High Courts15 Feb 2006Allowed
Dhebey Ghatwar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 115
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments, 2006
1,125 judgments · page 53 of 57
High Courts15 Feb 2006Allowed
Indu Kuer @ Indu Kunwar Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 208
High Courts14 Feb 2006Allowed
Kedar Nath Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 267
Constitution of India, 1950 — Article 309
High Courts14 Feb 2006Dismissed
Onkar Prasad Gupta Vs State of Bihar
Jharkhand High Court · (2006) CriLJ 2509 : (2006) 2 JLJR 1 : (2006) 41 AllIndCaS 890 : (2006) 2 AIRJharR 28
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Feb 2006Dismissed
Employers in relation to the Management of Mohuda Area No. II of B.C.C.L. now Western Jahari Area Vs Their Workman being represented by the Vice-President National Coal Workers Congress
Jharkhand High Court · (2006) 109 FLR 1124 : (2006) 2 JCR 212
Industrial Disputes Act, 1947 — Section 10(1)
High Courts13 Feb 2006Allowed
Malti Mandalain @ Rasia @ Urmial Devi and Nawal Kishore Mandal @ Guruwar Mandal Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Feb 2006
Matal Kisku Vs The State of Jharkhand
Jharkhand High Court · (2006) CriLJ 2517 : (2006) 4 Crimes 233 : (2006) 2 EastCriC 5 : (2006) 2 AIRJharR 60
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323
High Courts13 Feb 2006Dismissed
Sadhni Saha Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 1
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 1(3)
High Courts08 Feb 2006Dismissed
Kanta Ram Vs Sukhdeo Narayan and Others
Jharkhand High Court · AIR 2006 Jhar 53 : (2006) 2 JLJR 146 : (2006) 2 JCR 85
High Courts07 Feb 2006Allowed
Mukteshwar Mahto Vs Ram Autar Sharma
Jharkhand High Court · (2006) 3 JCR 468
Constitution of India, 1950 — Article 14Forest Act, 1927 — Section 41, 42
High Courts07 Feb 2006Dismissed
Parbati Marandi and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3552 : (2006) 2 JLJR 108 : (2006) 2 EastCriC 213 : (2006) 2 AIRJharR 423
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts07 Feb 2006
Shravan Kumar Choudhary Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2006) 110 FLR 613 : (2006) 2 JCR 387
High Courts07 Feb 2006
Dasrath Mistri Vishwakarma Vs Government of India and Another
Jharkhand High Court · (2006) 2 JCR 89
High Courts07 Feb 2006Allowed
Lakhan Sah and Others Vs State of Bihar
Jharkhand High Court · (2006) CriLJ 2524 : (2006) 4 Crimes 252 : (2006) 2 JLJR 577 : (2006) 2 JCR 126 : (2006) 41 AllIndCaS 858 : (2006) 2 AIRJharR 113
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 362, 364
High Courts07 Feb 2006Dismissed
Budhisal Murmu Vs Som Soren and Others
Jharkhand High Court · (2006) 3 JCR 36
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Feb 2006Dismissed
Mrs. Salma Kkhatoon and Another Vs Kalyan Kar and Others
Jharkhand High Court · (2006) 3 JCR 28
Santhal Pargana Tenancy (supplementary Provisions) Act, 1949 — Section 20, 42, 63, 69
High Courts06 Feb 2006Dismissed
Mrs. Salma Khatoon and Another Vs Kalyan Kar and Others
Jharkhand High Court · (2006) 3 JCR 28
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20, 42, 63, 69
High Courts06 Feb 2006
Bhuneshwar Patel Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 238
High Courts02 Feb 2006Dismissed
S.K. Tekriwal Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 48 : (2006) 2 JLJR 82 : (2006) 1 JCR 420 : 2006 BLJ 1 389 : 2006 ArbLR 2 318 : (2006) 1 AIRJharR 624
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts02 Feb 2006
Employers in relation to the Management of Dhansar Colliery of Kusunda Area of BCCL Vs The Presiding Officer, Central Govt. Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2006) 1 JCR 416