High Courts30 Mar 2006
Md. Mahtab Alam Vs State of Bihar and Others
Jharkhand High Court · (2006) 3 JCR 494
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,234 of 1,479
High Courts29 Mar 2006Allowed
Lal Marandi Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3568 : (2006) 2 JCR 495 : (2006) 2 AIRJharR 621
Penal Code, 1860 (IPC) — Section 366, 376
High Courts29 Mar 2006Allowed
Mithan Mahto and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 487
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 366A, 376
High Courts29 Mar 2006Dismissed
Anita Kumari Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2006) 3 JCR 206
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 — Section 10Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(2), 10(3), 11(1), 2
High Courts29 Mar 2006
Asani Roy and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 JCR 114
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts29 Mar 2006
Hopna Kisku and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 412
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
High Courts29 Mar 2006Dismissed
Karu Mian and Darbari Mian Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 484
Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 323, 34, 380
High Courts29 Mar 2006Dismissed
Arati Gupta, Shree Lata Gupta and Shreemati Sen Vs State of Bihar (now Jharkhand), Commissioner, North Chotanagpur Division, Deputy Commissioner and Khas Mahal Officer
Jharkhand High Court · (2006) 03 JH CK 0060
High Courts29 Mar 2006Allowed
N.K. Birla Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 108
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Forest (Conservation) Act, 1980 — Section 2, 3AForest Act, 1927 — Section 26, 63
High Courts29 Mar 2006
Deba Prasad Chakraborty and Smt. Bimla Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 216
Constitution of India, 1950 — Article 226
High Courts28 Mar 2006Dismissed
Md. Khalif and Others Vs H.H. Rahman and Others
Jharkhand High Court · AIR 2006 Jhar 133 : (2006) 3 AIRJharR 5
Easements Act, 1882 — Section 15, 18
High Courts28 Mar 2006Allowed
Shiv Kumar Lal Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 3 JCR 99
Criminal Procedure Code, 1973 (CrPC) — Section 107, 202, 468(2), 482Penal Code, 1860 (IPC) — Section 323, 341
High Courts28 Mar 2006Dismissed
Dharmendra Kumar @ Anil Kumar Vs State of Jharkhand
Jharkhand High Court · (2006) 3 JCR 96
Criminal Procedure Code, 1973 (CrPC) — Section 164 , 313, 482Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A, 376
High Courts28 Mar 2006Allowed
Khara Marandi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · 2006 CTC 4 264 : (2006) 3 JLJR 590 : (2006) 3 JCR 247 : (2006) 2 AIRJharR 765 :
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Mar 2006Allowed
Jome Paharia and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 03 JH CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
High Courts28 Mar 2006
Sujata Pictures Palace Vs Bihar State Electricity Board and Others
Jharkhand High Court · AIR 2006 Jhar 123 : (2006) 2 AIRJharR 627
High Courts28 Mar 2006Allowed
Manjai Yadav and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 444
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302
High Courts28 Mar 2006Allowed
Bharat Pandey and Others Vs State of Jharkhand
Jharkhand High Court · (2006) 3 JCR 111
Criminal Procedure Code, 1973 (CrPC) — Section 120B, 169, 169, 201, 205Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 511
High Courts28 Mar 2006
Ganesh Roy Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 4198 : (2006) 2 JCR 437 : (2006) 43 AllIndCaS 863 : (2006) 2 AIRJharR 68 : (2007) 5 RCR(Criminal) 346
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts27 Mar 2006
Gora Tudu @ Gungra Tudu and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 JCR 441
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323