High Courts14 Oct 2004
Nemi Chand Jain Vs State of Jharkhand
Jharkhand High Court · (2004) 3 BLJR 2100 : (2004) 4 JCR 781
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 6 of 50
High Courts12 Oct 2004Dismissed
Jamshed Hussain and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 DMC 616 : (2005) 1 JCR 39
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 323, 384, 498A
High Courts12 Oct 2004Dismissed
Hadi Ram Puran and Others Vs Haremohan Puran and Others
Jharkhand High Court · (2005) 1 JCR 12
High Courts11 Oct 2004
Yashoda Kumari (Smt.) Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 47
Constitution of India, 1950 — Article 226
High Courts07 Oct 2004
Mukteshwar Kumar Das and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 46
Constitution of India, 1950 — Article 226
High Courts07 Oct 2004Allowed
Shailesh Kumar Ganesh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 BC 252 : (2004) 3 BLJR 1905 : (2004) 4 JCR 546
Constitution of India, 1950 — Article 226
High Courts06 Oct 2004Allowed
Md. Ibrahim and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 306
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Oct 2004Dismissed
Mangal Gope and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 52
Constitution of India, 1950 — Article 226
High Courts06 Oct 2004
Bhim Mahto @ Bhim Lal Mahto Vs Budhan Mahto
Jharkhand High Court · (2005) 2 JCR 534
High Courts05 Oct 2004Dismissed
Gokuleshwar Banerjee Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 1535 : (2005) 1 Crimes 299 : 2005 AllCriLR 3 27 : (2004) 4 JCR 557
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7, 8
High Courts05 Oct 2004Allowed
State of Jharkhand and Others Vs Arjun Das
Jharkhand High Court · (2004) 3 BLJR 1998 : (2004) 4 JCR 535
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 12, 14, 15, 16Chotanagpur Tenancy Act, 1908 — Section 46
High Courts05 Oct 2004Dismissed
Kailash Prasad Saha @ Kalu Vs State of Jharkhand
Jharkhand High Court · (2004) 3 BLJR 1898 : (2005) CriLJ 400 : (2004) 4 JCR 540
Essential Commodities Act, 1955 — Section 7
High Courts05 Oct 2004Allowed
Neha Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 BLJR 1858 : (2004) 4 JCR 542
Bihar Reorganisation Act, 2000 — Section 72, 73Constitution of India, 1950 — Article 226
High Courts05 Oct 2004
Niroop Mohanty and Another and A.K. Choudhary Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 JCR 37 : (2005) 2 LLJ 207 : (2005) 104 FLR 729
Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 12(1), 18, 2, 22A
High Courts04 Oct 2004Dismissed
Panna Lal Chauhan Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 4 JCR 555
Hindu Marriage Act, 1955 — Section 9
High Courts01 Oct 2004Dismissed
Mahabir Sah @ Mahabir Prasad Sah Vs Tapan Saha
Jharkhand High Court · (2005) 1 BLJR 586 : (2005) 1 JCR 29
Succession Act, 1925 — Section 276, 63
High Courts01 Oct 2004Allowed
Naresh Kumar Gupta Vs Smt. Jyoti and Another
Jharkhand High Court · (2005) 2 DMC 66 : (2005) 1 JCR 22
Hindu Marriage Act, 1955 — Section 12(A), 13
High Courts01 Oct 2004Allowed
Sambat Singh Munda and Others Vs State of Bihar
Jharkhand High Court · (2005) CriLJ 1776 : (2004) 4 JCR 346
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Oct 2004Dismissed
Nous Kujur Vs Divisional Forest Officer, West Division and Others
Jharkhand High Court · (2005) 1 JCR 54
Bihar Land Reforms Act, 1950 — Section 3, 4Forest Act, 1927 — Section 29
High Courts01 Oct 2004Allowed
Sita Ram Agarwal and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 552
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 5, 6, 7