COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 1,228 of 1,479

High Courts25 Apr 2006Dismissed

The State of Jharkhand Vs R.K. Construction (Pvt.) Ltd. and Shri Ramjee Pandey (retired Chief Engineer)

Jharkhand High Court · AIR 2006 Jhar 98 : (2006) 3 JLJR 38 : (2006) 3 JCR 334 : (2006) 3 ArbLR 307 : (2006) 2 AIRJharR 563

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 34, 38Constitution of India, 1950 — Article 226, 227

High Courts25 Apr 2006Allowed

Ran Vijay Prasad Yadav Vs The State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 330

Constitution of India, 1950 — Article 14, 16, 21

High Courts25 Apr 2006

Debilal Mahato Vs Sri Bharat Mandal and Others

Jharkhand High Court · (2006) 3 ACC 720 : (2006) ACJ 2562 : (2006) 3 JCR 10

Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 147(3)

High Courts25 Apr 2006Dismissed

Shiv Charan Hansda Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 467

High Courts25 Apr 2006Allowed

Raghubir Tiwari and Others Vs The State of Jharkhand

Jharkhand High Court · (2006) 04 JH CK 0064

Penal Code, 1860 (IPC) — Section 395

High Courts25 Apr 2006Allowed

Debi Lal Mahato Vs Sri Bharat Mandal and Others

Jharkhand High Court · (2006) 2 AndhWR 577 : (2006) ACJ 2562 : (2006) 3 ACC 720 : (2006) 3 JCR 10

Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 147(3)

High Courts25 Apr 2006Dismissed

Smt. Bindu Mandal and Others Vs Aparup Chattopadhaya and New India Insurance Company New India Insurance Company Vs Smt. Bindu Mandal and Others

Jharkhand High Court · (2007) ACJ 274 : (2006) 3 ACC 521 : (2006) 3 JCR 183

Civil Procedure Code, 1908 (CPC) — Section 89

High Courts25 Apr 2006Dismissed

Sonaram Gope Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0040

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

High Courts25 Apr 2006Dismissed

Bahadur Ghasi Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts25 Apr 2006Allowed

Gilloram Gaurishankar Vs Employees State Insurance Corporation and Another

Jharkhand High Court · (2006) 3 LLJ 614 : (2006) 110 FLR 611 : (2006) 3 JCR 25

Employees State Insurance (Amendment) Act, 1989 — Section 12Employees State Insurance Act, 1948 — Section 39(5)

High Courts25 Apr 2006Dismissed

Nandi Devi Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 3 JCR 265

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

High Courts25 Apr 2006Allowed

Dr. Ajay Shanker Srivastava Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 111 FLR 39 : (2006) 3 JCR 435

High Courts25 Apr 2006

Saradindu Banerjee Vs Sita Banerjee @ Rekha Banerjee

Jharkhand High Court · (2006) 3 JCR 244

Arbitration and Conciliation Act, 1996 — Section 2, 34, 42Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 2, 264, 276

High Courts24 Apr 2006Dismissed

Niranjan Mandal @ Manjhi Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 201, 304B

High Courts24 Apr 2006Allowed

Amar Agarwal and Another Vs Mani Lal Majee and Another

Jharkhand High Court · (2006) 3 JCR 418

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts24 Apr 2006

Prasanto Banerjee, Vijay Kumar Soren @ Thakur Manjhi and Haldhar Mahto Vs The State of Jharkhand

Jharkhand High Court · (2008) 1 Crimes 251

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 120, 34

High Courts24 Apr 2006

Smt. Rosebell Kachhap Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 231

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 18(3)(d)Bihar Reorganisation Act, 2000 — Section 85

High Courts24 Apr 2006Dismissed

Jagnarayan Nayak Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0041

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

High Courts24 Apr 2006Allowed

Anil Rana Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0009

Penal Code, 1860 (IPC) — Section 201, 304B, 34

High Courts21 Apr 2006Allowed

Dadu Munda Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 04 JH CK 0116

Penal Code, 1860 (IPC) — Section 395, 397, 412