High Courts19 Jul 2006
Smt. Moti Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 270
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,214 of 1,479
High Courts19 Jul 2006Dismissed
N.R. Construction Private Limited Vs Ram Badan Singh and Others
Jharkhand High Court · (2006) 4 JCR 262
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 19
High Courts18 Jul 2006Allowed
Judhistir Mahato and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 4 JCR 622
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts18 Jul 2006Dismissed
Lakhan Lal Pandey Vs State of Bihar, The Secretary, Animal Husbandry Department, The Regional Director, Animal Husbandry Dept. and District Animal Husbandry Dept.
Jharkhand High Court · (2006) 4 JCR 461
High Courts18 Jul 2006Allowed
Binod Prasad Vs Project Auto and Company, HEC and Presiding Officer, Labour Court
Jharkhand High Court · (2006) 4 JCR 229
Bihar Shops and Establishments Act, 1953 — Section 2(4), 26, 26(1), 26(2)Bihar Shops and Establishments Rules, 1955 — Rule 25Penal Code, 1860 (IPC) — Section 34, 406, 408
High Courts18 Jul 2006Allowed
Judhistir Mahato and Parikhit Mahato Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 1 BLJR 367
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts18 Jul 2006Allowed
Sureshwar Nath Tripathi Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2007) 1 JCR 152
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Jul 2006
Ratan Kumar Adhikary and Others Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 417
High Courts18 Jul 2006Dismissed
Nemai Pandit and Others Vs Akrur Pandit and Others
Jharkhand High Court · (2007) 1 JCR 155
High Courts18 Jul 2006Allowed
Md. Faiz Farooqui Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 480
Revenue Recovery Act, 1890 — Section 3
High Courts17 Jul 2006Dismissed
Ranchi Cinema Employees Union Vs Presiding Officer, Labour Court and Sandhya Cinema
Jharkhand High Court · (2006) 4 JCR 445
High Courts17 Jul 2006Allowed
Chandu Lal V. Raja and Jogesh Kumar Raja Vs State of Jharkhand and Mr. Mahesh Pandey
Jharkhand High Court · (2007) CriLJ 469 : (2006) 4 JCR 403 : (2006) 3 AIRJharR 641
Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts17 Jul 2006Allowed
Neeraj Kumar @ Neeraj Thakur Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 506
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 53
High Courts17 Jul 2006
Bipin Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 420
Constitution of India, 1950 — Article 311
High Courts17 Jul 2006Allowed
State Bank of Bikaner and Jaipur Vs Union of India (UOI), Ministry of Labour and Others
Jharkhand High Court · (2006) 111 FLR 1143 : (2006) 4 JCR 449
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 25H
High Courts17 Jul 2006Allowed
Giribala Jha Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2007 Jhar 47 : (2007) 1 BLJR 246 : (2007) 1 JCR 156
Bihar Motor Vehicles Rules, 1992 — Rule 80, 80(3)Motor Vehicles Act, 1988 — Section 72(2)
High Courts14 Jul 2006
Terres Ekka Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 640
High Courts14 Jul 2006
Sunil Kumar Mishra, Anil Kumar Mishra, Chetna Mishra @ Chetna Jha and Sarita Kumari @ Putul Vs The State of Jharkhand and Pawas Mishra
Jharkhand High Court · (2006) 07 JH CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 227Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 41
High Courts14 Jul 2006
Ramendra Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 558
High Courts14 Jul 2006
Cyril Dung Dung Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 539