COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,264 of 1,479

High Courts16 Jun 2005Allowed

Satya Narayan Mandal Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 Crimes 257 : (2005) 4 JCR 230

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(3)

High Courts16 Jun 2005

Somnath Tripathy Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 4 JCR 221

Prevention of Corruption Act, 1988 — Section 12, 13

High Courts15 Jun 2005Dismissed

Chandra Kishore Verma Vs State of Jharkhand and Others

Jharkhand High Court · (2006) CriLJ 327 : (2006) 1 JLJR 44 : (2005) 4 JCR 79 : (2005) 3 BLJRR 1808 : (2005) AIR Jhar HCR 2308

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 395, 397

High Courts15 Jun 2005Allowed

Cosmas Bhengra and Reena Kumari Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 53 BLJR 1374 : (2005) 3 JCR 271

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 309

High Courts15 Jun 2005Allowed

Kisto Singh Munda @ Kisto Munda Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2005) 53 BLJR 1378 : (2005) 3 JCR 265

Penal Code, 1860 (IPC) — Section 302

High Courts15 Jun 2005Dismissed

Pradipta Sahu and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 2 BLJR 1367 : (2006) 2 DMC 15 : (2005) 3 JCR 239

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

High Courts15 Jun 2005

Agniraj Briquette Company and Another Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2005) 4 JCR 63

Penal Code, 1860 (IPC) — Section 120B, 414, 419, 420, 467

High Courts15 Jun 2005

Kumardhubi Metal Casting and Engineering Limited Vs Kumardhubi Karamchari Congress and Others

Jharkhand High Court · (2006) 2 BC 134 : (2005) 3 JCR 251

Companies Act, 1956 — Section 391, 394Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(7)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1), 20(2)

High Courts15 Jun 2005Dismissed

Premchand Mahto and Gomia Devi and Another Vs State of Jharkhand

Jharkhand High Court · (2005) CriLJ 3672 : (2006) 1 HinduLR 117 : (2005) 2 BLJR 1552 : (2005) 2 DMC 624 : (2005) 3 JCR 253

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34

High Courts15 Jun 2005

Narottamka Mercantitle Pvt. Ltd. and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 4 JCR 61

High Courts15 Jun 2005Allowed

Bharat Narayan Singh @ Bharat Singh and Pramod Kumar Jaiswal Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 4 JCR 76

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 379, 411, 413, 420

High Courts15 Jun 2005Dismissed

Shiv Kumar Gupta Vs State of Jharkhand

Jharkhand High Court · (2005) 2 BLJR 1535 : (2005) 3 JCR 282

Criminal Procedure Code, 1973 (CrPC) — Section 309(2)Prevention of Corruption Act, 1988 — Section 7

High Courts15 Jun 2005Allowed

Umesh Chandra Vidyarthi and Anu Mishra Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 3 BLJR 1730 : (2005) 4 JCR 228

High Courts15 Jun 2005Allowed

Shanti Devi Prasad and Another Vs Pratibha Singh and Another

Jharkhand High Court · (2005) 2 BLJR 1626 : (2005) 3 JCR 322

High Courts15 Jun 2005Dismissed

Sukhdeo Lohra Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2005) 2 BLJR 1604 : (2005) 3 JCR 300

Penal Code, 1860 (IPC) — Section 302

High Courts14 Jun 2005Dismissed

Gayatri Devi Vs Saraju Sah and Others

Jharkhand High Court · (2005) 2 BLJR 1573 : (2005) 3 JCR 245

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4), 14(8)Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 41 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227

High Courts14 Jun 2005

Manju Sinha and Others Vs State of Jharkhand and Others

Jharkhand High Court · AIR 2005 Jhar 79 : (2005) 2 BLJR 1542 : (2005) 3 JCR 435

Bihar Co-operative Societies Rules, 1959 — Rule 10

High Courts14 Jun 2005

Satya Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 4 JCR 78

High Courts14 Jun 2005Dismissed

Shambhu Soni Vs Kishore Prasad

Jharkhand High Court · (2006) 1 JCR 378

High Courts14 Jun 2005Dismissed

Pradeep Cement Pvt. Ltd. Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2005) 3 JCR 291

Electricity (Supply) Act, 1948 — Section 78A