High Courts22 Dec 2004Dismissed
The New India Assurance Co. Ltd. Vs Kuldeep Singh and Others
Jharkhand High Court · AIR 2007 Jhar 29 : (2007) 1 JCR 310
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 2 of 50
High Courts21 Dec 2004Allowed
Mohan Ram Vs Balram Ram
Jharkhand High Court · (2005) 1 BLJR 497 : (2005) 1 JCR 373 : (2005) 3 RCR(Civil) 134
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10
High Courts21 Dec 2004Allowed
Buta Rana Vs Mahmood Alam
Jharkhand High Court · (2005) 1 BLJR 233 : (2005) 1 JCR 369 : (2005) 2 RCR(Civil) 526
High Courts21 Dec 2004Allowed
Dinesh Kumar Mandal Vs Mina Devi and Others
Jharkhand High Court · AIR 2005 Jhar 77 : (2005) 1 BLJR 405 : (2005) 2 DMC 470 : (2005) 1 JCR 378
Hindu Marriage Act, 1955 — Section 13(1)
High Courts21 Dec 2004Dismissed
Ram Das Ray and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1764 : (2006) 4 EastCriC 446 : (2005) 1 BLJR 339 : (2005) 27 AllIndCas 749
Penal Code, 1860 (IPC) — Section 120B, 34, 384, 504
High Courts20 Dec 2004Dismissed
Shophia Khatoon and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 BLJR 890
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts17 Dec 2004Allowed
Sunita Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 DMC 96
Penal Code, 1860 (IPC) — Section 323, 325, 498A
High Courts16 Dec 2004
Court in its own motion Vs Satish Kumar and Others
Jharkhand High Court · (2005) 1 BLJR 515 : (2005) 1 JCR 292
High Courts16 Dec 2004
Pandey Pradip Nath Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BLJR 421 : (2005) 1 JCR 150
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 466, 468, 471
High Courts15 Dec 2004Allowed
Shree Ramdeobaba Steel Ltd. Pvt. and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 Crimes 646 : (2005) 1 BLJR 508 : (2005) 1 JCR 145
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Dec 2004Allowed
Kishun Gope Vs Food Corporation of India
Jharkhand High Court · (2006) 3 JCR 456
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10
High Courts14 Dec 2004
B. Kumar and Company Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BC 319 : (2005) 2 JCR 578
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9Constitution of India, 1950 — Article 226
High Courts14 Dec 2004Dismissed
Samrendra Choudhary Vs Heavy Engineering Corn. Ltd. and Others
Jharkhand High Court · (2005) 2 JCR 145
Constitution of India, 1950 — Article 226
High Courts13 Dec 2004Allowed
Tinku Kumar Prasad Vs The State of Jharkhand
Jharkhand High Court · (2005) CriLJ 3069 : (2005) 1 JLJR 326
Penal Code, 1860 (IPC) — Section 201, 302, 376(2)
High Courts13 Dec 2004Dismissed
Central Coalfields Ltd. and Others Vs Banshidhar Mishra and Others
Jharkhand High Court · (2005) 2 JCR 153
High Courts13 Dec 2004Dismissed
State of Jharkhand Vs Mithila Sahkari Grih Nirman Sahyog Samiti and Others
Jharkhand High Court · (2005) 2 BLJR 973 : (2005) 1 JCR 329
Bihar Land Reforms Act, 1950 — Section 4
High Courts09 Dec 2004
Shibu Soren (I) Vs State of Jharkhand
Jharkhand High Court · (2005) 1 JCR 160
Criminal Procedure Code, 1973 (CrPC) — Section 317
High Courts09 Dec 2004Dismissed
Engineering Projects (India) Ltd. Vs Branch Manager, Syndicate Bank and Others
Jharkhand High Court · (2005) 2 BC 607 : (2005) 1 JCR 127
Constitution of India, 1950 — Article 226
High Courts09 Dec 2004
Seba Agrawal (Smt.) and Others Vs Kapildeo Narain Agrawal and Others
Jharkhand High Court · (2005) 1 JCR 125
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts09 Dec 2004
Anant Kumar Sinha and Others Vs K.K. Rai and Others
Jharkhand High Court · (2005) 1 JCR 291