High Courts18 Sept 2006Dismissed
New India Insurance Co. Ltd. Vs Smt. Pranita Devi and Others
Jharkhand High Court · (2007) 2 ACC 446 : (2007) 1 JCR 23
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,202 of 1,479
High Courts18 Sept 2006Allowed
Kripa Shankar Dwary Vs Nandlal Charan Dwary
Jharkhand High Court · (2007) 1 BLJR 675 : (2007) 2 JCR 162
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 11(1)(C), 14(8), 18, 2
High Courts18 Sept 2006Dismissed
Oriental Insurance Co. Ltd. Vs Dindayal Mandal, (Sri) and Others
Jharkhand High Court · (2007) 2 ACC 821 : (2007) 2 JCR 140
High Courts15 Sept 2006Dismissed
Ravishwar Manjhi, Uma Kant Rajak, Kala Chand Manjhi and Others and Jaleshwar Manjhi Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 1 JCR 436
Criminal Procedure Code, 1973 (CrPC) — Section 10, 107, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Sept 2006
Tata Steel Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 LLJ 194
Employees State Insurance Act, 1948 — Section 87, 88
High Courts15 Sept 2006
Court on its own Motion and Handu Bhagat Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 09 JH CK 0060
Land Acquisition Act, 1894 — Section 3
High Courts15 Sept 2006Dismissed
Tata Iron and Steel Company Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 333
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 25FF
High Courts15 Sept 2006Allowed
Wazir Yadav and Dwarika Yadav Vs The State of Jharkhand
Jharkhand High Court · (2006) 09 JH CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 304B
High Courts15 Sept 2006Dismissed
Tata Iron and Steel Company Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 502
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25FF
High Courts14 Sept 2006
Piru Some Besra and Others Vs The State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 568
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts14 Sept 2006Allowed
Dr. Shyam Sundar Prasad Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 1 JCR 481 : (2007) 1 EastCric 85 : (2007) 2 CurCrIR 71 : (2007) CriLJ 1989
Criminal Procedure Code, 1973 (CrPC) — Section 106, 156(3), 164Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 109, 201, 307, 326, 327
High Courts14 Sept 2006
Bihari Urain Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 225
High Courts14 Sept 2006Dismissed
Serophina Besra Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 242
High Courts14 Sept 2006
Navin Roy, Ashok Kumar and Girjanandan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 120
High Courts13 Sept 2006Allowed
Md. Israil and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 525
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Sept 2006Dismissed
Birendra Kumar Thakur Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2007) 1 BLJR 168
High Courts13 Sept 2006Dismissed
Birendra Kumar Thakur Vs State of Bihar and Another
Jharkhand High Court · (2006) 4 JCR 513
High Courts12 Sept 2006
Nividan Bhagat @ Nidre Bhagat and Others Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 536
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts12 Sept 2006Dismissed
Gorakh Prasad Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 4 JCR 514
High Courts12 Sept 2006Allowed
The Management of Bokaro Steel Plant (Steel Authority of India Ltd.) Vs The Presiding Officer, Labour Court, Bokaro Steel City and Havaldar Sharma, the workman concerned
Jharkhand High Court · (2006) 108 FLR 1085
Industrial Disputes Act, 1947 — Section 17B, 25F