High Courts21 Mar 2005Dismissed
The Management of Steel Authority of India Ltd., Bokaro Steel Plant Vs Workman Shri Jatlu Karamakar
Jharkhand High Court · (2005) 03 JH CK 0033
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,272 of 1,479
High Courts21 Mar 2005Dismissed
Anup Kishore Sharan Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 3677
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 465Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6
High Courts21 Mar 2005Dismissed
Saheb Ghosh and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 3 JCR 499
Penal Code, 1860 (IPC) — Section 395, 412
High Courts21 Mar 2005
Urmila Devi and Others Vs Smt. Sushila Devi and Another
Jharkhand High Court · (2005) 2 JCR 556
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14
High Courts18 Mar 2005Dismissed
Sahaju Mahto and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 498
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401High Court of Jharkhand Rules, 2001 — Rule 159Penal Code, 1860 (IPC) — Section 427, 448
High Courts18 Mar 2005
Gyanpati Kumari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 590
High Courts18 Mar 2005Allowed
Gopal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 588
Constitution of India, 1950 — Article 16
High Courts17 Mar 2005Dismissed
Indrajit Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 169
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 323, 380, 409
High Courts17 Mar 2005Allowed
Yugal Rajak Vs Eastern Coalfields Limited and Others
Jharkhand High Court · (2005) 3 JCR 25
Constitution of India, 1950 — Article 14, 311, 311(2)
High Courts17 Mar 2005Dismissed
Banshi Rawani Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2006) 1 JCR 418
High Courts16 Mar 2005
Binkatesh Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 122
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21
High Courts16 Mar 2005Dismissed
Kumud Baran Dutta Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 317
Bihar Saw Mills (Regulation) Act, 1990 — Section 13(1), 7(5)
High Courts15 Mar 2005Allowed
Maheshwari Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 149
Constitution of India, 1950 — Article 309
High Courts15 Mar 2005
Raja Ram Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 591
High Courts15 Mar 2005Allowed
Sahdeo Rai Vs State of Jharkhand
Jharkhand High Court · (2005) 3 JCR 492
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304(B), 306, 34
High Courts15 Mar 2005
Shaktinath Jha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 106 FLR 343 : (2005) 2 JCR 583
High Courts14 Mar 2005Dismissed
Nirmala Devi and Others Vs Sanjay Sharma and Others
Jharkhand High Court · (2005) 2 JCR 483
Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 65Santhal Parganas Settlement Regulations, 1872 — Regulation 5, 5A , 9
High Courts14 Mar 2005
Accountant General (A and E) Vs Madhusudan Ram Sahu
Jharkhand High Court · (2005) 2 JCR 349a
High Courts14 Mar 2005Dismissed
Employers in relation to the Management of Sudamdih Coal Washery of BCCL Vs Their Workmen being represented by Sri D. Mukherjee, Secretary, B.C.K. Union
Jharkhand High Court · (2005) 2 JCR 351
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Mar 2005Allowed
Kashinath Mahto Vs State of Bihar and Another
Jharkhand High Court · (2005) 3 JCR 494
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420