High Courts17 May 2006Dismissed
Ashok Rai Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 1 JCR 173
Penal Code, 1860 (IPC) — Section 307, 324, 326, 341, 504
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,222 of 1,479
High Courts17 May 2006Dismissed
Ram Lochan Mishra and Others Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2007) 1 JCR 317
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25A, 25F
High Courts17 May 2006Dismissed
Rameshwar Sao Vs Bhuneshwar Ram
Jharkhand High Court · (2007) 1 JCR 348
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 2(f)
High Courts17 May 2006Allowed
Shrawan Bishwakarma Vs The State of Bihar
Jharkhand High Court · (2007) 1 DMC 782
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts17 May 2006Allowed
Employers in relation to the Management of Kuju Area of C.C. Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal (No. 1) and Another
Jharkhand High Court · (2006) 3 JCR 514
Industrial Disputes Act, 1947 — Section 10
High Courts16 May 2006Dismissed
Rajdeo Singh Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 4490 : (2006) 3 EastCriC 247 : (2006) 3 AIRJharR 244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 May 2006Allowed
Kistu Prasad Deo Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 452
Constitution of India, 1950 — Article 14
High Courts16 May 2006Allowed
Jainandan Prasad, Prakash Kumar and Vikash Kumar Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 164Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts16 May 2006Dismissed
Tulsi Yadav Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 1 EastCric 212 : (2007) CriLJ 466 : (2006) 3 JLJR 508 : (2006) 4 JCR 157 : (2006) 3 AIRJharR 610
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 376
High Courts16 May 2006Dismissed
Shyamdeo Modi Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 4195 : (2006) 3 EastCriC 106 : (2006) 2 AIRJharR 49 : (2007) 5 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 34, 364A
High Courts16 May 2006Allowed
Employers in relation to the Management of Khas Kusunda Colliery of B.C.C.L. Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2006) 3 JCR 516
High Courts15 May 2006Allowed
Mukesh Kumar Verma Vs The State of Jharkhand, The Director General of Police, Government of Jharkhand, Deputy Inspector General of Police, Bokaro Range and Superintendent of Police
Jharkhand High Court · (2006) 3 JCR 22
High Courts15 May 2006
Kanchan Agrawala Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 299
Forest Act, 1927 — Section 33, 52
High Courts15 May 2006Dismissed
Subhendu Bhushan Mahanty Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 294
Jharkhand Service Code, 2001 — Rule 73
High Courts15 May 2006Dismissed
Miss Chonhati Panna Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 68
High Courts15 May 2006
Ranit Deo Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 301
High Courts15 May 2006Allowed
Bachha Singh @ Bachcha Singh Vs State of Jharkhand
Jharkhand High Court · (2006) 3 JCR 419
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Penal Code, 1860 (IPC) — Section 120
High Courts15 May 2006Allowed
M.L. Narula Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 05 JH CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 205(2), 251, 253Factories Act, 1948 — Section 92
High Courts15 May 2006
Gobra Pradhan and Another Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2007) 1 JCR 333
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts15 May 2006
Bishwanath Kalindi and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 1 JCR 326
Penal Code, 1860 (IPC) — Section 302, 304, 34