High Courts09 Dec 2004
Shibu Soren (II) Vs State of Jharkhand
Jharkhand High Court · (2005) 1 JCR 161
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 3 of 50
High Courts09 Dec 2004Dismissed
Employers in relation to the Management of Kessurgarh Colliery of B.C.C.L. Vs The Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2005) 1 JCR 239
Constitution of India, 1950 — Article 226
High Courts08 Dec 2004Dismissed
Ugra Narayan Jaiswal Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 331
Constitution of India, 1950 — Article 226
High Courts07 Dec 2004
Jasoda Beldarin Vs B.C.C.L. and Others
Jharkhand High Court · (2005) 1 BLJR 804 : (2005) 1 JCR 322
Constitution of India, 1950 — Article 226
High Courts01 Dec 2004Allowed
Babli Mahtain and Others Vs Goti Singh
Jharkhand High Court · (2005) 2 BLJR 981 : (2005) 1 JCR 261
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Dec 2004Dismissed
Binay Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 147
Constitution of India, 1950 — Article 226
High Courts01 Dec 2004Dismissed
Krishna Mohan Prasad Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2005) 1 JCR 111
Constitution of India, 1950 — Article 226
High Courts01 Dec 2004Dismissed
Ranchi Refractories Vs Regional Director, Employees State Insurance and Others
Jharkhand High Court · (2005) 2 LLJ 916 : (2005) 105 FLR 547 : (2005) 2 JCR 100
Employees State Insurance Act, 1948 — Section 45C, 45G
High Courts30 Nov 2004Allowed
Devanti Devi Vs Rupan Tanty and Another
Jharkhand High Court · AIR 2005 Jhar 49 : (2005) 1 BLJR 351 : (2005) 2 CivCC 632 : (2005) 1 JCR 158 : (2005) 2 RCR(Civil) 525
Hindu Marriage Act, 1955 — Section 10, 13
High Courts25 Nov 2004Dismissed
Dhaneshwar Kumbhakar Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 2312 : (2005) 1 JLJR 242 : (2005) 1 JCR 119 : (2005) 1 EastCriC 517 : (2005) 2 CurCriR 19
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)
High Courts25 Nov 2004Allowed
Iris Electronics (India) Pvt. Ltd. Vs State of Jharkhand and Others Eastern Food Industries Pvt. Ltd., its though Managing Director Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BLJR 581 : (2005) 1 JCR 130
Bihar Reorganisation Act, 2000 — Section 84, 85
High Courts25 Nov 2004
Madan Lal Rai Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 1 JCR 432
Constitution of India, 1950 — Article 226
High Courts25 Nov 2004Dismissed
Jharkhand (Bihar) State Electricity Board and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 241
High Courts25 Nov 2004Allowed
Surendra Murmu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 1 BLJR 95 : (2005) 1 JCR 233
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 302, 324
High Courts24 Nov 2004
Giriraj Prasad Agrawal Vs Parwati Devi and Others and Kali Paharin and Others
Jharkhand High Court · (2005) 1 BLJR 399 : (2005) 1 JCR 258b
Motor Vehicles Act, 1988 — Section 123
High Courts24 Nov 2004Allowed
State of Bihar, Political Deptt. (General and Transport) and Others Vs Hindustan Steel Works Construction Ltd.
Jharkhand High Court · (2005) 1 BLJR 392 : (2005) 1 JCR 138
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts24 Nov 2004Allowed
Pushpa Kumari (Smt.) Vs Parichhit Pandey @ Ashutosh Pandey and Another
Jharkhand High Court · (2005) 1 BLJR 486 : (2005) 1 JCR 134 : (2005) 3 RCR(Civil) 131
Hindu Marriage Act, 1955 — Section 9
High Courts24 Nov 2004Allowed
Badri Prasad Agarwalla and Others Vs Rabindra Nath Keshri
Jharkhand High Court · (2005) 2 JCR 152
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Limitation Act, 1963 — Article 137
High Courts24 Nov 2004Dismissed
Ramesh Gandhi Vs State of Bihar and Another
Jharkhand High Court · (2005) CriLJ 2818 : (2005) 2 JLJR 595 : (2005) 1 JCR 286 : (2005) 1 EastCriC 538 : (2005) 1 BLJR 511
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 379, 420, 468
High Courts24 Nov 2004Dismissed
Kamla Devi Vs State of Jharkhand
Jharkhand High Court · (2005) 1 BLJR 102
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)