High Courts11 Mar 2004Dismissed
Rurmal Agarwala Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 55
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,319 of 1,479
High Courts11 Mar 2004Dismissed
Anil Kumar Verma and Others Vs Smt. Urmila Devi
Jharkhand High Court · (2004) 2 JCR 519
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 12Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Mar 2004
Abhimanyu Kumar Singh Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 521
Constitution of India, 1950 — Article 226
High Courts11 Mar 2004Allowed
Suresh Sah and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 419
Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts11 Mar 2004Allowed
Manorama Devi Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 BLJR 1348 : (2004) 3 JCR 70
Constitution of India, 1950 — Article 226
High Courts11 Mar 2004Allowed
Shaktipada Banerjee Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 228
Constitution of India, 1950 — Article 226
High Courts10 Mar 2004Dismissed
Sangi Hambram and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) 2 JCJR 272 : (2004) CriLJ 3375 : (2004) AIR Jhar HCR 1848 : (2004) 2 BLJR 1057 : (2005) 2 JCR 42
Penal Code, 1860 (IPC) — Section 376(2), 452
High Courts10 Mar 2004
Basudeo Mahto and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 223
Constitution of India, 1950 — Article 226
High Courts09 Mar 2004Dismissed
Dr. Shailendra Kumar Sinha Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 3 JCR 48
Civil Services (Classification, Control and Appeal) Rules — Rule 49A(1)Constitution of India, 1950 — Article 226
High Courts09 Mar 2004
Governing Body of Paramveer Albert Ekka Memorial College and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 1
Constitution of India, 1950 — Article 226, 30
High Courts09 Mar 2004Allowed
State of Jharkhand and Others Vs (Smt.) Girish Kumari Prasad and Others
Jharkhand High Court · (2004) 52 BLJR 1005 : (2004) 2 JCR 524
Constitution of India, 1950 — Article 226
High Courts09 Mar 2004
Rajesh Murmu and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 160
Constitution of India, 1950 — Article 226
High Courts09 Mar 2004
Bhupati Nath Giri Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 452
Constitution of India, 1950 — Article 226
High Courts05 Mar 2004
Udai Pratap Singh and Others Vs State of Jharkhand
Jharkhand High Court · (2006) 1 JCR 201
High Courts05 Mar 2004
Raj Refractories Pvt. Ltd. Vs Jharkhand State Electricity Board and Another
Jharkhand High Court · (2004) 2 JCR 476
Constitution of India, 1950 — Article 226
High Courts05 Mar 2004
Nuneshwar Mahato and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 1 CurCrIR 238 : (2006) CriLJ 3951 : (2006) 4 EastCriC 351 : (2006) 2 AIRJharR 852
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304, 323
High Courts05 Mar 2004Dismissed
Vidya Nand Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 2 JCR 246
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Dismissed
S.R. Sharma Vs Coal India Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 530
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Dismissed
Suresh Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 274
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 16, 3
High Courts04 Mar 2004
Mitku Ram Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 239
Constitution of India, 1950 — Article 226