High Courts23 Mar 2006Dismissed
Omprakash Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 382
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,236 of 1,479
High Courts22 Mar 2006
Bishwanath Pathak and Kailash Ram Vs State of Bihar and Others
Jharkhand High Court · (2006) 4 JCR 665
High Courts22 Mar 2006Dismissed
Bishnu Kumar Choubey Vs Smt. Shanti Devi and Smt. Shanti Devi and Another
Jharkhand High Court · AIR 2006 Jhar 92 : (2006) 2 JLJR 465 : (2006) 3 JCR 105 : (2006) 2 AIRJharR 461
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6D
High Courts22 Mar 2006Allowed
Manu Soren and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3570 : (2006) 3 Crimes 293 : (2006) 2 EastCriC 389 : (2006) CriLJ 3870 : (2006) 2 AIRJharR 622
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Mar 2006Dismissed
Dinesh Prasad Sinha and Pushpendra Kumar Sinha Vs The Bihar State Electricity Board, The Secretary, Bihar State Electricity Board and The Joint Secretary, Bihar State Electricity Board
Jharkhand High Court · (2006) 2 JCR 388
High Courts22 Mar 2006Allowed
Jagarnath Pal and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 2 BLJR 1210
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts22 Mar 2006
Ram Dhani Chamar and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) 03 JH CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts22 Mar 2006
Central Coalfields Limited and Others Vs Mahabir Prasad Rungta and Others
Jharkhand High Court · (2006) 03 JH CK 0073
High Courts22 Mar 2006Dismissed
Naveen Kumar Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 92
High Courts22 Mar 2006Dismissed
Siya Ram Sharma Vs The Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 334
Central Industrial Security Force Rules, 1969 — Rule 34Central Industrial Security Force Rules, 2001 — Rule 36
High Courts22 Mar 2006Allowed
The STate of Jharkhand and Others Vs Ram Lakhan Prasad and Another
Jharkhand High Court · (2006) 2 JCR 338
High Courts22 Mar 2006Dismissed
Ratan Kumar Mishra and Ram Swarup Singh Vs Bihar State Housing Board and Others
Jharkhand High Court · AIR 2006 Jhar 80 : (2006) 2 JLJR 214 : (2006) 2 JCR 200 : (2006) 2 AIRJharR 440
Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Regulation 10(2)(chh)
High Courts22 Mar 2006Dismissed
Pushpa Soren Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 4 JCR 423
High Courts22 Mar 2006
Jharkhand Cristian Minority Educational Institutions Association Vs The State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 378
High Courts22 Mar 2006Allowed
Uranium Corporation of India Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Others
Jharkhand High Court · (2006) 110 FLR 274 : (2006) 2 JCR 364
Constitution (Forty-Second Amendment) Act, 1976 — Article 311Industrial Disputes Act, 1947 — Section 10(1), 10(2A)
High Courts21 Mar 2006Dismissed
Chano Mochi Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 3555 : (2006) 2 AIRJharR 431
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Mar 2006Allowed
Kanahaiya Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 3 ALT(Cri) 7 : (2006) 2 JCR 239
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376, 379
High Courts21 Mar 2006
Ram Pravesh Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 193
High Courts21 Mar 2006Dismissed
Ram Niranjan Agrawal and Others Vs The Presiding Officer, Debts Recovery Tribunal and Others
Jharkhand High Court · AIR 2006 Jhar 84 : (2006) 2 JLJR 555 : (2006) 3 JCR 351 : (2006) 2 AIRJharR 451 : (2007) 3 BC 664
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 26(2), 30
High Courts21 Mar 2006
Sunny Konark Construction Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 79 : (2006) 2 JLJR 326 : (2006) 2 JCR 198 : (2006) 2 AIRJharR 437