High Courts30 Sept 2004Dismissed
State of Bihar Vs Salim Khalifa
Jharkhand High Court · (2005) 2 JCR 69
Land Acquisition Act, 1894 — Section 18, 23(2), 28
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,288 of 1,479
High Courts30 Sept 2004Dismissed
State of Bihar Vs Mostt. Yasoda Kuar and Others
Jharkhand High Court · (2005) 1 BLJR 602 : (2005) 1 JCR 250
Land Acquisition Act, 1894 — Section 18
High Courts30 Sept 2004Dismissed
Rakesh Jain Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 2124 : (2006) 2 BankCLR 341 : (2005) 1 JLJR 81 : (2005) 2 BankCas 520 : (2005) 25 AllIndCas 236 : 2005 AllCriLR 3 414 : (2005) 2 ALD(Cri) 22 : ((2005) 2 BC 520 : (2004) 3 BLJR 1921 : (2004) 4 JCR 548
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts29 Sept 2004
Sandeep Khedwal Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 345
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004
Dr. (Mrs.) Maya Prasad Vs Ranchi University and Others
Jharkhand High Court · (2004) 4 JCR 706
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004
Dheni Devi Vs Central Coalfields Limited and Others
Jharkhand High Court · (2004) 4 JCR 708
Constitution of India, 1950 — Article 14, 16, 226
High Courts29 Sept 2004Allowed
Sri Digvijay Narayan Singh Vs Central Coalfields Ltd. and Another
Jharkhand High Court · (2004) 4 JCR 707
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004
Kali Charan Rabidas and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 319
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Dismissed
State of Bihar Vs Haricharan Mian and Another
Jharkhand High Court · (2005) 2 JCR 257
Land Acquisition Act, 1894 — Section 4, 9
High Courts28 Sept 2004Dismissed
Amit Ghosal Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 677
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Dismissed
Raj Kishore Singh Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2004) 4 JCR 343
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Allowed
Pashupati Nath Priyadarshi Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 296
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004
Thakur Prasad Mahto Vs State of Bihar
Jharkhand High Court · (2004) 4 JCR 710
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004Dismissed
Smt. Jhuma Gorai Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 4 JCR 711 : (2005) 3 RCR(Criminal) 489
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Sept 2004Dismissed
Arif Khan Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 104 FLR 263 : (2004) 4 JCR 679
Constitution of India, 1950 — Article 226
High Courts23 Sept 2004Allowed
Piyari Mandal and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 3 BLJR 1900 : (2005) 1 DMC 783
Penal Code, 1860 (IPC) — Section 201, 304B, 489A
High Courts23 Sept 2004
Munnalal Jain Vs Food Corporation of India
Jharkhand High Court · (2005) 3 BC 237 : (2004) 4 JCR 344
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226
High Courts23 Sept 2004
Ajay Kant Jha Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 651
Constitution of India, 1950 — Article 14, 16, 226
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
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