High Courts14 Jul 2006Dismissed
Brinda Pandey Vs State of Bihar, Director General-cum-Inspector General of Police, Deputy Inspector General, BMP and Commandant, BMP-3
Jharkhand High Court · (2006) 4 JCR 456
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,215 of 1,479
High Courts14 Jul 2006
Awadh Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 260
High Courts14 Jul 2006
Shrimati Lolen Kujur Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 483
Bihar Service Code, 1952 — Section 236
High Courts14 Jul 2006Dismissed
Ramautar Seth and Others Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2006) 4 JCR 383
Penal Code, 1860 (IPC) — Section 120B, 302, 324, 34, 452
High Courts14 Jul 2006Dismissed
Shiv Kumar Yadav and Another Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 331
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406, 409, 420, 466, 467
High Courts14 Jul 2006Dismissed
Uma Shankar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 CTLJ 109 : (2006) 4 JCR 507
High Courts14 Jul 2006
Citizens' Cause Vs The State of Jharkhand and Others
Jharkhand High Court · AIR 2007 Jhar 32 : (2006) 4 JCR 238
High Courts14 Jul 2006
Smt. Bimla Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 532
High Courts14 Jul 2006
Mochi Ram Singh Bhumij Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 4 JCR 161
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts13 Jul 2006
Krishna Kant Das and Others Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2006) 4 JCR 177
High Courts13 Jul 2006Dismissed
The Tata Iron and Steel Company Ltd. Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 4 JCR 195
CENVAT (Credit) Rules, 2002 — Rule 2, 3, 57A, 57BCustoms Tariff Act, 1975 — Section 3Modvat and Cenvat Rules — Rule 57A, 57B, 57Q
High Courts13 Jul 2006Dismissed
Manohar Tiwary Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 133
Constitution of India, 1950 — Article 14, 16
High Courts13 Jul 2006Dismissed
Chandrama Devi and Umakant Tiwari Vs Smt. Puna Devi
Jharkhand High Court · (2006) 4 JCR 175
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts12 Jul 2006Allowed
National Insurance Co. Ltd. Vs New India Assurance Co. Ltd. and Others
Jharkhand High Court · (2006) 4 ACC 589 : (2007) ACJ 2332
Motor Vehicles Act, 1988 — Section 140, 157
High Courts12 Jul 2006Allowed
Sudhir Kumar and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 1 JCR 135
High Courts12 Jul 2006Dismissed
Md. Mahruddin Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2006) 4 JCR 598
High Courts12 Jul 2006Dismissed
Santosh Kumar Jaiswal Vs Sidheshwar Pd. Singh and Another
Jharkhand High Court · (2006) 4 JCR 362
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 47Limitation Act, 1963 — Section 3
High Courts12 Jul 2006Allowed
Mahesh Mistry Vs Ranchi University and Others
Jharkhand High Court · (2006) 3 JCR 385
High Courts12 Jul 2006Dismissed
Central Coal Fields Ltd. and Others Vs Sanjay Mahto and Another and Others
Jharkhand High Court · (2006) 4 JCR 172
Land Acquisition Act, 1894 — Section 14, 18, 4
High Courts12 Jul 2006Allowed
Debdas Ghatuary Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 107