High Courts24 Mar 2006Allowed
Rama Rawani and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 367
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
COURT ARCHIVE
Jharkhand High Court judgments, 2006
1,125 judgments · page 47 of 57
High Courts24 Mar 2006Allowed
Suresh Kumar Agarwal Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 90
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7, 7(3), 9B
High Courts23 Mar 2006Allowed
Minaral Area Development Authority Vs The Presiding Officer, Labour Court and Others
Jharkhand High Court · (2006) 110 FLR 270 : (2006) 2 JCR 390
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts23 Mar 2006Allowed
Madheshwar Dhari Singh and Krishnadeo Das Vs The Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 404
Bihar Reorganisation Act, 2000 — Section 72(1), 72(2)Bihar Service Code, 1952 — Rule 73
High Courts23 Mar 2006Allowed
Meetan Mian and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 03 JH CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313
High Courts23 Mar 2006Dismissed
Smt. Pratibha Singh and Madhusudan Prasad Singh Vs Smt. Shanti Devi Prasad and Lakshmikant Prasad
Jharkhand High Court · (2006) 2 JCR 511
High Courts23 Mar 2006Allowed
Daroga Yadav Vs The Union of India (UOI) and Others
Jharkhand High Court · (2006) 110 FLR 277 : (2006) 2 JCR 353
Border Security Force Rules, 1965 — Rule 25(7)Border Security Force Rules, 1969 — Rule 25, 25(3), 25(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts23 Mar 2006
K.S. Saluja Vs Ram Kishore Agarwalla and Another
Jharkhand High Court · (2006) 3 JCR 79
High Courts23 Mar 2006Allowed
Mukul Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 398
Administrative Service (Appointment by limited Competitive Examination) Rules, 1991 — Rule 5
High Courts23 Mar 2006Allowed
Union of India (UOI) and Another Vs Bhim Mahato and Others
Jharkhand High Court · (2006) 2 JCR 414
High Courts23 Mar 2006Allowed
Ajay Kumar Tiwari Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 3 JCR 504
Railway Protection Force Rules, 1987 — Rule 93
High Courts23 Mar 2006Allowed
Raghunath Prasad Gupta Vs Sonaram Swansi and Others
Jharkhand High Court · (2006) 03 JH CK 0031
Legal Services Authorities Act, 1987 — Section 22
High Courts23 Mar 2006
Paritosh Kumar Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 2 JCR 199
Civil Services (Classification, Control and Appeal) Rules — Rule 49
High Courts23 Mar 2006Allowed
Khago Mandal, Laljee Mandal and Seva Mandal Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3556 : (2006) 2 JCR 380 : (2006) 2 AIRJharR 438
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Mar 2006Dismissed
Omprakash Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 382
High Courts22 Mar 2006
Bishwanath Pathak and Kailash Ram Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 665
High Courts22 Mar 2006Dismissed
Bishnu Kumar Choubey Vs Smt. Shanti Devi and Smt. Shanti Devi and Another
Jharkhand High Court · AIR 2006 Jhar 92 : (2006) 2 JLJR 465 : (2006) 3 JCR 105 : (2006) 2 AIRJharR 461
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6D
High Courts22 Mar 2006Allowed
Manu Soren and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3570 : (2006) 3 Crimes 293 : (2006) 2 EastCriC 389 : (2006) CriLJ 3870 : (2006) 2 AIRJharR 622
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Mar 2006Dismissed
Dinesh Prasad Sinha and Pushpendra Kumar Sinha Vs The Bihar State Electricity Board, The Secretary, Bihar State Electricity Board and The Joint Secretary, Bihar State Electricity Board
Jharkhand High Court · (2006) 2 JCR 388
High Courts22 Mar 2006
Chaudhary Mahto Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 03 JH CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304