COURT ARCHIVE

Jharkhand High Court judgments

29,565 judgments · page 1,310 of 1,479

High Courts28 Apr 2004Allowed

State Vs Mahendra Prasad and Another

Jharkhand High Court · (2006) 1 JCR 191

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

High Courts28 Apr 2004Dismissed

Mahesh Mandal and Another Vs State of Jharkhand

Jharkhand High Court · (2006) 1 JCR 172

High Courts28 Apr 2004

Binda Devi Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2004) 3 JCR 182

Constitution of India, 1950 — Article 226

High Courts28 Apr 2004Allowed

Hamidan Khatoon and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2004) 2 JCJR 10 : (2004) CriLJ 3626 : (2004) AIR Jhar HCR 2346 : (2004) 4 CurCriR 476 : (2004) 2 DMC 751 : (2004) 2 EastCriC 435

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts28 Apr 2004Allowed

Chaman Munda Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 3 JCR 212

Constitution of India, 1950 — Article 226

High Courts28 Apr 2004

T. Kujur Vs Union of India (UOI) and Others

Jharkhand High Court · (2004) 3 JCR 226

Constitution of India, 1950 — Article 226

High Courts28 Apr 2004

Om Prakash Mishra Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 4 JCR 376

Constitution of India, 1950 — Article 226

High Courts28 Apr 2004

Champa Devi Vs State of Jharkhand and Another

Jharkhand High Court · (2004) 2 DMC 389 : (2004) 3 JCR 186

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

High Courts27 Apr 2004

G. Ravi Patnaik Vs Bihar School Examination Board and Others

Jharkhand High Court · (2005) 1 JCR 312

Constitution of India, 1950 — Article 226

High Courts27 Apr 2004

Santosh Kumar Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 388

Constitution of India, 1950 — Article 226

High Courts27 Apr 2004Dismissed

V.N. Singh Vs The Central Coalfields Ltd. and Others

Jharkhand High Court · (2004) 3 JCR 306

Constitution of India, 1950 — Article 226

High Courts27 Apr 2004

Pandey Janardan Prasad Sinha Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 386

Constitution of India, 1950 — Article 226

High Courts27 Apr 2004

Sangeeta Kumari Vs State of Jharkhand and Others

Jharkhand High Court · (2005) 1 JCR 387

Constitution of India, 1950 — Article 226

High Courts23 Apr 2004

Pradip Kumar Ghosh Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 3 JCR 312

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 68

High Courts23 Apr 2004Dismissed

Employer in relation to the Management of Tata Iron and Steel Company Ltd. Vs Union of India (UOI) and Others

Jharkhand High Court · (2004) 3 JCR 202

Constitution of India, 1950 — Article 226

High Courts23 Apr 2004

Gunjardeo Ram and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2004) 3 JCR 227

Constitution of India, 1950 — Article 226

High Courts23 Apr 2004

In Re: Tata Yodogawa Limited, a company incorporated under the Companies Act, 1956

Jharkhand High Court · (2005) 2 JCR 93

Companies Act, 1956 — Section 100, 78

High Courts23 Apr 2004Allowed

Hulas Ram, Binu Singh Munda, Baban Ram and Maheshwar Manjhi Vs Central Coal Fields Ltd. and Others Somi Devi Vs Chairman-cum-Managing Director CCL and Others

Jharkhand High Court · (2004) 3 JCR 1

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 2

High Courts23 Apr 2004Dismissed

State of Bihar Vs Anil Baran Ghosh

Jharkhand High Court · (2004) 4 JCR 461

Land Acquisition Act, 1894 — Section 18, 4, 54

High Courts22 Apr 2004Dismissed

M.P. Bansal and Another Vs State Jharkhand and Another

Jharkhand High Court · (2004) 3 LLJ 441 : (2004) 102 FLR 356 : (2004) 2 JCR 590

Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 96(A)