High Courts18 May 2004Dismissed
Nayeb Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 506b
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,306 of 1,479
High Courts18 May 2004
Nand Gopal Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 1 JCR 543
Constitution of India, 1950 — Article 226
High Courts18 May 2004Dismissed
Bijendra Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 511
Constitution of India, 1950 — Article 226
High Courts18 May 2004
Umar Sheikh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 510
Constitution of India, 1950 — Article 226
High Courts18 May 2004Allowed
Nepal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 623
Constitution of India, 1950 — Article 226
High Courts18 May 2004
Employers in relation to the Management of Balihari Colliery of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2005) 104 ELT 7 : (2004) 3 JCR 496
High Courts18 May 2004Dismissed
A.G. Office Employees Co-operative House Construction Society Ltd. and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 500
Bihar Co-operative Societies Act, 1935 — Section 65ALand Acquisition Act, 1894 — Section 41
High Courts17 May 2004Dismissed
Nawal Kishore Tiwari Vs State of Bihar and Another
Jharkhand High Court · (2005) 2 JCR 96
High Courts17 May 2004Allowed
Central Coalfields Ltd. Vs Prahlad Singh and Others
Jharkhand High Court · (2004) 3 JCR 411
Constitution of India, 1950 — Article 226
High Courts14 May 2004
Saroj Devi and Others Vs Manik Chand Sarawgi and Others
Jharkhand High Court · (2004) 4 JCR 368
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 111, 116
High Courts14 May 2004Allowed
Kuldip Chouhan Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 586
High Courts14 May 2004Allowed
Puneshwar Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCJR 96 : (2004) CriLJ 4493 : (2004) AIR Jhar HCR 2543 : (2004) 3 EastCriC 93 : (2005) 1 RCR(Criminal) 610
Criminal Procedure Code, 1973 (CrPC) — Section 83
High Courts14 May 2004Dismissed
Sardar Veer Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2004) CriLJ 4712 : (2004) AIR Jhar HCR 2779 : (2004) 3 JCR 464 : (2005) 3 JLJR 586 : (2005) 1 RCR(Criminal) 932
Constitution of India, 1950 — Article 226
High Courts14 May 2004
Sonali Mehta @ Sonali Devi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) CriLJ 1559 : (2004) 2 JCR 577
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 418, 506
High Courts14 May 2004Dismissed
Shyam Sunder Barnwal Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 371
Registration Act, 1908 — Section 34Santhal Pragana Tenancy (Supplementary Provisions) Act, 1949 — Section 20
High Courts14 May 2004
Bharat Varshiya Digambar Jain Tirth Kshetriya Committee Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 474
Treasure Trove Act, 1878 — Section 20, 4, 5, 7
High Courts14 May 2004Allowed
New United Construction Co. Vs Commissioner of Income Tax and Others
Jharkhand High Court · (2004) 189 CTR 411 : (2004) 270 ITR 224
Income Tax Act, 1961 — Section 220(2A)
High Courts14 May 2004Allowed
Junior Doctor Association Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 2 JCR 507
Constitution of India, 1950 — Article 243G
High Courts14 May 2004Allowed
Smt. Archana Mehta Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 3 Crimes 260 : (2004) 2 JCR 574
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts13 May 2004Dismissed
National Institute of Technology Vs Chandra Shekhar Chaudhary and Others
Jharkhand High Court · (2004) 4 JCR 372