High Courts13 Sept 2005Dismissed
Sita Ram Sahu Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2006) 1 JCR 220
Penal Code, 1860 (IPC) — Section 114, 323, 366A, 376
COURT ARCHIVE
Jharkhand High Court judgments
29,567 judgments · page 1,253 of 1,479
High Courts12 Sept 2005
Md. Muslim Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 1 JCR 300
Constitution of India, 1950 — Article 226
High Courts12 Sept 2005Dismissed
Jharkhand State Electricity Board and Others Vs Puran Choudhary
Jharkhand High Court · (2005) 4 JCR 378
High Courts12 Sept 2005
Bokaro Steel Workers Union and Others Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2005) 4 JCR 372 : (2006) 2 LLJ 169 : (2006) 108 FLR 296
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts12 Sept 2005Allowed
Akhil Poddar and Another Vs State of Bihar and Another
Jharkhand High Court · (2007) 3 BC 130 : (2006) 1 JCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(2)Penal Code, 1860 (IPC) — Section 34, 420
High Courts12 Sept 2005Allowed
Rajnikant and Another Vs State of Bihar and Another
Jharkhand High Court · (2006) 3 BLJR 2332 : (2006) 1 JCR 212
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts09 Sept 2005
Pankaj Bibhuti and Others Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 926 : (2006) 1 Crimes 57 : (2006) 2 DMC 489 : (2006) 2 ChandLR(Civ&Cri) 377 : (2006) 37 AllIndCas 285 : (2006) 1 AIRJharR 172 : (2005) 4 JLJR 530 : (2005) 4 JCR 435 : (2005) 4 EastCriC 310
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts09 Sept 2005
Khagendra Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 211
High Courts08 Sept 2005Dismissed
GRD Construction Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2006 Jhar 38 : (2005) 4 JLJR 286 : (2005) 4 JCR 379 : (2006) 4 BankCas 397
High Courts07 Sept 2005Dismissed
Tripurari Mohan Prasad Vs Union of India (UOI) and Others
Jharkhand High Court · (2006) CriLJ 774 : (2006) 1 JLJR 212 : (2006) 37 AllIndCas 430 : (2005) 4 JCR 415 : (2005) 4 EastCriC 187 : (2005) AIR Jhar HCR 2529
Constitution of India, 1950 — Article 20(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 191, 223, 243(1), 313, 319Penal Code, 1860 (IPC) — Section 109
High Courts06 Sept 2005Dismissed
Suresh Mandal Vs State of Jharkhand and Another
Jharkhand High Court · (2006) 2 DMC 603 : (2005) 4 JCR 433
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Sept 2005Allowed
Birendra Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2006) 2 JCR 342
Bihar Service Code, 1952 — Rule 54, 73
High Courts06 Sept 2005
Cambridge Institute of Technology Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 369
High Courts05 Sept 2005
Bijendra Singh Vs State of Bihar and Others
Jharkhand High Court · (2005) 4 JCR 209
High Courts02 Sept 2005
Shyamal Karmakar Vs State of Jharkhand
Jharkhand High Court · (2006) CriLJ 783 : (2006) 2 Crimes 24 : (2006) 1 CurCriR 263 : (2006) 37 AllIndCas 428 : (2005) 4 JLJR 534 : (2005) 4 JCR 430 : (2005) 4 EastCriC 305 : (2005) AIR Jhar HCR 2558
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 409, 420
High Courts02 Sept 2005
Dhananjay Mahto and Others Vs Union of India (UOI) and Others Basudeo Besra and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 1
Bihar Panchayat Raj (Amendment) Ordinance, 1987 — Section 2, 3Bihar Panchayat Raj Act, 1947 — Section 10, 11Constitution of India, 1950 — Article 14, 15, 15(4), 243O, 244(1)
High Courts02 Sept 2005
Smt. Reshmi Dugar and Others Vs Ram Somari Devi
Jharkhand High Court · (2005) 4 JCR 454
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1)(C), 14Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, Order 41 Rule 33, 100, 99
High Courts01 Sept 2005
Heeralal Prasad Verma and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2006) CriLJ 778 : (2006) 1 Crimes 772 : (2006) 1 HinduLR 442 : (2006) 1 DMC 187 : (2006) 37 AllIndCas 650 : (2005) 4 JLJR 529 : (2005) 4 EastCriC 304 : (2005) AIR Jhar HCR 2547 : (2006) 2 ALT(Cri) 6 : (2005) 4 JCR 428
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts01 Sept 2005Allowed
Raj Bhuwan Singh Vs Steel Authority of India and Others
Jharkhand High Court · (2005) 4 JCR 381
High Courts01 Sept 2005
Deo Darshan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2005) 4 JCR 373