High Courts05 Aug 2004Allowed
Jetha Munda Vs State of Jharkhand
Jharkhand High Court · (2004) 4 JCR 127
Penal Code, 1860 (IPC) — Section 302, 313
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,298 of 1,479
High Courts04 Aug 2004Allowed
Kiti Rana and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 2 JCJR 156 : (2004) CriLJ 4782 : (2004) AIR Jhar HCR 2771 : (2004) 4 JCR 43
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts04 Aug 2004Dismissed
Usman Mian and Others Vs Hamidan Bibi and Others
Jharkhand High Court · (2004) 3 JCR 669
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Aug 2004Allowed
National Insurance Co. Ltd. Vs Kameshwar Prasad and Others
Jharkhand High Court · (2004) 4 JCR 88
High Courts04 Aug 2004Dismissed
Ram Nath Munda and Another Vs Khaintu Munda and Another
Jharkhand High Court · (2004) 3 JCR 561
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 2Hindu Succession Act, 1956 — Section 2(1)
High Courts04 Aug 2004Allowed
Arun Devi and Another Vs Anil Kumar Sharma and Another
Jharkhand High Court · (2006) ACJ 497 : (2005) 1 ACC 227 : (2004) 4 JCR 90
High Courts04 Aug 2004Allowed
Chohan Mahto Vs Anjani Devi
Jharkhand High Court · (2005) 1 DMC 287 : (2004) 4 JCR 91
Hindu Marriage Act, 1955 — Section 13
High Courts03 Aug 2004
National Federation of Insurance Fields Workers of India Vs Union of India
Jharkhand High Court · (2005) 145 TAXMAN 116
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 17, 192
High Courts03 Aug 2004Allowed
The Management of Delhi Public School Bokaro Steel City Vs Presiding Officer, Labour Court, Bokaro Steel City and Another
Jharkhand High Court · (2004) 4 JCR 733 : (2005) 1 LLJ 1068 : (2005) 104 FLR 265
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo), 25F
High Courts03 Aug 2004Dismissed
National Federation of Insurance Fields Workers of India and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2005) 196 CTR 469 : (2005) 276 ITR 127 : (2004) 3 JCR 568
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(14), 192Income Tax Rules, 1962 — Rule 2BB
High Courts03 Aug 2004Allowed
Sharat Chandra Sinha Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 149
High Courts02 Aug 2004
Arvind Kumar Mehta Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 3 JCR 148
High Courts02 Aug 2004Allowed
Mumtaz Ahmad Vs The State of Bihar and Others
Jharkhand High Court · (2005) 3 SLJ 257 : (2005) 104 FLR 731 : (2004) 4 JCR 469
High Courts30 Jul 2004Allowed
Devnand Parmar @ Devnand Jayantilal Parmar Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 1 DMC 480
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts30 Jul 2004
Rohan Mahto and Others Vs Ram Chandra Prasad and Others
Jharkhand High Court · (2004) 4 JCR 499
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100
High Courts29 Jul 2004Dismissed
Jema Orain Vs Mansai Kujur @ Marsel Oraon and Another
Jharkhand High Court · (2004) 4 JCR 195
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Jul 2004Allowed
Damodar Valley Corporation and Others Vs Bhairav Mandal and Others
Jharkhand High Court · (2004) 3 JCR 566
High Courts28 Jul 2004
Federal Security Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 89
High Courts27 Jul 2004Dismissed
Smt. Tulsi Devi and Others Vs Chandrika Prasad and Others
Jharkhand High Court · (2004) 3 BLJR 1943 : (2004) 3 JCR 572
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58
High Courts27 Jul 2004Allowed
Bharat Sales Corporation Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 4569 : (2004) AIR Jhar HCR 2755 : (2005) 2 ICC 257 : (2005) 1 AllCriLR 473 : (2005) 1 ALD(Cri) 41
Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138, 139