High Courts12 Sept 2006Dismissed
Lal Phanindra Nath Sahdeo Vs The State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 517
Chotanagpur Tenancy Act, 1908 — Section 6, 71A
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,203 of 1,479
High Courts12 Sept 2006
Rakesh Ranjan Sinha, Yogendra Mehta and Sata Nand Prasad Vs The State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 515
High Courts12 Sept 2006Dismissed
Chandreshwar Nonia @ Chandeshwar Nonia Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 530
Penal Code, 1860 (IPC) — Section 323, 325, 341
High Courts12 Sept 2006
Rakesh Ranjan Sinha and Others Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 515
High Courts12 Sept 2006Allowed
The Management of Bakaro Steel Plant (Steel Authority of India Ltd.) Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2006) 4 JCR 511
Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts12 Sept 2006Allowed
Rajnath Oraon Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 572
Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 2006Dismissed
Gorakh Prasad Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 514
High Courts11 Sept 2006
Kanak Kumar Kar @ Kanak Kar Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 600
High Courts11 Sept 2006
Kanak Kumar Kar @ Kanak Kar. Vs The State of Jharkhand, Deputy Commissioner and Circle Officer
Jharkhand High Court · (2006) 4 JCR 600
High Courts07 Sept 2006Dismissed
Ayub Ansari and Madhav Oraon Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 1 JCR 75
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts07 Sept 2006
Md. Liyakat Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 236
High Courts07 Sept 2006Allowed
Binod Kumar Singh Vs Coal India Ltd., The Chairman cum Managing Director, Bharat Coking Coal Ltd. and The General Manager, Bharat Coking Coal Ltd.
Jharkhand High Court · (2006) 4 JCR 508
Penal Code, 1860 (IPC) — Section 120B, 302, 34, 420, 468
High Courts07 Sept 2006Allowed
Om Prakash Keshri Vs Smt. Chintu Devi
Jharkhand High Court · (2006) 4 JCR 520
High Courts07 Sept 2006Dismissed
Madan Oraon Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2007) 1 JCR 242
Constitution of India, 1950 — Article 14, 16
High Courts07 Sept 2006
Jharkhand State Cricket Association and Others Vs The Board of Control for Cricket in India and Others
Jharkhand High Court · AIR 2007 Jhar 26 : (2006) 4 JCR 11
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Nabin Kumar Singh Vs The State of Bihar
Jharkhand High Court · (2007) 1 BLJR 348 : (2007) CriLJ 1066 : (2007) 1 JCR 474
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302
High Courts07 Sept 2006Allowed
Nandlal Mahli Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 412
Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2006Allowed
Renu Jalan and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 472
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts07 Sept 2006Allowed
Sadan Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 244
High Courts07 Sept 2006
Binod Kumar Singh Vs Coal India Ltd. and Others
Jharkhand High Court · (2006) 4 JCR 508
Penal Code, 1860 (IPC) — Section 120B, 302, 34, 420, 468