High Courts05 Oct 2005
Ram Nath Lal Das Vs Bihar State Small Industries Corporation Ltd. and Others
Jharkhand High Court · (2006) 1 JCR 380a
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 6 of 38
High Courts04 Oct 2005
Ram Narayan Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 58
Bihar Secondary School Takingover Act, 1980 — Section 3(3), 4(2)
High Courts04 Oct 2005
Ishwar Prasad Rai Vs J.S.E.B. and Others
Jharkhand High Court · (2006) 108 FLR 823 : (2006) 1 JCR 56
High Courts04 Oct 2005Allowed
Dr. Maya Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 108 FLR 1125 : (2006) 1 JCR 165
Constitution of India, 1950 — Article 14, 16, 21Jharkhand State Universities Act, 2000 — Section 35(3), 8(10)
High Courts30 Sept 2005Dismissed
Ramadhar Singh Vs Management of Heavy Engineering Corporation Ltd. and Another
Jharkhand High Court · (2006) 2 JCR 62
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts30 Sept 2005
Roshan Jahan Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 380
High Courts30 Sept 2005Allowed
Sudeshwar Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 479
Jharkhand Primary Schools Appointment Rules, 2002 — Rule 4
High Courts30 Sept 2005
Mahesh Prasad and Others Vs State of Jharkhand
Jharkhand High Court · (2006) 2 Crimes 31 : (2006) 3 BLJR 2350 : (2006) 1 DMC 340 : (2006) 1 JCR 176
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts30 Sept 2005Allowed
State of Jharkhand Vs Jwala Raut
Jharkhand High Court · (2006) 1 JCR 58
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2
High Courts30 Sept 2005Dismissed
Narendra Nath Supakar Vs Smt. Shakuntala Devi and Others
Jharkhand High Court · (2006) 1 JCR 10
High Courts30 Sept 2005Dismissed
Probasish Das Gupta Vs Juthika Das Gupta and Others
Jharkhand High Court · (2006) 1 CCC 442 : (2005) 3 BLJR 2365 : (2006) 1 JCR 6
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 14 Rule 2, Order 14 Rule 2(B)Hindu Succession Act, 1956 — Section 23
High Courts30 Sept 2005
Baleshwar Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2006) 1 JCR 379
High Courts30 Sept 2005
Shanti Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 380
High Courts29 Sept 2005Dismissed
Dr. Junul Bhengraj and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 BLJR 2327 : (2006) 1 JCR 60
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 184, 185Penal Code, 1860 (IPC) — Section 120B, 201, 406, 409, 419
High Courts29 Sept 2005Dismissed
Gorakh Prasad Bhagat and Another Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 1 JCR 97
High Courts29 Sept 2005Dismissed
Central Coalfields Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2005) 4 JCR 203
Mineral Concession Rules, 1960 — Rule 64AMines and Minerals (Development and Regulation) Act, 1957 — Section 13, 13(2), 25, 9(3)
High Courts29 Sept 2005Dismissed
Ali Imam Vs State of Bihar and Others
Jharkhand High Court · AIR 2006 Jhar 32 : (2006) 1 LACC 410 : (2005) 4 JLJR 666 : (2005) 4 JCR 465 : (2006) 3 CivLJ 203 : (2005) 3 BLJR 2369 : (2006) 1 AIRJharR 138
Land Acquisition Act, 1894 — Section 16, 17, 48, 9
High Courts28 Sept 2005
Bisheshwar Thakur and Another Vs State of Jharkhand
Jharkhand High Court · (2006) 2 DMC 355
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts28 Sept 2005Dismissed
Islam Mian Vs Chairman-cum-Managing Director, Eastern Coalfields Limited and Others
Jharkhand High Court · (2006) 1 JCR 14
Constitution of India, 1950 — Article 226
High Courts27 Sept 2005Dismissed
Bharat Modi Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 BLJR 2358 : (2005) 4 JCR 409
Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 406, 408, 409, 467