COURT ARCHIVE

Jharkhand High Court judgments, 2006

1,125 judgments · page 6 of 57

High Courts13 Nov 2006

Dr. Arun Kumar Verma Vs The State of Jharkhand, Secretary, Health, Medical Education and Family Welfare Department, Deputy Secretary, Health, Medical Education and Family Welfare Department and Dr. Dinbandhu Sarangi, Professor and Head of Department of Microbiology Department, Mahatma Gandhi Memorial Medical College

Jharkhand High Court · (2007) 1 BLJR 712

Read judgment

High Courts10 Nov 2006Allowed

Premlal Bhagat Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 1 JCR 379

Penal Code, 1860 (IPC) — Section 375, 376

Read judgment

High Courts10 Nov 2006Allowed

Ashok Kumar Talpatra and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 1 JCR 369

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 391Evidence Act, 1872 — Section 145, 32Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts10 Nov 2006

Krishnaji and Others, Brajesh Kumar Singh and Others, Dhirendra Kumar Singh and Others and Jai Siya Ram Singh and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 1 JCR 1

Read judgment

High Courts10 Nov 2006Dismissed

Mohd. Khalil @ Kalil Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2007) 1 JCR 12 : (2007) 5 RCR(Criminal) 545

Penal Code, 1860 (IPC) — Section 375, 376

Read judgment

High Courts10 Nov 2006Dismissed

Bhupati Prasad Pandey Vs The State of Bihar (now Jharkhand) and Others

Jharkhand High Court · (2007) 1 JCR 244

Read judgment

High Courts10 Nov 2006Allowed

Rameshwar Singh Vs State of Jharkhand

Jharkhand High Court · (2007) 2 JCR 278

Criminal Procedure Code, 1973 (CrPC) — Section 239Essential Commodities Act, 1955 — Section 3, 7

Read judgment

High Courts09 Nov 2006

Bal Sakha Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 3 JCR 111

Read judgment

High Courts09 Nov 2006Allowed

Shiv Shankar Sahu Vs The State of Bihar and Others

Jharkhand High Court · (2006) 11 JH CK 0084

Chotanagpur Tenancy Act, 1908 — Section 71A

Read judgment

High Courts09 Nov 2006Allowed

Sidheshwar Sahu, Rajpati Sahu and Radha Krishna Jaiswal Vs The State of Bihar (Jharkhand)

Jharkhand High Court · (2007) 2 JCR 70

Criminal Procedure Code, 1973 (CrPC) — Section 326Essential Commodities Act, 1955 — Section 3, 7

Read judgment

High Courts09 Nov 2006Allowed

Rajpati Sahu Vs The State of Bihar (Jharkhand)

Jharkhand High Court · (2007) 2 JCR 77

Criminal Procedure Code, 1973 (CrPC) — Section 326Essential Commodities Act, 1955 — Section 7

Read judgment

High Courts09 Nov 2006

Shasthi Mahato and Another and Sukhen Mahato and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 2 JCR 312

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 34

Read judgment

High Courts09 Nov 2006Dismissed

National Insurance Co. Ltd. Vs Fagni Bai and Others

Jharkhand High Court · (2007) 2 ACC 814 : (2007) 2 JCR 16

Read judgment

High Courts08 Nov 2006

Smt. Shanti Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 1 JCR 234

Criminal Procedure Code, 1973 (CrPC) — Section 133

Read judgment

High Courts08 Nov 2006Allowed

Hafiz Mian @ Hafij Ansari and Harihar Sao and Ambika alias Amerika Mistry @ Amerika Vishwakarma Vs The State of Jharkhand

Jharkhand High Court · (2007) CriLJ 1986 : (2007) 2 JCR 318

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395

Read judgment

High Courts07 Nov 2006Dismissed

Suresh Munda Vs The State of Bihar

Jharkhand High Court · (2007) 3 JCR 103

Penal Code, 1860 (IPC) — Section 304B

Read judgment

High Courts07 Nov 2006

Surajdeo Manjhi Vs State of Jharkhand

Jharkhand High Court · (2007) 2 JCR 138

Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts07 Nov 2006Allowed

Kishor Kumar Mantri @ Kishor Kumar Vs State of Jharkhand

Jharkhand High Court · (2007) 2 JCR 57

Criminal Procedure Code, 1973 (CrPC) — Section 239Forest Act, 1927 — Section 33, 41, 42, 52Penal Code, 1860 (IPC) — Section 323, 34, 341

Read judgment

High Courts07 Nov 2006Allowed

Berga Doraiburu Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · AIR 2007 Jhar 780 : (2007) CriLJ 1982 : (2007) 2 JCR 146

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

Read judgment

High Courts07 Nov 2006Dismissed

Babu Ram Mahto Vs State of Jharkhand

Jharkhand High Court · (2007) 1 JCR 253

Read judgment