High Courts09 May 2005Dismissed
Krishna Chandra Sahu and Another Vs State of Bihar and Others
Jharkhand High Court · (2005) 3 JCR 165
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(1)
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,267 of 1,479
High Courts09 May 2005
Hindalco Industries Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BLJR 1505 : (2005) 3 JCR 263
High Courts06 May 2005
Narmadeshwar Prasad Singh @ Chora Master and Others Vs State of Jharkhand Apurba Ghosh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) CriLJ 3295 : (2006) 2 CurCriR 81 : (2005) 3 JLJR 251 : (2005) 3 JCR 284 : (2005) 3 EastCric 367 : (2005) 2 BLJR 1463 : (2005) AIR Jhar HCR 1426
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 10
High Courts05 May 2005Allowed
Suresh Prasad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 466
Constitution of India, 1950 — Article 14, 16, 21
High Courts05 May 2005Allowed
Lakhan Kumar Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2005) 106 FLR 337 : (2005) 2 JCR 459
High Courts05 May 2005Allowed
Shiv Chandra Mishra Vs State of Jharkhand
Jharkhand High Court · (2005) 3 BLJR 2014 : (2005) 3 JCR 167
High Courts05 May 2005
O. Madhava Rao Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 3 LLJ 534 : (2005) 106 FLR 339 : (2005) 2 JCR 565
High Courts05 May 2005Allowed
Nand Kishore Pandey and Others, Birendra Kumar, Narendra Nath Sharma and Bhubneshwar Mishra Vs The State of Jharkhand
Jharkhand High Court · (2005) 2 JCR 560
Constitution of India, 1950 — Article 14, 16, 21
High Courts05 May 2005
Jagdish Prasad Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 462
Chotanagpur Tenancy Act, 1908 — Section 258, 46, 71A
High Courts05 May 2005
Fulgendra Devi and Others Vs Jugsalai Municipality and Others
Jharkhand High Court · (2005) 2 JCR 463
High Courts04 May 2005Allowed
Dharam Singh Rajput and Another Vs State of Bihar and Another
Jharkhand High Court · (2005) 2 BLJR 1622
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 420
High Courts04 May 2005
Kailash Mandal and Another Vs State of Jharkhand
Jharkhand High Court · (2005) 53 BLJR 2137 : (2005) 3 JCR 230
Penal Code, 1860 (IPC) — Section 148, 149, 307, 324
High Courts04 May 2005Allowed
Bijendra Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 278
High Courts04 May 2005Allowed
Awadh Singh Vs The Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2005) 106 FLR 499 : (2005) 2 JCR 474
High Courts04 May 2005Allowed
Sanjay Kumar Jha @ Sanjay Jha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 BLJR 1568
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 192(2), 202Penal Code, 1860 (IPC) — Section 120B, 387
High Courts03 May 2005Allowed
Sk. Chunia Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 4238 : (2005) 2 BLJR 1547 : (2005) 3 JCR 247
Penal Code, 1860 (IPC) — Section 376
High Courts02 May 2005Dismissed
Bharat Coking Coal Ltd. Vs Dwarika Dusadh @ Dwarika Ram and Others
Jharkhand High Court · (2006) 1 JCR 297
Mines Act, 1952 — Section 48Specific Relief Act, 1963 — Section 38
High Courts02 May 2005
Jamuna Prasad Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 144
High Courts29 Apr 2005Allowed
Deoraj Bartiya Vs Central Coal Field Limited and Others
Jharkhand High Court · (2005) 3 JCR 33
High Courts29 Apr 2005Allowed
Giriraj Prasad Agrawal and Others Vs Parwati Devi and Others and Kali Paharin and Others
Jharkhand High Court · (2005) ACJ 1626 : (2005) 3 ACC 559 : (2005) 2 BLJR 1446 : (2005) 2 JCR 523
Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 39Motor Vehicles Act, 1939 — Section 93, 94, 95, 95(1), 96