High Courts12 Dec 2006
Satyanath Hasda and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 174
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,193 of 1,479
High Courts12 Dec 2006
Dr. Md. Tauheed Vs Vice Chancellor, Vinoba Bhawe University and Others
Jharkhand High Court · (2007) 3 JCR 534
High Courts12 Dec 2006Allowed
Smt. Raj Rani Devi @ Raj Rani Vs Rajesh Kumar
Jharkhand High Court · (2007) 1 BLJR 804 : (2007) 2 JCR 106
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Dec 2006Dismissed
Smt. Shanti Devi Vs Sri Md. Farppque Azam
Jharkhand High Court · (2007) 3 JCR 116
Constitution of India, 1950 — Article 227
High Courts08 Dec 2006Dismissed
Ajay Buildcon Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 98
Constitution of India, 1950 — Article 14, 226
High Courts08 Dec 2006Allowed
Nageshwar Ram Dangi Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1083
Bihar Pension Rules, 1950 — Rule 43B
High Courts08 Dec 2006Dismissed
Madan Mohan Roy Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 134
Constitution of India, 1950 — Article 166
High Courts07 Dec 2006Dismissed
Devraj Sao, Umacharan Sao and Bundiya Devi Vs The State of Bihar (Jharkhand)
Jharkhand High Court · (2007) 1 DMC 735
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304, 304B, 34, 498A
High Courts07 Dec 2006Allowed
Gunadhar Oraon and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 136
Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts06 Dec 2006
Mahamaya Chemicals Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2007 Jhar 61 : (2007) 2 BLJR 876 : (2007) 1 JCR 555
Bihar Contractors Registration Rules, 2007 — Rule 13, 14
High Courts06 Dec 2006Dismissed
Lallu Munda Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 492
Penal Code, 1860 (IPC) — Section 302
High Courts05 Dec 2006Allowed
Dr. Bhuneshwar Sahay Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 186
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 482
High Courts04 Dec 2006Dismissed
Gobind Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 2 JCR 98
High Courts04 Dec 2006Dismissed
Qayum Ansari @ Abdul Qayum Ansari, Tayaib Ansari and Md. Tahir Ansari Vs The State of Bihar (now Jharkhand) and Md. Anwar
Jharkhand High Court · (2007) 2 JCR 93
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Dec 2006Allowed
Lal Bahadur Singh Ashant and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 514
High Courts02 Dec 2006Allowed
Ashwini Kumar Singh and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 2 JCR 334
Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Factories Act, 1948 — Section 105, 2, 32, 33, 92Penal Code, 1860 (IPC) — Section 287, 288, 304A, 338
High Courts01 Dec 2006Dismissed
Bharat Ram Mahato and Others Vs Ramesh Chandra Sharma and Others
Jharkhand High Court · (2007) 1 JCR 403
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts01 Dec 2006
Mukteshwar Prasad Singh Vs The State of Jharkhand and Another
Jharkhand High Court · (2006) 12 JH CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Prevention of Corruption Act, 1988 — Section 13, 17, 19
High Courts01 Dec 2006Dismissed
Mohd. Zahir Ansari Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 2 JCR 144
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 202, 203, 204Penal Code, 1860 (IPC) — Section 201, 202, 302, 34, 376
High Courts01 Dec 2006
Vinoda Nand Jha Vs The State of Jharkhand, The Secretary, Jharkhand Bidhan Sabha and Arbind Kumar
Jharkhand High Court · (2007) 1 BLJR 689 : (2007) CriLJ 1979 : (2008) 1 RCR(Criminal) 29
Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 197(1), 340, 482Penal Code, 1860 (IPC) — Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 22, 3, 3(1), 3(2)