COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 1,235 of 1,479

High Courts27 Mar 2006Allowed

Employers in relation to the Management of Salanpur Colliery of Area No. IV of Bharat Coking Coal Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Another

Jharkhand High Court · (2006) 3 JCR 95

High Courts27 Mar 2006Allowed

Lohru Manjhi, Aklu Manjhi and Bihanu Manjhi Vs The State of Jharkhand

Jharkhand High Court · (2006) 03 JH CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

High Courts24 Mar 2006Dismissed

Laxmi Narain Ramaswarup Shivhare and Co. and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 3 JCR 485

High Courts24 Mar 2006Dismissed

Om Prakash Sharma Vs The State of Jharkhand

Jharkhand High Court · (2006) 03 JH CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Penal Code, 1860 (IPC) — Section 34, 379, 380, 414

High Courts24 Mar 2006Dismissed

Saroj Devi and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2006) 03 JH CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6), 482

High Courts24 Mar 2006Dismissed

Ramesh Sharma Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 2 JCR 447

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 354, 376, 511

High Courts24 Mar 2006Dismissed

Prajanya Kumar Rath and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 2 JCR 431

Criminal Procedure Code, 1973 (CrPC) — Section 173(2) , 173(3), 173(4), 173(5), 173(6)

High Courts24 Mar 2006Dismissed

Bijay Kumar Tewary @ Vijay Tiwary and Others Vs The State of Jharkhand and Another

Jharkhand High Court · (2006) 03 JH CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 448, 498, 498A, 506

High Courts24 Mar 2006Allowed

Phulchand Mandal Vs State of Bihar (now Jharkhand)

Jharkhand High Court · (2006) 2 JCR 453

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

High Courts24 Mar 2006Allowed

Suresh Kumar Agarwal Vs State of Jharkhand and Another

Jharkhand High Court · (2006) 3 JCR 90

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7, 7(3), 9B

High Courts23 Mar 2006Allowed

Minaral Area Development Authority Vs The Presiding Officer, Labour Court and Others

Jharkhand High Court · (2006) 110 FLR 270 : (2006) 2 JCR 390

Industrial Disputes Act, 1947 — Section 25F, 25G

High Courts23 Mar 2006Allowed

Madheshwar Dhari Singh and Krishnadeo Das Vs The Union of India (UOI) and Others

Jharkhand High Court · (2006) 2 JCR 404

Bihar Reorganisation Act, 2000 — Section 72(1), 72(2)Bihar Service Code, 1952 — Rule 73

High Courts23 Mar 2006Allowed

Meetan Mian and Others Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2006) 03 JH CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313

High Courts23 Mar 2006Dismissed

Smt. Pratibha Singh and Madhusudan Prasad Singh Vs Smt. Shanti Devi Prasad and Lakshmikant Prasad

Jharkhand High Court · (2006) 2 JCR 511

High Courts23 Mar 2006Allowed

Daroga Yadav Vs The Union of India (UOI) and Others

Jharkhand High Court · (2006) 110 FLR 277 : (2006) 2 JCR 353

Border Security Force Rules, 1965 — Rule 25(7)Border Security Force Rules, 1969 — Rule 25, 25(3), 25(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts23 Mar 2006

K.S. Saluja Vs Ram Kishore Agarwalla and Another

Jharkhand High Court · (2006) 3 JCR 79

High Courts23 Mar 2006Allowed

Mukul Kumar and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 2 JCR 398

Administrative Service (Appointment by limited Competitive Examination) Rules, 1991 — Rule 5

High Courts23 Mar 2006Allowed

Union of India (UOI) and Another Vs Bhim Mahato and Others

Jharkhand High Court · (2006) 2 JCR 414

High Courts23 Mar 2006Allowed

Raghunath Prasad Gupta Vs Sonaram Swansi and Others

Jharkhand High Court · (2006) 03 JH CK 0031

Legal Services Authorities Act, 1987 — Section 22

High Courts23 Mar 2006

Paritosh Kumar Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2006) 2 JCR 199

Civil Services (Classification, Control and Appeal) Rules — Rule 49