High Courts21 Jun 2004
B.K. Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 349
Civil Procedure Code, 1908 (CPC) — Section 52
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,305 of 1,479
High Courts21 Jun 2004Allowed
Ram Lakhan Prasad Gupta Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 398
Constitution of India, 1950 — Article 226
High Courts21 Jun 2004Dismissed
Shambhu Paswan Vs Central Mine Planning and Design Institute Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 390 : (2004) LLR 753 : (2004) 3 LLJ 243
Constitution of India, 1950 — Article 226
High Courts21 Jun 2004Dismissed
Himanchal Construction Co. Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 BC 139 : (2004) 3 JCR 391
Constitution of India, 1950 — Article 226
High Courts21 Jun 2004
Uranium Corporation of India Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 3 JCR 393
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts21 May 2004
Miss Achala Kundu (Miss) Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 547
Constitution of India, 1950 — Article 226
High Courts21 May 2004Allowed
Parwati Agarwal and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 3619 : (2004) AIR Jhar HCR 2325 : (2004) 3 EastCriC 190
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 May 2004Dismissed
Deepak Chandak Vs State of Jharkhand
Jharkhand High Court · (2004) 2 BLJR 1546
Criminal Procedure Code, 1973 (CrPC) — Section 306
High Courts21 May 2004Allowed
Praveen Kumar Agrawal Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 JCR 354
Constitution of India, 1950 — Article 226
High Courts21 May 2004Dismissed
Bipta Devi and Others Vs Chander @ Kangress Maraiya and Others
Jharkhand High Court · (2004) 3 JCR 468
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts20 May 2004Allowed
Lalji Mahto and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 652
Chotanagpur Tenancy Act, 1908 — Section 46(4A), 71(a), 72, 215
High Courts20 May 2004Allowed
Tata Engineering and Locomotive Co. Ltd. Vs The Regional Provident Fund Commissioner and Others
Jharkhand High Court · (2004) 4 JCR 285
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industrial Disputes Act, 1947 — Section 2(5)
High Courts20 May 2004Dismissed
Ashraf Ali Ansari Vs Ram Lochan Singh
Jharkhand High Court · (2004) 2 BLJR 1488 : (2004) 3 JCR 611
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 15
High Courts20 May 2004
State of Jharkhand Vs Chhotanagpur Brick Works and Another
Jharkhand High Court · (2004) 4 JCR 752
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 114
High Courts20 May 2004Allowed
State of Jharkhand and Others Vs Nirmal Singh
Jharkhand High Court · (2005) 2 LLJ 345 : (2005) 104 FLR 1097 : (2005) 1 JCR 220
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33CMinimum Wages Act, 1948 — Section 15, 20, 20(1)
High Courts20 May 2004Allowed
Bihar State Pollution Control Board and Others Vs Md. Afaid Khan and Others
Jharkhand High Court · (2004) 2 BLJR 1473 : (2004) 3 JCR 498
High Courts20 May 2004Dismissed
Shankar Kumar Vs Ranchi University and Others
Jharkhand High Court · (2004) 3 JCR 508
Constitution of India, 1950 — Article 226
High Courts20 May 2004Dismissed
Jai Prakash Narayan Singh and Another Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 621
High Courts19 May 2004Dismissed
Mahendra Modi Vs Gobardhan Lal
Jharkhand High Court · AIR 2006 Jhar 124 : (2004) 3 JLJR 357 : (2005) 26 AllIndCaS 269 : (2006) 2 AIRJharR 632 : (2004) 4 JCR 603
Guardians and Wards Act, 1890 — Section 7, 9
High Courts19 May 2004Allowed
Tata Iron and Steel Co. Ltd. and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 4 JCR 210
Bihar and Orissa Public Demand Recovery Act, 1914 — Section 5, 7Bihar Land Reforms Act, 1950 — Section 5, 6, 7, 7A, 7B, 7C, 7(D), 7(E)Chotanagpur Tenancy Act, 1908 — Section 3(1), 4, 6, 7, 8