High Courts05 Apr 2006Allowed
State of Jharkhand Vs Kauleshwar Prasad and Others
Jharkhand High Court · (2006) 3 JCR 233
Bihar Pension Rules, 1950 — Rule 26(2), 45, 58, 61
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,233 of 1,479
High Courts04 Apr 2006Dismissed
Bhuban Mahto and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 JCR 339
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Constitution of India, 1950 — Article 227
High Courts04 Apr 2006Dismissed
Samsul Momin Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 297
Penal Code, 1860 (IPC) — Section 366A, 376
High Courts04 Apr 2006Allowed
Government Vaccine Institute and The Superintendent, Government Vaccine Institute Vs Presiding Officer, Labour Court and Shashi Bhushan Choudhary
Jharkhand High Court · (2006) 3 JCR 211
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F
High Courts04 Apr 2006Dismissed
Steel Authority of India Ltd. Vs Md. Shamsad Ansari
Jharkhand High Court · (2006) 3 JCR 187
Industrial Disputes Act, 1947 — Section 10, 2, 25(4), 25(F), 33C
High Courts04 Apr 2006Allowed
Gauri Shankar Ram and Another Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 482
Bihar Service Code, 1952 — Rule 73
High Courts04 Apr 2006Allowed
Saligram Choubey Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 260
Constitution of India, 1950 — Article 14
High Courts04 Apr 2006Dismissed
State of Jharkhand and Others Vs Muzaffar Hussain
Jharkhand High Court · (2006) 2 JCR 478
High Courts03 Apr 2006Allowed
T. Mukherjee and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 LLJ 846
Factories Act, 1948 — Section 105, 106, 92
High Courts03 Apr 2006Allowed
Alois Xalxo and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 323
High Courts03 Apr 2006
State of Jharkhand Vs Khudu Karmkar Khudu Karmkar and Others Vs The State of Jharkhand
Jharkhand High Court · (2006) 2 JCR 497
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts03 Apr 2006
The State of Jharkhand Vs Tara Sardar Tara Sardar Vs The State of Jharkhand
Jharkhand High Court · (2006) 2 JCR 434
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)Penal Code, 1860 (IPC) — Section 302
High Courts31 Mar 2006
Mrs. Santosh Ranjan Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 1 JCR 191
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16, 2, 20
High Courts31 Mar 2006Allowed
Anmol More Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 103
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 251, 317, 417
High Courts31 Mar 2006Dismissed
Balbir Singh and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 93
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420Registration Act, 1908 — Section 17, 18
High Courts31 Mar 2006Dismissed
Kanhaiya Prasad Singh Vs Bijay Krishna Sharma, Dulo Suren and New India Insurance Co. Ltd.
Jharkhand High Court · (2006) 3 ACC 690 : (2006) ACJ 2453 : (2006) 3 JCR 97
Motor Vehicles Act, 1939 — Section 95, 95(2)Motor Vehicles Act, 1988 — Section 173
High Courts31 Mar 2006
Ganesh Chandra Mandal, Ram Gopal Goenka and Kamal Kishore Swarankar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 508
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts31 Mar 2006Allowed
Akhileshwar Prasad and Others Vs Jharkhand State Electricity Board and Others Ram Lawlin Singh and Another Vs Bihar State Electricity and Others
Jharkhand High Court · (2006) 2 JCR 418
Bihar Reorganisation Act, 2000 — Section 3, 53, 62, 62(3), 62(4)
High Courts30 Mar 2006Dismissed
Umakant Yadav Vs Ramesh Kumar Bajaj and Another
Jharkhand High Court · AIR 2006 Jhar 74 : (2006) 2 JLJR 622 : (2006) 2 JCR 439 : (2006) 43 AllIndCaS 861 : (2006) 2 AIRJharR 211
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 105(1)Constitution of India, 1950 — Article 227
High Courts30 Mar 2006Dismissed
Sakhiya Kumari Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2006) 3 JCR 204
Chotanagpur Tenancy Act, 1908 — Section 46, 48(4), 68, 71, 71A