High Courts10 Aug 2005Dismissed
Nritya Nand Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 529
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,257 of 1,479
High Courts10 Aug 2005Dismissed
Ranjeet Roy Choudhary @ Ranjeet Kumar Choudhary and Azad Anwar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 769 : (2005) 3 JLJR 735 : (2005) 4 JCR 300 : (2005) AIR Jhar HCR 2419
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366
High Courts10 Aug 2005
Bank of India Vs Tata Iron and Steel Company Ltd. and Others and Bihar State Industrial Development Corporation Ltd. and Others
Jharkhand High Court · (2006) 2 BC 183 : (2005) 4 JCR 346
Companies Act, 1956 — Section 442, 446, 446(1), 456, 529AConstitution of India, 1950 — Article 226, 227, 323A, 323BRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 19(4), 19(7), 20
High Courts10 Aug 2005Dismissed
Anthony Hansda Vs High Court of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 94
Jharkhand Service Code, 2001 — Rule 74
High Courts09 Aug 2005Dismissed
Hari Kishun Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 352
High Courts09 Aug 2005
Tata Workers' Union Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 4 JCR 278 : (2006) 1 LLJ 1045
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 10, 11, 6
High Courts09 Aug 2005Dismissed
Kamdeo Mahto Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) 4 JCR 288 : (2006) 1 RCR(Criminal) 495
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts09 Aug 2005
Saheb Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 281
High Courts09 Aug 2005Dismissed
Hamid Shaikh Vs The State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 1863 : (2005) 4 JCR 149
Jharkhand Primary School Recruitment Rules, 2002 — Rule 2National Council for Teacher Education Act, 1993 — Section 14(1), 16
High Courts09 Aug 2005Dismissed
Ayub Ansari Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 1 JCR 67
Essential Commodities Act, 1955 — Section 7
High Courts09 Aug 2005Allowed
Ajay Kumar Thakur and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 39
High Courts08 Aug 2005
Md. Mustaque Ahmed and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 390
High Courts08 Aug 2005
Upendra Singh Vs Jyoti Prakash Sao and Another
Jharkhand High Court · (2006) 4 ACC 784
High Courts05 Aug 2005Dismissed
Birendra Kumar Yadav and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 359
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 16
High Courts05 Aug 2005Allowed
Saukat Hussain Vs Mustakim Ansari and Others
Jharkhand High Court · (2006) CriLJ 330 : (2005) 4 JLJR 1 : (2005) 4 JCR 290 : (2005) AIR Jhar HCR 2339
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts05 Aug 2005Allowed
Khagendra Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 2172 : (2005) 4 JCR 40
High Courts04 Aug 2005Allowed
Arjun Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 363
Pension Rules — Rule 43
High Courts04 Aug 2005
National Insurance Co. Ltd. Vs Amrawati Devi and Another
Jharkhand High Court · (2006) 2 ACC 320 : (2006) 1 JCR 301a
High Courts04 Aug 2005
Hindustan Engineering Products Co. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 270 : (2007) 8 VST 203
Bihar Finance Act, 1981 — Section 17, 19, 27, 42, 43
High Courts04 Aug 2005Allowed
S.K. Malhotra Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 BLJR 2177 : (2005) 4 JCR 293
Companies Act, 1956 — Section 630