High Courts20 Sept 2004
National Thermal Power Company Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 258
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2004
982 judgments · page 9 of 50
High Courts20 Sept 2004Allowed
Surendra Prasad Singh Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 64 : (2005) 1 RCR(Criminal) 647 : (2005) 25 AllIndCas 241 : (2004) 4 JCR 336
Criminal Procedure Code, 1973 (CrPC) — Section 457Prevention of Terrorism Act, 2002 — Section 55
High Courts20 Sept 2004Dismissed
Classic Automobiles and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 4 JCR 335
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts20 Sept 2004Dismissed
Ramendra Nath Sarkar Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 496
Bihar Pension Rules, 1950 — Rule 101Constitution of India, 1950 — Article 226
High Courts20 Sept 2004Dismissed
Civil Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 105 FLR 952 : (2005) 2 JCR 245
High Courts20 Sept 2004
Siban Kandulna @ Siban Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 73
Constitution of India, 1950 — Article 226
High Courts20 Sept 2004
Employer in relation to the Management of F.C.I. Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2005) 104 FLR 505 : (2004) 4 JCR 643
Constitution of India, 1950 — Article 226
High Courts20 Sept 2004Allowed
Ugra Narayan Jaiswal and Others Vs Ram Chandra Pandit and Another
Jharkhand High Court · (2004) 4 JCR 506
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 63
High Courts18 Sept 2004Dismissed
The State of Bihar Vs Suraj Nath Teli and Others
Jharkhand High Court · (2004) 3 BLJR 1669
Land Acquisition Act, 1894 — Section 18, 4
High Courts17 Sept 2004Allowed
Chittaranjan Sahay and Others Vs Ashutosh and Others Ashutosh and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 313
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts17 Sept 2004
Oriental Insurance Company Ltd. Vs Smt. Sanju Devi and Others
Jharkhand High Court · (2005) 2 ACC 531 : (2004) 3 BLJR 1903 : (2004) 4 JCR 312
High Courts17 Sept 2004Allowed
Udai Bhan Vs State of Bihar
Jharkhand High Court · (2004) 4 JCR 713
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7
High Courts17 Sept 2004
Saheen Saba Banoo Vs Md. Manzoor Alam
Jharkhand High Court · (2004) 3 BLJR 1896 : (2004) 4 JCR 646
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts17 Sept 2004
Aakrit Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 2316
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts16 Sept 2004Dismissed
Uma Shankar Prasad Srivastava Vs The Vinoba Bhave University and Others
Jharkhand High Court · (2006) 2 JCR 91a
High Courts16 Sept 2004Dismissed
Bhavneet Singh and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1550 : (2006) 2 JLJR 67 : (2005) 26 AllIndCaS 861
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 409, 420, 468, 469, 471
High Courts16 Sept 2004
Md. Muslim Ansari Vs Satya Narayan Dhudhani and Others
Jharkhand High Court · (2004) 4 JCR 319
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004
Jagarnath Gope Vs State of Jharkhand and Others
Jharkhand High Court · (2005) CriLJ 451 : (2005) 2 RCR(Criminal) 941 : (2005) 1 JCR 388
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004
Raj Kumar Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 692
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004
Rishi Cement Company Ltd., Chandra Roller Flour Mills Pvt. Ltd. and Premier Glass Industries Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 683
Constitution of India, 1950 — Article 226