High Courts10 May 2006Dismissed
Krishna Chandra Ghosh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 303
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,224 of 1,479
High Courts10 May 2006Allowed
Ram Oraon Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 May 2006Dismissed
Radheshyam Goswami Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 05 JH CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 162, 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts10 May 2006Allowed
Bhagwat Narayan Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 586
High Courts10 May 2006Dismissed
Kari Devi Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2006) 3 JCR 1
Constitution of India, 1950 — Article 12, 14, 16, 16(2), 16(3)
High Courts10 May 2006Dismissed
Mansoor Alam and Badruddin Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 4485 : (2006) 3 JLJR 585 : (2006) 3 EastCriC 470 : (2006) 3 AIRJharR 231
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts10 May 2006Allowed
Madhuri Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 264
High Courts10 May 2006Dismissed
Krishna Sahu and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 302
High Courts10 May 2006
Madhusudan @ Masudan Gope and Others Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 4190 : (2006) 3 JLJR 598 : (2006) 3 EastCriC 399 : (2006) 2 AIRJharR 31
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(1), 34
High Courts10 May 2006Dismissed
Mahendra Tanti Vs Jagarnath Tanti and Others
Jharkhand High Court · (2006) 4 JCR 458
High Courts09 May 2006
Nayeemuddin Mian and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2007) CriLJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 202, 323, 326, 379
High Courts09 May 2006
Serophina Besra Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 306
High Courts09 May 2006Dismissed
Tahrul Islam, Moinul Haque and Kalimuddin Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 RCR(Criminal) 442
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts09 May 2006
Lachhu Munda and Lodro Munda Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts09 May 2006Allowed
Sujit Singh and Hamid @ Pappu Vs The State of Jharkhand
Jharkhand High Court · (2006) 3 JCR 77
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34
High Courts09 May 2006Allowed
Narayan Yadav and Baleshwar Yadav Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts09 May 2006Allowed
Charka Lohra Vs Jitya Lohra and Others
Jharkhand High Court · (2006) 4 JCR 351
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Evidence Act, 1872 — Section 40, 41, 42, 44
High Courts09 May 2006Dismissed
Ramadhar Singh Vs The State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 3 JCR 445
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 409, 420, 468
High Courts09 May 2006Dismissed
Aveek Sarkar and Another and Gullu Mirchandani Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 CurCrIR 162 : (2006) CriLJ 4211 : (2006) 3 JLJR 447 : (2006) 3 JCR 421 : (2006) 3 EastCriC 520 : (2006) 48 AllIndCas 237 : (2006) 3 AIRJharR 202 : (2007) 5 RCR(Criminal) 348
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 156(3), 173Penal Code, 1860 (IPC) — Section 120B, 153, 153A, 153B, 293
High Courts09 May 2006Allowed
Naresh Kumar Chawda Vs The State of Jharkhand and Ehsanual Haque
Jharkhand High Court · (2006) 05 JH CK 0047
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324