High Courts02 Apr 2004Dismissed
Ram Sagar Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 3 JCR 167
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,315 of 1,479
High Courts02 Apr 2004
Awadeshwar Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 588
High Courts02 Apr 2004Dismissed
Brijendra Kumar Sinha Vs The State of Jharkhand and Another
Jharkhand High Court · (2004) CriLJ 3019 : (2004) AIR Jhar HCR 1869 : (2004) 2 BLJR 1292 : (2004) 2 EastCriC 264
Bihar Co-operative Societies Act, 1935 — Section 47, 48Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409
High Courts01 Apr 2004
Prematha Nath Paul Vs Bihar State Housing Board and Others
Jharkhand High Court · (2004) 3 JCR 58
Constitution of India, 1950 — Article 226
High Courts01 Apr 2004Dismissed
Ibrahim Mian Vs Munsaf Mian and Others
Jharkhand High Court · (2004) 2 JCR 418
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Apr 2004
Bhuwaneshwar Mandal Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 57
Constitution of India, 1950 — Article 226
High Courts31 Mar 2004
Shankar Nahak Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 555
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts31 Mar 2004Allowed
Arbind Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 230
High Courts31 Mar 2004Allowed
Indo Danish Tool Room and Another Vs Purbasha Ghosh and Others
Jharkhand High Court · (2004) 3 JCR 300
Constitution of India, 1950 — Article 226
High Courts29 Mar 2004
Dineshwar Singh Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2004) 3 JCR 340
Constitution of India, 1950 — Article 226
High Courts29 Mar 2004Dismissed
Kamla Prasad Singh and Another Vs Manrup Singh and Others
Jharkhand High Court · (2004) 2 JCR 555b
Chotanagpur Tenancy Act, 1908 — Section 46, 46(3A), 46(4A)(C), 71A, 73Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 100, 80Limitation Act, 1963 — Article 113, 14
High Courts29 Mar 2004Dismissed
Guna Nand Jha Vs Steel Authority of India Ltd., a Govt. Company and Another
Jharkhand High Court · (2004) 2 JCR 565b
Constitution of India, 1950 — Article 226
High Courts29 Mar 2004Dismissed
Kamlesh Kumar Agarwal @ Sawa Vs Mamta Devi
Jharkhand High Court · AIR 2005 Jhar 10 : (2004) 52 BLJR 1096 : (2004) 2 JCR 474 : (2005) 1 RCR(Civil) 594
Hindu Marriage Act, 1955 — Section 13(1)
High Courts26 Mar 2004
Ramji Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 544
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Allowed
Chaitu Oraon and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 537
Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226
High Courts26 Mar 2004Dismissed
Abilash Lohar Vs Instrumentation Limited and Others
Jharkhand High Court · (2004) 2 JCR 539
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Dismissed
Dev Das Mishra Vs The Managing Director, SAIL, Bokaro Steel Plant
Jharkhand High Court · (2004) 2 JCR 543
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Dismissed
Kamla Construction Company a Partnership Firm Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 ARBLR 457 : (2004) 3 JCR 167b
Constitution of India, 1950 — Article 226, 227
High Courts25 Mar 2004
Narayan Chandra Mahato Vs Sarju Mahato and Others
Jharkhand High Court · (2004) 2 JCR 512
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 1A
High Courts25 Mar 2004
Shogra Khatoon and Others Vs Shairun Bibi and Others Shairun Bibi Vs Shogra Khatoon and Others
Jharkhand High Court · AIR 2004 Jhar 109 : (2004) AIR Jhar HCR 1666 : (2004) 2 BLJR 1309 : (2005) 1 CivLJ 586 : (2004) 3 JCR 299
Succession Act, 1925 — Section 373