High Courts26 Jul 2004
Shambhu Nath Roy Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 1 JCR 316
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,299 of 1,479
High Courts23 Jul 2004Allowed
Poolice Hembram and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 2 JCJR 176 : (2004) CriLJ 4408 : (2004) AIR Jhar HCR 2721 : (2004) 4 JCR 80
Penal Code, 1860 (IPC) — Section 34, 380, 436
High Courts23 Jul 2004Dismissed
Bokaro Steel City Central Consumer Co-operative Stores Ltd. Vs The Presiding Officer, Labour Court, Bokaro Steel City-Cum-Authority under Shops and Establishment Act and Another
Jharkhand High Court · (2005) 104 FLR 501 : (2004) 4 JCR 698
Bihar Shops and Establishments Act, 1953 — Section 26Constitution of India, 1950 — Article 226
High Courts22 Jul 2004Dismissed
Masomat Kasida Devi and Others Vs The State of Bihar now Jharkhand and Another
Jharkhand High Court · (2004) 3 BLJR 1675
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Jul 2004Dismissed
A.K. Transport Vs Tenughat Vidyut Nigam Ltd. and Others
Jharkhand High Court · (2005) 1 BC 555 : (2004) 3 JCR 577
Constitution of India, 1950 — Article 226
High Courts22 Jul 2004Dismissed
Bajrang Prasad Chourasia Vs Sanjay Garg
Jharkhand High Court · (2004) 4 JCR 739
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38
High Courts22 Jul 2004Allowed
Sambhu Singh and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1805 : (2005) 3 Crimes 388 : (2004) 4 JCR 131
Penal Code, 1860 (IPC) — Section 109, 307, 323, 326, 34
High Courts22 Jul 2004Dismissed
Most. Kasida Devi and Others Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2004) 4 JCR 331
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Jul 2004Allowed
Doman Munda and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 3 BLJR 2172
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts21 Jul 2004Allowed
Ranjit Kumar Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 200
Constitution of India, 1950 — Article 14, 226
High Courts21 Jul 2004Allowed
Birsa Ahir Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2004) 2 JCJR 122 : (2004) CriLJ 4773 : (2004) AIR Jhar HCR 2758
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 300
High Courts21 Jul 2004Allowed
State of Jharkhand Vs Samir Kumar Sahu
Jharkhand High Court · (2005) CriLJ 1551 : (2005) 1 EastCriC 192 : (2005) 1 CurCriR 531
Arms Act, 1959 — Section 25(1)(A), 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 304
High Courts21 Jul 2004
New India Assurance Co. Ltd. Vs Smt. Bhawa Devi and Others
Jharkhand High Court · (2005) ACJ 336 : (2004) 4 JCR 514
Motor Vehicles Act, 1988 — Section 110(C)(2), 110(C)(2A), 149(2), 170, 173
High Courts21 Jul 2004Allowed
Parikh Engineering and Body Building Company Limited Vs Smt. Pramila Karwa and Others
Jharkhand High Court · (2005) ACJ 2052 : (2005) ACJ 2052 : (2004) 4 JCR 505
High Courts21 Jul 2004Dismissed
Panchu Mahara and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) CriLJ 493
Penal Code, 1860 (IPC) — Section 149, 300, 302
High Courts20 Jul 2004Dismissed
Triveni Enterprises Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 BC 356 : (2004) 4 JCR 654
Constitution of India, 1950 — Article 226
High Courts20 Jul 2004
Sohan Chaurasia Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 443
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts20 Jul 2004Allowed
Bulaki Ram Vs Jatru Mahali and Others
Jharkhand High Court · (2004) 3 BLJR 2003 : (2004) 4 JCR 508
Chotanagpur Tenancy Act, 1908 — Section 46(4A)
High Courts20 Jul 2004Dismissed
Satya Narain Sharma Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2004) 4 JCR 219
Bihar Shops and Establishments Act, 1953 — Section 2(4), 26(2)Constitution of India, 1950 — Article 226
High Courts19 Jul 2004
Raj Kishore Roy and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 4397 : (2004) AIR Jhar HCR 2632 : 2004 Crimes 3 566 : (2004) 2 EastCriC 604 : (2004) 3 JCR 425
Criminal Procedure Code, 1973 (CrPC) — Section 227