High Courts11 Aug 2005Dismissed
Tata Workers' Union and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJRR 1862 : (2006) 1 LLJ 813 : (2005) 4 JCR 153
Trade Unions Act, 1926 — Section 10
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,256 of 1,479
High Courts10 Aug 2005
Naresh Rajak Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 344
High Courts10 Aug 2005Allowed
Prasan Kumar Nayak and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 343
High Courts10 Aug 2005Dismissed
Manoj Kumar Vs Smt. Meera Agarwal and Another
Jharkhand High Court · (2006) 3 CCC 351 : (2006) 1 DMC 140 : (2005) 4 JCR 340
Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 104, 104(2), 115General Clauses Act, 1897 — Section 6Hindu Marriage Act, 1955 — Section 13, 28
High Courts10 Aug 2005Dismissed
Amal Kumar Ghosh Vs Ramdas and Sons and Others
Jharkhand High Court · (2005) 4 JCR 321
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 2, 23, 24, 24(3)Civil Procedure Code, 1908 (CPC) — Section 39
High Courts10 Aug 2005
Hem Lal Kewat and Another Vs Jagar Nath Kewat and Others
Jharkhand High Court · (2005) 3 BLJR 1860 : (2005) 4 JCR 153
Constitution of India, 1950 — Article 227
High Courts10 Aug 2005Dismissed
Harihar Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 2009 : (2005) 4 JCR 98
Bihar Reorganisation Act, 2000 — Section 72, 73Constitution of India, 1950 — Article 311(2)Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005
Court on its own motion Vs State of Jharkhand and State of Bihar
Jharkhand High Court · (2005) 3 JCR 523
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 39Juvenile Justice Act, 1986 — Section 57
High Courts10 Aug 2005Dismissed
Nirmal Kumar Khandelwal and Others Vs Suresh Kumar Mehta and Others
Jharkhand High Court · (2005) 3 BLJR 1846 : (2005) 4 JCR 29
High Courts10 Aug 2005Dismissed
A. Arjehanul Gouri Vs Jharkhand High Court and Others
Jharkhand High Court · (2005) 3 JCR 526
Bihar Reorganisation Act, 2000 — Section 89Constitution of India, 1950 — Article 235, 311Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Suphal Hansda Vs High Court of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 531
High Courts10 Aug 2005Dismissed
Brajesh Narayan Sharan Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 107 FLR 212 : (2005) 3 JCR 519
Constitution of India, 1950 — Article 233, 234, 235Jharkhand Service Code, 2001 — Rule 56, 74
High Courts10 Aug 2005Dismissed
Sri Azad Chandra Shekher Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 532
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Ramashish Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 87
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Ram Pravesh Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 90
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Allowed
Manish Hari Nandan and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 207
High Courts10 Aug 2005Dismissed
Rajnath Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 266
Constitution of India, 1950 — Article 14, 16, 311(2)Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Yogendra Prasad Bhagat Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 267
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Shambhu Prasad Sah Vs High Court of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 268
Jharkhand Service Code, 2001 — Rule 74
High Courts10 Aug 2005Dismissed
Saikun Bibi Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 354
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2, 30, 32