COURT ARCHIVE

Jharkhand High Court judgments

29,567 judgments · page 1,252 of 1,479

High Courts19 Sept 2005Dismissed

Hemlal Mahtha and Others Vs State of Bihar

Jharkhand High Court · (2006) 1 JCR 202

Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 482Penal Code, 1860 (IPC) — Section 120B, 420, 463, 465, 467Prevention of Food Adulteration Act, 1954 — Section 7(6)

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High Courts19 Sept 2005

Babu Mian and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) CriLJ 915 : (2006) 1 Crimes 633 : (2006) 1 JLJR 1 : (2006) 1 JCR 185 : (2006) 1 EastCriC 60 : (2006) 1 CurCriR 286 : (2006) 1 AIRJharR 45

Penal Code, 1860 (IPC) — Section 225, 376, 511

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High Courts19 Sept 2005Allowed

Nabiul Hassan and Others Vs State of Bihar and Others

Jharkhand High Court · (2005) 3 BLJR 2339 : (2006) 1 JCR 31

Chotanagpur Tenancy Act, 1908 — Section 215, 71A

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High Courts19 Sept 2005Allowed

Bhairo Singh and Others Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2006) 1 JCR 66

Penal Code, 1860 (IPC) — Section 395, 412

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High Courts19 Sept 2005Allowed

Vikromatic Steels Pvt. Ltd. Vs The Jharkhand State Electricity Board and Others

Jharkhand High Court · (2006) 1 JCR 57

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High Courts19 Sept 2005

The Management of Bokaro Steel Plant Vs The Presiding Officer and Another

Jharkhand High Court · (2006) 1 BLJR 80 : (2006) 1 JCR 182

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts16 Sept 2005

Power Engineers Service Association Vs Jharkhand State Electricity Board

Jharkhand High Court · (2005) 4 JCR 366

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High Courts16 Sept 2005Dismissed

Md. Mustafa @ Mustafa and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2006) CriLJ 786 : (2006) 37 AllIndCas 934 : (2005) 4 JLJR 574 : (2005) 4 EastCriC 374 : (2005) AIR Jhar HCR 2561 : (2006) 3 BLJR 2363

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 239, 244Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts16 Sept 2005Allowed

Satyanarayan Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 50

Bihar Service Code, 1952 — Rule 165

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High Courts16 Sept 2005Allowed

Neganum Suppliers Pvt. Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2006) 1 JCR 53

Bihar and Orissa Excise Rules, 1919 — Rule 41, 42, 42A, 42B

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High Courts15 Sept 2005

Shiva Narain Singh Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2005) 4 JCR 467

Bihar Pension Rules, 1950 — Rule 43B

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High Courts15 Sept 2005Allowed

Sukhdeo Oraon and Others and Lal Bahadur Mishra and Others Vs State of Jharkhand

Jharkhand High Court · (2005) 4 JCR 469

Bihar Reorganisation Act, 2000 — Section 72, 73

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High Courts15 Sept 2005Allowed

Maina Devi and Others Vs State of Jharkhand

Jharkhand High Court · (2005) 4 JCR 214

Land Acquisition Act, 1894 — Section 18Succession Act, 1925 — Section 214, 214(1)Succession Certificate Act, 1889 — Section 4(1)

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High Courts15 Sept 2005Dismissed

Kedar Yadav and Another Vs State of Jharkhand

Jharkhand High Court · (2006) 3 JCR 195

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Sept 2005

Naresh Prasad Vs State of Jharkhand and Another

Jharkhand High Court · (2005) 4 JCR 413

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 116

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High Courts13 Sept 2005Allowed

Anupam Pathak and Another Vs State of Jharkhand

Jharkhand High Court · (2006) CriLJ 916 : (2006) 2 Crimes 26 : (2006) 1 MarriLJ 641 : (2006) 2 JLJR 129 : (2006) 1 JCR 194 : (2006) 1 EastCriC 87 : (2006) 1 DMC 360 : (2006) 1 AIRJharR 135

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 406, 498A

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High Courts13 Sept 2005Allowed