High Courts10 Jul 2006Allowed
Arjun Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 355
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,217 of 1,479
High Courts10 Jul 2006Allowed
Kalicharan Yadav Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2006) 4 JCR 360
Constitution of India, 1950 — Article 14, 16
High Courts07 Jul 2006Dismissed
Jagdish Mahto Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 200
Chotanagpur Tenancy Act, 1908 — Section 217, 67A
High Courts07 Jul 2006
Jharia Water Board and Mines Board of Health Karamchari Sangh Vs Mineral Area Development Authority and Others
Jharkhand High Court · (2006) 4 JCR 253
Bihar and Orissa Mining Settlements Act, 1920 — Section 13(1)Bihar Coal Mining Area Development Authority Act, 1986 — Section 132Jharia Water Supply Act, 1914 — Section 46
High Courts06 Jul 2006
Kamal Kishore Prasad Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2006) 4 JCR 585
Payment of Gratuity Act, 1972 — Section 5, 7
High Courts06 Jul 2006
Mostt. Archana Devi @ Channa Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 474
High Courts06 Jul 2006Allowed
Prem Chand Ho @ Prem Chand Samad Vs The State of Jharkhand
Jharkhand High Court · (2006) 07 JH CK 0008
Penal Code, 1860 (IPC) — Section 304, 34
High Courts05 Jul 2006Dismissed
Cambridge School Parents Association and Another Vs Central Board of Secondary Education and Others
Jharkhand High Court · (2006) 4 JCR 188
Constitution of India, 1950 — Article 226, 32
High Courts05 Jul 2006
Jeetlal Mahato @ Jeetu Mahato and Others Vs The State of Jharkhand
Jharkhand High Court · (2007) CriLJ 672 : (2006) 3 JLJR 615 : (2006) 4 EastCriC 137 : (2006) 3 AIRJharR 738
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts05 Jul 2006Allowed
Pradip Kumar Mehta Vs The Central Coalfields Limited and Others
Jharkhand High Court · (2006) 4 JCR 184
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2(P)Limitation Act, 1963 — Section 6
High Courts05 Jul 2006Allowed
Parsu Ram Hessa, Rajesh Hessa, Kandey Hessa and Sonaram Hessa Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 AIRJharR 130 : (2007) 49 AllIndCas 372 : (2007) CriLJ 1063
Penal Code, 1860 (IPC) — Section 34, 366A, 376
High Courts04 Jul 2006
Sushila Devi Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 1 JCR 111
High Courts04 Jul 2006Allowed
Anand Kumar Singh Vs Principal, Central School (kendriya Vidyalaya) and Others
Jharkhand High Court · AIR 2007 Jhar 16 : (2006) 3 JCR 383
High Courts04 Jul 2006
Shamim Mian Vs The State of Jharkhand
Jharkhand High Court · (2007) CriLJ 461 : (2006) 4 JCR 348 : (2006) 3 AIRJharR 523
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
High Courts03 Jul 2006Allowed
Arun Kumar Mahatha Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) CriLJ 447 : (2006) 4 JCR 344 : (2006) 3 AIRJharR 461
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 448
High Courts03 Jul 2006Allowed
Ramchandra Yadav and Others Vs The State of Jharkhand
Jharkhand High Court · (2007) CriLJ 472 : (2006) 3 JLJR 627 : (2006) 4 EastCriC 126 : (2006) 3 AIRJharR 668
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 162, 162(1), 169Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 120B, 147, 302, 307, 326
High Courts03 Jul 2006Dismissed
Charka Turi Vs State of Jharkhand
Jharkhand High Court · (2007) 1 JCR 117
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts03 Jul 2006
Ankit Enterprises and Adarsh Paper Board Co. (Pvt.) Ltd. Vs Bihar State Credit and Investment Corporation Ltd. and Others
Jharkhand High Court · (2006) 4 JCR 203
State Financial Corporations Act, 1951 — Section 29
High Courts30 Jun 2006
Ashok Kumar Chokhani Vs The State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 563
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 7
High Courts30 Jun 2006Allowed
Gopal Mahato Vs The State of Jharkhand
Jharkhand High Court · (2007) CriLJ 464 : (2007) CriLJ 464 : (2006) 4 JCR 100
Penal Code, 1860 (IPC) — Section 376, 511