High Courts22 Mar 2006Allowed
Jagarnath Pal and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 BLJR 1210
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
COURT ARCHIVE
Jharkhand High Court judgments, 2006
1,125 judgments · page 48 of 57
High Courts22 Mar 2006
Ram Dhani Chamar and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 03 JH CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts22 Mar 2006
Central Coalfields Limited and Others Vs Mahabir Prasad Rungta and Others
Jharkhand High Court · (2006) 03 JH CK 0073
High Courts22 Mar 2006Dismissed
Naveen Kumar Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 92
High Courts22 Mar 2006Dismissed
Siya Ram Sharma Vs The Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 334
Central Industrial Security Force Rules, 1969 — Rule 34Central Industrial Security Force Rules, 2001 — Rule 36
High Courts22 Mar 2006Allowed
The STate of Jharkhand and Others Vs Ram Lakhan Prasad and Another
Jharkhand High Court · (2006) 2 JCR 338
High Courts22 Mar 2006Dismissed
Ratan Kumar Mishra and Ram Swarup Singh Vs Bihar State Housing Board and Others
Jharkhand High Court · AIR 2006 Jhar 80 : (2006) 2 JLJR 214 : (2006) 2 JCR 200 : (2006) 2 AIRJharR 440
Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Regulation 10(2)(chh)
High Courts22 Mar 2006Dismissed
Pushpa Soren Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 423
High Courts22 Mar 2006
Jharkhand Cristian Minority Educational Institutions Association Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 378
High Courts22 Mar 2006
Ashoke Kumar Banerjee and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 171
Bihar and Orissa General Clauses Act, 1917 — Section 27Bihar Panchayat Raj (Amendment) Act, 1993 — Section 157Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 75(1)
High Courts22 Mar 2006Allowed
Uranium Corporation of India Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Others
Jharkhand High Court · (2006) 110 FLR 274 : (2006) 2 JCR 364
Constitution (Forty-Second Amendment) Act, 1976 — Article 311Industrial Disputes Act, 1947 — Section 10(1), 10(2A)
High Courts21 Mar 2006Dismissed
Chano Mochi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3555 : (2006) 2 AIRJharR 431
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Mar 2006Allowed
Kanahaiya Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 ALT(Cri) 7 : (2006) 2 JCR 239
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376, 379
High Courts21 Mar 2006
Ram Pravesh Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 193
High Courts21 Mar 2006Dismissed
Ram Niranjan Agrawal and Others Vs The Presiding Officer, Debts Recovery Tribunal and Others
Jharkhand High Court · AIR 2006 Jhar 84 : (2006) 2 JLJR 555 : (2006) 3 JCR 351 : (2006) 2 AIRJharR 451 : (2007) 3 BC 664
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 26(2), 30
High Courts21 Mar 2006
Sunny Konark Construction Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 79 : (2006) 2 JLJR 326 : (2006) 2 JCR 198 : (2006) 2 AIRJharR 437
High Courts21 Mar 2006Allowed
Sabodi Hansda, Jitan Hansda, Phulin Murmu and Balai alias Kisto Hansda Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 03 JH CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Mar 2006
Pawan Biscuit Co. Pvt. Ltd. Vs Bihar State Electricity Board and Another
Jharkhand High Court · AIR 2006 Jhar 69 : (2006) 2 JLJR 418 : (2006) 2 JCR 213 : 2006 AllIndCaS 42 846 : (2006) 2 AIRJharR 189
High Courts21 Mar 2006Dismissed
Abdul Rahim and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 233
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 304
High Courts21 Mar 2006Allowed
Saiful Sheikh Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 Crimes 149 : (2006) 2 JCR 236
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302