High Courts31 Oct 2006Allowed
Madhu Das Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 1 JCR 15
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,199 of 1,479
High Courts31 Oct 2006Allowed
Professor Pravakar Pradhan Vs Ranchi University
Jharkhand High Court · (2007) 2 BLJR 988 : (2007) 3 JCR 510
Bihar State Universities Act, 1976 — Section 58, 58(10)Jharkhand State Universities Act, 2000 — Section 58(10)
High Courts31 Oct 2006Allowed
Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2007) 1 JCR 267
Industrial Disputes Act, 1947 — Section 33, 33A, 33C
High Courts31 Oct 2006Dismissed
Md. Rashid Khan Vs State of Jharkhand
Jharkhand High Court · (2007) 2 JCR 136
Penal Code, 1860 (IPC) — Section 302, 376
High Courts31 Oct 2006Dismissed
Dr. Md. Kalimuddin Vs Birsa Agricultural University and Others
Jharkhand High Court · (2007) 3 JCR 101
High Courts31 Oct 2006Dismissed
Brij Bihari Ram and Kanayya Prasad Vs Steel Authority of India Limited, Bokaro Steel Plant, BSC and Others
Jharkhand High Court · (2007) 2 JCR 150
High Courts31 Oct 2006Allowed
Dr. S.K. Das Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 115 FLR 176 : (2007) 3 JCR 509
High Courts30 Oct 2006Allowed
Anil Kumar and Others Vs State of Bihar now Jharkhand
Jharkhand High Court · (2007) 1 JCR 518
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 341, 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts30 Oct 2006
Rama Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 414
High Courts19 Oct 2006Dismissed
T.V. Ramanathan, Managing Director and Chief Operating Officer, Exide Industries Ltd. and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2006) 10 JH CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts19 Oct 2006Allowed
Bharat Coking Coal Limited Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2007) 1 BLJR 379 : (2007) 1 JCR 271
Chotanagpur Tenancy Act, 1908 — Section 83, 89(2)Chota Nagpur Tenancy Rules, 1959 — Rule 74Coal Mines (Nationalisation) Act, 1973 — Section 2, 3
High Courts19 Oct 2006Dismissed
Sandeep Kumar Singh Vs Bihar State Food and Civil Supplies Corporation and Others
Jharkhand High Court · AIR 2007 Jhar 91
Constitution of India, 1950 — Article 226
High Courts18 Oct 2006Dismissed
Atul Kumar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 176
High Courts18 Oct 2006
The New India Assurance Co. Ltd. Vs Dukhani Devi and Others
Jharkhand High Court · (2007) 4 JCR 299
Motor Vehicles Act, 1988 — Section 140, 173
High Courts17 Oct 2006Dismissed
Ramesh Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 169
Constitution of India, 1950 — Article 226
High Courts17 Oct 2006Dismissed
Vidya Pandey Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 80
Criminal Procedure Code, 1973 (CrPC) — Section 182, 202, 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts17 Oct 2006
B.I.F.R. Vs UMI Special Steel Ltd.
Jharkhand High Court · (2006) 10 JH CK 0021
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
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