High Courts11 Jul 2005
K. Steel Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 179
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,261 of 1,479
High Courts07 Jul 2005
Yogendra Prasad Verma Vs J.S.E.B. and Others
Jharkhand High Court · (2005) 4 JCR 81
Bihar Pension Rules, 1950 — Rule 43
High Courts06 Jul 2005
Pranab Kumar Sen Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 404
High Courts06 Jul 2005
Sidheshwar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 68
High Courts05 Jul 2005
Nayeb Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2005) 4 JCR 45
High Courts05 Jul 2005
Steel Authority of India Ltd. and Others Vs Niranjan Mandal
Jharkhand High Court · (2005) 4 JCR 177
High Courts05 Jul 2005
State of Bihar (Now Jharkhand) and Another Vs Meera Devi and Others
Jharkhand High Court · (2006) 1 JCR 378a
High Courts01 Jul 2005Allowed
Praveen Kumar Sukhani and Others and State of Bihar and Another Vs Bishwanath Mahto and Others
Jharkhand High Court · AIR 2006 Jhar 1 : (2005) 3 JCR 178 : (2006) 1 CivLJ 568 : (2005) 33 AllIndCaS 662
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6DSpecific Relief Act, 1963 — Section 34, 38
High Courts01 Jul 2005Allowed
Parvati Transport and Construction Company Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2005) 3 JCR 176
Arbitration and Conciliation Act, 1996 — Section 11(6), 16
High Courts01 Jul 2005Dismissed
Ram Prasad Sharma Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2006) 2 ARBLR 249 : (2005) 3 BLJR 1695 : (2005) 3 JCR 177
Arbitration and Conciliation Act, 1996 — Section 34, 42
High Courts30 Jun 2005
Kanahiya Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 261
High Courts30 Jun 2005
Prodyut Kumar Banerjee Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 70
High Courts30 Jun 2005
Rameshwar Vishwakarma Vs J.S.E.B. and Others
Jharkhand High Court · (2005) 4 JCR 72
High Courts30 Jun 2005
Karmachari Kumardhubi Congress Union and Official Liquidator Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 1714 : (2005) 4 JCR 57
Companies Act, 1956 — Section 446
High Courts29 Jun 2005Dismissed
Surendra Mishra Vs State of Jharkhand
Jharkhand High Court · (2005) 4 JCR 439
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 2005
Tata Iron and Steel Co. Ltd. Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2005) 3 JCR 357
Bihar Land Reforms (Amendment) Act, 1964 — Section 10(2), 10(4), 10ABihar Land Reforms Act, 1950 — Section 10, 10A, 3, 4Forest (Conservation) Act, 1980 — Section 2
High Courts29 Jun 2005Dismissed
Bhola Prasad Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 184
High Courts29 Jun 2005
Nand Lal Tanti Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 257
Bihar/Jharkhand Pension Rules, 1950 — Rule 43(A)
High Courts29 Jun 2005Allowed
Bishmani Urain Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 244
High Courts29 Jun 2005
B.S. Construction and Yash Construction Vs Jharkhand State Mineral Development Corporation Ltd. and Others
Jharkhand High Court · (2005) 4 BC 263 : (2005) 3 BLJR 1783 : (2005) 4 JCR 69