High Courts30 Sept 2005
Shanti Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 380
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,251 of 1,479
High Courts29 Sept 2005Dismissed
Dr. Junul Bhengraj and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 BLJR 2327 : (2006) 1 JCR 60
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 184, 185Penal Code, 1860 (IPC) — Section 120B, 201, 406, 409, 419
High Courts29 Sept 2005Dismissed
Gorakh Prasad Bhagat and Another Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2006) 1 JCR 97
High Courts29 Sept 2005Dismissed
Central Coalfields Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2005) 4 JCR 203
Mineral Concession Rules, 1960 — Rule 64AMines and Minerals (Development and Regulation) Act, 1957 — Section 13, 13(2), 25, 9(3)
High Courts29 Sept 2005Dismissed
Ali Imam Vs State of Bihar and Others
Jharkhand High Court · AIR 2006 Jhar 32 : (2006) 1 LACC 410 : (2005) 4 JLJR 666 : (2005) 4 JCR 465 : (2006) 3 CivLJ 203 : (2005) 3 BLJR 2369 : (2006) 1 AIRJharR 138
Land Acquisition Act, 1894 — Section 16, 17, 48, 9
High Courts28 Sept 2005
Bisheshwar Thakur and Another Vs State of Jharkhand
Jharkhand High Court · (2006) 2 DMC 355
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts28 Sept 2005Dismissed
Islam Mian Vs Chairman-cum-Managing Director, Eastern Coalfields Limited and Others
Jharkhand High Court · (2006) 1 JCR 14
Constitution of India, 1950 — Article 226
High Courts27 Sept 2005Dismissed
Bharat Modi Vs State of Jharkhand and Another
Jharkhand High Court · (2005) 3 BLJR 2358 : (2005) 4 JCR 409
Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 406, 408, 409, 467
High Courts27 Sept 2005Allowed
Suphal Marandi Vs Smt. Kapra Murmu and Another
Jharkhand High Court · (2006) 1 CCC 439 : (2005) 3 BLJR 2334 : (2006) 1 JCR 37
Special Marriage Act, 1954 — Section 24Succession Act, 1925 — Section 32, 33, 34, 35
High Courts27 Sept 2005Allowed
Badal Bhandari Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) CriLJ 1589 : (2006) 3 RCR(Criminal) 22 : (2006) 1 JLJR 34 : (2006) 1 EastCriC 339 : (2006) 2 CurCriR 30 : (2006) 1 AIRJharR 248
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts27 Sept 2005Allowed
Chandan Hembram and Badri Yadav Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 1 JCR 180
Penal Code, 1860 (IPC) — Section 376, 511
High Courts26 Sept 2005Dismissed
Dr. Vijoy Kumar Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 229
Jharkhand State Universities Act, 2000 — Section 67
High Courts26 Sept 2005Allowed
P.K. Sengupta Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2005) 4 JCR 481
High Courts26 Sept 2005
Anup Kumar Dan Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 363
High Courts23 Sept 2005
Sheojee Pandey Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2005) 4 JCR 365
Bihar Pension Rules, 1950 — Rule 43
High Courts23 Sept 2005Dismissed
Satish Kumar Singh Vs Central Coalfields Ltd.
Jharkhand High Court · (2006) 1 JCR 416a
High Courts21 Sept 2005Allowed
Ratan Mandal Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 781 : (2006) 1 RCR(Criminal) 492 : (2006) 1 JCR 149 : (2006) 1 CurCriR 450 : (2005) 4 JLJR 626 : (2005) 4 EastCriC 385 : (2005) 3 BLJRR 2360 : (2005) AIR Jhar HCR 2550
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 34, 366A, 386
High Courts21 Sept 2005Allowed
Poulush Pahan Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 785 : (2006) 1 JCR 146 : (2006) 37 AllIndCas 933 : (2005) 4 JLJR 479 : (2005) 4 EastCriC 384 : (2005) AIR Jhar HCR 2560
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49Penal Code, 1860 (IPC) — Section 314
High Courts19 Sept 2005Dismissed
Sukhdeo Rai and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2006) CriLJ 913 : (2006) 1 JCR 143 : (2006) 1 AIRJharR 24 : (2005) 1 SLT 628 : (2005) 4 EastCriC 382
Penal Code, 1860 (IPC) — Section 396
High Courts19 Sept 2005Allowed
Chandramani Pandey and Others Vs State of Bihar and Others
Jharkhand High Court · AIR 2006 Jhar 49 : (2006) 1 JLJR 304 : (2006) 1 JCR 44 : (2006) 2 AIRJharR 89
Chotanagpur Tenancy Act, 1908 — Section 83, 87, 89Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 145