High Courts24 Feb 2004
(Dr.) Lalit Minz and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 181
Rajendra Institute of Medical Sciences Act, 2002 — Section 29, 30
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 42 of 50
High Courts23 Feb 2004Allowed
Arjun Prasad Sinha Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 254
Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2004
Lalan Prasad Yadav Vs State of Bihar and Others
Jharkhand High Court · (2005) 2 JCR 79
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004Dismissed
Association of Retired Employees of Coal Association Vs Coal India Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 30
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004Dismissed
Dukhilal Sao Vs The State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 190
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19(1)Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2004Allowed
Feroza Khatoon and Others Vs Shiv Munda and Another
Jharkhand High Court · (2004) 2 JCR 549
High Courts23 Feb 2004
New India Assurance Co. Ltd. Vs Smt. Ramanti Devi and Others
Jharkhand High Court · (2004) 3 JCR 158
Central Motor Vehicles Rules, 1989 — Rule 9(3)
High Courts23 Feb 2004Allowed
Om Prakash Kapoor Vs State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2004) CriLJ 3229 : (2004) AIR Jhar HCR 1990 : (2004) 23 AllIndCas 547 : (2004) 4 BankCas 431 : (2004) 2 BLJR 1282 : (2004) 3 CurCriR 519 : (2004) 2 EastCriC 277 : (2005) 1 CivLJ 294 : (2005) BankJ 121 : (2005) 1 BankCLR 592 : (2004) 4 BC 43
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Feb 2004Dismissed
Moti Picture Palace and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 541 : (2009) 20 VST 743
Bihar Entertainment Tax Act, 1948 — Section 3BConstitution of India, 1950 — Article 226
High Courts20 Feb 2004Allowed
Sakur Ansari Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 2 JCR 319
Constitution of India, 1950 — Article 226
High Courts20 Feb 2004Allowed
Moti Raj Devi and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 94
Bihar Pension Rules, 1950 — Rule 43(B)Constitution of India, 1950 — Article 226
High Courts20 Feb 2004Allowed
Gayatri Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 192
Bihar Home Guards Act, 1947 — Section 12, 13, 3, 6, 9Bihar Home Guards Rules, 1953 — Rule 19, 21Constitution of India, 1950 — Article 14
High Courts20 Feb 2004Allowed
Prasenjit Ghosh Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 201
Bihar Service Code, 1952 — Rule 97
High Courts20 Feb 2004Dismissed
Rajesh Kumar Trivedi Vs State of Bihar and Others
Jharkhand High Court · (2004) 101 FLR 1148 : (2004) 2 JCR 33
Constitution of India, 1950 — Article 226
High Courts20 Feb 2004Allowed
Kishore Kumar Sinha and Others, Mrs. Putul Shome, Joseph Hembrom and Shanti Kachhap and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BLJR 754 : (2004) 2 JCR 50
Constitution of India, 1950 — Article 226
High Courts20 Feb 2004Allowed
Shiv Kumar Sharma Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 2143 : (2005) 1 DMC 232
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420
High Courts19 Feb 2004Allowed
Hari Dada Singh Munda and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 2 JCR 352
Penal Code, 1860 (IPC) — Section 149, 302
High Courts19 Feb 2004Dismissed
Shiv Kumar Vishwakarma Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 476
Contempt of Courts Act, 1971 — Section 12
High Courts19 Feb 2004
Sachindra Nath Mandal and Others Vs State of Jharkhand and Others Raj Kishore Yadav Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 36
Contempt of Courts Act, 1971 — Section 2
High Courts19 Feb 2004Allowed
Smt. Santoshi Devi @ Madhuri Devi Vs Sri Sadanand Das Goswami
Jharkhand High Court · (2004) 2 DMC 301 : (2004) 2 JCR 194
Hindu Marriage Act, 1955 — Section 12(1), 13(1), 23