High Courts27 Feb 2004Dismissed
Jogendra Nath Roy Vs State of Bihar and Others
Jharkhand High Court · (2005) 1 BLJR 552 : (2004) 2 JCR 47
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,321 of 1,479
High Courts27 Feb 2004
Iqra Masjid Welfare Society Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 397
Contempt of Courts Act, 1971 — Section 12
High Courts26 Feb 2004
Pushkar Techno Private Ltd. Vs General Manager, Chittranajan Locomotives Works and Another
Jharkhand High Court · (2004) 2 JCR 535
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts26 Feb 2004Dismissed
Jugal Mishra Vs Mahabir Sao and Others
Jharkhand High Court · (2004) 2 JCR 475
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 105(1)Constitution of India, 1950 — Article 227
High Courts26 Feb 2004
Janaki Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 108
Constitution of India, 1950 — Article 226
High Courts26 Feb 2004Dismissed
Ravindra Nath Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 259
High Courts26 Feb 2004
Yamuna Prasad Sah Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 3 JCR 157
Constitution of India, 1950 — Article 227
High Courts26 Feb 2004Allowed
Tulsi Rajak Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 2450 : (2004) AIR Jhar HCR 1347
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts25 Feb 2004Allowed
Om Prakash Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 267
High Courts25 Feb 2004Dismissed
Mr. Avinash Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 176
Constitution of India, 1950 — Article 226
High Courts25 Feb 2004Allowed
Vijay Shree Industries Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 3 JCR 224
Constitution of India, 1950 — Article 226Electricity (Amendment) Act, 2003 — Section 185(2), 53Electricity Act, 1910 — Section 26(6), 26(7)
High Courts25 Feb 2004Dismissed
Madhusudan Tiwari, Satyendra Kumar and Ashok Kumar Singh Vs The Project and Development India Ltd. and Others Fertilizer Factory Workers Union and Another and Anwar Khan and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 BC 395 : (2004) 2 BLJR 1342 : (2004) 2 JCR 545 : (2004) 2 JCR 545 : (2005) 63 SCL 167
Constitution of India, 1950 — Article 226
High Courts24 Feb 2004Dismissed
Sujit Kumar Roy Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2004) CriLJ 3693 : (2004) AIR Jhar HCR 2255 : (2004) 23 AllIndCas 268 : (2004) 2 BLJR 1118 : (2004) 2 DMC 477 : (2004) 2 EastCriC 310
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts24 Feb 2004Allowed
Mrs. Kanan Bala Tirkey Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 10
Constitution of India, 1950 — Article 226
High Courts24 Feb 2004Allowed
Nilambar Sahu and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 BLJR 1136 : (2004) 2 JCR 178
Constitution of India, 1950 — Article 51AWild Life (Protection) Act, 1972 — Section 21, 32
High Courts24 Feb 2004Dismissed
Ghanshyam Das Vs The Indian Oil Corporation Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 185
Constitution of India, 1950 — Article 226, 227
High Courts24 Feb 2004
Om Prakash Gupta Vs Smt. Asha Devi
Jharkhand High Court · (2004) 2 BLJR 1029 : (2004) 2 DMC 139 : (2004) 2 JCR 203 : (2005) 1 RCR(Civil) 192
Hindu Marriage Act, 1955 — Section 25
High Courts24 Feb 2004
Hemant Kumar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 266
High Courts24 Feb 2004
(Dr.) Lalit Minz and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 181
Rajendra Institute of Medical Sciences Act, 2002 — Section 29, 30
High Courts23 Feb 2004Allowed
Arjun Prasad Sinha Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 254
Constitution of India, 1950 — Article 226, 227