High Courts17 Apr 2006Allowed
Pradeep Nayak Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 04 JH CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 452
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,231 of 1,479
High Courts17 Apr 2006
Kujri Sundi and Jena Sundi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 04 JH CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Apr 2006Dismissed
Damodar Verma and Tara Devi Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 04 JH CK 0101
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts17 Apr 2006Allowed
Balram Singh @ Baliram Singh and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 04 JH CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts13 Apr 2006
Prakash Rajak and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3936 : (2006) 3 JLJR 235 : (2006) 3 EastCriC 12502 : (2006) 2 AIRJharR 734
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts13 Apr 2006Dismissed
Nand Lal Munda Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 04 JH CK 0114
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts13 Apr 2006Allowed
Jageshwar Modi and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 220
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7
High Courts13 Apr 2006Dismissed
Lokman Mian and Another Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 4516 : (2006) 3 EastCriC 121 : (2006) 3 AIRJharR 428
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts12 Apr 2006Allowed
Bhuneshwar Gope, Ramlal Yadav and Mrs. Yashomati Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 52
High Courts12 Apr 2006Dismissed
Md. Sayeed Vs The State of Jharkhand
Jharkhand High Court · (2006) CriLJ 4498 : (2006) 3 JCR 282 : (2006) 3 AIRJharR 256
Criminal Procedure Code, 1973 (CrPC) — Section 233, 315, 482Prevention of Corruption Act, 1988 — Section 22A
High Courts12 Apr 2006
Dasrath Pasi and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 291
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts12 Apr 2006Dismissed
Rawan Rawani and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3919 : (2006) 2 JLJR 633 : (2006) 2 JCR 479 : (2006) 2 AIRJharR 700
Penal Code, 1860 (IPC) — Section 149, 307
High Courts12 Apr 2006Allowed
Gouri Shankar Sahu Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 04 JH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(IV), 3(V), 3(VIII)
High Courts12 Apr 2006
Jalil @ Jalil Ahmad @ Md. Jalil Ahmad Vs Syed Maniruddin
Jharkhand High Court · (2006) 3 JCR 470
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99, 151, 57Constitution of India, 1950 — Article 227
High Courts12 Apr 2006Allowed
Employees in relation to the Management of Bhagabandh Colliery of Bharat Coking Coal Limited Vs The Central Government Industrial Tribunal No. 1 and Others
Jharkhand High Court · (2006) 110 FLR 971 : (2006) 3 JCR 255
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts10 Apr 2006Dismissed
Asha Devi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 466
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Apr 2006Allowed
Raj Krit Singh Vs The State of Jharkhand
Jharkhand High Court · (2006) 2 JCR 472
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts10 Apr 2006Allowed
Manish Kumar Gupta and Others Vs State of Jharkhand
Jharkhand High Court · (2006) 2 JCR 469
Bihar Ban on Lotteries Act, 1993 — Section 3, 4Penal Code, 1860 (IPC) — Section 290, 294A
High Courts10 Apr 2006
Radhe Biscuits Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 449
Bihar and Orissa Excise Act, 1915 — Section 22, 30, 32, 33, 34
High Courts10 Apr 2006
Subhash Singh Vs The State of Bihar and Others Anil Linda Vs The State of Bihar and Others
Jharkhand High Court · (2006) 3 JCR 442
Chotanagpur Tenancy Act, 1908 — Section 71A, 84(3)