High Courts17 Aug 2004
Phulpati Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 78
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,296 of 1,479
High Courts17 Aug 2004Allowed
Sk. Jahir @ Bhutku and Others Vs Sk. Mahboob and Others
Jharkhand High Court · (2004) 4 JCR 177
High Courts17 Aug 2004Dismissed
Dr. Kaushal Kishore Shrivastava Vs Dr. Heem Bachan Sahu and Others
Jharkhand High Court · (2004) 4 JCR 602
High Courts17 Aug 2004Dismissed
Krishna Kumar Mahato and Others Vs Sukhlal Rewani and Others
Jharkhand High Court · (2005) 1 JCR 231 : (2005) 3 RCR(Civil) 368
Bihar and Orissa Municipal Act, 1922 — Section 248, 249Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Aug 2004
Sri Ganesh Fabrics and Others Vs Smt. Sita Devi and Others
Jharkhand High Court · (2005) 1 JCR 96
High Courts16 Aug 2004Dismissed
Employer in relation to the Management of Bharat Coking Coal Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2005) 1 JCR 320
Constitution of India, 1950 — Article 226
High Courts16 Aug 2004
Mithu Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 415
Constitution of India, 1950 — Article 226
High Courts16 Aug 2004Allowed
Kameshwar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 172
Constitution of India, 1950 — Article 14, 226
High Courts13 Aug 2004Dismissed
Sushil Kumar Vengra Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 104 FLR 1094 : (2005) 1 JCR 282
Constitution of India, 1950 — Article 16, 226
High Courts13 Aug 2004
Major Baldev Singh Guleria Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 471
Constitution of India, 1950 — Article 226
High Courts13 Aug 2004Allowed
Sushil Kumar Gupta Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 440 : (2004) 4 JCR 47
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482
High Courts13 Aug 2004
Shivratri Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 168
High Court of Jharkhand Rules, 2001 — Rule 97
High Courts12 Aug 2004Dismissed
K.E.C. International Ltd. and Others Vs The Government of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 702
Constitution of India, 1950 — Article 226
High Courts12 Aug 2004
Ram Khelawan Singh Vs Patratu Thermal Power Station and Others
Jharkhand High Court · (2005) 2 JCR 78a
Constitution of India, 1950 — Article 226
High Courts12 Aug 2004Allowed
Lalit Chandra Raisurana Vs Arun Raisurana
Jharkhand High Court · AIR 2005 Jhar 39 : (2004) 4 JCR 329
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, 148Constitution of India, 1950 — Article 226
High Courts11 Aug 2004Dismissed
Musud Alam and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 743
Constitution of India, 1950 — Article 226
High Courts11 Aug 2004Dismissed
Fertilizer Corporation of India, Sindri Unit and Others Vs Bijay Shankar and Others
Jharkhand High Court · (2004) 4 JCR 99
High Courts11 Aug 2004Dismissed
Reeta Mishra and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 4 Crimes 403 : (2005) 1 DMC 702 : (2004) 4 JCR 119
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Dowry Prohibition Act, 1961 — Section 3, 4
High Courts11 Aug 2004
Rajesh Kumar Sah Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 1554 : (2005) 2 EastCric 50 : (2005) 1 CurCriR 239
Criminal Procedure Code, 1973 (CrPC) — Section 195, 202, 482Penal Code, 1860 (IPC) — Section 182, 211, 380, 457
High Courts11 Aug 2004
Vidya Bhushan Prasad @ Bidya Bhushan Prasad Vs State of Jharkhand
Jharkhand High Court · (2004) 4 JCR 523
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)