High Courts20 Jan 2005
Mahesh Chandra Verma Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 2 BLJR 896 : (2005) 105 FLR 204 : (2005) 1 JCR 428
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,280 of 1,479
High Courts20 Jan 2005Allowed
Akhil Kumar Sinha and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 3071 : (2005) 4 JLJR 323 : (2005) 3 JCR 437 : (2005) 2 EastCric 215
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 197(1), 239, 397Penal Code, 1860 (IPC) — Section 120B, 406, 408, 409, 466
High Courts20 Jan 2005
Jharkhand State Commercial Taxes Bar Association and Court on its own motion Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 523
Central Sales Tax (Jharkhand) Rules, 2006 — Rule 33Constitution of India, 1950 — Article 226
High Courts20 Jan 2005
Dr. (Mrs) Usha Nath Vs Ranchi Regional Development Authority and Others
Jharkhand High Court · (2005) 2 JCR 278
High Courts20 Jan 2005
Prodadi Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 230
High Courts19 Jan 2005Dismissed
Purshottam Dubey and Others Vs State of Bihar and Another
Jharkhand High Court · (2005) 2 BLJR 909 : (2005) 1 DMC 549 : (2005) 3 JCR 456
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts19 Jan 2005Dismissed
Deepika @ Sumitra Bhandari and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 3070 : (2005) 1 JLJR 514 : (2005) 1 JCR 403 : (2005) 2 EastCric 110 : (2005) 2 BLJR 914 : (2005) 28 AllIndCas 846
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts18 Jan 2005Allowed
Ram Kumar Singh Vs Smt. Moti Jhari Devi and Others
Jharkhand High Court · (2005) 1 JCR 484
Constitution of India, 1950 — Article 226
High Courts18 Jan 2005Allowed
State Bank of India Vs Braj Kishore Prasad and Others
Jharkhand High Court · (2005) 2 BC 571 : (2005) 1 JCR 521
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Jan 2005
Lakshmi Marandi Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 430
Constitution of India, 1950 — Article 226
High Courts14 Jan 2005
D.A.V. Public School Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 256
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts14 Jan 2005Dismissed
Bihar State Financial Corporation and Atma Ram Agarwal Vs Chotanagpur Minerals and Others
Jharkhand High Court · (2005) 2 BLJR 948 : (2005) 2 JCR 184
Civil Procedure Code, 1908 (CPC) — Section 96State Financial Corporations Act, 1951 — Section 29, 30
High Courts13 Jan 2005
Most. Kaushalya Devi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2005) 1 JCR 498
Constitution of India, 1950 — Article 226
High Courts13 Jan 2005Allowed
Ranchi University Grade-IV Staff Association and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BLJR 248 : (2005) 105 FLR 244 : (2005) 1 JCR 479
Jharkhand State Universities Act, 2000 — Section 67
High Courts13 Jan 2005Allowed
Baidyanath Thakur Vs Ranchi University and Others
Jharkhand High Court · (2005) 1 BLJR 242 : (2005) 1 JCR 414
Bihar State Universities Act, 1976 — Section 10, 2, 2(1)Constitution of India, 1950 — Article 226
High Courts13 Jan 2005
Fatik Chandra Dutta Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2005) 1 BLJR 298 : (2005) 105 FLR 200 : (2005) 1 JCR 411
Constitution of India, 1950 — Article 226Mines Act, 1952 — Section 40
High Courts13 Jan 2005
Pankaj Kumar Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2005 Jhar 88 : (2005) 1 JCR 407
Constitution of India, 1950 — Article 226
High Courts13 Jan 2005
Pratap Constructions Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BLJR 492 : (2005) 2 CTLJ 214 : (2005) 2 JCR 15
Constitution of India, 1950 — Article 14, 226, 32
High Courts13 Jan 2005
In Re: H.W. Builders Ltd.
Jharkhand High Court · (2005) 1 BLJR 416 : (2005) 1 JCR 499
High Courts13 Jan 2005Allowed
Mulla Ansari Vs Sk. Sattar and Others
Jharkhand High Court · (2005) 2 JCR 55
Constitution of India, 1950 — Article 226