismissed
Management of Bokaro Steel Plant Vs Balram Mahto
Jharkhand High Court · (2005) 105 FLR 548 : (2005) 2 JCR 53
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(C)
High Courts25 Jan 2005
Partha Sarathi Kumar and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 2309 : (2005) 1 JLJR 557 : (2005) 3 JCR 413 : (2005) FAJ 275 : (2005) 2 FAC 113 : (2005) 2 EastCric 69 : (2005) 4 CurCriR 244 : (2005) 2 BLJR 1343 : (2005) 32 AllIndCas 497
Prevention of Food Adulteration (Amendment) Rules, 2002 — Rule 1, 1(2), 2, 42(1), 42(12)Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 3, 42
High Courts25 Jan 2005Allowed
Vinoba Bhave University and Others Vs Imamul Hai Khan Educational Society and Another
Jharkhand High Court · (2005) 1 BLJR 717 : (2005) 2 JCR 49
Bihar State Universities Act, 1976 — Section 21(2)
High Courts25 Jan 2005Allowed
Harish Munjal and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 56
Constitution of India, 1950 — Article 226