High Courts29 Jan 2004Allowed
Steel Authority of India Ltd. Vs Reliance Firebricks and Pottery Company Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 55
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 46 of 50
High Courts28 Jan 2004Dismissed
Punjab National Bank Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2004) 52 BLJR 647 : (2004) 2 JCR 328
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 5, 8Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3
High Courts28 Jan 2004Allowed
Veena Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 628
Constitution of India, 1950 — Article 226
High Courts27 Jan 2004Dismissed
Yakub Jojowar and Others Vs Steel Authority of India and Others
Jharkhand High Court · (2004) 1 JCR 649
Constitution of India, 1950 — Article 226
High Courts23 Jan 2004Allowed
Amit Raut Vs Kanhai Rout and Others
Jharkhand High Court · (2004) 2 JCR 603
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Jan 2004Dismissed
Murari Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 574 : (2004) 3 BC 84 : (2005) 1 CTLJ 79
Constitution of India, 1950 — Article 226
High Courts23 Jan 2004
Awar Abhiyanta Sangh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 541
Constitution of India, 1950 — Article 226
High Courts23 Jan 2004Dismissed
Chetna Mazdoor Sangh and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 LLJ 1137 : (2004) 101 FLR 786 : (2004) 1 JCR 498
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts23 Jan 2004
Pawan Biscuit Co. Pvt. Ltd., Kwality Refractories, Bhagwani Paper Product Pvt. Ltd. and Another, Raj Ceramics Pvt. Ltd. and Bharat Safety Glass Private Ltd. Vs Bihar State Electricity Board and Another
Jharkhand High Court · (2004) 1 JCR 499
Constitution of India, 1950 — Article 226
High Courts21 Jan 2004Allowed
Bharat Coking Coal Ltd. and Others Vs Ram Prakash Singh and Others, Amrendra Kumar Mishra and Others and Umesh Jha and Another
Jharkhand High Court · (2005) 1 JCR 529
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 162, 166, 21, 21A
High Courts20 Jan 2004Allowed
Kauleshwar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 124
Constitution of India, 1950 — Article 226
High Courts20 Jan 2004
Indian Drugs and Pharmaceuticals Ltd. Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 2 SLJ 60 : (2004) 3 JCR 231
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2, 3, 6
High Courts20 Jan 2004Dismissed
Employers in relation to the Management of Kusunda Colliery of Bharat Coking Coal Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. 2 and Another
Jharkhand High Court · (2004) 2 JCR 497
Constitution of India, 1950 — Article 226
High Courts20 Jan 2004Allowed
Ram Lakhan Mandal and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 3 Crimes 18 : (2005) 1 DMC 464 : (2005) 2 JCR 378
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Jan 2004
Smt. Leela Devi Vs Surya Narayan Dayal and Others Surya Narayan Dayal Vs Lila Devi and Others
Jharkhand High Court · (2004) 2 JCR 388
Hindu Succession Act, 1956 — Section 14, 19, 6
High Courts19 Jan 2004Allowed
Chandra Shekhar Choudhary Vs National Institute of Technology and Others
Jharkhand High Court · (2004) 1 JCR 535
Constitution of India, 1950 — Article 226
High Courts19 Jan 2004Allowed
Bibi Makho and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 107
Chotanagpur Tenancy Act, 1908 — Section 46, 71A, 72
High Courts19 Jan 2004Allowed
Savitri Bala Devi Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 567
Constitution of India, 1950 — Article 226
High Courts16 Jan 2004
Krishna Prasad Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 3 JCR 159
Constitution of India, 1950 — Article 226
High Courts16 Jan 2004Dismissed
Sharda Construction Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 494
Constitution of India, 1950 — Article 226