High Courts07 Jan 2004
Karnal Ranjit Kumar Sinha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 2145 : (2004) 1 BLJR 571 : (2004) 2 DMC 16
Penal Code, 1860 (IPC) — Section 257(1)
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 49 of 50
High Courts07 Jan 2004Dismissed
Deepak Nag and Others and Sheo Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 647
Constitution of India, 1950 — Article 226
High Courts07 Jan 2004Dismissed
Nand Kishore Prasad Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 648
Constitution of India, 1950 — Article 226
High Courts07 Jan 2004
Samsuddin Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 650
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Dismissed
Uranium Corporation of India Ltd. Vs The Presiding Officer, Central Govt. Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2004) 1 JCR 463
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(2A)
High Courts06 Jan 2004
Kisto Pada Pramanik and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 445
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A
High Courts06 Jan 2004Allowed
Dwarika Mandal @ Dwarika Sunil Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 443
Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Dismissed
Kedar Nath Jha Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 1 JCR 661
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Dismissed
Mahendra Prasad Yadav and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 1492 : (2005) 2 EastCric 278
Penal Code, 1860 (IPC) — Section 103, 302, 304, 304II, 307
High Courts06 Jan 2004Allowed
Sukhi Ram Lohar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 1150 : (2005) 2 EastCric 286
Penal Code, 1860 (IPC) — Section 300
High Courts06 Jan 2004Dismissed
Abdul Azim Ansari Vs Heavy Engineering Corporation Ltd. and Another
Jharkhand High Court · (2004) 1 JCR 657
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Allowed
Bhola Nath Pattanayak Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 642
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Allowed
Ram Ballabh Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 643
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Dismissed
Shatrughan Singhal Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 720
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Allowed
Ramesh Singh and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) CriLJ 1201 : (2005) 2 EastCric 299
Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2004Dismissed
Jawahar Prasad Vs State of Jharkhand/Bihar and Others
Jharkhand High Court · (2004) 1 JCR 417
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Allowed
Jharkhand State Housing Board and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BLJR 710 : (2004) 1 JCR 429
Chotanagpur Tenancy Act, 1908 — Section 83, 84, 90
High Courts06 Jan 2004
Md. Zaki Ahmad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 431
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Dismissed
Heavy Engineering Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 1 JCR 435
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Dismissed
Mahejabeen Vs State of Bihar and Others
Jharkhand High Court · (2004) 1 JCR 439
Constitution of India, 1950 — Article 226