High Courts11 Mar 2005
Mangra Dhobi and Another Vs Khedua Baraik and Others
Jharkhand High Court · AIR 2006 Jhar 16 : (2005) 2 JCR 491
Evidence Act, 1872 — Section 50Limitation Act, 1963 — Article 59 , 65
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,273 of 1,479
High Courts11 Mar 2005Allowed
Dharma Devi and Others Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2005) 2 JCR 350
High Courts11 Mar 2005
Board for Industrial and Financial Reconstruction Vs Heavy Engineering Corporation Ltd.
Jharkhand High Court · (2005) 3 BLJR 1736 : (2005) 4 JCR 118
High Courts10 Mar 2005Dismissed
Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court, Bokaro Steel City and Others
Jharkhand High Court · (2005) 3 JCR 147
Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Mar 2005Dismissed
Ram Lakhan Mahto Vs Bihar Coking Coal Ltd. and Others
Jharkhand High Court · (2005) 4 JCR 129
Constitution of India, 1950 — Article 226
High Courts10 Mar 2005Allowed
Jadu Mahto and Another Vs State of Bihar and Others
Jharkhand High Court · (2005) 3 JCR 429
Criminal Procedure Code, 1973 (CrPC) — Section 144, 195, 195(1), 196, 340Penal Code, 1860 (IPC) — Section 192, 193, 420, 466, 467
High Courts10 Mar 2005Dismissed
M.P. Registrar and Others Vs State of Bihar and Another
Jharkhand High Court · (2005) 3 JCR 425
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 506
High Courts10 Mar 2005Dismissed
Gazi Md. Masud Alam and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 DMC 88 : (2005) 2 JCR 353
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 498A
High Courts09 Mar 2005
Deepak Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 BLJR 1747 : (2005) 4 JCR 120
Penal Code, 1860 (IPC) — Section 379
High Courts09 Mar 2005
Sourya Metals Limited Vs Jharkhand State Electricity Boards and Others
Jharkhand High Court · (2005) 4 JCR 140
High Courts09 Mar 2005
Indu Automobiles Vs The Managing Director, Steel Authority of India Ltd. Bokaro Steel Plant
Jharkhand High Court · (2005) 2 JCR 315
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts07 Mar 2005Allowed
Tirupati Products and Haji Shah Hussain Buksh Khand Sons Khan and Sons and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BLJR 806 : (2005) 2 JCR 212 : (2005) 3 RCR(Criminal) 495
Central Excise Rules, 1944 — Rule 44Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Drugs and Cosmetics Act, 1940 — Section 26A, 3
High Courts02 Mar 2005Allowed
Ashok Mehta and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 JCR 459
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 147, 148, 323, 325, 34
High Courts02 Mar 2005
Sutlej Construction Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 445
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts02 Mar 2005Dismissed
Hegal Hembram Vs State of Bihar and Others
Jharkhand High Court · (2005) 2 JCR 443
Constitution of India, 1950 — Article 226
High Courts02 Mar 2005Dismissed
Rungta Projects Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 617
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts02 Mar 2005
Rungta Projects Ltd. Vs Tenughat Vidyut Nigam Ltd. and Others
Jharkhand High Court · AIR 2006 Jhar 64 : (2005) 2 JCR 209 : (2005) 4 CivLJ 598 : (2005) CalWN 1084 : (2005) 3 ArbLR 182 : (2006) 1 AIRJharR 797 : (2005) 2 BLJR 1084
Arbitration and Conciliation Act, 1996 — Section 11, 11(11), 11(12), 11(6), 12Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 10
High Courts28 Feb 2005Dismissed
Budhan Sharma and Others Vs Nizam Sheikh
Jharkhand High Court · (2006) 3 JCR 143
High Courts28 Feb 2005Allowed
Sarswatia Devi and Another Vs Amrit Bhuiya
Jharkhand High Court · (2005) TLJhar 1 : (2005) 3 JCR 487 : (2005) 2 DMC 419
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Feb 2005Dismissed
Kalara Kharian and Others Vs Bhairo Nagasia @ Ganesh Nagesia and Others
Jharkhand High Court · (2005) 3 JCR 211
Chotanagpur Tenancy Act, 1908 — Section 71A