High Courts11 May 2004Allowed
Lal Munda and Others Vs State of Jharkhand
Jharkhand High Court · (2004) 3 JCR 646
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,308 of 1,479
High Courts11 May 2004Allowed
Rit Lal Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 600
Constitution of India, 1950 — Article 226
High Courts11 May 2004Dismissed
Pick Up Stock and Securities Pvt. Ltd. and Another Vs Smt. Chandra Prabha Ray
Jharkhand High Court · AIR 2004 Jhar 158 : (2004) AIR Jhar HCR 2460 : (2004) 3 JCR 609
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2
High Courts11 May 2004Dismissed
Lakshmi Narayan Tudu @ Lakshmi Narayan Manjhi Vs Smt. Basi Majhian and Others
Jharkhand High Court · AIR 2004 Jhar 121 : (2004) AIR Jhar HCR 1961 : (2004) 4 CivLJ 635 : (2004) 3 JCR 168
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 2(2), 6
High Courts11 May 2004Dismissed
Brahmanand Singh Vs Heavy Engineering Corporation and Others
Jharkhand High Court · (2004) 4 JCR 377
High Courts11 May 2004Allowed
Tarun Kumar Alley Vs Jharkhand State Housing Board and Others
Jharkhand High Court · (2004) 3 JCR 509
Constitution of India, 1950 — Article 226
High Courts11 May 2004Dismissed
Afjal Hussain Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 3221 : (2004) AIR Jhar HCR 2057 : (2005) 4 JLJR 72
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 May 2004Allowed
Mosomat Sundar Mahtawain Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2004) 3 BLJR 2038 : (2004) 3 JCR 112
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(1), 45B, 5Constitution of India, 1950 — Article 226
High Courts10 May 2004
Sunitra Mitra and Others Vs Chairman, C.B.S.E. and Others
Jharkhand High Court · AIR 2004 Jhar 114 : (2004) AIR Jhar HCR 1820 : (2004) 3 JCR 121
Constitution of India, 1950 — Article 226
High Courts07 May 2004Dismissed
Manoharlal Sharma Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 209
Constitution of India, 1950 — Article 226
High Courts07 May 2004Allowed
Smt. Bhagwan Debya @ Bhagwan Dai Vs Zila Parishad Dhanbad
Jharkhand High Court · (2004) 3 JCR 213
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2004Dismissed
Kanan Bihar Das and Others Vs Hindustan Copper Ltd. and Others
Jharkhand High Court · (2004) 4 JCR 375
Constitution of India, 1950 — Article 226
High Courts07 May 2004
Baleshwar Singh Vs Chairman-cum-Managing Director, B.C.C.L. and Others
Jharkhand High Court · (2005) 1 JCR 541
High Courts07 May 2004Dismissed
Ranjit Theodore Vs Ramawatar Ram
Jharkhand High Court · (2004) 3 JCR 218
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16, 20
High Courts06 May 2004Dismissed
Chandra Shekhar Singh and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 DMC 290
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 34
High Courts06 May 2004
Chandan Kumar Singh Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 154
Constitution of India, 1950 — Article 226
High Courts06 May 2004Allowed
B.P. Sinha Vs The Chairman and Appellate Authority, Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 629
Constitution of India, 1950 — Article 226
High Courts06 May 2004
Deb Kumar Choudhury Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 152
Constitution of India, 1950 — Article 226
High Courts06 May 2004
Dr. Uma Shankar Prasad Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 106
Constitution of India, 1950 — Article 226
High Courts06 May 2004Dismissed
Employers in relation to the Management of Dugda Coal Washery of B.C.C. Ltd. Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2004) LLR 911 : (2005) 1 LLJ 34 : (2004) 102 FLR 684 : (2004) 3 JCR 122
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F