High Courts05 Jul 2007
Naresh Kumar Das and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 267
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 19 of 40
High Courts04 Jul 2007Allowed
Bholi Kumar Bhojgariya Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 2912 : (2007) 4 JCR 35
High Courts04 Jul 2007Allowed
Bidya Nand Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 19
Constitution of India, 1950 — Article 14, 16, 21, 309
High Courts04 Jul 2007
Bihar (Now Jharkhand) State Mineral Development Corporation Ltd. and Another Vs Aiysa Bibi and Others
Jharkhand High Court · (2007) 2 BLJR 2914 : (2007) 4 JCR 64
Motor Vehicles Act, 1988 — Section 140, 141, 163A, 166
High Courts04 Jul 2007Allowed
Suresh Lal Vs SAIL, Bokaro Steel Plant and Others
Jharkhand High Court · (2007) 4 JCR 619
Constitution of India, 1950 — Article 14
High Courts04 Jul 2007Allowed
Radhe Raman Naik and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2008) CrLJ 317
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jul 2007Allowed
R.G. Gupta and Sons (JCCN) Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 73
Telecom Regulatory Authority of India Act, 1997 — Section 14
High Courts03 Jul 2007
Court on its own motion Vs K.K. Jha 'Kamal' and Ashok Kumar Gupta (Contemners) Tanzeem E. Sufia Vs Sri Pankaj Kumar, Additional District Judge, Vth, Sri Ram Lakhan Prasad, Advocate and Govt. Pleader, Md. Ayub Quaish and The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2545
Constitution of India, 1950 — Article 226, 227, 235Contempt of Courts Act, 1971 — Section 12, 18, 2Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts03 Jul 2007Allowed
Kunal Gaurav Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 72
High Courts03 Jul 2007Allowed
Birendra Kumar Gupta Vs Bhushan Rajwar and Others
Jharkhand High Court · (2008) 1 JCR 207
High Courts03 Jul 2007
K.K. Jha 'Kamal' and Another and Tanzeem E. Sufia Vs Shri Pankaj Kumar Additional District Judge Vth and Others
Jharkhand High Court · AIR 2007 Jhar 67 : (2007) 3 JCR 193
Constitution of India, 1950 — Article 226, 227, 235Contempt of Courts Act, 1971 — Section 12, 18, 2Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts02 Jul 2007Dismissed
Raghab Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 60
High Courts02 Jul 2007
Sunaina Devi Vs Sunita Kumari and Another
Jharkhand High Court · (2007) 4 JCR 564
High Courts02 Jul 2007
Naresh Kumar Gupta Vs Sunita Kumari and Another
Jharkhand High Court · (2007) 4 JCR 566
High Courts28 Jun 2007Dismissed
Etwa Oraon Vs Smt. Kusum Devi and Others
Jharkhand High Court · (2007) 4 JCR 132
Chotanagpur Tenancy Act, 1908 — Section 49, 71A
High Courts28 Jun 2007Dismissed
Md. Rahim @ Abdul Rahim and Others Vs Md. Maoin and Others
Jharkhand High Court · (2007) 4 JCR 284
High Courts28 Jun 2007Allowed
Smt. Basanti Devi and Others Vs Girdhari Rana and Others
Jharkhand High Court · (2007) 2 BLJR 2858 : (2007) 3 JCR 620
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Registration Act, 1908 — Section 49, 77
High Courts28 Jun 2007Allowed
Central Coalfields Limited and Others Vs N. Velayudhan
Jharkhand High Court · (2007) 2 BLJR 2895 : (2007) 4 JCR 360
High Courts27 Jun 2007Allowed
Nand Kishore Fogla Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2008 Jhar 1
High Courts27 Jun 2007
Kafil Ahmad Vs The State of Bihar and Others
Jharkhand High Court · (2007) 4 JCR 208