High Courts16 Apr 2004Allowed
IOC Limited (Now Known BOC (I) Ltd.) Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2004) 2 JCR 466
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,312 of 1,479
High Courts16 Apr 2004
Debabrata Dasgupta Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 470
Constitution of India, 1950 — Article 226
High Courts16 Apr 2004Dismissed
All India Kerosene Oil Dealer Federation and Jharkhand Kerosene Dealers Association Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 BLJR 1153 : (2004) 2 JCR 626
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 2, 3, 5
High Courts16 Apr 2004Dismissed
Ram Naumi Prasad Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 3 JCR 46
Constitution of India, 1950 — Article 226
High Courts16 Apr 2004Dismissed
Shri Balaji Fuel Products Vs Central Coalfield Ltd. and Others
Jharkhand High Court · (2004) 2 BLJR 1361 : (2004) 3 JCR 239
Constitution of India, 1950 — Article 226
High Courts16 Apr 2004Allowed
Nasim Parvez and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 JCJR 334 : (2004) CriLJ 3433 : (2004) AIR Jhar HCR 1793 : (2004) 2 BLJR 1303 : (2005) 4 JLJR 577 : (2005) 2 JCR 535 : (2005) 2 DMC 428 : (2005) 31 AllIndCas 74
Dowry Prohibition Act, 1961 — Section 4
High Courts16 Apr 2004Allowed
Kalia Babu Munda Vs Commissioner, South Chhotanagpur Division and Others
Jharkhand High Court · (2004) 2 BLJR 1273 : (2004) 3 JCR 253
Chotanagpur Tenancy Act, 1908 — Section 240, 242Constitution of India, 1950 — Article 226
High Courts16 Apr 2004
Kusum Ranjani Vs The State of Jharkhand and Another
Jharkhand High Court · (2004) 3 JCR 303
Constitution of India, 1950 — Article 226
High Courts16 Apr 2004Dismissed
Hilip Kumar Gorain Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCJR 368 : (2004) CriLJ 3216 : (2004) AIR Jhar HCR 1898 : (2005) 3 EastCric 192 : (2005) 34 AllIndCas 881
Forest Act, 1927 — Section 53
High Courts16 Apr 2004Dismissed
Dr. Nand Kishore Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 206
Constitution of India, 1950 — Article 226, 227, 227(2), 233, 234Criminal Procedure Code, 1973 (CrPC) — Section 146(1D), 24, 24(1), 24(2), 24(3)Government of India (Amendment) Act, 1935 — Section 224, 224(2)
High Courts16 Apr 2004Allowed
The Management of Bokaro Steel Plant (SAIL) Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 3 JCR 304
High Courts16 Apr 2004Allowed
Tisco Mazdoor Union Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 598
Constitution of India, 1950 — Article 226
High Courts16 Apr 2004
Smt. Krishna Roy Vs The Vice-Chancellor, Sidhu Kanhu University and Others
Jharkhand High Court · (2004) 2 JCR 465
Constitution of India, 1950 — Article 226Jharkhand State Universities (Amendment) Act, 2002 — Section 35, 58
High Courts15 Apr 2004Dismissed
Avinash Kr. Singh and Others Vs State of Jharkhand
Jharkhand High Court · (2004) 1 JCJR 329 : (2004) CriLJ 2635 : (2004) AIR Jhar HCR 1594 : (2004) 2 BLJR 1352 : (2004) 2 DMC 548 : (2005) 2 EastCric 479
Criminal Procedure Code, 1973 (CrPC) — Section 227, 498A
High Courts15 Apr 2004Allowed
Sujata Agarwal Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2004 Jhar 131 : (2004) AIR Jhar HCR 2171 : (2004) 3 JCR 162
Constitution of India, 1950 — Article 226
High Courts15 Apr 2004Allowed
Kitun Bibi and Others Vs Bibi Rojni and Others
Jharkhand High Court · (2004) 2 JCR 457b
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), 100
High Courts15 Apr 2004Allowed
Suresh Chandra Gupta Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 3 JCR 267
Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 226
High Courts15 Apr 2004
Sita Ram Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 166
Constitution of India, 1950 — Article 226
High Courts13 Apr 2004Allowed
Prem Kumar @ Prem Kishore Prasad Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 3 JCR 335
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 302
High Courts13 Apr 2004Dismissed
No. 7517759 Cook, Ayodhya Pandey Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 BLJR 1080 : (2004) 2 JCR 405
Central Industrial Security Force Rules, 1969 — Rule 34Constitution of India, 1950 — Article 226