High Courts26 Jul 2005Allowed
Shyamal Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 36 : (2005) 4 JLJR 173 : (2005) 4 JCR 188
Pharmacy Act, 1948 — Section 10, 11, 30, 32(2)
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,259 of 1,479
High Courts26 Jul 2005Allowed
Jharkhand State Electricity Board and Others Vs Mudrika Singh
Jharkhand High Court · (2005) 3 BLJR 1805 : (2005) 4 JCR 96
High Courts25 Jul 2005Allowed
Harendra Prasad Gond Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 4 JCR 421
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 420, 471
High Courts25 Jul 2005Dismissed
Hirdeo Prasad (No. 8017761) Ex-Constable of C.I.S.F. Unit B.T.P.S. (D.V.C.) Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 3 JCR 381
Central Industrial Security Force Act, 1968 — Section 18Central Industrial Security Force Rules, 1969 — Rule 34
High Courts25 Jul 2005Allowed
Lenga Manjhi and Another Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 1882 : (2006) 1 JLJR 314 : (2006) 1 AIRJharR 622 : (2005) 4 JCR 444
Arms Act, 1959 — Section 25(1B), 25A, 26, 35
High Courts25 Jul 2005
Dudheshwar Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 251
High Courts22 Jul 2005Dismissed
Bhartendu Singh @ Murari and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 772 : (2005) 4 JLJR 690 : (2005) 4 JCR 115 : (2005) 3 BLJRR 1731 : (2005) AIR Jhar HCR 2464
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 307, 323, 448
High Courts22 Jul 2005Allowed
Subernrekha Enterprises Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2006 Jhar 60 : (2006) 4 RCR(Civil)602 : (2006) 1 JLJR 9 : (2005) 4 JCR 73 : (2006) 1 AIRJharR 730
High Courts21 Jul 2005Allowed
Sayara Bano and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 780 : (2006) 1 JLJR 263 : (2005) 4 JCR 419 : (2005) 4 EastCriC 247 : (2005) AIR Jhar HCR 2549
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 34, 366A, 376, 376A
High Courts21 Jul 2005
Bipin Kumar Tiwary Vs Union of India (UOI)
Jharkhand High Court · (2005) 4 JCR 464
High Courts21 Jul 2005Allowed
Maya Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 511
High Courts21 Jul 2005Allowed
Shaktipada Chakraborty Vs State of Jharkhand and Others
Jharkhand High Court · (2006) CriLJ 324 : (2006) 1 RCR(Criminal) 591 : (2005) 4 JLJR 637 : (2005) 4 JCR 117 : (2005) 4 CurCriR 564 : (2005) AIR Jhar HCR 2195
Penal Code, 1860 (IPC) — Section 34, 370, 372, 373, 376
High Courts21 Jul 2005Allowed
Smt. Kunti Kui Purty Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 107 FLR 179 : (2005) 3 JCR 506
High Courts21 Jul 2005
Kiran Suman Baxla and Twenty Ors. Vs Mrs. Kanan Bala Tirkey and Others
Jharkhand High Court · (2005) 3 JCR 382
High Courts21 Jul 2005Allowed
Basudev Rabidas Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 4 JCR 248
High Courts20 Jul 2005Dismissed
Jai Kumar Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2005) 4 JCR 112
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts20 Jul 2005Allowed
Prof. (Dr) Jawed Ahmad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 175a
Bihar State Universities Rules — Rule 31
High Courts20 Jul 2005
Prahlad Prasad Singh Vs J.S.E.B. and Others
Jharkhand High Court · AIR 2006 Jhar 54 : (2006) 1 JLJR 133 : (2005) 4 JCR 71 : (2005) 35 AllIndCaS 773 : (2006) 1 AIRJharR 631
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 9
High Courts20 Jul 2005Dismissed
Niranjan Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 249
High Courts20 Jul 2005
Prof. Chandra Bhushan Jha Vs Ranchi University and Others
Jharkhand High Court · (2005) 107 FLR 1184 : (2005) 4 JCR 253