COURT ARCHIVE

Jharkhand High Court judgments, 2004

982 judgments · page 5 of 50

High Courts29 Oct 2004

Brajesh Bahadur Singh, S.D.J.M. Vs State of Jharkhand

Jharkhand High Court · (2005) CriLJ 1558 : (2005) 2 JLJR 655 : (2005) 1 JCR 309 : (2005) 1 EastCriC 548 : (2005) 1 CurCriR 314

Criminal Procedure Code, 1973 (CrPC) — Section 395

High Courts29 Oct 2004

Sonaram Hansda Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 35

Constitution of India, 1950 — Article 226

High Courts29 Oct 2004Dismissed

Chandranidhi Merchandise Pvt. Ltd. and Others Vs Central Coalfields Ltd. and Others

Jharkhand High Court · (2005) 1 JCR 19

Constitution of India, 1950 — Article 226

High Courts29 Oct 2004Allowed

Sailesh Bhardwaj Sharma @ Sailesh Bhardwaj and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 1 DMC 202

Penal Code, 1860 (IPC) — Section 120B, 406, 420, 498A

High Courts29 Oct 2004Allowed

Sailesh Bhardwaj Sharma alias Shailesh Bhardwaj and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2005) CriLJ 1763 : (2005) 2 JLJR 652 : (2005) 1 JCR 308 : (2005) 1 EastCriC 547 : (2005) 1 DMC 202

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 498A

High Courts29 Oct 2004

Yogesh Chandra Verma Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 50

Bihar Pension Rules, 1950 — Rule 27, 43Constitution of India, 1950 — Article 226

High Courts29 Oct 2004Allowed

Radhey Shyam Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 60

Constitution of India, 1950 — Article 226

High Courts29 Oct 2004

Lakshman Vishwakarma and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 4 JCR 785

Criminal Procedure Code, 1973 (CrPC) — Section 320(6), 401Penal Code, 1860 (IPC) — Section 147, 148, 323, 324

High Courts29 Oct 2004

Ache Lal Napit Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2004) 4 JCR 782

Constitution of India, 1950 — Article 226

High Courts29 Oct 2004

Neemi Chand Agarwal Vs Jharkhand State Electricity Board and Others Chotanagpur Small Scale Industries Association and Another Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2004) 4 JCR 778

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49

High Courts29 Oct 2004Allowed

Jai Jyoti Kishore Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 4 JCR 769

Constitution of India, 1950 — Article 22

High Courts18 Oct 2004Allowed

Naresh Kumar Gupta Vs Smt. Jyoti and Another

Jharkhand High Court · (2004) 3 BLJR 2041

Hindu Marriage Act, 1955 — Section 12(A), 13

High Courts15 Oct 2004Allowed

A. Naresh Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 2 LLJ 1077 : (2005) 2 BLJR 961 : (2005) 104 FLR 1030 : (2005) 1 JCR 256

Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 12(1), 18Minimum Wages Rules, 1951 — Rule 21(4), 22, 25(2), 26(1), 26(2)

High Courts15 Oct 2004Dismissed

Lemos Cements Ltd. and Others Vs Dinesh Kumar Saraf and Another

Jharkhand High Court · (2005) 1 BLJR 519 : (2005) 1 JCR 154

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 403, 406, 420

High Courts15 Oct 2004

Radha Govind Singh Nagesh and Others Vs Md. Anjar and Others National Insurance Company Ltd. and Others Vs Radha Govind Singh Nagesh and Others

Jharkhand High Court · (2006) ACJ 557 : (2005) 1 ACC 283 : (2005) 1 JCR 1

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts15 Oct 2004

Amar Nath Maheshwari @ Amar Nath Mahesh and Baldeo Prasad Vs Union of India (UOI) and Others

Jharkhand High Court · (2005) 1 BLJR 381 : (2005) 1 JCR 6

Constitution of India, 1950 — Article 226

High Courts15 Oct 2004

Chotanagpur Small Scale Industries Association Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 10

Constitution of India, 1950 — Article 226

High Courts15 Oct 2004

State of Bihar Vs Rameshwar Lal Agarwal and Another

Jharkhand High Court · (2005) 1 BLJR 366 : (2005) 1 JCR 252

Land Acquisition Act, 1894 — Section 18, 51A

High Courts15 Oct 2004

Didar Singh Vs State of Jharkhand

Jharkhand High Court · (2006) CriLJ 1594 : (2006) 1 JLJR 76 : (2006) 1 JCR 283 : (2006) 1 BLJR 169 : (2006) 1 AIRJharR 295

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 437(6)Penal Code, 1860 (IPC) — Section 386, 387, 419, 420

High Courts14 Oct 2004

Maharani Fuels Pvt. Ltd. Vs Coal India Ltd. and Others

Jharkhand High Court · (2005) 1 JCR 49

Constitution of India, 1950 — Article 226