High Courts12 Jan 2004Allowed
Kiran Yadav Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 1711 : (2004) AIR Jhar HCR 967 : (2004) 1 EastCriC 629
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 48 of 50
High Courts12 Jan 2004Allowed
Bipat Mandal Vs State of Bihar
Jharkhand High Court · (2005) 2 JCR 485
Penal Code, 1860 (IPC) — Section 376
High Courts12 Jan 2004Dismissed
Sheo Narayan Singh Vs The Mining Area Development Authority and Others
Jharkhand High Court · (2004) 2 JCR 110
Constitution of India, 1950 — Article 226
High Courts12 Jan 2004Dismissed
Akhil Bharatiya Koyla Khan Bhavishya Nidhi Karmachari Sangh and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 461
Constitution of India, 1950 — Article 226
High Courts12 Jan 2004Allowed
Mahesh Thakur Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 502
Constitution of India, 1950 — Article 226
High Courts09 Jan 2004Dismissed
National Insurance Company Ltd. Vs Mostt. Anthonet D'Souza and Others
Jharkhand High Court · (2004) 3 ACC 774 : (2004) 3 JCR 262
Motor Vehicles Act, 1988 — Section 178
High Courts09 Jan 2004Dismissed
Aklesh Kumar Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 569
Constitution of India, 1950 — Article 226
High Courts09 Jan 2004
Cement Corporation of India Ltd. Vs Narula Trading Corporation and Others
Jharkhand High Court · (2004) 2 JCR 491
Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 226
High Courts09 Jan 2004Dismissed
Anil Kujur Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 495
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366A, 376
High Courts09 Jan 2004Dismissed
Sultan Ansari Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 512
Penal Code, 1860 (IPC) — Section 395
High Courts09 Jan 2004Allowed
Ram Vyas Mishra Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2004) 1 JCR 451
Constitution of India, 1950 — Article 226
High Courts09 Jan 2004Dismissed
Ravindra Prasad Vs Bokaro Steel Plant and Others
Jharkhand High Court · (2004) 52 BLJR 511 : (2004) 1 JCR 517
Constitution of India, 1950 — Article 226
High Courts08 Jan 2004
Dr. Sanjay Kumar Jha and Another Vs Shalini Jha and Another
Jharkhand High Court · (2004) 2 JCR 605
High Courts08 Jan 2004
Bharat Coking Coal Ltd. and Others Vs Basant Bhuiya
Jharkhand High Court · (2004) 2 JCR 112
High Courts08 Jan 2004Dismissed
Bashisth Narayan @ Bashisth Narain Prasad Vs A.K. Upadhyaya Administrator/Managing Director, BSRT and Another
Jharkhand High Court · (2004) CriLJ 1155 : (2005) 1 JCR 466
Contempt of Courts Act, 1971 — Section 19
High Courts08 Jan 2004Dismissed
Surjit Singh Malik Vs Asiatic Oxygen Ltd. and Others
Jharkhand High Court · (2005) 1 JCR 255
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11, Order 43 Rule 1
High Courts08 Jan 2004Dismissed
Rajesh Kumar Jha @ Raju Jha and Another etc. Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 500
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts07 Jan 2004Dismissed
Workman, Bachu Singh Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 1 JCR 415
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts07 Jan 2004Allowed
The Management of D.V.C. Vs Dwarika Mistry and Another
Jharkhand High Court · (2004) 1 JCR 652
Constitution of India, 1950 — Article 226
High Courts07 Jan 2004Dismissed
Mahabir Sao Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 651
Forest (Bihar Amendment) Act, 1990 — Section 52