High Courts31 Aug 2004Dismissed
Ramavtar Mochi Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2004) 4 JCR 187
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 12 of 50
High Courts31 Aug 2004Allowed
Seshnath Singh and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 655
Constitution of India, 1950 — Article 226
High Courts31 Aug 2004Allowed
Ajay Kumar Dubey Vs Smt. Sushma Devi
Jharkhand High Court · (2005) 1 DMC 92 : (2004) 4 JCR 197
Hindu Marriage Act, 1955 — Section 12, 13(1)
High Courts31 Aug 2004Dismissed
Meena Devi and Another Vs Umesh Kumar Verma
Jharkhand High Court · (2004) 4 JCR 174
Hindu Marriage Act, 1955 — Section 13
High Courts31 Aug 2004Allowed
Bidesh Singh Vs Madhu Singh and Others
Jharkhand High Court · (2005) 1 JCR 173
Conduct of Elections Rules, 1961 — Rule 52(2), 56(2)Representation of the People Act, 1951 — Section 82, 86(4), 97
High Courts30 Aug 2004
Braj Kishore Mahatha Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 658b
Constitution of India, 1950 — Article 226
High Courts30 Aug 2004
Pawan Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 658
Constitution of India, 1950 — Article 226
High Courts30 Aug 2004Dismissed
N.K. Srivastava Vs Chairman, Coal India Ltd.
Jharkhand High Court · (2004) 4 JCR 747
High Courts30 Aug 2004
R.K. Construction Private Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 317
Constitution of India, 1950 — Article 226
High Courts30 Aug 2004Dismissed
Manoj Singh @ Manoj Kumar Singh and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 4 JCR 53
Penal Code, 1860 (IPC) — Section 297, 392, 411
High Courts30 Aug 2004Dismissed
Hare Krishna Dan @ Hare Kisto Dan Vs State of Bihar
Jharkhand High Court · (2005) CriLJ 1791 : (2005) 2 RCR(Criminal) 498 : (2005) 1 EastCriC 179 : (2005) 1 DMC 121
Penal Code, 1860 (IPC) — Section 302, 376
High Courts27 Aug 2004Allowed
Amar Tekriwal Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1811 : (2005) 4 EastCriC 162 : (2004) 4 JCR 570
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 406
High Courts26 Aug 2004Dismissed
Special Officer of Hazaribagh Municipality Vs Vijay Mahajan
Jharkhand High Court · (2004) 4 JCR 473
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Aug 2004Allowed
Md. Mulla Ansari @ Devruddin Ansari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 340
Constitution of India, 1950 — Article 226
High Courts26 Aug 2004Dismissed
Bihar State Housing Board (Now Jharkhand State Housing Board at Ranchi) and Others Vs Anirudh Kumar Sahu
Jharkhand High Court · (2004) 4 JCR 697
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Aug 2004Dismissed
Bihar State Housing Board (Now Jharkhand State Housing Board at Ranchi) and Others Vs Shakuntala Devi and Others
Jharkhand High Court · (2005) 1 JCR 540
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Aug 2004Allowed
Bhuneshwar Koeiry @ Bhuneshwar Mahto and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 138
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts26 Aug 2004Dismissed
Mathura Prasad Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 591
Constitution of India, 1950 — Article 226
High Courts25 Aug 2004
Balmiki Prasad Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 74
Constitution of India, 1950 — Article 226
High Courts25 Aug 2004Allowed
Dhibu Mahto Vs The Chairman, Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 744
Constitution of India, 1950 — Article 226