High Courts25 Jun 2004Dismissed
State of Bihar (Now Jharkhand) Vs Bijoy Rajwar and Others
Jharkhand High Court · (2004) 3 JCR 534
Land Acquisition Act, 1894 — Section 11, 23, 25, 4, 6
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,303 of 1,479
High Courts25 Jun 2004
Dhirendra Kumar and Another Vs Binay Kumar Singh and Others
Jharkhand High Court · (2004) 3 JCR 533 : (2005) 1 RCR(Civil) 792
Constitution of India, 1950 — Article 227
High Courts25 Jun 2004
Gajanand Sharma Vs State of Jharkhand and Others Ashok Kumar Gaddhyan Vs Jharkhand State Pollution Control Board and Others
Jharkhand High Court · (2004) 3 JCR 352
Constitution of India, 1950 — Article 21, 226
High Courts25 Jun 2004Dismissed
Dr. Dinkar Minz Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 403
Constitution of India, 1950 — Article 226
High Courts25 Jun 2004Dismissed
Sidh Nath Singh Vs State of Jharkhand and Others Prabhu Dangal Sharma Vs Deoghar Municipality and Another Shanti Chaurasia @ Shanti Devi Vs Special Officer, Deoghar Municipality
Jharkhand High Court · (2004) 3 JCR 439
Bihar and Orissa Municipal Act, 1922 — Section 101, 102, 103, 104, 105Constitution of India, 1950 — Article 226
High Courts24 Jun 2004Dismissed
Pawan Lal Soni and Another Vs Sushila Debi Modi and Others
Jharkhand High Court · (2004) 3 JCR 589
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 19
High Courts24 Jun 2004Allowed
Jagnarain Singh Vs Kashi Nath Sharma
Jharkhand High Court · (2004) 4 JCR 202
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Jun 2004Dismissed
Jainarayan Prasad alias Sao Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCJR 49 : (2004) CriLJ 4384 : (2004) AIR Jhar HCR 2606 : (2006) 1 JCR 221 : (2005) 1 RCR(Criminal) 553
Constitution of India, 1950 — Article 161, 226
High Courts23 Jun 2004
Ram Charitar Ram and Others Vs Madheshwar Singh and Others
Jharkhand High Court · (2004) 3 JCR 601
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Jun 2004Allowed
Suresh Verma and Puran Verma and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2005) CriLJ 1565 : (2006) 1 JCR 215 : (2004) 2 BLJR 1541 : (2004) 2 DMC 806
Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B
High Courts23 Jun 2004Dismissed
Rama Devi and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 268
Bihar Public Land Encroachment Act, 1956 — Section 13Chotanagpur Tenancy Act, 1908 — Section 64
High Courts23 Jun 2004Allowed
Saro Rana and Others Vs State of Jharkhand
Jharkhand High Court · (2005) CriLJ 65 : (2006) 1 RCR(Criminal) 75 : (2006) 2 EastCriC 362 : (2005) 1 RCR(Criminal) 648 : (2005) 2 MarriLJ 122 : (2005) 1 HinduLR 222 : (2004) 3 BLJR 2022 : (2004) 2 DMC 827
Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts23 Jun 2004Dismissed
Kamlesh Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 614
High Courts23 Jun 2004Allowed
Mostt. Fidisita Lakra and Another Vs Nicodin Lakra and Others
Jharkhand High Court · (2004) 4 JCR 393
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, 100
High Courts23 Jun 2004
Smt. Urmila Agarwala Vs Lav Kumar Agarwal and Others
Jharkhand High Court · (2004) 4 JCR 433
Succession Act, 1925 — Section 222, 276
High Courts23 Jun 2004Dismissed
Saroj Agarwal (Smt.) Vs Life Insurance Corporation of India and Others
Jharkhand High Court · (2005) 2 ACC 144 : (2004) 4 JCR 222
Contract Act, 1872 — Section 19Insurance Act, 1938 — Section 45
High Courts22 Jun 2004
State of Bihar Vs Bharath Mahto and Others
Jharkhand High Court · (2004) 3 BLJR 2103 : (2004) 4 JCR 386
Land Acquisition Act, 1894 — Section 54
High Courts22 Jun 2004Dismissed
Manki Mali and Another Vs Radhika Devi and Others
Jharkhand High Court · (2004) 3 JCR 662
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 90
High Courts22 Jun 2004Allowed
Sarfudeen Miyan Vs Quadir Mian and Another
Jharkhand High Court · (2004) 3 JCR 657
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts22 Jun 2004Dismissed
Suraj Kumar Vishwakarma Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 374
Forest Act, 1927 — Section 33, 52