High Courts21 Dec 2005
Mrs. Seppy Singh and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 326
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,246 of 1,479
High Courts21 Dec 2005Allowed
Kablu Kumar Dutta and Others Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2006) 1 JCR 327
High Courts21 Dec 2005
Steel City Cable Network (SCCN) Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 3 JCR 16
Cabile Television Network (Regulation) Rules, 1995 — Rule 5Cable Television Networks (Regulation) Act, 1995 — Section 19, 20, 3, 4, 5
High Courts21 Dec 2005Dismissed
Yogeshwar Pathak Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2006) 1 JCR 350
High Courts20 Dec 2005Dismissed
Laxmi Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2006) CriLJ 1590 : (2006) 1 EastCriC 29602 : (2006) 1 AIRJharR 261
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 323, 341, 452
High Courts20 Dec 2005
Jharkhand Polytechnics College Teacher's Association Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 334
High Courts20 Dec 2005Allowed
Nawal Kishore Birla and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 1 JCR 413
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Forest (Conservation) Act, 1980 — Section 2, 3(A), 3(B)Forest Act, 1927 — Section 33
High Courts20 Dec 2005
Danuk Dari Mahto Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2006) 1 JCR 353
High Courts20 Dec 2005Dismissed
Jai Prakash Singh Vs Union of India (UOI)
Jharkhand High Court · (2006) 1 JCR 320
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts20 Dec 2005Dismissed
Surendra Prasad Singh and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) 1 JCR 329
Bihar Reorganisation Act, 2000 — Section 72(2), 75Constitution of India, 1950 — Article 14, 16(4), 16(4A), 226
High Courts16 Dec 2005
Tayab Ansari Vs Union of India (UOI) and Another
Jharkhand High Court · (2006) 2 JCR 69
High Courts16 Dec 2005
Hari Charan Rajak Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 319
High Courts15 Dec 2005Dismissed
Sadique Ansari Vs State of Bihar
Jharkhand High Court · (2006) CriLJ 1592 : (2006) 1 JLJR 182 : (2006) 1 EastCriC 242 : (2006) 1 AIRJharR 277
Penal Code, 1860 (IPC) — Section 395, 396
High Courts15 Dec 2005Dismissed
State of Jharkhand Vs Nityanand Pandey
Jharkhand High Court · (2006) CriLJ 1591 : (2006) 1 AIRJharR 262
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts15 Dec 2005Dismissed
Basudeo Modi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 2 JCR 225
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34
High Courts14 Dec 2005Dismissed
U.K. Pandey Vs Birla Institute of Technology (A deemed University) and Another
Jharkhand High Court · (2006) 1 JCR 339
High Courts13 Dec 2005
Bharat Coking Coal Ltd. and Others Vs Sheo Chand Kumar and Others
Jharkhand High Court · (2006) 1 JCR 402
High Courts13 Dec 2005
C.M.D., B.C.C.L. and Others Vs Baleshwar Singh
Jharkhand High Court · (2006) 1 JCR 402a
High Courts13 Dec 2005Allowed
B.A.P. Enterprises Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 341
Finance Act, 1981 — Section 43
High Courts13 Dec 2005Allowed
The State of Bihar (now the State of Jharkhand) and Others Vs Shri Mahesh Thakur
Jharkhand High Court · (2006) 2 JCR 373