High Courts21 Apr 2005
Om Prakash Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 326
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,269 of 1,479
High Courts20 Apr 2005Allowed
Pradeep Kumar Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2006) 4 JCR 104
High Courts20 Apr 2005Allowed
Dhaneshwar Yadav Vs State of Bihar and Others
Jharkhand High Court · (2005) 3 JCR 502
Civil Services (Classification, Control and Appeal) Rules — Rule 52A
High Courts20 Apr 2005Allowed
Ram Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 3302 : (2005) 4 RCR(Criminal) 575 : (2005) 2 JLJR 564 : (2005) 3 JCR 476 : (2005) 2 EastCric 321 : (2005) 3 Crimes 258 : (2005) 32 AllIndCas 382 : (2005) AIR Jhar HCR 1473
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 202, 438, 438(2)Penal Code, 1860 (IPC) — Section 384, 420
High Courts20 Apr 2005Allowed
Shabra Khatoon and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 3292 : (2005) 3 EastCric 117 : (2005) 2 DMC 319 : (2005) 34 AllIndCas 884
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 227, 228, 238Penal Code, 1860 (IPC) — Section 120B, 306, 323, 34, 386
High Courts20 Apr 2005
Smt. Kaveri Roy and Another Vs Bhagmat Tudu and Others
Jharkhand High Court · (2005) 3 ACC 576 : (2005) 3 JCR 335
Motor Vehicles Act, 1988 — Section 168, 173
High Courts19 Apr 2005Dismissed
Anil Kumar and Niraj Nayan Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 162
High Courts19 Apr 2005Allowed
Ram Sumer Singh Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2005) 2 JCR 464
Constitution of India, 1950 — Article 14, 21
High Courts15 Apr 2005Dismissed
J.P. Steel Udyog Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 538
High Courts15 Apr 2005Allowed
Bhim Sen Mahato Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 105 : (2005) 3 JLJR 193 : (2006) 2 AIRJharR 600 : (2005) 3 JCR 163
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34
High Courts15 Apr 2005
Krishna Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 154
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts15 Apr 2005Dismissed
Associated Coke Plant Pvt. Ltd. Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2005) 2 JCR 550
High Courts15 Apr 2005Allowed
Narendra Butala Vs State of Jharkhand and Another
Jharkhand High Court · AIR 2005 Jhar 99 : (2005) 2 JCR 557
High Courts13 Apr 2005Allowed
Ram Deo Singh Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2005) 3 JCR 107 : (2005) 3 LLJ 467 : (2005) 106 FLR 598
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 5(1), 5A
High Courts13 Apr 2005Dismissed
D.A.V. High School Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 90 : (2005) 2 JLJR 513 : (2005) 3 JCR 111 : (2006) 2 AIRJharR 459
Constitution of India, 1950 — Article 226(3)
High Courts13 Apr 2005
Lakhan Chandra Pramanik and Others Vs Bihar State Housing Board and Another
Jharkhand High Court · (2005) 3 BLJR 1699 : (2005) 4 JCR 66
High Courts13 Apr 2005Allowed
Ashok Chandra Deogharia Vs Ranchi-Khunti Central Co-operative Bank Ltd. Main Branch and Others
Jharkhand High Court · (2005) 3 JCR 103
Constitution of India, 1950 — Article 14, 21, 311
High Courts13 Apr 2005
Central Coalfields Ltd. and Another Vs Techno Fuel (India) Ltd. and Others
Jharkhand High Court · (2005) 3 JCR 158
High Courts12 Apr 2005Dismissed
Tata B.P. Solar India Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 BC 267 : (2005) 3 JCR 161
High Courts12 Apr 2005Dismissed
Ghanshyam Dusadh and Others Vs Kishun Dusadh and Others
Jharkhand High Court · (2005) 3 JCR 160
Constitution of India, 1950 — Article 227