COURT ARCHIVE

Jharkhand High Court judgments

29,562 judgments · page 1,409 of 1,479

High Courts05 Aug 2002Dismissed

Sukhman Bodra Vs State of Bihar

Jharkhand High Court · (2002) CRLJ 4634 : (2002) 0 AIR JHAR HCR 1208 : (2002) 3 EastCriC 145 (2003) 1 ALT(Cri) 3

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts05 Aug 2002

Shankar Kumar Ghosh Vs State of Bihar and Others

Jharkhand High Court · (2003) 1 JCR 254

Bihar Police Manual, 1978 — Rule 828Constitution of India, 1950 — Article 226

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High Courts02 Aug 2002Dismissed

Jodhi Yadav Vs Kashi Yadav and Others

Jharkhand High Court · (2003) CriLJ 1385

Criminal Procedure Code, 1973 (CrPC) — Section 254, 254(2)

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High Courts02 Aug 2002Dismissed

Nirmal Kumar Kedia and Others Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0093

Bihar and Orissa Municipal Act, 1922 — Section 82(2)

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High Courts02 Aug 2002Dismissed

William Ekka alias Joseph Xian Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0092

Land Acquisition Act, 1894 — Section 6

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High Courts02 Aug 2002Allowed

Gautam Sinha and Others Vs State of Bihar and Others

Jharkhand High Court · (2003) CriLJ 635

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts02 Aug 2002Dismissed

Ramawtar Singh Vs State of Bihar and Others

Jharkhand High Court · (2002) 50 BLJR 1753 : (2002) 95 FLR 652

Constitution of India, 1950 — Article 226

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High Courts02 Aug 2002Allowed

Ramesh Kumar Verma and Others Vs State of Bihar and Another

Jharkhand High Court · (2003) CriLJ 617

Bihar Finance Act, 1981 — Section 33Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts02 Aug 2002Dismissed

Nand Lal Roy Vs Union of India (UOI) and Others

Jharkhand High Court · (2002) 50 BLJR 1754

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2002

Fertilizer Corporation of India Ltd. Vs Sanjay Kumar and Others

Jharkhand High Court · (2002) 08 JH CK 0095

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High Courts01 Aug 2002Dismissed

Heavy Engineering Corporation Ltd. Vs Surendra Kumar and Others

Jharkhand High Court · (2002) 08 JH CK 0094

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High Courts01 Aug 2002Allowed

Baleshwar Singh Vs State of Bihar and Others

Jharkhand High Court · (2002) 08 JH CK 0060

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2002Partly Allowed

Bihar Caustic and Chemicals Ltd. Vs Presiding Officer and Another

Jharkhand High Court · (2002) 08 JH CK 0057

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High Courts01 Aug 2002Dismissed

Mukhlal Singh and Others Vs Sita Ram Munda and Others

Jharkhand High Court · (2002) 08 JH CK 0053

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High Courts01 Aug 2002Allowed

Ratna Plastic Jhumri Taliya and Another Vs State of Bihar and Others

Jharkhand High Court · (2003) 1 JCR 302

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 9

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High Courts01 Aug 2002Allowed

Birendra Prasad Sinha Vs Bihar State Housing Board and Others

Jharkhand High Court · (2006) 1 JCR 25

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High Courts31 Jul 2002Allowed

State of Jharkhand Vs Harsh Singh

Jharkhand High Court · (2002) 07 JH CK 0030

Constitution of India, 1950 — Article 226

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High Courts30 Jul 2002Allowed

Vijay Mondal Vs State of Jharkhand

Jharkhand High Court · (2003) 1 DMC 83

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts30 Jul 2002Dismissed

Awadesh Singh and Managing Committee, Nehru Model School Vs Rukmini Devi and Others

Jharkhand High Court · (2002) 07 JH CK 0100

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts30 Jul 2002Allowed

Dilip Mahto Vs State of Bihar

Jharkhand High Court · (2003) 1 Crimes 45 : (2003) 1 ALT(Cri) 13 : (2002) 2 DMC 765

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 376, 498A

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