High Courts29 Apr 2005
Jharkhand Kerosene Dealers' Association Vs The State of Jharkhand and Others All India Kerosene Oil Dealers' Federation Vs The State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BLJR 1492 : (2005) 3 JCR 151
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,268 of 1,479
High Courts29 Apr 2005
Dyanand Mahto Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2005) 3 JCR 325
High Courts28 Apr 2005
Binay Kumar Pore Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 3 BLJR 1738 : (2005) 4 JCR 121
High Courts28 Apr 2005
B.I.F.R. Vs H.E.C. Ltd. H.E.C. Ltd. Vs B.I.F.R. and Others
Jharkhand High Court · (2005) 53 BLJR 2158 : (2005) 3 JCR 345
High Courts28 Apr 2005Allowed
Bhola Mahto Vs Nirpath Mahto and Others
Jharkhand High Court · (2005) 3 JCR 340
High Courts28 Apr 2005Allowed
Sudhir Mandal Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 BLJR 1438 : (2005) 3 JCR 214
Penal Code, 1860 (IPC) — Section 342, 376
High Courts28 Apr 2005
Niranjan Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2006) CriLJ 301 : (2005) 3 EastCric 501 : (2005) 4 CurCriR 319 : (2005) 36 AllIndCas 332 : (2005) AIR Jhar HCR 2184
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 407, 420
High Courts28 Apr 2005Allowed
Ladhu Lakra Vs State of Bihar
Jharkhand High Court · (2006) 1 JCR 410
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 319Evidence Act, 1872 — Section 3
High Courts28 Apr 2005Allowed
Narsingh Jha, "Keshri" Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 95
High Courts28 Apr 2005Dismissed
Kausik Sinha and Another Vs State of Bihar and Another
Jharkhand High Court · (2005) CriLJ 4789 : (2006) 1 DMC 97 : (2005) 4 JCR 219
Criminal Procedure Code, 1973 (CrPC) — Section 202, 210, 210(1), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 326, 34, 406, 498A
High Courts28 Apr 2005Dismissed
Ajit Paswan and Another Vs State of Jharkhand
Jharkhand High Court · (2005) 53 BLJR 1729
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 109, 376
High Courts27 Apr 2005Dismissed
Goyel Brothers Ghatsila Vs State of Jharkhand
Jharkhand High Court · (2005) 2 JCR 457
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts27 Apr 2005Dismissed
Kartik Prasad Vs Parsadi Pandit
Jharkhand High Court · (2006) 1 CCC 323 : (2005) 3 JCR 319
Bihar Bhoodan Yagna Act, 1954 — Section 11, 14Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts27 Apr 2005
Eastern India Cements Private Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 334
High Courts26 Apr 2005
Banshi Mahto and Others Vs Deputy Commissioner and Another
Jharkhand High Court · (2005) 2 BLJR 843 : (2005) 3 JCR 119
Civil Procedure Code, 1908 (CPC) — Section 110Land Acquisition Act, 1894 — Section 54
High Courts22 Apr 2005
Bishnu Dayal Gupta and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 BC 459 : (2005) 4 JCR 392
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 137, 138Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Apr 2005Dismissed
Krishna Chandra Das Vs Government of India and Others
Jharkhand High Court · (2005) 3 JCR 336
Fundamental Rules — Rule 56
High Courts21 Apr 2005Allowed
Shiv Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 376
High Courts21 Apr 2005Dismissed
Sant Lal Roy and etc. Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 3668
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239Prevention of Corruption Act, 1988 — Section 13, 7
High Courts21 Apr 2005
Sant Lal Sahini Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2005) 3 JCR 27