High Courts15 Jan 2004Dismissed
Michael Longa Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 149
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 47 of 50
High Courts15 Jan 2004Allowed
Smt. Mariyam Tirkey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 571
Constitution of India, 1950 — Article 226
High Courts14 Jan 2004Allowed
I.T.W. Signode India Ltd. (II) Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 212
Bihar Finance Act, 1981 — Section 43
High Courts14 Jan 2004Dismissed
Soban Sinku and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 1 JCR 577
Penal Code, 1860 (IPC) — Section 149, 201, 302, 307, 323
High Courts14 Jan 2004
I.T.W. Signode India Ltd. (I) Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 213 : (2007) 8 VST 182
Bihar Finance Act, 1981 — Section 43
High Courts14 Jan 2004Allowed
Bateshwar Singh and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 446
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts14 Jan 2004Dismissed
Kudrat Ansari and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 477
Arms Act, 1959 — Section 2, 2(1), 25(1), 27, 3Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts13 Jan 2004Dismissed
Banarsi Singh Vs State of Bihar
Jharkhand High Court · (2005) CriLJ 1532
Penal Code, 1860 (IPC) — Section 376
High Courts13 Jan 2004Dismissed
Mangra Indwar Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 2727 : (2004) AIR Jhar HCR 1646 : (2004) 1 EastCriC 648
Penal Code, 1860 (IPC) — Section 376
High Courts13 Jan 2004
Lakshman Yadav, Secretary, D.A.V. High School and Another Vs Parasnath Sharma and Others
Jharkhand High Court · (2004) 3 JCR 134
Constitution of India, 1950 — Article 226
High Courts13 Jan 2004Dismissed
Laldeo Mahto Vs State of Bihar
Jharkhand High Court · (2004) 2 DMC 41 : (2005) 3 RCR(Criminal) 906
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts13 Jan 2004Allowed
Navalki Yadav and Others Vs State of Bihar
Jharkhand High Court · (2005) CriLJ 3060
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts13 Jan 2004Allowed
Noor Alam Momin Vs State of Bihar
Jharkhand High Court · (2005) CriLJ 3065
Penal Code, 1860 (IPC) — Section 343, 366, 376
High Courts13 Jan 2004Allowed
Baida Ram and Another Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1923 : (2004) AIR Jhar HCR 1122 : (2004) 1 EastCriC 643
Penal Code, 1860 (IPC) — Section 376
High Courts13 Jan 2004
Jaddu Choudhary and Another Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 2144 : (2004) 3 RCR(Criminal) 639
Penal Code, 1860 (IPC) — Section 395
High Courts12 Jan 2004
National Textile Corporation (W.B.A.B. and O.) Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 BC 19 : (2005) 1 CTLJ 86 : (2004) 1 JCR 453
Constitution of India, 1950 — Article 226
High Courts12 Jan 2004
Gyannendra Kumar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 493
Constitution of India, 1950 — Article 226
High Courts12 Jan 2004
Manoj Kumar Mishra and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 366
Constitution of India, 1950 — Article 226
High Courts12 Jan 2004
Bijay Kumar Rai and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 528
Constitution of India, 1950 — Article 226
High Courts12 Jan 2004Allowed
Management of Regional Director, Animal husbandry Department Vs Jamil Akhtar and Others
Jharkhand High Court · (2004) 101 FLR 1075 : (2004) 2 JCR 62
Industrial Disputes Act, 1947 — Section 25F