High Courts20 Aug 2004Dismissed
Dhirendra Nath Hembrom Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 101
Central Industrial Security Force Rules, 1969 — Rule 29A, 31, 34
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,295 of 1,479
High Courts20 Aug 2004Dismissed
Kamlesh Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BC 256 : (2004) 4 JCR 122
Bihar and Orissa Excise Act, 1915 — Section 22DConstitution of India, 1950 — Article 226
High Courts20 Aug 2004
Tata Iron and Steel Company Ltd. and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 BLJR 1948 : (2004) 4 JCR 158
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 2
High Courts20 Aug 2004Dismissed
Bharat Coking Coal Ltd. Vs Mrs. Shashi Bala
Jharkhand High Court · (2005) 1 BC 233 : (2004) 4 JCR 162
High Courts20 Aug 2004
Indian Overseas Bank Vs Jaiguru Tyre Sales and Others
Jharkhand High Court · (2005) 1 BC 438 : (2005) 1 JCR 82
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts20 Aug 2004Dismissed
(Smt.) Dhaneshwari Devi Vs Dasharath Sao @ Daso Sao and Others
Jharkhand High Court · (2005) 1 BC 376 : (2005) 1 JCR 88
High Courts20 Aug 2004Allowed
Dr. Krishna Kant Sinha and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 JCJR 263 : (2004) CriLJ 4771 : (2004) AIR Jhar HCR 2890 : (2005) 1 EastCriC 180 : (2005) 1 RCR(Criminal) 930
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482
High Courts20 Aug 2004Allowed
Dhuchu Munda @ Sardar Vs State of Jharkhand
Jharkhand High Court · (2004) 4 JCR 49
Penal Code, 1860 (IPC) — Section 302
High Courts20 Aug 2004
Karan Murmu Vs The Commissioner and Others
Jharkhand High Court · (2004) 3 BLJR 1673 : (2004) 4 JCR 140
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Aug 2004Dismissed
The Tata Iron and Steel Company Ltd. Vs District Transport Officer and Others
Jharkhand High Court · AIR 2005 Jhar 47 : (2004) 3 ACC 913 : (2004) 4 JCR 142
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 6(1A)
High Courts20 Aug 2004Allowed
Sukhlal Deogam @ Lal Singh Deogam and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 3 BLJR 1730 : (2004) 4 JCR 59
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Aug 2004Dismissed
Kanhaiya Lal Bansal Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 436
Bihar Factories Rules, 1950 — Rule 102, 13, 139Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 21, 9, 92, 95, 96A
High Courts19 Aug 2004Dismissed
Kanhai Das and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 BLJR 2089 : (2005) 1 JCR 44
Chotanagpur Tenancy Act, 1908 — Section 46, 71AConstitution of India, 1950 — Article 226
High Courts19 Aug 2004
Most. Mulia Devi Vs Secretary Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 2 JCR 77
Constitution of India, 1950 — Article 226
High Courts19 Aug 2004
Anirudh Dayal Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 74a
Constitution of India, 1950 — Article 226
High Courts19 Aug 2004Dismissed
Sanjay Kumar Shrivastava Vs The State of Jharkhand
Jharkhand High Court · (2004) 3 BLJR 2029
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504
High Courts18 Aug 2004Allowed
Project Officer, Giddi A Colliery CCL Vs Sanjay Prasad Chaurasiya and Another
Jharkhand High Court · (2004) FLR 103 1008 : (2005) 1 LLJ 891 : (2005) ACJ 418 : (2005) 1 ACC 346 : (2004) 4 JCR 417 : (2005) 2 RCR(Civil) 61
Hindu Succession Act, 1956 — Section 2, 20Limitation Act, 1963 — Section 6, 7Workmens Compensation Act, 1923 — Section 30
High Courts18 Aug 2004
Alimuddin Ansari and Others Vs Wasia Khatoon and Others
Jharkhand High Court · (2004) 4 JCR 700
Civil Procedure Code, 1908 (CPC) — Section 100High Court of Jharkhand Rules, 2001 — Rule 96
High Courts18 Aug 2004Dismissed
Rohit Das and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 4 : 2005 AIR(SCW) 6826 : (2005) 1 HinduLR 198 : (2005) 1 DMC 420
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts18 Aug 2004Allowed
Gajendra Kumar Singh Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 4 JCR 411
Industrial Disputes Act, 1947 — Section 2, 25FConstitution of India, 1950 — Article 226