High Courts03 May 2006
Asiatic Oxygen Limited and Others Vs Bihar Air Products Limited and Others
Jharkhand High Court · (2006) 3 JCR 130
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,226 of 1,479
High Courts03 May 2006Dismissed
Nand Kishore Sahu Vs The State of Bihar
Jharkhand High Court · (2006) CriLJ 4201 : (2006) 3 EastCriC 256 : (2006) 2 DMC 595 : (2006) 2 AIRJharR 72
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 307, 324, 498A
High Courts03 May 2006Dismissed
Ganesh Prasad Mishra and Others Vs Government of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 303a
Constitution of India, 1950 — Article 309
High Courts03 May 2006Allowed
Mohan Kapri Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0032
Penal Code, 1860 (IPC) — Section 395
High Courts03 May 2006
Munna Singh @ Sharangdha Singh and Bachha Singh Vs State of Jharkhand
Jharkhand High Court · (2006) 05 JH CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 233, 313, 482
High Courts03 May 2006Dismissed
Naresh Prasad, Raghunandan Sao, Dilchand Sahu and Ram Bhajan Sao Vs The State of Jharkhand
Jharkhand High Court · (2006) 05 JH CK 0002
Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 148, 149, 307, 341, 353
High Courts02 May 2006Allowed
Modi Uraon and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 127
Bihar Land Reforms Act, 1950 — Section 4Chotanagpur Tenancy Act, 1908 — Section 22
High Courts02 May 2006Allowed
Binda Thakur, Umesh Thakur and Naresh Thakur Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 395
Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts02 May 2006Dismissed
Md. Ibrahim Ansari Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0103
Essential Commodities Act, 1955 — Section 3(2), 7
High Courts02 May 2006Allowed
Mahesh Singh Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 CurCrIR 200 : (2006) CriLJ 3934 : (2006) 2 EastCriC 9 : (2006) 45 AllIndCas 511 : (2006) 2 AIRJharR 729
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
High Courts02 May 2006Allowed
Munna Mian Vs State of Bihar (Now State of Jharkhand)
Jharkhand High Court · (2006) 3 JCR 410
Penal Code, 1860 (IPC) — Section 225, 376, 511
High Courts02 May 2006Allowed
Sanjay @ Gulabi Mahto Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 179
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 May 2006Dismissed
Fagu Oraon Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3566 : (2006) 3 EastCriC 35 : (2006) 2 AIRJharR 598
Penal Code, 1860 (IPC) — Section 302
High Courts02 May 2006Dismissed
Dinesh Kumar Ray Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 123
High Courts02 May 2006Allowed
Chandra Shekhar Sharma Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2006) 3 JCR 154
High Courts02 May 2006
State of Bihar Vs Chinibas Mahto and Another and Soma Debya and Others
Jharkhand High Court · (2006) 3 JCR 272
Civil Procedure Code, 1908 (CPC) — Section 89Land Acquisition Act, 1894 — Section 18, 23(2)
High Courts02 May 2006Dismissed
Budhan Manjhi Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2006) 110 FLR 1180 : (2006) 3 JCR 329
High Courts02 May 2006
Shankar Mahto and Ramsundar Mahto Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 05 JH CK 0039
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 300, 302, 34
High Courts01 May 2006Dismissed
Pehtu Kanwar and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) CriLJ 683 : (2006) 3 JLJR 201 : (2006) 3 EastCriC 23 : (2006) 3 AIRJharR 819
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 452
High Courts01 May 2006Allowed
Ramesh Pandey and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 JCR 152
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302