High Courts30 Mar 2005Allowed
Atul Mahto and Others Vs Jhunkibala Mahatawain and Others
Jharkhand High Court · (2005) 2 JCR 520
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,271 of 1,479
High Courts30 Mar 2005
Robin Tirkey Vs State of Jharkhand
Jharkhand High Court · (2005) 3 JCR 62
Bihar Police Manual, 1978 — Rule 663, 666Bihar Reorganisation Act, 2000 — Section 85Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts30 Mar 2005Dismissed
B.C.C.L. and Others Vs Gorakhnath Harijan
Jharkhand High Court · (2005) 3 LLJ 1119 : (2005) 2 JCR 324
High Courts30 Mar 2005
Emil Minz Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 JCR 553
Constitution of India, 1950 — Article 14
High Courts30 Mar 2005Dismissed
Bimal Kumar Bose Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2006) 1 JCR 417
Constitution of India, 1950 — Article 14, 16
High Courts30 Mar 2005Dismissed
Employees in relation to the Management of Bhowra Coke Plant of B.C.C.L. Vs Their Workmen being represented by Joint General Secretary, Bihar Colliery Kamgar Union
Jharkhand High Court · (2005) 2 JCR 280
High Courts30 Mar 2005Allowed
Seema Devi Vs State of Jharkhand and Others Ram Deo Sah Vs State of Bihar and Others State of Jharkhand and Others Vs Sumant Kumar and Others
Jharkhand High Court · (2005) 105 FLR 923 : (2005) 2 JCR 338
Bihar Police Manual, 1978 — Rule 661, 662, 663, 664Constitution of India, 1950 — Article 142
High Courts30 Mar 2005Dismissed
Raju Mahato Vs Birsa Agricultural University and Others
Jharkhand High Court · (2005) 2 JCR 568
Bihar Agriculture University Act, 1987 — Section 22, 22(12), 22(13)Constitution of India, 1950 — Article 14, 16Jharkhand Agricultural Universities Act, 2000 — Section 19(7), 22, 22(10), 36, 44(2)
High Courts29 Mar 2005
Kanchan Agrawala Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 341a
High Courts29 Mar 2005Dismissed
Dr. Subrato Kumar Gupta Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 138
High Courts29 Mar 2005Allowed
Dinesh Prasad Sahu and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 403
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(4), 482
High Courts25 Mar 2005
Nazma Khatoon, Displaced Footpath Shopkeepers Association and Devendra Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 587
High Courts23 Mar 2005Dismissed
Bipin Kumar Sinha and Others, Amarendra Kumar Singh and Another and Hari Madhaw Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 141
High Courts23 Mar 2005Allowed
Ishwar Lal Patel Vs Dhrub Nath Singh
Jharkhand High Court · (2006) 2 CCC 355 : (2005) 3 JCR 363
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts23 Mar 2005
Kanaklata Haldar Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 558
High Courts23 Mar 2005Dismissed
Hitesh Verma Vs State of Jharkhand
Jharkhand High Court · (2005) 2 DMC 443 : (2005) 3 JCR 495
Penal Code, 1860 (IPC) — Section 302, 304(A), 498(A)
High Courts22 Mar 2005Allowed
Dhirendra Kumar Banerjee and Others Vs State of Bihar and Another
Jharkhand High Court · (2005) CriLJ 4791 : (2005) 3 JCR 141a
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468
High Courts21 Mar 2005Dismissed
Ram Pravesh Singh and Others Vs J.S.E.B. and Others
Jharkhand High Court · (2005) 3 BLJR 1849 : (2005) 4 JCR 154
High Courts21 Mar 2005Dismissed
Md. Sadique Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 3 JCR 122a
Constitution of India, 1950 — Article 226
High Courts21 Mar 2005
Arun Refractories and Others Vs The Bihar State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 136