High Courts21 Aug 2006Allowed
Sushantu Kumar Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 273
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,207 of 1,479
High Courts18 Aug 2006Allowed
Diwakar Prasad Singh Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 1775 : (2007) 4 JCR 31
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395
High Courts18 Aug 2006
Kamta Pandey Vs B.C.C.L. and Others
Jharkhand High Court · (2007) 1 JCR 112
High Court of Jharkhand Rules, 2001 — Rule 93
High Courts18 Aug 2006
Anirudh Singh Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 607
High Courts18 Aug 2006
Anirudh Singh Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 4 JCR 607
High Courts18 Aug 2006Allowed
Hamid Mian Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 43
Penal Code, 1860 (IPC) — Section 376
High Courts17 Aug 2006Allowed
Yogeshwar Hembram and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 1 AIRJharR 78 : (2007) CriLJ 1050 : (2006) 4 JCR 646
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 395, 412
High Courts17 Aug 2006Dismissed
Bhagirath Rawani and Malti Devi Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 BLJR 341 : (2007) 1 JCR 381 : (2007) 2 Crimes 483
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts17 Aug 2006Allowed
Yogendra Choudhary @ Sukhai Choudhary @ Sukai Pd. and Surendra Choudhary Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2413
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 334, 34
High Courts17 Aug 2006
Arun Sharma, Bandi Sharma and Suchit Sharma Vs The State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 434
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34
High Courts17 Aug 2006Allowed
Ram Dhani Sao and Basanti Devi Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 DMC 453 : (2006) 4 JCR 480
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts14 Aug 2006Allowed
Rajendra Mahto Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 437
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts14 Aug 2006Dismissed
Samrendra Choudhary Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2006) 4 JCR 639
High Courts14 Aug 2006Allowed
Sunil Kumar and Vishal Kumar Singh and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 528
Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts14 Aug 2006Allowed
Santosh Kumar Biswas and Aslam Ansari Vs State of Bihar now Jharkhand
Jharkhand High Court · (2007) 2 JCR 10
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1)
High Courts14 Aug 2006Dismissed
Lal Brajeshwar Nath Shahdeo, Santosh Mahto and Nepal Baitha Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 428
Land Acquisition Act, 1894 — Section 16
High Courts14 Aug 2006
Raghunath Purty and Rajni Das Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 470
Bihar Panchayat Samitis and Zila Parishads (Conditions of Service) Rules, 1964 — Rule 3, 7(4), 8, 8(2), 8(3)
High Courts14 Aug 2006Dismissed
Abdul Hafiz and Another Vs Abdul Azim and Another
Jharkhand High Court · (2007) 1 JCR 257
High Courts14 Aug 2006Dismissed
Sardar Birendra Singh Vs State of Bihar
Jharkhand High Court · (2007) 1 EastCric 245 : (2007) 1 AIRJharR 209 : (2007) CriLJ 1070 : (2006) 4 JCR 225
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts14 Aug 2006Allowed
Awadh Pathak @ Awadhpati Pathak and Others Vs State of Jharkhand
Jharkhand High Court · (2008) 1 JCR 127
Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 235