High Courts18 Feb 2004
Prahalad Ram and Others Vs Rajendra Ram and Others
Jharkhand High Court · (2006) 1 JCR 173
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 43 of 50
High Courts17 Feb 2004Dismissed
Dilip Kumar Jha and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1783 : (2004) 2 Crimes 411 : (2004) 2 JCR 156
Penal Code, 1860 (IPC) — Section 324, 342, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Feb 2004Dismissed
Awadh Kishore Sahay Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 1 BLJR 700 : (2004) 2 JCR 74
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 18
High Courts17 Feb 2004Allowed
Manoj Kumar Munda Vs The State of Bihar
Jharkhand High Court · (2004) 1 JCJR 226 : (2004) CriLJ 3431 : (2004) AIR Jhar HCR 1923 : (2004) 2 CurCriR 273 : (2005) 4 JLJR 388 : (2005) 2 JCR 387
Penal Code, 1860 (IPC) — Section 366
High Courts16 Feb 2004Allowed
Jitan Mahto and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 497
Constitution of India, 1950 — Article 226
High Courts16 Feb 2004Dismissed
Smt. Vijay Laxmi and Others Vs Smt. K. Simachalan @ Simachalan
Jharkhand High Court · AIR 2005 Jhar 8 : (2004) 2 JCR 641
Succession Act, 1925 — Section 372, 373(3)
High Courts16 Feb 2004Dismissed
Society for Rural Industrialization TDC-TRC Network and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 JCR 84
Constitution of India, 1950 — Article 226
High Courts16 Feb 2004
Tata Engineering and Locomotive Company Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 2 JCR 132
Constitution of India, 1950 — Article 226
High Courts16 Feb 2004
Indra Narayan Mahato Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 53
Constitution of India, 1950 — Article 226
High Courts16 Feb 2004
Steel City Beverages Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 JCR 258
Telegraph Act, 1885 — Section 7B
High Courts16 Feb 2004
Management of Usha Breco Ltd. Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2004) 3 LLJ 1048 : (2004) 102 FLR 690 : (2004) 3 JCR 149
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A)
High Courts13 Feb 2004Dismissed
Chittaranjan Chaturvedi Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 360
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Dismissed
(Smt.) Yamuna Mandal and Others Vs Kameshwar Mandal and Others
Jharkhand High Court · (2004) 2 JCR 165
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Feb 2004Dismissed
Raj Kumar Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 65
Constitution of India, 1950 — Article 226
High Courts12 Feb 2004Allowed
Md. Ishaque Vs Krishna Mohan Singh @ Lalan Singh and Others
Jharkhand High Court · (2004) 3 JCR 73
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
High Courts12 Feb 2004Dismissed
Khatoon Bibi and Others Vs State of Bihar
Jharkhand High Court · (2004) 1 JCJR 223 : 2004 AIRKantHCR 0 1795 : (2004) 1 BLJR 792 : (2004) 1 CurCriR 489 : (2005) 4 JLJR 421 : (2005) 30 AllIndCas 696 : (2004) CriLJ 3017 : (2005) 2 JCR 384
Penal Code, 1860 (IPC) — Section 304B
High Courts11 Feb 2004
Saket Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 273
High Courts11 Feb 2004Allowed
Steel Authority of India Limited Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) LLR 680 : (2004) 2 BLJR 1025 : (2004) 101 FLR 543 : (2004) 2 JCR 188 : (2004) 3 LLJ 206
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 33(2)
High Courts11 Feb 2004
Ragini Prasad and Others Vs Ranchi Regional Development Authority and Another
Jharkhand High Court · (2004) 1 JCR 616
Regional Development Authority Act, 1981 — Section 2, 37
High Courts11 Feb 2004Dismissed
Sushila Devi Kejriwal Vs Oriental Insurance Company Ltd. and Another
Jharkhand High Court · (2004) 2 ACC 162 : AIR 2004 Jhar 108 : (2004) AIR Jhar HCR 1621
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9