High Courts02 Aug 2006
Amiya Kumar Chandra Vs Coal India Limited and Mr. Tapan Sarkar
Jharkhand High Court · (2006) 4 JCR 527
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,210 of 1,479
High Courts02 Aug 2006
Smt. Gita Sinha alias Smt. Gita Sahay Vs Nand Rani Hari Krishna Samaj Kalyan Trust
Jharkhand High Court · (2007) 1 JCR 230
Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts02 Aug 2006
Ashok Kumar Rout and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 124
High Courts02 Aug 2006
Arbind Kumar Sinha Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 285
High Courts02 Aug 2006
S.S. Ahluwalia Vs Union of India (UOI) and Others Baldev Singh Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2007) 1 JCR 265
High Courts02 Aug 2006Allowed
Md. Hanif and Others Vs The State of Jharkhand and Sahina Parvin
Jharkhand High Court · (2006) 08 JH CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 325, 341, 498A
High Courts02 Aug 2006Dismissed
Mahadeo Prasad Burnwal Vs Atpendra Roy Choudhary and Others
Jharkhand High Court · AIR 2007 Jhar 88 : (2007) 1 JCR 228
High Courts02 Aug 2006Dismissed
Sri Ram Sah and Others Vs The State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 644
Criminal Law (Amendment) Act, 1932 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 322
High Courts01 Aug 2006Allowed
Santosh Kumar Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2008) 4 JCR 26
High Courts01 Aug 2006Allowed
Suraj Mandal Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 608
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307Representation of the People Act, 1951 — Section 136, 58
High Courts01 Aug 2006Dismissed
Anil Kumar Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 284
High Courts01 Aug 2006Allowed
Sanjay Kumar Sahu @ Sanjay Sahu Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 279
High Courts01 Aug 2006Allowed
Jain Movie Palace Vs The State of Bihar, now State of Jharkhand and The Inspector of Factories
Jharkhand High Court · (2007) 1 LLJ 916 : (2006) 4 JCR 277
Bihar Factories Rules, 1950 — Rule 4Factories Act, 1948 — Section 2, 6, 85(1)
High Courts01 Aug 2006Allowed
Narayan Mahto @ Narayan Chandra Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 218
Bihar Minor Mineral Concession Rules, 1972 — Rule 40, 40(1)Jharkhand Minor Mineral Concession Rules, 2004 — Rule 57Penal Code, 1860 (IPC) — Section 379, 411
High Courts01 Aug 2006Allowed
Kamal Shankar Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 207
High Courts01 Aug 2006Dismissed
Rajeshwari Devi and Others Vs The Commissioner, South Chhotanagpur Division and Others
Jharkhand High Court · (2006) 4 JCR 182
Chotanagpur Tenancy Act, 1908 — Section 118, 217, 46, 71, 71A
High Courts01 Aug 2006Allowed
Suraj Mandal Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 BLJR 261
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307Representation of the People Act, 1951 — Section 136(2), 58(1)
High Courts01 Aug 2006
Subhash Simon Mundu Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 281
High Courts01 Aug 2006Dismissed
Vikash Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 AIRJharR 80 : (2007) CriLJ 1052 : (2006) 4 JCR 15
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts01 Aug 2006
Janardan Prasad Verma Vs The Union Public Service Commission and Others
Jharkhand High Court · (2007) 1 BLJR 252 : (2007) 1 JCR 64
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5