High Courts09 Sept 2004Dismissed
Krishna Chandra Jerai Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 DMC 437 : (2004) 4 JCR 282
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,292 of 1,479
High Courts09 Sept 2004
Paresh Chandra Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 688b
Constitution of India, 1950 — Article 226
High Courts09 Sept 2004
Gorang Chandra Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 492
Constitution of India, 1950 — Article 226
High Courts07 Sept 2004Dismissed
Bishnudeo Sah Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 300
Constitution of India, 1950 — Article 226
High Courts07 Sept 2004Dismissed
Sudhir Kumar Vs Dr. Ram Autar Prasad and Others
Jharkhand High Court · (2004) 4 JCR 482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226
High Courts03 Sept 2004Dismissed
Dr. Krishna Kumar Sharma and Others Vs State of Jharkhand
Jharkhand High Court · (2004) 3 BLJR 1893 : (2004) 4 JCR 568
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420
High Courts03 Sept 2004Allowed
Awadh Bihari Singh and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 4 Crimes 333 : (2005) 1 DMC 138 : (2004) 4 JCR 278
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts03 Sept 2004Dismissed
Bhagwati Charan Bharti Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 283
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Sept 2004Allowed
Smt. Pokhani Devi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 DMC 521 : (2004) 4 JCR 492b : (2005) 3 RCR(Criminal) 6
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Sept 2004Allowed
Ban Bihari Mahto and Others Vs State of Bihar
Jharkhand High Court · (2004) 4 JCR 475
Land Acquisition Act, 1894 — Section 18
High Courts02 Sept 2004Allowed
Dr. Murli Manohar Sengupta Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 167
Constitution of India, 1950 — Article 226
High Courts02 Sept 2004Dismissed
S.N. Patel @ Sapal Nariman Patel and Others Vs Minoo Nariman Patel and Others
Jharkhand High Court · (2004) 4 JCR 168
Civil Procedure Code, 1908 (CPC) — Section 100Trusts Act, 1882 — Section 90
High Courts01 Sept 2004Dismissed
Upendra Chouhan and Another Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 484
Constitution of India, 1950 — Article 226
High Courts01 Sept 2004
Habibur Rehman Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 684
Constitution of India, 1950 — Article 226
High Courts01 Sept 2004Dismissed
Dwarika Bhuian Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 685
Constitution of India, 1950 — Article 226
High Courts01 Sept 2004
Dhananjay Kumar Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 4 JCR 686
Constitution of India, 1950 — Article 226
High Courts01 Sept 2004Allowed
Moti Lal Hansda Vs State of Bihar
Jharkhand High Court · (2004) 4 JCR 171
Penal Code, 1860 (IPC) — Section 326
High Courts31 Aug 2004Dismissed
Ramavtar Mochi Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2004) 4 JCR 187
High Courts31 Aug 2004Allowed
Seshnath Singh and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 655
Constitution of India, 1950 — Article 226
High Courts31 Aug 2004Allowed
Ajay Kumar Dubey Vs Smt. Sushma Devi
Jharkhand High Court · (2005) 1 DMC 92 : (2004) 4 JCR 197
Hindu Marriage Act, 1955 — Section 12, 13(1)