High Courts04 Mar 2004Dismissed
Ayodhya Mahto and Others Vs Ram Dutt Mahto
Jharkhand High Court · (2004) 2 JCR 18
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,320 of 1,479
High Courts04 Mar 2004Dismissed
Chandra Bhushan Sood Vs Coal India Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 28
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Dismissed
Chandra Shekhar Mishra Vs Presiding Officer, Labour Court and Others
Jharkhand High Court · (2004) 102 FLR 120 : (2004) 2 JCR 222
Bihar Shops and Establishments Act, 1953 — Section 28(1)Bihar Shops and Establishments Rules, 1955 — Rule 22Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Dismissed
Smt. Parva Sahay Vs Radha Kant Sahay and Others
Jharkhand High Court · (2004) 2 JCR 529
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 8 Rule 10, Order 9 Rule 11, 115
High Courts04 Mar 2004
Pramod Kumar Mishra Vs Sidhukanhu University at Dumka and Others
Jharkhand High Court · (2004) 2 JCR 606
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Dismissed
Singh Saw Mill Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 32
Contempt of Courts Act, 1971 — Section 12, 13
High Courts04 Mar 2004Allowed
Subtakim Ansari Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 2137 : (2005) 2 JCR 399 : (2004) 1 BLJR 780
Penal Code, 1860 (IPC) — Section 376
High Courts04 Mar 2004Dismissed
Taraknath Upadhyay Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2004) 1 BLJR 680 : (2004) 2 JCR 41
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Allowed
Jai Govind Singh Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2004) 1 BLJR 657 : (2004) 2 JCR 34
Bihar Pension Rules, 1950 — Rule 139, 43Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Allowed
Anil Kumar Jha Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 14
Constitution of India, 1950 — Article 226
High Courts03 Mar 2004Dismissed
Gopal Sharan Singh Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 388a
Prevention of Corruption Act, 1988 — Section 13(2), 19, 7
High Courts03 Mar 2004Dismissed
Shyam Narain Jha and Others Vs The State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 153
Constitution of India, 1950 — Article 226
High Courts02 Mar 2004Dismissed
Anand Mohan Agarwal and Others Vs Presiding Officer, Debt Recovery Tribunal and Others
Jharkhand High Court · (2004) 2 JCR 9
Constitution of India, 1950 — Article 226
High Courts01 Mar 2004Dismissed
Raj Nath and Others Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 241
Constitution of India, 1950 — Article 226
High Courts27 Feb 2004Allowed
Jugesh Kumar Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2004) 3 JCR 56
Constitution of India, 1950 — Article 226
High Courts27 Feb 2004Allowed
I.T.W. Signode India Ltd. (III) and Another Vs State of Bihar and Another
Jharkhand High Court · (2004) 2 JCR 385 : (2006) 144 STC 547
Bihar Finance Act, 1981 — Section 17(5), 33(1)Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 226, 227
High Courts27 Feb 2004
State of Jharkhand Vs The State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 183
Bihar Reorganisation Act, 2000 — Section 47Constitution of India, 1950 — Article 131, 139, 139A
High Courts27 Feb 2004Dismissed
Mohan Hazra and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 257
Santhal Pargana Settlement Regulation, 1939 — Section 3Santhal Parganas Settlement Regulations, 1872 — Section 25
High Courts27 Feb 2004Allowed
Iqra Masjid Welfare Society Vs Managing Committee of Iqra Mosque and Others Masjid Ekra Welfare Society and Managing Committee of Ekra Mosque Main Road and Another Vs State of Bihar and Others Md. Sabir Vs Motiur Rahman and Others and Managing Committee of Eqra Mosque and Others
Jharkhand High Court · (2004) 1 BLJR 636
Societies Registration Act, 1860 — Section 3Waqf Act, 1954 — Section 43(4A)
High Courts27 Feb 2004
Iqra Masjid Welfare Society and Others Vs Managing Committee of Iqra Mosque and Others
Jharkhand High Court · (2004) 52 BLJR 636 : (2004) 2 JCR 390
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 3Waqf (Amendment) Act, 1995 — Section 14, 15, 17, 25, 27