High Courts01 Aug 2006
Tulsi Mahto Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2007) 1 JCR 276
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,211 of 1,479
High Courts01 Aug 2006Allowed
Tapan Kumar Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2006) 4 JCR 63
High Courts01 Aug 2006Allowed
Dr. Nanda Ghosh Vs Ranchi University and Others
Jharkhand High Court · (2006) 4 JCR 435
High Courts31 Jul 2006Dismissed
P. Rajiv Vs Ferro Scrap Nigam Ltd. and Others
Jharkhand High Court · (2006) 4 JCR 272
High Courts31 Jul 2006Dismissed
Manoranjan Kuila Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 275
High Courts31 Jul 2006Allowed
Dr. Harihar Prasad Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 317
Constitution of India, 1950 — Article 19(6), 30(1)
High Courts31 Jul 2006Allowed
Management of the Vikas Vidyalaya Vs The Presiding Officer, Labour Court and Another
Jharkhand High Court · (2006) 4 JCR 274
Industrial Disputes Act, 1947 — Section 25F
High Courts31 Jul 2006
State of Jharkhand and Others Vs A.K. Construction and Others
Jharkhand High Court · (2007) 3 JCR 165
High Courts31 Jul 2006Allowed
Diwesh Narayan Raizada Vs The State of Bihar
Jharkhand High Court · (2007) 1 CurCrIR 73 : (2007) CriLJ 453 : (2006) 4 JLJR 360 : (2006) 4 JCR 393 : (2006) 3 AIRJharR 516
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
High Courts30 Jul 2006Dismissed
Shaktidhar Mahto @ Shakti Mahto Vs State of Jharkhand
Jharkhand High Court · (2008) 2 JCR 340
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 325
High Courts28 Jul 2006Allowed
Naresh Mahto Vs The State of Jharkhand
Jharkhand High Court · (2007) CriLJ 470 : (2006) 4 JCR 410 : (2006) 3 AIRJharR 666
Penal Code, 1860 (IPC) — Section 376
High Courts28 Jul 2006Allowed
Dhelo Mahto Vs Mangar Mahto and Others
Jharkhand High Court · (2006) 4 JCR 596
High Courts28 Jul 2006Dismissed
State of Jharkhand Vs Rajiv Kumar Singh, Manoj Kumar Singh and Guddu Kumar Pandey Manoj Kumar Singh and Guddu Kumar Pandey Vs The State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 53
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 393, 394, 397
High Courts28 Jul 2006Allowed
Shyam Das Singh and Lakshmi Narayan Prasad Vs The State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 412
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420
High Courts28 Jul 2006
Banwari Lal Khandelwal and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 424
High Courts28 Jul 2006Dismissed
Diwakar Giri Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 176 : (2006) 4 JCR 421
High Courts28 Jul 2006Allowed
Shyama Charan Mishra Vs Kamala Debya and Others
Jharkhand High Court · (2006) 4 JCR 624
High Courts27 Jul 2006Allowed
Havaldar Deonarayan Tamoli Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 155
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 196
High Courts27 Jul 2006Dismissed
Sanjay Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 583
High Courts27 Jul 2006
Surendra Prasad Shrivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 582