High Courts24 Feb 2006
The Association of District Planning Officers and Others Vs State of Jharkhand and Others Ram Niwash Prasad Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 217
COURT ARCHIVE
Jharkhand High Court judgments, 2006
1,125 judgments · page 52 of 57
High Courts24 Feb 2006
Binod Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 335
High Courts24 Feb 2006Dismissed
Biseshwar Lal Agarwal and Another Vs Sahdeo Prasad Sao
Jharkhand High Court · (2006) 2 JCR 269
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152 , 153Constitution of India, 1950 — Article 227
High Courts22 Feb 2006
Arvind Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 594
High Courts22 Feb 2006Dismissed
Paltan Turi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 112
High Courts22 Feb 2006Allowed
Kanak Kumari Vs National Institute of Technology and Others
Jharkhand High Court · (2006) 2 JCR 395
High Courts22 Feb 2006
Pradip Coke Industries Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 204
Bihar Finance Act, 1981 — Section 42, 43
High Courts21 Feb 2006Allowed
Braj Kishore Prasad Sinha Vs State of Bihar and Others
Jharkhand High Court · (2006) 2 JCR 113
High Courts21 Feb 2006Allowed
Shambhu Nandan Kumar Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 72 : (2006) 2 JLJR 209 : (2006) 2 JCR 205 : (2006) 2 AIRJharR 206
High Courts21 Feb 2006Allowed
Smt. Bindhya Basini Mishra Vs State of Bihar and Others
Jharkhand High Court · (2006) 2 JCR 242
High Courts21 Feb 2006Dismissed
State of Jharkhand and Another Vs Smt. Alice Purti and Others
Jharkhand High Court · (2007) 1 JCR 488
High Courts20 Feb 2006Allowed
Central Coalfields Ltd. Vs Jageshwar Mahto and Others
Jharkhand High Court · (2006) 109 FLR 1123 : (2006) 2 JCR 207
High Courts20 Feb 2006Dismissed
Munna Pandey and Another Vs State of Bihar
Jharkhand High Court · (2006) 2 JCR 120
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts17 Feb 2006Dismissed
Shambhulal Agrawal Vs Pannalal Ramnarayan and Others
Jharkhand High Court · (2006) 2 JCR 417
Arbitration Act, 1940 — Section 14, 30Constitution of India, 1950 — Article 227
High Courts16 Feb 2006Allowed
Binod Kumar Khetan Vs The Hindustan Copper Limited and Others
Jharkhand High Court · (2006) 109 FLR 343 : (2006) 1 JCR 426
Contract Act, 1872 — Section 6
High Courts16 Feb 2006Allowed
Anil Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 399
High Courts16 Feb 2006
Gopal Prasad and Another Vs Lakshmi Prasad and Another
Jharkhand High Court · AIR 2006 Jhar 52 : (2006) 2 JLJR 189 : (2006) 2 JCR 56 : (2006) 4 CivLJ 362 : 2006 BLJ 1 385 : (2006) 2 AIRJharR 30
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Feb 2006Allowed
Debilal Mahto and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 2 Crimes 499 : (2006) CriminalCC 315 : (2007) 5 RCR(Criminal) 594
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts15 Feb 2006Allowed
Prem Lal Mandal and Another Vs State of Bihar
Jharkhand High Court · (2006) 2 JCR 117
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Feb 2006Dismissed
Jagdish Prasad Vs Smt. Deoki Devi
Jharkhand High Court · (2006) 2 JCR 210