High Courts16 Oct 2006
Nandlal Sharma Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 4 JCR 669
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Family Courts Act, 1984 — Section 19Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Jharkhand High Court judgments, 2006
1,125 judgments · page 9 of 57
High Courts16 Oct 2006Allowed
Sanjay Upadhyay and Others Vs The State of Bihar and Another
Jharkhand High Court · (2006) 4 JCR 671
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts16 Oct 2006Allowed
Sanjay Upadhyay and Others Vs State of Bihar and Another
Jharkhand High Court · (2006) 4 JCR 671
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts16 Oct 2006Dismissed
Lakhu Manjhi Vs State of Bihar
Jharkhand High Court · (2006) 4 JCR 680
Penal Code, 1860 (IPC) — Section 376
High Courts16 Oct 2006Allowed
State of Jharkhand Vs Lakhan Rai Lakhan Rai Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 BLJR 583 : (2007) CriLJ 2410
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 307, 329, 84
High Courts16 Oct 2006Dismissed
Lakhu Manjhi Vs The State of Bihar
Jharkhand High Court · (2006) 4 JCR 680
Penal Code, 1860 (IPC) — Section 376
High Courts13 Oct 2006Allowed
Gurdayal Singh Bhatia @ Gurudayal Singh Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 509
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts13 Oct 2006Allowed
Madan Mahto Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 627
Criminal Procedure Code, 1973 (CrPC) — Section 439Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 413, 414
High Courts12 Oct 2006Allowed
Narad Pathak Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 470
High Courts11 Oct 2006
Sri Ishwar Jha Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2007) 4 JCR 413
High Courts11 Oct 2006
Sri Mahinder Singh D.O.L.I.C. Vs The Commissioner of Income Tax, Bihar-II, Ranchi Sri Basant Kumar Rungta, Development Officer, LIC Branch No. II Vs Commissioner of Income Tax, Ranchi Circle-II, Ranchi
Jharkhand High Court · (2007) 1 BLJR 673 : (2008) 300 ITR 90
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 16
High Courts10 Oct 2006Dismissed
Tek Lal Mari and Others Vs Ram Kishun Marik and Others
Jharkhand High Court · (2007) 1 JCR 196
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 5(3)
High Courts10 Oct 2006Allowed
Ashok Kumar Bose Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 666
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts10 Oct 2006
Sushil Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 DMC 225 : (2007) 1 JCR 512
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts10 Oct 2006Allowed
Ashok Kumar Bose Vs The State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 666
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts10 Oct 2006Dismissed
Bharat Coking Coal Limited Vs State of Jharkhand, Commissioner of Commercial Taxes, Joint Commissioner of Commercial Taxes (appeals), Dhanbad Division and Deputy Commissioner of Commercial Taxes
Jharkhand High Court · (2007) 1 BLJR 669 : (2007) 1 JCR 307
Bihar Finance Act, 1981 — Section 17, 17(5), 18(1), 19, 19(1)Constitution of India, 1950 — Article 226
High Courts09 Oct 2006
Indradeo Prajapati and Girja Prajapati Vs State of Jharkhand
Jharkhand High Court · (2006) 10 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 155, 157, 32(2)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts09 Oct 2006
Court on its own motion Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 502
Criminal Procedure Code, 1973 (CrPC) — Section 70
High Courts09 Oct 2006
Fulchu @ Jeet Goswami Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 507
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts26 Sept 2006Dismissed
Subodh Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 205