High Courts19 May 2006Dismissed
Baban Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 301
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,221 of 1,479
High Courts19 May 2006Allowed
Emanual Ekka Vs Ranchi Khatriya Gramin Bank and Others
Jharkhand High Court · (2006) 3 JCR 387
High Courts19 May 2006Allowed
Chanda Devi Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 465
Bihar Home Guards Act, 1947 — Section 12, 13, 3, 6, 9Bihar Home Guards Rules, 1953 — Rule 19, 21Penal Code, 1860 (IPC) — Section 21
High Courts19 May 2006
Jairam Singh, Ram Awadh Singh, Smt. Hemawanti Devi and Usha Kumari Vs The State of Jharkhand
Jharkhand High Court · (2006) 4 JCR 654
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 304B, 498A
High Courts19 May 2006Dismissed
Shree Narayan Bharthuar, Shailendra Kumar Sinha and Ram Pyare Singh Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0034
Penal Code, 1860 (IPC) — Section 120B, 420, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts19 May 2006Allowed
Dr. J.J. Irani @ Jamshed J. Irani and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 111 FLR 771 : (2006) 4 JCR 117
Bihar Factories Rules, 1950 — Rule 55(A), 62(5)Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 60, 65
High Courts19 May 2006Allowed
Madhu Sudan Jha and Md. Nisar Alam Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 463
Army Act, 1950 — Section 191, 192Constitution of India, 1950 — Article 309Essential Commodities Act, 1955 — Section 3, 7
High Courts18 May 2006Allowed
Dr. S.N. Maity Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 4 JCR 657
Constitution of India, 1950 — Article 14, 16
High Courts18 May 2006Dismissed
Yusuf Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 294
Constitution of India, 1950 — Article 19(1)
High Courts18 May 2006
Md. Usman Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 147
Bihar Financial Rules — Rule 34, 65
High Courts18 May 2006Dismissed
Lalita Devi, Sanjay Khatri, Sunil Kumar Khatri and Sudhir Kumar Khatri Vs Sheo Shankar Prasad alias Jugeshwar Sahu, Prem Kumar Khatri, Rupa Kumari and Smt. Rima Devi
Jharkhand High Court · (2006) 4 JCR 290
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 11(2), 14, 14(8)
High Courts18 May 2006Dismissed
Bachandeo Kumar Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2006) 3 JCR 380
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts18 May 2006Allowed
Sarbani Bose Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 323
National Council for Teacher Education Act, 1993 — Section 14(1), 16
High Courts18 May 2006Allowed
Azij Ansari and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 05 JH CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420
High Courts18 May 2006
Rajesh Kumar Alfred Marandi Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 114 FLR 760 : (2007) 3 JCR 141
High Courts18 May 2006Dismissed
Deputy Inspector General Central Industrial Security Force CISF Unit, HEC Vs Mukesh Sharma and Others Mukesh Sharma Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 1 JCR 328
Constitution of India, 1950 — Article 226
High Courts18 May 2006Dismissed
The State of Jharkhand and Others Vs Bharat Petroleum Corporation Ltd. and Others
Jharkhand High Court · AIR 2007 Jhar 20 : (2007) 1 JCR 345
Transfer of Property Act, 1882 — Section 107
High Courts17 May 2006Allowed
Shri Anand Mahindra, Ramesh Ramanathan, Managing Director and R. Radhakrishna, Chief Sales Officer and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 4204
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 406, 414, 415, 420
High Courts17 May 2006Allowed
Kripa Nand Jha Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2006) 3 JCR 24
High Courts17 May 2006Allowed
Bargi Munda and Another and Karia Pahan Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 252
Penal Code, 1860 (IPC) — Section 201, 302, 34