High Courts05 May 2004Dismissed
Abdul Wadood and Another and Bhagwan Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 4 JCR 693
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,309 of 1,479
High Courts05 May 2004Allowed
Chadra Munda and Others Vs The State of Jharkhand
Jharkhand High Court · (2004) CriLJ 3369 : (2004) AIR Jhar HCR 2035 : (2004) 3 EastCriC 87
Penal Code, 1860 (IPC) — Section 149, 300
High Courts05 May 2004Allowed
Associated Cement Companies Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 594 : (2005) 139 STC 62
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2Bihar Finance Act, 1981 — Section 14
High Courts05 May 2004
Ram Naresh Jha (Dr.) Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 208
Constitution of India, 1950 — Article 226
High Courts04 May 2004Allowed
Damodar Inder Guru Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 156
Constitution of India, 1950 — Article 226
High Courts04 May 2004Dismissed
Mahavir Rolling Mills Vs Jharkhand of State Electricity Board and Another
Jharkhand High Court · (2005) 3 JCR 113
State Financial Corporations Act, 1951 — Section 28
High Courts30 Apr 2004Dismissed
Krishna Kumar Singh Vs Reena Yadav and Others
Jharkhand High Court · (2004) 2 DMC 281
High Courts30 Apr 2004
Om Prakash Sharma Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 551
Constitution of India, 1950 — Article 226
High Courts30 Apr 2004Dismissed
Ramesh Kumar Singh Vs Shailendra Narayan Acharya
Jharkhand High Court · (2004) 3 JCR 206
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8), 15Registration Act, 1908 — Section 16(1)
High Courts30 Apr 2004Dismissed
Jibrail Mian and Another Vs Lalu Turi and Others
Jharkhand High Court · AIR 2004 Jhar 139 : (2004) 4 CivLJ 393 : (2004) 3 JCR 139 : (2003) 2 JLJR 445 : (2005) 1 CCC 63
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 17
High Courts30 Apr 2004Dismissed
Chandra Mohan Prasad Vs Canera Bank and Others
Jharkhand High Court · (2005) 1 JCR 431
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts30 Apr 2004Dismissed
Ashok Kumar Singh and Others Vs Canara Bank and Another
Jharkhand High Court · (2004) 4 JCR 462
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts29 Apr 2004Dismissed
Bistu Mahato Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCJR 3751 : (2004) CriLJ 3287 : (2004) AIR Jhar HCR 2138 : (2005) 4 JLJR 354 : (2005) 3 JCR 535 : (2005) 3 EastCric 196
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 435, 436
High Courts29 Apr 2004Dismissed
Baidnath Mahto and Others Vs Jadu Mahto @ Jadunandan Mahato and Others
Jharkhand High Court · (2004) 3 JCR 274
Hindu Minority and Guardianship Act, 1956 — Section 4, 6Transfer of Property Act, 1882 — Section 105, 106, 107, 7
High Courts29 Apr 2004
Yadu Sao Vs Central Coal Fields Ltd., a subsidiary of Coal India Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 129
Constitution of India, 1950 — Article 226
High Courts29 Apr 2004Dismissed
Bindu Mandal Vs The General Manager, Allahabad Bank and Others
Jharkhand High Court · (2004) 3 JCR 137
Constitution of India, 1950 — Article 225Penal Code, 1860 (IPC) — Section 120B, 395, 412
High Courts29 Apr 2004
Lakshmi Barai Vs State of Jharkhand and Others
Jharkhand High Court · (2004) CriLJ 3021 : (2004) AIR Jhar HCR 1868 : (2004) 3 JCR 107
High Courts29 Apr 2004Dismissed
Umeshwar Upadhyay Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 130
Constitution of India, 1950 — Article 226
High Courts28 Apr 2004Dismissed
Binod Ram and Another Vs State of Bihar
Jharkhand High Court · (2004) CriLJ 3436 : (2004) AIR Jhar HCR 1939
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
High Courts28 Apr 2004
Ramesh Chandra Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 181
Constitution of India, 1950 — Article 226