High Courts04 Aug 2005Allowed
Brahmadeo Prasad Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 187
Bihar Reorganisation Act, 2000 — Section 72(2)
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,258 of 1,479
High Courts04 Aug 2005
Commissioner of Central Excise Vs Ashok Arc
Jharkhand High Court · (2006) 193 ELT 399
Central Excise Rules, 1944 — Rule 57F, 57F(12), 57F(13), 57F(3)Central Excises and Salt Act, 1944 — Section 35F, 35H(1)
High Courts04 Aug 2005
Commissioner of Central Excise Vs Ashok ARC
Jharkhand High Court · (2007) 7 STR 365
Central Excises and Salt Act, 1944 — Section 35F, 35H
High Courts03 Aug 2005
Gahalaut and Choudhary Steel Private Ltd. Vs Bihar State Financial Corporation Ltd. and Another
Jharkhand High Court · (2005) 4 BC 227 : (2005) 4 JCR 283
High Courts03 Aug 2005
Diwakar @ Dibakar Singh Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2006 Jhar 42 : (2005) 4 JLJR 692 : (2006) 1 AIRJharR 271 : (2005) 4 JCR 34
High Courts03 Aug 2005Dismissed
Paras Nath Sahu @ Paras Nath Saw Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 328 : (2005) 3 JLJR 779 : (2005) 4 JCR 236 : (2005) 36 AllIndCas 219 : (2005) AIR Jhar HCR 2310
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts03 Aug 2005
Raku Mandal and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 293 : (2005) 3 JLJR 787 : (2005) 4 JCR 294 : (2005) AIR Jhar HCR 2091
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 149, 302, 323, 325
High Courts02 Aug 2005
Union of India (UOI) Vs Maklu Mahto and Others
Jharkhand High Court · AIR 2006 Jhar 78 : (2006) 2 JCR 357 : 2006 BLJ 1 693 : (2006) 2 AIRJharR 383
Civil Procedure Code, 1908 (CPC) — Section 100A, 104Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 20Land Acquisition Act, 1894 — Section 54
High Courts01 Aug 2005Dismissed
Jyotsna Mayee Tiwary and Others Vs Coal India Limited and Others
Jharkhand High Court · (2005) 3 BLJR 1994 : (2005) 4 JCR 286
High Courts29 Jul 2005Allowed
Rishish Chandra Goyal and Prasanjit Kumar Sen Gupta @ P.K. Sen Gupta Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2005) 4 JCR 255
Penal Code, 1860 (IPC) — Section 120B, 166, 171E, 34, 406
High Courts28 Jul 2005
Ex-Employee's Welfare Society Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2005) 3 BLJR 1834 : (2005) 4 JCR 155
High Courts28 Jul 2005Allowed
Amin Soren and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 1 Crimes 248 : (2005) 4 JCR 239
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jul 2005
Rameshwar Prasad Ray Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 401
High Courts27 Jul 2005Dismissed
Sushil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 402
High Courts27 Jul 2005
Shukla Construction Vs General Manager, East Central Railway and Others
Jharkhand High Court · AIR 2006 Jhar 46 : (2005) 4 JLJR 625 : (2005) 4 JCR 30 : (2005) 3 BLJR 1845 : (2006) 1 AIRJharR 617
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts27 Jul 2005Dismissed
Buknu Ram @ Somra Ram Misir Vs Maniur Rahman and Another
Jharkhand High Court · (2006) 1 JCR 296
High Courts27 Jul 2005Dismissed
Indra Narayan Jha Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 4 JCR 256
Jharkhand Service Code, 2001 — Rule 267
High Courts27 Jul 2005Dismissed
Dayanand Ram @ Dayanand Prasad Bhadani Vs Prabhat Kumar Bhadani and Others
Jharkhand High Court · (2006) 2 JCR 350
Constitution of India, 1950 — Article 227
High Courts26 Jul 2005
Basanti Kumari Sethi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 182
High Courts26 Jul 2005
Pradip Kumar Tiwari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 1835 : (2005) 4 JCR 147