High Courts11 Feb 2004Dismissed
Smt. Jharna Sharma Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 244
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 44 of 50
High Courts10 Feb 2004Dismissed
Chaturbhuj Pandit and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1812 : (2004) 2 JCR 77
Penal Code, 1860 (IPC) — Section 34, 436
High Courts10 Feb 2004Allowed
Kuber Chandra Das Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 4776 : (2004) AIR Jhar HCR 2944 : (2004) 2 Crimes 421 : 2004 JCR 2 88 : (2005) 1 RCR(Criminal) 905 : (2005) 2 AllCriLR 238
Penal Code, 1860 (IPC) — Section 366A, 376
High Courts10 Feb 2004Dismissed
Manas Kumar Mishra (II) Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 BLJR 1286 : (2004) 3 JCR 59
Constitution of India, 1950 — Article 226
High Courts10 Feb 2004
Nurjahan Khatoon and Others Vs The State of Jharkhand
Jharkhand High Court · (2004) CriLJ 3022 : (2004) AIR Jhar HCR 1878 : (2004) 2 EastCriC 117
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts10 Feb 2004Allowed
Birla Institute of Technology Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 BLJR 1321 : (2004) 2 JCR 260
Urban Land (Ceiling and Regulation) Act, 1976 — Section 12, 13, 33, 34, 6
High Courts10 Feb 2004
Manas Kumar Mishra (I) Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 74
Limitation Act, 1963 — Section 12
High Courts09 Feb 2004Allowed
Heavy Engineering Corporation Limited Vs Industrial Tribunal and Others
Jharkhand High Court · (2005) 2 LLJ 1031 : (2004) 2 JCR 551
Constitution of India, 1950 — Article 226
High Courts09 Feb 2004Dismissed
Eastern Tar Private Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 137 STC 263
Bihar Finance Act, 1981 — Section 2, 22, 23, 3, 6
High Courts06 Feb 2004Allowed
Vimla Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 83
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004
Dilip Kumar @ Dilip Kumar Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 58
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004
Jharkhand State Housing Board and Others Vs Dr. Parmanand Das Sharma and Others
Jharkhand High Court · (2004) 2 JCR 479
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004Dismissed
Md. Mahfooj Ansari Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1771 : (2005) 2 RCR(Criminal) 503 : (2004) 2 JCR 66
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Penal Code, 1860 (IPC) — Section 366
High Courts06 Feb 2004Allowed
Dipti Mookherjee and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 508
Urban Land (Ceiling and Regulation) Act, 1976 — Section 34
High Courts05 Feb 2004Dismissed
Md. Rizwan Vs Sardar Niranjan Singh and Another
Jharkhand High Court · (2004) 2 BLJR 1017 : (2004) 2 JCR 252
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Feb 2004Allowed
Associated Plates and Vessels (P.) Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 523
Constitution of India, 1950 — Article 226
High Courts05 Feb 2004Dismissed
Hameshwar Marandi Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 520
Constitution of India, 1950 — Article 226
High Courts05 Feb 2004Allowed
Prithvi Raj Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 522
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 115
High Courts05 Feb 2004
Gulab Mochi Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1759 : (2004) 2 Crimes 198 : (2004) 1 JCR 618
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 366, 366A, 376
High Courts05 Feb 2004Allowed
Nisha Sahay Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2004) 101 FLR 787 : (2004) 1 JCR 510
Constitution of India, 1950 — Article 226