High Courts01 May 2006Allowed
Hare Krishna Das Vs The State of Bihar
Jharkhand High Court · (2006) 3 JCR 43
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,227 of 1,479
High Courts01 May 2006
Kavita Kumari Kandhw and Others Vs State of Jharkhand and Others Seema Kumari Choudhary Vs Jharkhand Public Service Commission and Others State of Jharkhand and Others Vs Md. Muslim and Another
Jharkhand High Court · (2006) 2 JCR 512
Bihar Reorganisation Act, 2000 — Section 84Constitution of India, 1950 — Article 16(4), 16(4A), 341, 342
High Courts01 May 2006Allowed
Swapan Ganguly and Another Vs Union of India (UOI)
Jharkhand High Court · (2006) 2 LLJ 559
Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24, 24A, 25(1), 25(2)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 18(4), 74, 76, 80(I), 81(1)Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(5), 468, 482
High Courts01 May 2006Dismissed
Parmila Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 45
Bihar Kendu Leaves (Control of Trade) Act, 1973 — Section 16, 5Forest (Bihar Amendment) Act, 1990 — Section 52(3), 52(4), 52(5)
High Courts01 May 2006
Bhagwan Das Verma Vs Ram Briksha Sonar and Others
Jharkhand High Court · (2007) 1 JCR 335
High Courts01 May 2006Dismissed
Mubarak Hussain Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 427
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 192, 193, 194, 258, 259
High Courts01 May 2006Dismissed
Rowan Choudhary @ Roman Choudhary, Bhukhu Choudhary and Ishar Choudhary Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 397
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 May 2006
Philip Marianus Toppo Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 200
High Courts01 May 2006
Chotanagpur Chemical and Industries Private Limited Vs The State of Bihar (now Jharkhand), Director of Industries, District Industries Centre
Jharkhand High Court · (2006) 3 JCR 481
High Courts28 Apr 2006
Chandrakant Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 483
High Courts28 Apr 2006Allowed
Babloo Kumar Vs State of Jharkhand, Superintendent of Police and Officer Incharge, Topchanchi P.S.
Jharkhand High Court · (2006) 3 JCR 144
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts27 Apr 2006Dismissed
Kailash Pati Pathak Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 156
High Courts27 Apr 2006
Yasimin Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 592
High Courts27 Apr 2006
Chaudhari Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 04 JH CK 0059
Land Acquisition Act, 1894 — Section 30
High Courts27 Apr 2006
Trilochan Singh and Others Vs State of Jharkhand
Jharkhand High Court · (2006) 3 JCR 279
Cochin Penal Code — Section 385Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 406
High Courts26 Apr 2006Allowed
Chandra Chur Jha Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 04 JH CK 0099
Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts26 Apr 2006
Bharat Coking Coal Ltd. and Others Vs Krishnapada Kumbhkar
Jharkhand High Court · (2006) 3 JCR 177
High Courts26 Apr 2006Allowed
Sheo Temple and Idol Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 330
High Courts25 Apr 2006Dismissed
Geeta Kumari @ Reeta Kumari and Kandri Kumari Vs State of Jharkhand, Gendha Gwala and Sikandar Prasad Singh
Jharkhand High Court · (2006) 04 JH CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Apr 2006
Dileshwar Matho and Others etc. Vs The State of Bihar
Jharkhand High Court · (2006) CriLJ 3562 : (2006) 3 JLJR 526 : (2006) 3 EastCriC 116 : (2006) 2 AIRJharR 594
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34