High Courts10 Sept 2007Allowed
Sakti Pado Gope and Others Vs The State of Jharkhand
Jharkhand High Court · (2007) 09 JH CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313, 320Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 11 of 40
High Courts10 Sept 2007Dismissed
Alcast Engineering Pvt. Ltd. Vs Bihar State Electricity Board and Others
Jharkhand High Court · (2008) 1 JCR 401
High Courts10 Sept 2007Allowed
Yadu Bansh Singh Vs The Owner of the Truck No. BHO 6847 Sri Pramod Kumar Tapariya and Others
Jharkhand High Court · (2009) ACJ 644 : (2008) 1 JCR 327
Motor Vehicles Act, 1988 — Section 158, 166, 173
High Courts10 Sept 2007Allowed
Bihar State Housing Board and Others Vs Phul Chandra Ram and Others
Jharkhand High Court · (2008) 1 JCR 399
High Courts07 Sept 2007Dismissed
Mahabir Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 354
Constitution of India, 1950 — Article 226
High Courts07 Sept 2007Allowed
Ajay Transport Company Vs The Central Coal Fields Ltd. and Others
Jharkhand High Court · (2008) 1 JCR 87
Constitution of India, 1950 — Article 12, 14, 226
High Courts07 Sept 2007
TRF Limited Vs Commissioner of Central Excise and Service Tax and Others
Jharkhand High Court · (2008) 1 JCR 353
Finance Act, 1994 — Section 67, 68, 73, 75, 77
High Courts07 Sept 2007Allowed
Tata Main Hospital Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 174
Bihar Finance Act, 1981 — Section 17(5), 2, 3, 33, 7(3)Constitution of India, 1950 — Article 336, 366
High Courts06 Sept 2007
Ragious Bara Vs State of Jharkhand and Another Chhotu @ Sandeep Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2007) 09 JH CK 0045
Arms Act, 1959 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 49, 52, 53Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Sept 2007
Etwaria Devi Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 1 JCR 403
High Courts06 Sept 2007Dismissed
Suresh Pathak Vs The Chief General Manager, C.C.L. and Another
Jharkhand High Court · (2008) 1 JCR 356
Mines Act, 1952 — Section 48
High Courts05 Sept 2007Allowed
Mala Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 224
Constitution of India, 1950 — Article 14, 16, 311
High Courts05 Sept 2007Allowed
Tata Iron and Steel Co. Ltd. Vs The State of Bihar, The Sub Divisional Officer, Dhalbhum-cum-the Certificate Officer, Deputy Commissioner and Circle Officer
Jharkhand High Court · (2008) 1 JCR 281
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6)Bihar Land Reforms Act, 1950 — Section 4, 5, 6, 7, 7AChotanagpur Tenancy Act, 1908 — Section 2(5)
High Courts05 Sept 2007
Commissioner of Income Tax Vs Binod Kumar and Bros.
Jharkhand High Court · (2008) 1 JCR 404 : (2008) 170 TAXMAN 72
Income Tax Act, 1961 — Section 201, 221, 256
High Courts05 Sept 2007
Commissioner of Income Tax Vs R.S. Bajwa and Co.
Jharkhand High Court · (2008) 301 ITR 333 : (2008) 1 JCR 357 : (2008) 170 TAXMAN 250
Income Tax Act, 1961 — Section 13(1), 139, 139(3), 143(1), 154Taxation Laws (Amendment) Act, 1984 — Section 80
High Courts05 Sept 2007Allowed
Sumiya Devi and Others Vs Sri Bir Marketing Services and Others
Jharkhand High Court · (2008) 1 AndhWR 222 : (2008) ACJ 2833 : (2008) 1 JCR 517
Motor Vehicles Act, 1988 — Section 140, 162, 163, 163A, 163B
High Courts04 Sept 2007
Kavee Enterprises (P) Ltd. Vs Commissioner of Income Tax
Jharkhand High Court · (2008) 218 CTR 176 : (2008) 301 ITR 156 : (2008) 1 JCR 362
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148
High Courts04 Sept 2007
Bal Sakha Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 333
High Courts04 Sept 2007Allowed
Employers in relation to the Management of Hurladih Colliery of Bhalgora Area (now Kustore Area) of B.C.C.L. Vs Their workmen represented by the Secretary, Janta Mazdoor Sangh
Jharkhand High Court · (2008) 1 JCR 378
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Sept 2007
Commissioner of Gift-tax Vs Sanjay Kapoor and Another
Jharkhand High Court · (2008) 218 CTR 173 : (2008) 299 ITR 360
Gift Tax Act, 1958 — Section 4(1)(c)Income Tax Act, 1961 — Section 256