High Courts29 Aug 2006
Ramdeni Prasad Singh Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 602
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,205 of 1,479
High Courts29 Aug 2006Allowed
Raghunath Manjhi and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 34
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts29 Aug 2006
Shravan Kumar Vs Bihar- School Examination Board and Another
Jharkhand High Court · (2007) 1 JCR 105
High Courts29 Aug 2006
Anguri Devi and Others Vs State of Jharkhand
Jharkhand High Court · (2007) CriLJ 1074 : (2007) 1 DMC 189 : (2007) 1 JCR 162
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts29 Aug 2006
Kshitish Chandra Mandal Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 164 : (2007) 1 JCR 158
High Courts28 Aug 2006
Police 424 Ram Lagan Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 250
High Courts28 Aug 2006
Mahendra Gayali Vs Bharat Coking Coal Limited
Jharkhand High Court · (2006) 4 JCR 604
Chotanagpur Tenancy Act, 1908 — Section 83, 89Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts28 Aug 2006
Mahendra Gayali Vs Bharat Coking Coal Ltd.
Jharkhand High Court · (2006) 4 JCR 604
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts28 Aug 2006Dismissed
Vakil Prasad Singh Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2006) 4 JCR 605
High Courts28 Aug 2006Allowed
Murli Modak and Hari Sao Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 398
Penal Code, 1860 (IPC) — Section 395, 412
High Courts25 Aug 2006
Ushman Ansari and Another Vs S.A.I.L. and Others
Jharkhand High Court · (2007) 1 JCR 166
High Courts24 Aug 2006
Dwijendra Pratap Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 175
High Courts24 Aug 2006Allowed
Azimuddin Shekh Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 421
Penal Code, 1860 (IPC) — Section 36, 376
High Courts24 Aug 2006Allowed
Sadika Begum and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 395 : (2007) 1 JCR 45
Constitution of India, 1950 — Article 14, 16
High Courts23 Aug 2006Allowed
Central Coal Fields Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 94
Constitution of India, 1950 — Article 255, 301, 302, 303, 304Motor Vehicles Act, 1988 — Section 2
High Courts23 Aug 2006Allowed
Asim Kumar Sahani Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2007) 2 CivCC 645 : (2007) 1 JCR 18 : (2007) 5 RCR(Civil) 362
Constitution of India, 1950 — Article 226
High Courts23 Aug 2006Dismissed
Braj Kishore Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 90
High Courts23 Aug 2006Dismissed
Om Flour Mills (P) Limited Vs Bihar State Financial Corporation and Others
Jharkhand High Court · (2006) 4 JCR 532
High Courts23 Aug 2006Allowed
Rajeshwar Korwa and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 469
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
High Courts23 Aug 2006Allowed
Central Coalfields Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 6 VST 614
Bihar Entry Tax Act, 1993 — Section 2, 2(9), 3, 6Bihar Finance Act, 1981 — Section 12(1)Central Motor Vehicles Rules, 1989 — Rule 2, 92(2)