High Courts24 Aug 2004Dismissed
Deodhari Mahto and Others Vs Sitaram Mahto and Others
Jharkhand High Court · (2004) 4 JCR 746
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,294 of 1,479
High Courts24 Aug 2004
Vithal Purushottam Dandekar Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 98
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8
High Courts24 Aug 2004Dismissed
Jaideo Prasad Vs Ravikant Sinha
Jharkhand High Court · (2004) 4 JCR 676
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Aug 2004
Syed Md. Hood Kabri Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 91
High Courts24 Aug 2004Allowed
State of Bihar and State of Jharkhand and Others Vs Jagat Lal Vishwakarma and Another
Jharkhand High Court · (2005) 1 JCR 94
High Courts24 Aug 2004Dismissed
Sushil Kumar Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 497
Constitution of India, 1950 — Article 226
High Courts24 Aug 2004Dismissed
Shrenik Bhai Kasturbhai and Others Vs Ganpat Rai Jain and Others, State of Bihar and Others and Seth Chandulal Kasturchand and Others Ratnesh Kumar Jain and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 BLJR 1611 : (2004) 4 JCR 1
Bihar Land Reforms Act, 1950 — Section 3, 3(1), 3A, 4Bihar Reorganisation Act, 2000 — Section 34(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Aug 2004Allowed
Binay Kumar Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 796
Central Civil Services (Leave) Rules, 1972 — Rule 19(3)Central Industrial Security Force Rules, 1969 — Rule 35Constitution of India, 1950 — Article 226
High Courts24 Aug 2004
Bhalotia Engineering Works Pvt. Ltd. Vs Commissioner of Income Tax
Jharkhand High Court · (2005) 196 CTR 619 : (2005) 275 ITR 399 : (2004) 4 JCR 502
Income Tax Act, 1961 — Section 256(1), 269SS, 269T, 271D
High Courts24 Aug 2004
State of Jharkhand and Tenughat Vidyut Nigam Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 589b
High Courts23 Aug 2004
Sardar Gurucharan Singh and Another Vs Priya Ranjan Bhagat
Jharkhand High Court · (2004) 4 JCR 110
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)
High Courts23 Aug 2004Dismissed
Udayanchal Seva Santhan Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 107
Constitution of India, 1950 — Article 226
High Courts23 Aug 2004Allowed
Pitamber Tiwari Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 114
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Aug 2004Allowed
Mayarani Kundu and Others Vs Purushottam Das Jhunjhunwala and Another
Jharkhand High Court · (2004) 4 JCR 144
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)
High Courts23 Aug 2004Dismissed
Pabitra Kumar Dutta Vs Kumardhubi Metal Casting Engineering Works Ltd. and Others
Jharkhand High Court · AIR 2005 Jhar 51 : (2005) 1 JCR 104
Penal Code, 1860 (IPC) — Section 427
High Courts20 Aug 2004
Shailendra Rajak Vs The State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 318
Constitution of India, 1950 — Article 226
High Courts20 Aug 2004Dismissed
Bipad Taran and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 JCJR 251 : (2004) CriLJ 4534 : (2004) AIR Jhar HCR 2925 : (2005) 1 DMC 216 : (2004) 4 JCR 422
Penal Code, 1860 (IPC) — Section 306, 323, 34, 496, 511
High Courts20 Aug 2004Dismissed
Sharda Construction Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 BLJR 1684 : (2004) 4 JCR 104
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts20 Aug 2004
Tata Iron and Steel Company Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2004) 52 BLJR 1948 : (2004) 4 JCR 55
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts20 Aug 2004
Steel Authority of India Limited and Others Vs Jamuna Prasad Mahto and Others Jamuna Prasad Mahto and Others Vs Steel Authority of India Ltd. and Others Court on its own motion Vs O. Ekka and Another
Jharkhand High Court · (2004) 4 JCR 526