High Courts23 Nov 2004Dismissed
Moti Jhari Devi (Smt.) and Others Vs Fertilizer Corporation of India Ltd.
Jharkhand High Court · (2005) 1 JCR 128
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 4 of 50
High Courts16 Nov 2004Dismissed
Ashok Kumar Mujoo and Others Vs The State of Jharkhand
Jharkhand High Court · (2005) CriLJ 1795 : (2005) 1 EastCriC 247
Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts10 Nov 2004
Adivasi Raksha Manch Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 260
High Courts09 Nov 2004
Gaur Karmkar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 BC 50 : (2005) 1 JCR 249
Constitution of India, 1950 — Article 226
High Courts08 Nov 2004
Mukhtar Ahmad @ Mokhtar Ahmad and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 2823 : (2006) 1 CurCriR 28 : (2005) 3 RecCriR 493 : (2005) 2 JLJR 758 : (2005) 1 JCR 485 : (2005) 2 EastCric 116
Criminal Procedure Code, 1973 (CrPC) — Section 407(1), 482Penal Code, 1860 (IPC) — Section 120B, 34, 379, 406, 467
High Courts08 Nov 2004Dismissed
Allahabad Bank and Another Vs MECON
Jharkhand High Court · AIR 2005 Jhar 54 : (2005) 2 BC 387 : (2005) 1 JCR 265
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, 34Contract Act, 1872 — Section 171, 73, 8
High Courts05 Nov 2004
Maheshwari Brothers Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2005 Jhar 42 : (2005) 1 BLJR 369 : (2005) 1 JCR 116
Bihar Minor Mineral Concession Rules, 1972 — Rule 40, 40(10)Constitution of India, 1950 — Article 226Jharkhand Minor Mineral Concession Rules, 2004 — Rule 55
High Courts05 Nov 2004
Angad Mehra Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 433
Constitution of India, 1950 — Article 226
High Courts05 Nov 2004Allowed
Sharda Construction Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 786
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts04 Nov 2004
Board for Industrial and Financial Reconstruction Vs Heavy Engineering Corporation Ltd. Heavy Engineering Corporation Ltd. Vs Board for Industrial and Financial Reconstruction and Others
Jharkhand High Court · (2005) 1 JCR 434
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004
Manbodh Mahto Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 1 JCR 238
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004
Chandreshwar Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 114
Bihar Pension Rules, 1950 — Rule 43
High Courts03 Nov 2004Dismissed
Paras Nath Upadhyay Vs Parvati Devi and Others
Jharkhand High Court · (2005) 1 JCR 115
Constitution of India, 1950 — Article 226
High Courts03 Nov 2004Allowed
Bharat Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 304
High Courts02 Nov 2004Allowed
Madho Mahto and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 392
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467
High Courts02 Nov 2004Dismissed
Rupesh Kumar and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1802 : (2005) 2 RCR(Criminal) 500 : (2005) 1 HinduLR 480 : (2005) 1 EastCriC 264 : (2005) 1 DMC 268 : (2005) 1 BLJR 389
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 304B, 328, 34
High Courts02 Nov 2004Allowed
Bansidhar Singh and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 310
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294A, 341, 467, 468
High Courts02 Nov 2004
Ekramul Haque and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 237
Criminal Procedure Code, 1973 (CrPC) — Section 323, 482Penal Code, 1860 (IPC) — Section 147, 307, 323, 325, 34
High Courts01 Nov 2004
Pankaj Mohan Bhuin Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 104 FLR 1109 : (2005) 1 JCR 263
Bihar Pension Rules, 1950 — Rule 27, 43
High Courts29 Oct 2004Allowed
Shri S.K. Toppo and Others Vs State of Bihar and Others
Jharkhand High Court · (2005) 1 BLJR 386
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 347, 352, 388, 448