High Courts12 Jul 2006Dismissed
Gayasuddin Ahmad Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 164
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,216 of 1,479
High Courts12 Jul 2006Dismissed
Shivang Transport Co. Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · AIR 2007 Jhar 9 : (2006) 4 JCR 168
High Courts11 Jul 2006Dismissed
Tata Steel Ltd. Vs Bendict Toppo
Jharkhand High Court · (2006) 4 JCR 506
High Courts11 Jul 2006Dismissed
Ram Balak Dusadh Vs Bokaro Steel Ltd. and Another
Jharkhand High Court · (2006) 4 JCR 248
High Courts11 Jul 2006Allowed
Krishandeo Sah Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 4 JCR 166
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 471, 473, 482Forest Act, 1927 — Section 26(1)
High Courts11 Jul 2006Allowed
Raghunath Ram (c) Raghubir Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 439
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19
High Courts11 Jul 2006Dismissed
Ashok Kumar Gorain Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 370 : (2007) 1 JCR 261
Bihar Government Secondary School (Service Condition) Rules, 1983 — Rule 1, 4, 4(1), 4(g)(a)Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 9
High Courts11 Jul 2006Dismissed
Laxman Ram, Anu Mohammad, Madhusudan Prasad Verma and Harendra Kumar Sinha Vs State of Jharkhand and State of Bihar
Jharkhand High Court · (2006) 07 JH CK 0079
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 408, 409, 420
High Courts11 Jul 2006Dismissed
Ranchi Medical Research and Development Foundation Private Limited and Dr. K.K. Sinha, Director Vs The Union of India (UOI) and Others
Jharkhand High Court · (2006) 4 JCR 221
Customs Act, 1962 — Section 111(1), 142(1), 25(1), 28(1), 28(3)Limitation Act, 1963 — Article 137
High Courts11 Jul 2006Dismissed
Babu Ram Mrumu and Others Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 179
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 323, 34, 341, 380, 452
High Courts11 Jul 2006Dismissed
Philip Topno @ Philip Toppo Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 367
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts11 Jul 2006Dismissed
Arjun Kumhar Vs Tata Iron and Steel Company, Director of Collieries, Tata Iron and Steel Company Limited (TISCO LTD.) and The Agent, Digwadih Colliery, of Tata Iron and Steel Company Limited (TISCO)
Jharkhand High Court · (2006) 4 JCR 325
High Courts11 Jul 2006Dismissed
Baldeo Mandal Vs The State of Bihar and Others
Jharkhand High Court · (2007) 1 BLJR 174 : (2006) 4 JCR 390
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 28
High Courts11 Jul 2006Allowed
Narayan Chandra Paul Vs Presiding Officer, Industrial Tribunal and Others
Jharkhand High Court · (2007) 1 JCR 341
Bihar Shops and Establishments Act, 1953 — Section 28
High Courts11 Jul 2006Dismissed
Sanjay Kumar Vs State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 171
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471
High Courts10 Jul 2006
Uday Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 366
High Courts10 Jul 2006Allowed
Tata Iron and Steel Co. Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2007) 2 LLJ 37 : (2006) 111 FLR 1140 : (2008) 1 JCR 280
Employees State Insurance Act, 1948 — Section 87, 89
High Courts10 Jul 2006Allowed
Dukhan Ram Vs Heavy Engineering Corporation Ltd. and Others
Jharkhand High Court · (2007) 1 BLJR 249 : (2006) 4 JCR 254
High Courts10 Jul 2006
Nagendra Dhar Dubey and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 4 JCR 357
Penal Code, 1860 (IPC) — Section 307, 323, 325, 379
High Courts10 Jul 2006Allowed
Wajid Ansari Vs The State of Jharkhand
Jharkhand High Court · (2006) 07 JH CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 34, 363, 366, 376