COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 1,223 of 1,479

High Courts15 May 2006Allowed

R.T. Singh and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 3 JCR 360

Minimum Wages (Central) Rules, 1950 — Rule 21(4), 22, 25(2), 26, 26(1)Minimum Wages Act, 1948 — Section 12(1), 18, 19, 22A, 22B

High Courts15 May 2006

Teophil Tirkey Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2006) CriLJ 4501 : (2006) 3 JLJR 501 : (2006) 3 EastCriC 242 : (2006) 3 AIRJharR 372

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts15 May 2006Allowed

All Bihar Christians Schools Association Vs The State of Bihar (now Jharkhand) and Others

Jharkhand High Court · (2006) 3 JCR 450

High Courts12 May 2006Dismissed

Sheikh Jago and Others Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2007) CriLJ 463 : (2006) 4 JCR 17 : (2006) 4 EastCriC 455 : (2006) 3 AIRJharR 532

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34

High Courts12 May 2006Dismissed

Nausad Sk. Vs The State of Bihar

Jharkhand High Court · (2007) 1 DMC 480 : (2006) 4 JCR 387

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

High Courts12 May 2006Allowed

Alice Educational Trust Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 342

High Courts12 May 2006Allowed

R.T. Singh and M.K. Sinha Vs The State of Jharkhand and Shri Umsesh Prasad Singh

Jharkhand High Court · (2006) CriLJ 4494 : (2006) 3 LLJ 878 : (2006) 3 JCR 33 : (2006) 3 AIRJharR 250 : (2006) 111 FLR 381

Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages (Central) Rules, 1950 — Rule 21(4), 22, 25(2), 26, 26(1)Minimum Wages Act, 1948 — Section 12(1), 18, 19, 20B, 22A

High Courts12 May 2006Allowed

Sk. Suleman, Sk. Manowar @ Manowar, Sk. Sarafat and Sk. Sukhari @ Sk. Jakiruddin Vs The State of Jharkhand

Jharkhand High Court · (2006) CriLJ 4510 : (2006) 4 JLJR 282 : (2006) 3 EastCriC 411 : (2006) 3 AIRJharR 415

Penal Code, 1860 (IPC) — Section 148, 307, 34, 380, 452

High Courts12 May 2006Allowed

Laxman Baitha and Badesh Rajak Vs The State of Jharkhand

Jharkhand High Court · (2006) 05 JH CK 0086

Penal Code, 1860 (IPC) — Section 304B, 34, 496A, 498A

High Courts12 May 2006Allowed

Braj Mohan Singh Vs Ranchi Regional Development Authority and Others

Jharkhand High Court · (2007) 1 JCR 353

High Courts12 May 2006

Bishnu Bhagat Vs Pushpa Devi

Jharkhand High Court · AIR 2006 Jhar 117 : (2006) 3 JLJR 645 : (2006) 3 JCR 457 : (2006) 46 AllIndCaS 933 : (2006) 2 AIRJharR 859

Bihar Reorganisation Act, 2000 — Section 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(4), Order 41 Rule 11A, Order 41 Rule 12, Order 41 Rule 14High Court of Jharkhand Rules, 2001 — Rule 205, 205(1)

High Courts12 May 2006Allowed

Sanichariya Devi @ Orain and Others Vs Chhaya Devi Chhaya Devi Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2008) 3 JCR 333

High Courts12 May 2006

S.S. Mishra and Another Vs Steel Authority of India Ltd. and Others

Jharkhand High Court · (2006) 3 JCR 509

High Courts12 May 2006Allowed

Mukul Kumar Vs National Project Constructions Corporation Ltd. and Others

Jharkhand High Court · (2006) 3 JCR 512

High Courts11 May 2006Allowed

Rudi Munda Vs The State of Jharkhand

Jharkhand High Court · (2006) 05 JH CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 313Penal Code, 1860 (IPC) — Section 307, 324, 34

High Courts11 May 2006

Sakruddin Mian Vs The State of Bihar

Jharkhand High Court · (2007) 1 DMC 131

Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 304B

High Courts11 May 2006Allowed

Lakhan Tiria, Masi Tiria, Kanu Pingua and Chapi Kui Vs The State of Jharkhand

Jharkhand High Court · (2006) 05 JH CK 0031

Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 341

High Courts11 May 2006

Jaichand Yadav Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 447

High Courts11 May 2006Allowed

Rajmohan Bhagat and Birsu Bhagat @ Manoj Bhagat Vs The State of Jharkhand

Jharkhand High Court · (2006) CriLJ 4487 : (2006) 3 EastCriC 474 : (2006) 3 AIRJharR 235

Penal Code, 1860 (IPC) — Section 395, 412

High Courts10 May 2006Allowed

Jogo Pahan and Others Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2007) CriLJ 449 : (2006) 3 JLJR 601 : (2006) 3 JCR 371 : (2006) 3 AIRJharR 462

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34