High Courts07 Apr 2006
Naresh Kumar Jain Vs Deputy Commissioner, District Mining Officer and Divisional Forest Officer, East Forest Division
Jharkhand High Court · AIR 2006 Jhar 96 : (2006) 2 JLJR 372 : (2006) 3 JCR 202 : (2006) 2 AIRJharR 525
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,232 of 1,479
High Courts07 Apr 2006Dismissed
Bhikhari Pandey and Others Vs State of Bihar and Others
Jharkhand High Court · (2006) 3 JCR 214
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(1), 45B, 8(1)
High Courts07 Apr 2006
Sadhu Sharan Prasad Bhagat and Mohan Prasad Bhagat Vs The State of Bihar and Basudeo Lohar
Jharkhand High Court · (2006) 3 JCR 228
Chotanagpur Tenancy Act, 1908 — Section 46, 71A
High Courts07 Apr 2006Dismissed
Jatal Rabidas Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 458
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Apr 2006
Ganesh Sao Vs Commissioner, Palamau Division and Others
Jharkhand High Court · (2006) 2 JCR 474
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts07 Apr 2006Allowed
Babloo Singh Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 CurCrIR 256 : (2006) CriLJ 4189 : (2006) 3 JLJR 171 : (2006) 2 JCR 476 : (2006) 3 AIRJharR 29 : (2007) 5 RCR(Criminal) 339
Penal Code, 1860 (IPC) — Section 376, 458, 511
High Courts07 Apr 2006
Birla Institute of Technology Vs The State of Bihar and Others
Jharkhand High Court · (2007) 1 LLJ 963
Minimum Wages Act, 1948 — Section 12(1)
High Courts05 Apr 2006Dismissed
Akbar Ali Ansari Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 4489 : (2006) 3 EastCriC 46 : (2006) 3 AIRJharR 243
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Apr 2006Allowed
Ganesh Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 110 FLR 156 : (2006) 2 JCR 489
Bihar Municipal Officers and Staff (Appointment, Duties, Discipline and Appeal) Rules, 1955 — Rule 4Bihar Pension Rules, 1950 — Rule 57Bihar Reorganisation Act, 2000 — Section 84, 85
High Courts05 Apr 2006Dismissed
Narayan Ram and Rajiv Kumar Suri and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 218
High Courts05 Apr 2006Dismissed
Umesh Prasad Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 208
High Courts05 Apr 2006Dismissed
Deo Lakhan Paswan Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 136
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 323, 500, 504
High Courts05 Apr 2006Allowed
Nemdhari Ram Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 455
Bihar Reorganisation Act, 2000 — Section 72(2)Bihar Service Code, 1952 — Rule 73
High Courts05 Apr 2006Allowed
Brajesh Kumar Gupta and Others and Paras Ram Tiwari Vs The Chairman, Kendriya Vidyalaya Sangathan, Ministry of Human Resources Development and Others
Jharkhand High Court · (2006) 110 FLR 150 : (2006) 2 JCR 460
Constitution of India, 1950 — Article 14, 16, 21
High Courts05 Apr 2006Allowed
Rajesh Kumar Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 4526 : (2006) 2 EastCriC 522 : (2006) 4 CurCriR 150 : (2006) 44 AllIndCas 290 : (2006) 3 AIRJharR 438
Forest Act, 1927 — Section 33, 41, 42
High Courts05 Apr 2006
Chhajuram Agrawalla Vs Rameshwar Shaw and Another
Jharkhand High Court · (2007) 1 JCR 281
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(l)(c), 14, 14(4), 14(8)
High Courts05 Apr 2006Allowed
Sant Kumar Sahu and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 274
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 467
High Courts05 Apr 2006Allowed
Dr. Raman Kumar Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 4496 : (2006) 45 AllIndCas 508 : (2006) 3 AIRJharR 254
Criminal Procedure Code, 1973 (CrPC) — Section 202, 468, 473, 482Penal Code, 1860 (IPC) — Section 269
High Courts05 Apr 2006Allowed
Bijendra Yadav Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 238
High Courts05 Apr 2006Allowed
Vishwa Mohan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 240
Prevention of S.C.P. Act, 1983 — Section 32