High Courts06 Feb 2006Dismissed
Mrs. Salma Khatoon and Another Vs Kalyan Kar and Others
Jharkhand High Court · (2006) 3 JCR 28
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20, 42, 63, 69
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,242 of 1,479
High Courts06 Feb 2006
Bhuneshwar Patel Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 238
High Courts02 Feb 2006Dismissed
S.K. Tekriwal Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 48 : (2006) 2 JLJR 82 : (2006) 1 JCR 420 : 2006 BLJ 1 389 : 2006 ArbLR 2 318 : (2006) 1 AIRJharR 624
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts02 Feb 2006
Employers in relation to the Management of Dhansar Colliery of Kusunda Area of BCCL Vs The Presiding Officer, Central Govt. Industrial Tribunal No. 2 and Others
Jharkhand High Court · (2006) 1 JCR 416
High Courts02 Feb 2006Dismissed
Gunendra Nath Mistri Vs Chairman-cum-Managing Director BCCL and Others
Jharkhand High Court · (2006) 1 JCR 414
Constitution of India, 1950 — Article 21
High Courts02 Feb 2006Dismissed
Santosh Kumar Mahato and Ram Vinay Roy and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 271
High Courts02 Feb 2006Dismissed
Amit Kumar and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 419
Constitution of India, 1950 — Article 187
High Courts01 Feb 2006
Ashok Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 326
High Courts01 Feb 2006
Bishwanath Ram and Besh Lal Ram Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 2 JCR 394
Bihar Reorganisation Act, 2000 — Section 72, 72(2), 75
High Courts01 Feb 2006
Nand Kumar Ram and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 65
High Courts01 Feb 2006Dismissed
Suresh Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 1 JCR 422
Border Security Force Act, 1968 — Section 62Border Security Force Rules, 1969 — Rule 22
High Courts01 Feb 2006Allowed
Nandkeshwar Ram and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 424
High Courts31 Jan 2006Dismissed
Barka Murmu and Others Vs State of Bihar
Jharkhand High Court · (2006) CriLJ 2511 : (2006) 2 JLJR 489 : (2006) 2 JCR 2 : (2006) 2 AIRJharR 53
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts31 Jan 2006
Dr. Kalyani Prasad Mishra and Sharat Chandra Singh Deo Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 2 JCR 82
Constitution of India, 1950 — Article 14, 16, 21
High Courts31 Jan 2006
Bindeshwar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 75
High Courts31 Jan 2006Dismissed
Indradeo Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 81
Bihar Reorganisation Act, 2000 — Section 72(2), 75
High Courts31 Jan 2006Allowed
Shivlal Marandi Vs The State of Bihar
Jharkhand High Court · (2006) CriLJ 2514 : (2006) 2 JLJR 41 : (2006) 2 EastCriC 235 : (2006) 2 AIRJharR 56
Criminal Procedure Code, 1973 (CrPC) — Section 161 , 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts30 Jan 2006
Akhileshwar Singh @ Akhileshwar Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 30
High Courts25 Jan 2006
Mrs. Normi Topno Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 108
High Courts25 Jan 2006Allowed
Jatlu Mahato and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 2503 : (2006) 2 JLJR 35 : (2006) 2 EastCriC 101 : (2006) 1 BLJR 360 : (2006) 2 AIRJharR 12
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 325, 34