High Courts17 Sept 2007Allowed
Most. Sumitra Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 472
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 10 of 40
High Courts14 Sept 2007Dismissed
Food Corporation of India Vs Bihar Tobacco Industries
Jharkhand High Court · (2008) 1 JCR 269
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Sept 2007
Ajibure Sheikh Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 09 JH CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 209, 225, 226, 227, 228Explosive Substances Act, 1908 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 307, 323, 34, 504
High Courts14 Sept 2007Dismissed
Matius Tirkey and Another Vs Jusuphin Lakra and Another
Jharkhand High Court · (2008) 2 JCR 208
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1)
High Courts14 Sept 2007Dismissed
Swadhin Mandal @ Swadhin Chandra Mandal and Others Vs The State of Jharkhand
Jharkhand High Court · (2007) 09 JH CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 2007Dismissed
Steel Authority of India Ltd. Vs British India Rolling Mills
Jharkhand High Court · (2008) 1 JCR 302
Contract Act, 1872 — Section 73
High Courts14 Sept 2007Dismissed
New India Assurance Company Ltd. and Another Vs Shyam Sunder Hetamsariya and Others
Jharkhand High Court · (2008) 1 JCR 50
Penal Code, 1860 (IPC) — Section 211
High Courts13 Sept 2007Dismissed
Raj Kamal Prasad Vs Mosammat Bindu Devi and Others
Jharkhand High Court · (2008) 1 JCR 253
High Courts13 Sept 2007Dismissed
Humayan Azam and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 513
Constitution of India, 1950 — Article 309Police Act, 1861 — Section 12
High Courts13 Sept 2007Dismissed
Hare Ram Singh and Others Vs The Bihar State Co-Operative Milk Producers Federation Ltd. (COMPFED) and Others etc. etc.
Jharkhand High Court · (2008) 56 BLJR 595
Bihar Reorganisation Act, 2000 — Section 41, 42Constitution of India, 1950 — Article 12Multi-State Cooperative Societies Act, 1984 — Section 95(1)
High Courts13 Sept 2007Dismissed
Hare Ram Singh etc. Vs Bihar State Co-operative Milk Producers Federation Ltd. (COMPFED)
Jharkhand High Court · AIR 2008 Jhar 86 : (2008) 1 JCR 13
Bihar Reorganisation Act, 2000 — Section 41, 42Constitution of India, 1950 — Article 12
High Courts12 Sept 2007Dismissed
Laldeo Prasad Singh and Another Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2008) 2 JCR 392
High Courts12 Sept 2007Allowed
Veer Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 234
High Courts12 Sept 2007
Nagendra Baitha and Another Vs Union of India (UOI) and Others Sushil Soren and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 66
High Courts12 Sept 2007
Smt. Reebha Singh Vs Dr. Ashok Kumar Singh
Jharkhand High Court · AIR 2008 Jhar 53 : (2008) 1 JCR 325
Hindu Marriage Act, 1955 — Section 13
High Courts11 Sept 2007
Tata Steel Ltd. and Others Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2008 Jhar 60
Bihar Reorganisation Act, 2000 — Section 62(4)Electricity Act, 2003 — Section 181, 185, 185(2), 56(1), 56(2)Electricity Regulatory Commission Act, 1998 — Section 17, 22(1), 22(2), 29, 45
High Courts11 Sept 2007Dismissed
Ashish Kumar Kar Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 348 : (2008) 116 FLR 132 : (2007) 4 JCR 573
High Courts11 Sept 2007Dismissed
Employers in relation to the Management of Giddi Washery of Central Coalfields Limited Vs Their workmen being represented by the Secretary, Bihar Colliery Kamgar Union, Giddi Washery Branch
Jharkhand High Court · (2008) 1 JCR 326
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts11 Sept 2007Dismissed
Kamal Gorai Vs Smt. Menka Gorai and Another
Jharkhand High Court · AIR 2008 Jhar 36 : (2008) 1 DMC 260 : (2007) 4 JCR 575
Hindu Marriage Act, 1955 — Section 17(l)(i)(ia)
High Courts10 Sept 2007Allowed
Dilip Soren Vs The State of Jharkhand
Jharkhand High Court · (2008) CriLJ 1164
Penal Code, 1860 (IPC) — Section 366, 376