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
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,286 of 1,479
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
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