High Courts04 Feb 2004
Dr. Manoj Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 150
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,325 of 1,479
High Courts30 Jan 2004
Palamau District Bar Association Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 525
Constitution of India, 1950 — Article 226
High Courts30 Jan 2004Dismissed
A.K. Roy Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 4 BC 323 : (2004) 1 JCR 534
Constitution of India, 1950 — Article 226
High Courts30 Jan 2004
Jagabandhu Mahata Vs State of Bihar and Others
Jharkhand High Court · (2004) 3 JCR 272
Constitution of India, 1950 — Article 226
High Courts30 Jan 2004
Prashant Horo Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 JCR 553
Constitution of India, 1950 — Article 226
High Courts30 Jan 2004Dismissed
Teklal Mahato and Others and Thakur Ram Mahto and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2004) 1 JCR 524 : (2004) LIC 2559 : (2004) 3 LLJ 1016
High Courts30 Jan 2004Dismissed
Hiru Mahato and Another Vs State of Bihar and Others
Jharkhand High Court · (2004) 2 JCR 115
Bihar Tenancy Act, 1885 — Section 23, 26(A), 6Constitution of India, 1950 — Article 226
High Courts30 Jan 2004Allowed
Vijay Narayan Singh Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2005) 2 JCR 369a
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 42, 42(1)
High Courts30 Jan 2004Allowed
Imtiyaz Khan @ Sonu and Others Vs State of Jharkhand
Jharkhand High Court · (2004) CriLJ 2560 : (2004) AIR Jhar HCR 1395 : (2004) 1 BLJR 536 : (2004) 2 DMC 202 : (2004) 2 EastCriC 17
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts29 Jan 2004Dismissed
Oriental Insurance Company Ltd. Vs Commissioner, Workmen Compensation and Others
Jharkhand High Court · (2004) 1 JCR 512
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 14, 30
High Courts29 Jan 2004Dismissed
Beekay Steel Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 1 BLJR 767 : (2004) 1 JCR 504 : (2005) 141 STC 263
Constitution of India, 1950 — Article 226
High Courts29 Jan 2004
Dhanu Gope and Pramod Kumar Roy Vs Jharkhand State Electricity Board and Others Jagdish Narain Vs Mrs. H. Pandey, Secretary J.S.E.B. and Others Anandi Sharma Vs J.N. Sinha, Secretary B.S.E.B. and Others Mangru Hembram Vs B.S.E.B. and Others Kameshwar Tiwary Vs Rajiv Ranjan and Others
Jharkhand High Court · (2004) 2 JCR 60
Constitution of India, 1950 — Article 226
High Courts29 Jan 2004Allowed
Saraswati Devi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2004) 1 BLJR 506
Penal Code, 1860 (IPC) — Section 34, 406, 419, 420, 468Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts29 Jan 2004
Chanda Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2004) 2 JCR 620
Constitution of India, 1950 — Article 226
High Courts29 Jan 2004Dismissed
Bokaro Steel Employees Co-operative House Construction Society Members Association and Another Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2004) 1 JCR 556
High Courts29 Jan 2004
New United Construction Company Vs Commissioner of Income Tax
Jharkhand High Court · (2004) 190 CTR 116 : (2004) 270 ITR 214 : (2004) 2 JCR 116
Income Tax Act, 1961 — Section 271(1)
High Courts29 Jan 2004
New United Construction Co. Vs Commissioner of Income Tax
Jharkhand High Court · (2004) 137 TAXMAN 290
Income Tax Act, 1961 — Section 256, 271
High Courts29 Jan 2004
Ramchandra Mishra Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2004) 1 JCR 629 : (2005) 3 RCR(Civil) 712
Constitution of India, 1950 — Article 226
High Courts29 Jan 2004Allowed
Steel Authority of India Ltd. Vs Reliance Firebricks and Pottery Company Ltd. and Others
Jharkhand High Court · (2004) 2 JCR 55
High Courts28 Jan 2004Dismissed
Punjab National Bank Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2004) 52 BLJR 647 : (2004) 2 JCR 328
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 5, 8Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3