High Courts02 Jul 2004Dismissed
Anima Priya Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 79
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,302 of 1,479
High Courts01 Jul 2004
Damodar Kumar Kashera and Others Vs State of Jharkhand
Jharkhand High Court · (2004) 2 JCJR 253 : (2004) CriLJ 4396 : (2004) AIR Jhar HCR 2650 : (2005) 1 JLJR 204 : (2004) 4 JCR 519
Penal Code, 1860 (IPC) — Section 294A, 34, 406, 420
High Courts30 Jun 2004Dismissed
Kandey Hembrom Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1562
Penal Code, 1860 (IPC) — Section 302, 84
High Courts30 Jun 2004
Rajneesh Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 364
Constitution of India, 1950 — Article 226
High Courts30 Jun 2004Dismissed
Mahadeo Prasad Shrivastav Vs The High Court of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 4392 : (2004) AIR Jhar HCR 2719 : (2004) 3 EastCriC 201 : (2005) 1 JCR 394
Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 347, 389, 401High Court of Jharkhand Rules, 2001 — Rule 159
High Courts30 Jun 2004
Smt. Bimla Varta Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 362
Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts30 Jun 2004Dismissed
Beni Mahto Vs Hulas Mahto
Jharkhand High Court · (2004) 3 JCR 356
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 113, 17Specific Relief Act, 1963 — Section 26
High Courts30 Jun 2004Allowed
Larsen and Toubro Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 455 : (2005) 140 STC 134
Bihar Finance Act, 1981 — Section 25ACivil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 366(29A)
High Courts29 Jun 2004Dismissed
Kailash Roy Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 367
Constitution of India, 1950 — Article 226
High Courts29 Jun 2004Allowed
Binita Bartiyar and Others Vs Anil Kumar Sinha and Another
Jharkhand High Court · (2006) ACJ 1236 : (2006) ACJ 1236 : (2005) 1 JCR 517
High Courts29 Jun 2004
Anjuman Islamia Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 315
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 102
High Courts29 Jun 2004
Shagufta Rahat Bano @ Shagufa Rahat and Others Vs Vinoba Bhave University and Others
Jharkhand High Court · (2004) 4 JCR 387
Constitution of India, 1950 — Article 226
High Courts29 Jun 2004
Sunder Bouri Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 248
Constitution of India, 1950 — Article 226
High Courts28 Jun 2004Dismissed
Chandra Shekhar Bhattacharjee and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 365
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 60
High Courts28 Jun 2004Dismissed
Rohini Dobya Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 298
Constitution of India, 1950 — Article 226
High Courts28 Jun 2004Allowed
Surendra Kumar and Another Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 798
Constitution of India, 1950 — Article 226
High Courts28 Jun 2004Allowed
Janathan Das Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 251
Constitution of India, 1950 — Article 226
High Courts26 Jun 2004
Central Coal Fields Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 165 ELT 282 : (2004) 102 FLR 1205 : (2004) 3 JCR 377
Industrial Disputes Act, 1947 — Section 10
High Courts25 Jun 2004Allowed
Manorma Devi and Others Vs State of Bihar and Another
Jharkhand High Court · (2004) 4 JCR 642
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 323
High Courts25 Jun 2004Dismissed
Arun Chandra Sao and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 4 JCR 379b
Land Acquisition Act, 1894 — Section 18, 18(2), 23, 4(1)