COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 1,208 of 1,479

High Courts14 Aug 2006Allowed

Kaushal Kishore Singh @ K.K. Singh and Others Vs The State of Jharkhand and Another

Jharkhand High Court · (2007) 1 JCR 491

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts14 Aug 2006Allowed

Upendra Rajak Vs State of Jharkhand

Jharkhand High Court · (2007) 2 Crimes 388 : (2007) 1 BLJR 344 : (2007) 1 JCR 451

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 361, 366

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High Courts11 Aug 2006Dismissed

Ram Badan Singh Vs Kuldip Singh, Sambhu Singh, Baiga Singh and Rukmini Devi

Jharkhand High Court · (2007) 2 JCR 172

Chotanagpur Tenancy Act, 1908 — Section 46Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3

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High Courts11 Aug 2006Dismissed

Civil Paswan Vs The State of Jharkhand, The Director General of Police, The Deputy Inspector General and The Superintendent of Police

Jharkhand High Court · (2006) 4 JCR 574

Penal Code, 1860 (IPC) — Section 201, 34

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High Courts11 Aug 2006

Roll Well Enterprises Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 4 JCR 477

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7, 9Electricity (Supply) Act, 1948 — Section 79

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High Courts11 Aug 2006Allowed

Jainath Sahi Vs The State of Bihar (now Jharkhand) and Others

Jharkhand High Court · (2007) 1 JCR 137

Bihar Land Reforms Act, 1950 — Section 4(h), 5, 6, 7Chotanagpur Tenancy Act, 1908 — Section 46, 71A

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High Courts11 Aug 2006

New India Assurance Co. Ltd. Vs Ramanti Devi and Others

Jharkhand High Court · AIR 2007 Jhar 12 : (2006) 4 JCR 235

Bihar Financial Rules — Rule 4, 5(2), 543Bihar Reorganisation Act, 2000 — Section 29

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High Courts11 Aug 2006Allowed

Shib Lal Mahto Vs The State of Bihar

Jharkhand High Court · (2007) 2 Crimes 400 : (2007) 1 BLJR 356 : (2007) 1 JCR 495

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376

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High Courts10 Aug 2006Dismissed

Lal Deo Oraon Vs Steel Authority of India Limited and Others

Jharkhand High Court · (2006) 4 JCR 523

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High Courts10 Aug 2006Allowed

Md. Modaswar Hussain Vs Amjad Sheikh and Another

Jharkhand High Court · (2007) 2 JCR 175

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High Courts10 Aug 2006Allowed

Nand Kishore Pandey Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2007) 1 BLJR 238 : (2006) 4 JCR 541

Bihar Government Service (Hindi Examination) Regulations, 1968 — Regulation 7, 8Constitution of India, 1950 — Article 12

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High Courts10 Aug 2006Dismissed

Sunil Kumar Jaiswal Vs Prem Kumar Jain and Others

Jharkhand High Court · (2007) 1 JCR 226

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High Courts09 Aug 2006

Smt. Alice Purty Vs State of Jharkhand and Another

Jharkhand High Court · (2007) 1 JCR 106

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High Courts09 Aug 2006Dismissed

Himangshu Sekhar Das Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2006) 4 JCR 652

Constitution of India, 1950 — Article 14

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High Courts09 Aug 2006Allowed

Swarnlata Devi Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 4 JCR 648

Criminal Procedure Code, 1973 (CrPC) — Section 195(3), 340, 482Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175

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High Courts09 Aug 2006Dismissed

Shree Bhagwan Singh Vs Jharkhand State Mineral Development Corporation Ltd. and Others

Jharkhand High Court · (2006) 4 JCR 535

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High Courts09 Aug 2006Dismissed

Bikramendra Kumar Magan and Others Vs State of Bihar and Others

Jharkhand High Court · (2006) 4 JCR 525

Constitution of India, 1950 — Article 14, 16

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High Courts09 Aug 2006Dismissed

Himangshu Sekhar Das Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2007) 1 BLJR 235

Constitution of India, 1950 — Article 14

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High Courts08 Aug 2006

Raj Kumar Neeraj Vs Ranchi Kshetriya Gramin Bank and Others

Jharkhand High Court · (2006) 4 JCR 650

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High Courts08 Aug 2006

Nageshwar Singh and Jeetan Singh Vs The State of Bihar (now Jharkhand) and Others

Jharkhand High Court · (2007) 1 JCR 149

Bihar Land Reforms Act, 1950 — Section 5, 6, 7Chotanagpur Tenancy Act, 1908 — Section 71ACriminal Procedure Code, 1973 (CrPC) — Section 144

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