High Courts22 Mar 2004Allowed
Radhika Devi Vs Chairman-cum-Managing Director, Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 120
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,317 of 1,479
High Courts22 Mar 2004Dismissed
Ramesh Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 175
Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 2004Dismissed
Durga Sahu and Others Vs Deo Chand Sahu and Others
Jharkhand High Court · (2004) 3 JCR 61
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 6, 8, 8(2), 8(3)
High Courts19 Mar 2004Dismissed
Jai Laxmi Fuels (P) Ltd. Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 226
Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Dismissed
Workmen represented by the General Secretary of the Chotanagpur Industrial Workers Union Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2004) 2 JCR 510
Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Dismissed
Dronendu Jha Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 2950 : (2004) AIR Jhar HCR 1745 : (2004) 3 CurCriR 484 : (2004) 2 DMC 68 : (2004) 2 EastCriC 275
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 113
High Courts19 Mar 2004Dismissed
State of Bihar and Others Vs Smt. Alice Purty and Another Smt. Alice Purty Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 JCR 601
High Courts18 Mar 2004Dismissed
Anil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 240
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts18 Mar 2004Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Uma Mehra and Others
Jharkhand High Court · (2005) ACJ 1270 : (2004) 2 ACC 675 : (2004) 2 JCR 220
High Courts18 Mar 2004Dismissed
Hotel Woodland Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 2 JCR 224
Constitution of India, 1950 — Article 226
High Courts18 Mar 2004Dismissed
Marshal Dahar Audogik Sahyog Samiti Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 250
Constitution of India, 1950 — Article 226
High Courts18 Mar 2004Dismissed
Binod Kumar Vs Ranchi Kshetriya Gramin Bank and Others
Jharkhand High Court · (2004) 2 JCR 218
Constitution of India, 1950 — Article 226
High Courts18 Mar 2004
Dr. Santosh Kumar Roy and Others Vs Nirmal Kumar Chatterjee and Others
Jharkhand High Court · (2004) 2 JCR 248
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts18 Mar 2004Allowed
State Vs Shri Chandraket Narayan Singh
Jharkhand High Court · (2004) 1 JCJR 277 : (2004) CriLJ 3618 : (2004) AIR Jhar HCR 2337 : (2004) 3 CurCriR 413 : (2005) 2 JCR 431 : (2005) 30 AllIndCas 694
Criminal Procedure Code, 1973 (CrPC) — Section 242
High Courts18 Mar 2004Allowed
Deo Kumar Paswan and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 2 BLJR 1356 : (2005) 2 JCR 418
Penal Code, 1860 (IPC) — Section 420, 467, 468, 505
High Courts18 Mar 2004Allowed
Kishori Prasad Rai Vs State of Bihar
Jharkhand High Court · (2005) 2 JCR 412
Penal Code, 1860 (IPC) — Section 304, 307, 323, 34, 341
High Courts18 Mar 2004Dismissed
Tusu Sahis and Others Vs State of Bihar State of Jharkhand Vs Tusu Sahis and Others
Jharkhand High Court · (2005) 2 JCR 415
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 320, 326, 328
High Courts17 Mar 2004
Rajneesh Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 608
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2
High Courts17 Mar 2004Dismissed
Etwa Oraon and Others Vs Karo Oraon and Others
Jharkhand High Court · (2004) 2 JCR 303
Chotanagpur Tenancy Act, 1908 — Section 139A, 258, 39, 46, 71ACivil Procedure Code, 1908 (CPC) — Section 100, 9
High Courts17 Mar 2004Dismissed
Ajay Kumar Modi and Others Vs Somar Mahto and Others
Jharkhand High Court · (2004) 2 BLJR 1043 : (2004) 2 JCR 298 : (2004) 3 BC 397
Civil Procedure Code, 1908 (CPC) — Section 100