High Courts16 Sept 2004
Divakant Jha Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 688
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 10 of 50
High Courts16 Sept 2004Dismissed
State of Bihar Vs Suresh Prasad, Shyam Kishore Prasad and Smt. Sabita Devi
Jharkhand High Court · (2004) 4 JCR 484b
Bihar Land Acquisition Act, 1894 — Section 18
High Courts16 Sept 2004
Md. Imam Hussain Ansari Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 455 : (2005) 2 RCR(Criminal) 894 : (2005) MatLR 92 : (2005) 1 HinduLR 272 : (2005) 1 DMC 493
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Sept 2004
B.P. Singh and Others Vs State of Jharkhand
Jharkhand High Court · (2005) 3 JCR 138
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 205, 438Penal Code, 1860 (IPC) — Section 120B, 406, 407, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts15 Sept 2004Dismissed
Hari Narayan Mahli @ Hari Narayan Ram Mahli Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 BLJR 2098
Criminal Procedure Code, 1973 (CrPC) — Section 147
High Courts15 Sept 2004
Jyotindra Nath Ganju Saki Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 680
Constitution of India, 1950 — Article 226
High Courts15 Sept 2004Allowed
Tanuja Mishra Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 398
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Sept 2004Allowed
Mozaffar Alam Ansari @ M.A. Ansari Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1534 : (2005) BankJ 954 : (2005) 25 AllIndCas 807 : (2005) 2 AllCriLR 783 : (2005) 2 ALD(Cri) 4 : (2004) 3 BLJR 2052
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2004
Jagjit Singh Mann and Another and Ratan Chand Jain and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 75
Constitution of India, 1950 — Article 226
High Courts14 Sept 2004
Bhado Mahtawain Vs Managing Director, Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 299
Constitution of India, 1950 — Article 226
High Courts14 Sept 2004Allowed
Nathuni Ram Vs Raghupat Ram and Others
Jharkhand High Court · (2004) 4 JCR 477
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 156, 90
High Courts14 Sept 2004Dismissed
Deepak Kumar Lal Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 299 : (2005) 1 EastCriC 12 : (2005) 27 AllIndCas 226 : (2005) AIR Jhar HCR 2182 : (2004) 3 BLJR 2027
Penal Code, 1860 (IPC) — Section 323, 341, 376, 504, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts13 Sept 2004
Ashok Kumar Ram Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 690
Constitution of India, 1950 — Article 226
High Courts13 Sept 2004
Narendra Kumar Giri Vs Central Coal Field Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 764
Constitution of India, 1950 — Article 226
High Courts10 Sept 2004Dismissed
Smt. Urmila Devi Vs Smt. Gayatri Devi and Others
Jharkhand High Court · (2004) 3 BLJR 1714 : (2004) 4 JCR 181
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8), 2Evidence Act, 1872 — Section 116
High Courts10 Sept 2004Allowed
Udai Prakash Ojha @ Udai Ojha Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 4 Crimes 438 : (2005) 1 ALT(Cri) 13 : (2004) 4 JCR 192
Penal Code, 1860 (IPC) — Section 376
High Courts10 Sept 2004Dismissed
Mahendra Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 BLJR 1701 : (2004) 4 JCR 254
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(3),46(4A), 71AMadhya Pradesh Land Revenue Code, 1959 — Section 165(6)Limitation Act, 1963 — Section 27
High Courts10 Sept 2004Dismissed
Smt. Prabhawati Devi and Others, Smt. Annapurna Devi and Sachida Nand Lal Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 4 JCR 487
Bihar Land Acquisition Act, 1894 — Section 4
High Courts10 Sept 2004Dismissed
State of Bihar (Now Jharkhand) Vs Deo Sharan Prasad
Jharkhand High Court · (2004) 4 JCR 323
Land Acquisition Act, 1894 — Section 18, 23(2)
High Courts09 Sept 2004Dismissed
Shushila Devi Khandelwal and Others Vs Santulal Khandelwal and Another
Jharkhand High Court · (2004) 4 JCR 592
Income Tax Act, 1961 — Section 171