High Courts16 May 2005Allowed
Gopal Prasad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 53 BLJR 2149 : (2005) 3 JCR 219
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 16
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,266 of 1,479
High Courts16 May 2005Dismissed
Md. Mustaque Ahmad and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 31
High Courts16 May 2005
Rajiv Kumar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 1873 : (2005) 3 JCR 28
Jharkhand Primary School Amendment Recruitment Rules, 2002 — Rule 2Jharkhand Primary School Amendment Recruitment Rules, 2003 — Rule 2National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 15
High Courts16 May 2005
Satya Narayan Agiwal and Bishwanath Agiwal Vs State Bank of India and Others
Jharkhand High Court · (2005) 2 BLJR 1580 : (2005) 3 JCR 1 : (2005) 4 RCR(Civil) 442
Civil Procedure Code Amendment Act, 2002 — Section 100ACivil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1A, 100, 100A, 104Government of India Act, 1915 — Section 108
High Courts16 May 2005Dismissed
Snehlata Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 56 : (2005) 3 JLJR 178 : (2005) 3 JCR 342 : (2006) 1 AIRJharR 723
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 16Teachers Training Rules, 2002 — Rule 2
High Courts16 May 2005
Jaggu Mal @ Jagu Mal Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 142
High Courts16 May 2005Allowed
Ram Prasad Singh and Another and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 9
Bihar Pension Rules, 1950 — Rule 44, 45, 58, 59, 59(1)Bihar Public Works Department Code — Rule 35, 36, 38, 48, 58Bihar Service Code, 1952 — Rule 19, 29
High Courts13 May 2005Dismissed
Lakshmi Narayan Kasera Vs Dhirendra Kumar Jain and Others
Jharkhand High Court · (2005) 4 JCR 46
Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 3A, Order 41 Rule 3A(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(1), Order 41 Rule 1(3)Limitation Act, 1963 — Section 5
High Courts13 May 2005Dismissed
Debashree Construction (India) Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 BC 238 : (2005) 2 JCR 461
High Courts13 May 2005Allowed
Ashwani Kumar Beotra Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 452
Constitution of India, 1950 — Article 226, 24, 25, 4(C)
High Courts12 May 2005
Court on its motion Vs State of Jharkhand and Others Ravi Kant Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 2 JCR 170
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 192, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 182, 211
High Courts12 May 2005Dismissed
Binay Prakash HUF through Karta Binay Prakash Vs Ranchi Municipal Corporation and Others
Jharkhand High Court · (2005) 2 BLJR 1614 : (2005) 3 JCR 249
Constitution of India, 1950 — Article 226
High Courts12 May 2005Dismissed
Employers in relation to the Management of TISCO Ltd. Vs Concerned Workman, Madhuri Devi
Jharkhand High Court · (2008) 1 JCR 244
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts11 May 2005Allowed
Smt. Dipti Mookerjee and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BLJR 1420 : (2005) 3 JCR 261
Penal Code, 1860 (IPC) — Section 120B, 420, 423Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 20, 34
High Courts11 May 2005Dismissed
Arjun Mahra and Another Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 3676 : (2005) 2 BLJR 1364 : (2005) 3 JCR 222
Penal Code, 1860 (IPC) — Section 304
High Courts11 May 2005Dismissed
Lakshmi Narain Gorain and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 4 JCR 217
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts10 May 2005
Sardar Paramjit Singh Vs Amarjit Kaur
Jharkhand High Court · AIR 2006 Jhar 11 : (2006) 1 CCC 601 : (2005) 4 JLJR 562 : (2005) 3 JCR 337 : (2005) 2 HinduLR 504 : (2005) 2 DMC 299 : (2006) 1 CurCC 601 : (2006) 1 CivLJ 497 : (2005) 33 AllIndCaS 673 : (2005) ALHC 3470
Hindu Marriage Act, 1955 — Section 13(1), 23A, 24, 25
High Courts10 May 2005
Awadesh Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 65
Limitation Act, 1963 — Section 5
High Courts10 May 2005
Binod Kumar and Sujit Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 71
High Courts10 May 2005Dismissed
Dronendu Jha Vs The State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 911 : (2006) 1 AIRJharR 22 : (2005) 3 EastCric 528 : (2005) 2 BLJR 1648
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304(B), 34