COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,291 of 1,479

High Courts16 Sept 2004

Md. Imam Hussain Ansari Vs State of Jharkhand and Another

Jharkhand High Court · (2005) CriLJ 455 : (2005) 2 RCR(Criminal) 894 : (2005) MatLR 92 : (2005) 1 HinduLR 272 : (2005) 1 DMC 493

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts15 Sept 2004

B.P. Singh and Others Vs State of Jharkhand

Jharkhand High Court · (2005) 3 JCR 138

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 205, 438Penal Code, 1860 (IPC) — Section 120B, 406, 407, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts15 Sept 2004Dismissed

Hari Narayan Mahli @ Hari Narayan Ram Mahli Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 3 BLJR 2098

Criminal Procedure Code, 1973 (CrPC) — Section 147

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High Courts15 Sept 2004

Jyotindra Nath Ganju Saki Vs State of Bihar and Others

Jharkhand High Court · (2004) 4 JCR 680

Constitution of India, 1950 — Article 226

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High Courts15 Sept 2004Allowed

Tanuja Mishra Vs State of Jharkhand and Another

Jharkhand High Court · (2005) CriLJ 398

Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 420

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High Courts15 Sept 2004Allowed

Mozaffar Alam Ansari @ M.A. Ansari Vs State of Jharkhand and Another

Jharkhand High Court · (2005) CriLJ 1534 : (2005) BankJ 954 : (2005) 25 AllIndCas 807 : (2005) 2 AllCriLR 783 : (2005) 2 ALD(Cri) 4 : (2004) 3 BLJR 2052

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Sept 2004

Jagjit Singh Mann and Another and Ratan Chand Jain and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 2 JCR 75

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2004

Bhado Mahtawain Vs Managing Director, Steel Authority of India Ltd. and Others

Jharkhand High Court · (2004) 4 JCR 299

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2004Allowed

Nathuni Ram Vs Raghupat Ram and Others

Jharkhand High Court · (2004) 4 JCR 477

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 156, 90

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High Courts14 Sept 2004Dismissed

Deepak Kumar Lal Vs State of Jharkhand and Another

Jharkhand High Court · (2006) CriLJ 299 : (2005) 1 EastCriC 12 : (2005) 27 AllIndCas 226 : (2005) AIR Jhar HCR 2182 : (2004) 3 BLJR 2027

Penal Code, 1860 (IPC) — Section 323, 341, 376, 504, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts13 Sept 2004

Ashok Kumar Ram Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2004) 4 JCR 690

Constitution of India, 1950 — Article 226

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High Courts13 Sept 2004

Narendra Kumar Giri Vs Central Coal Field Ltd. and Others

Jharkhand High Court · (2004) 4 JCR 764

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2004Dismissed

Smt. Urmila Devi Vs Smt. Gayatri Devi and Others

Jharkhand High Court · (2004) 3 BLJR 1714 : (2004) 4 JCR 181

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8), 2Evidence Act, 1872 — Section 116

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High Courts10 Sept 2004Allowed

Udai Prakash Ojha @ Udai Ojha Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2004) 4 Crimes 438 : (2005) 1 ALT(Cri) 13 : (2004) 4 JCR 192

Penal Code, 1860 (IPC) — Section 376

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High Courts10 Sept 2004Dismissed

Mahendra Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 3 BLJR 1701 : (2004) 4 JCR 254

Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 46(3),46(4A), 71AMadhya Pradesh Land Revenue Code, 1959 — Section 165(6)Limitation Act, 1963 — Section 27

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High Courts10 Sept 2004Dismissed