High Courts23 Sept 2004
Jain Petrol Supply Company and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 291
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 8 of 50
High Courts23 Sept 2004Allowed
Nand Kishore Singh Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 389 : (2005) 1 DMC 666 : (2004) 4 JCR 572
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts22 Sept 2004Dismissed
Rupinder Singh Nagpal Vs Bank of India and Others
Jharkhand High Court · (2005) 2 JCR 72
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Dismissed
Kirtan Mahto and Another Vs State of Jharkhand
Jharkhand High Court · (2005) 1 JCR 42
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts22 Sept 2004Dismissed
Raj Kumar Rai Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 342
High Courts22 Sept 2004Allowed
Indian School of Mines (I.S.M.) Vs Dr. Mrs. Nupur Chandan and Others
Jharkhand High Court · (2004) 4 JCR 301
High Courts22 Sept 2004Dismissed
Smt. Archana Gupta Vs Sheo Shankar Srivastava and Others
Jharkhand High Court · (2004) 4 JCR 589
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Dismissed
Akhileshwar Singh and Another Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2005) 104 FLR 261 : (2004) 4 JCR 582
High Courts22 Sept 2004Allowed
Subhas Oraon @ Tehna and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 3 BLJR 1889
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Sept 2004
Rajendra Yadav and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1792 : (2005) 1 EastCriC 275 : (2005) 1 BLJR 610
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 323, 354, 376, 448, 504
High Courts22 Sept 2004Dismissed
Shyamal Kumar Ghosal Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 267
High Courts22 Sept 2004Dismissed
Ramesh Kumar Jain Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 1549
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts22 Sept 2004Allowed
The Commandant, CISF Vs Deep Singh and Others
Jharkhand High Court · (2004) 4 JCR 494
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004
Ram Surat Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 367
High Courts21 Sept 2004
Rajendra Kumar Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 1 JCR 314
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Allowed
Dr. Miss Sudha Jhingon Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 3 BLJR 1856 : (2005) CriLJ 62 : (2005) 1 LLJ 903 : 2005 LabLJ 1 903 : (2005) 104 FLR 503
Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 2, 22
High Courts21 Sept 2004Dismissed
P. Chanda Rao @ Doly Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 584 : (2005) 3 RCR(Criminal) 52
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Dismissed
Hari Narayan Mahli @ Hari Narayan Ram Mahli Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 784
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 147
High Courts21 Sept 2004Dismissed
Shiv Shankar Prasad Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 333
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Allowed
New India Assurance Company Ltd. Vs Pawan Transport Corporation and Another
Jharkhand High Court · AIR 2005 Jhar 44 : (2006) ACJ 828 : (2005) 1 ACC 631 : (2005) 1 JCR 107 : (2005) 2 RCR(Civil) 522
Carriers Act, 1865 — Section 6