High Courts16 Sept 2005Allowed
Satyanarayan Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 50
Bihar Service Code, 1952 — Rule 165
COURT ARCHIVE
Jharkhand High Court judgments, 2005
746 judgments · page 8 of 38
High Courts16 Sept 2005Allowed
Neganum Suppliers Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 53
Bihar and Orissa Excise Rules, 1919 — Rule 41, 42, 42A, 42B
High Courts15 Sept 2005
Shiva Narain Singh Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2005) 4 JCR 467
Bihar Pension Rules, 1950 — Rule 43B
High Courts15 Sept 2005Allowed
Sukhdeo Oraon and Others and Lal Bahadur Mishra and Others Vs State of Jharkhand
Jharkhand High Court · (2005) 4 JCR 469
Bihar Reorganisation Act, 2000 — Section 72, 73
High Courts15 Sept 2005Allowed
Maina Devi and Others Vs State of Jharkhand
Jharkhand High Court · (2005) 4 JCR 214
Land Acquisition Act, 1894 — Section 18Succession Act, 1925 — Section 214, 214(1)Succession Certificate Act, 1889 — Section 4(1)
High Courts15 Sept 2005Dismissed
Kedar Yadav and Another Vs State of Jharkhand
Jharkhand High Court · (2006) 3 JCR 195
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Sept 2005
Naresh Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 4 JCR 413
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 116
High Courts13 Sept 2005Allowed
Anupam Pathak and Another Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 916 : (2006) 2 Crimes 26 : (2006) 1 MarriLJ 641 : (2006) 2 JLJR 129 : (2006) 1 JCR 194 : (2006) 1 EastCriC 87 : (2006) 1 DMC 360 : (2006) 1 AIRJharR 135
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 406, 498A
High Courts13 Sept 2005Allowed
Gobardhan Marandi Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 4 JCR 411
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 376
High Courts13 Sept 2005
Bansidhar Ghosh Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 1 JCR 68
Penal Code, 1860 (IPC) — Section 376, 458, 511
High Courts13 Sept 2005Allowed
Bishmdeo Prasad Vs Ranchi University and Others
Jharkhand High Court · (2006) 1 JCR 81
High Courts13 Sept 2005
Swarnrekha Coal and Coke (P) Limited and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 1 JCR 17
Constitution of India, 1950 — Article 14, 19(1)(a)
High Courts13 Sept 2005Dismissed
Sita Ram Sahu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 1 JCR 220
Penal Code, 1860 (IPC) — Section 114, 323, 366A, 376
High Courts12 Sept 2005
Md. Muslim Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 300
Constitution of India, 1950 — Article 226
High Courts12 Sept 2005Dismissed
Jharkhand State Electricity Board and Others Vs Puran Choudhary
Jharkhand High Court · (2005) 4 JCR 378
High Courts12 Sept 2005
Bokaro Steel Workers Union and Others Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2005) 4 JCR 372 : (2006) 2 LLJ 169 : (2006) 108 FLR 296
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts12 Sept 2005Allowed
Akhil Poddar and Another Vs State of Bihar and Another
Jharkhand High Court · (2007) 3 BC 130 : (2006) 1 JCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(2)Penal Code, 1860 (IPC) — Section 34, 420
High Courts12 Sept 2005Allowed
Rajnikant and Another Vs State of Bihar and Another
Jharkhand High Court · (2006) 3 BLJR 2332 : (2006) 1 JCR 212
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts12 Sept 2005
Md. Arshad Ali @ Md. Ashad Ali Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 34 : (2006) 1 JLJR 265 : (2006) 1 JCR 12
High Courts09 Sept 2005
Pankaj Bibhuti and Others Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 926 : (2006) 1 Crimes 57 : (2006) 2 DMC 489 : (2006) 2 ChandLR(Civ&Cri) 377 : (2006) 37 AllIndCas 285 : (2006) 1 AIRJharR 172 : (2005) 4 JLJR 530 : (2005) 4 JCR 435 : (2005) 4 EastCriC 310
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 34, 498A