High Courts21 Jun 2006
Jagdish Prasad Sinha Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 4 JCR 305
Bihar Reorganisation Act, 2000 — Section 88
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,219 of 1,479
High Courts21 Jun 2006
Subhash Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 127
High Courts21 Jun 2006Allowed
Lakeshwari Builders Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 353
Arbitration and Conciliation Act, 1996 — Section 11(6), 25Constitution of India, 1950 — Article 19Customs Act, 1962 — Section 25(1)
High Courts20 Jun 2006Allowed
Vivek Rai Vs State of Jharkhand and Another
Jharkhand High Court · (2007) CriLJ 680 : (2006) 4 EastCriC 80 : (2006) 48 AllIndCas 251 : (2006) 3 AIRJharR 785
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13
High Courts20 Jun 2006
Pushpa Devi @ Pushpa Bara Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 231
High Courts20 Jun 2006Dismissed
Surendra Sao Vs Sheo Shankar Prasad alias Jugeshwar Sahu
Jharkhand High Court · (2006) 4 JCR 306
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 14, 14(8), 18
High Courts20 Jun 2006Allowed
Ravi B. Parikh and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2006) 06 JH CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 23Prevention of Food Adulteration Rules, 1955 — Rule 32A, 44A, 9B
High Courts20 Jun 2006Dismissed
Dulal Chakraborty Vs The State of Jharkhand and Another
Jharkhand High Court · (2007) 1 Crimes 581 : (2007) 2 BC 166
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Jun 2006Allowed
Gullu Mirchandani and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2007) 3 BC 605
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts19 Jun 2006Allowed
Ajay Sinha Vs The Branch Manager, United India Insurance Co. Ltd. and Others
Jharkhand High Court · AIR 2006 Jhar 113 : (2006) 3 JCR 404 : (2006) 47 AllIndCaS 240 : (2006) 2 AIRJharR 849
Legal Services Authorities Act, 1987 — Section 19, 20, 22, 22A, 22B(1)Penal Code, 1860 (IPC) — Section 379, 461
High Courts19 Jun 2006
Yasimin Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 350
High Courts19 Jun 2006
Shankar Rajwar and Another Vs State of Jharkhand
Jharkhand High Court · (2006) 2 DMC 834 : (2006) 4 JCR 136
Penal Code, 1860 (IPC) — Section 306, 34, 498, 498A
High Courts19 Jun 2006
Smt. Karolina Ekka and Others Vs The State of Bihar and Others
Jharkhand High Court · (2007) 2 JCR 176
Chotanagpur Tenancy Act, 1908 — Section 217, 46, 71ALimitation Act, 1963 — Article 64, 65
High Courts19 Jun 2006Dismissed
Narayan Gope and Munia Gowalin Vs Smt. Dulari Devi
Jharkhand High Court · (2007) 1 BLJR 243 : (2007) 1 JCR 171
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts19 Jun 2006
Rashtriya Colliery Mazdoor Sangh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 637
High Courts19 Jun 2006
Union of India (UOI) Vs Ram Prasad Sahu @ Ram Pd. Shaw and Others Ram Prasad Sahu @ Ram Pd. Sahu Vs Union of India (UOI)
Jharkhand High Court · (2006) 3 JCR 412
High Courts16 Jun 2006Allowed
Bhanu Pratap Singh and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 4 JCR 133
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 2, 3(A), 3(B)Forest Act, 1927 — Section 33, 41, 42
High Courts16 Jun 2006
J. Senthil Kumar and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 4524 : (2006) 3 JLJR 702 : (2006) 4 EastCriC 31 : (2006) 3 AIRJharR 436
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 30, 34, 383, 384, 406
High Courts16 Jun 2006Allowed
Bhanu Pratap Singh and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2006) 4 JCR 133
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 2, 3(A), 3(B)Forest Act, 1927 — Section 29, 33, 41, 42
High Courts16 Jun 2006
Indian Oxygen Limited Vs The State of Bihar
Jharkhand High Court · (2006) 3 JCR 369
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 20, 3, 4