High Courts27 Jun 2007Dismissed
Shri Bhagwan Yadav Vs Union of India (UOI)
Jharkhand High Court · (2007) 2 BLJR 2432 : (2007) 3 JCR 617
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 2(1), 2(2), 3
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 20 of 40
High Courts26 Jun 2007Dismissed
Bastacolla Colliery Co. Pvt. Ltd. and Others Vs Central Bank of India and Others
Jharkhand High Court · (2007) 4 JCR 544
Civil Procedure Code, 1908 (CPC) — Section 11Coal Mines (Nationalisation) Act, 1973 — Section 7Coking Coal Mines (Nationalisation) Act, 1972 — Section 20, 23
High Courts26 Jun 2007Dismissed
Bhuneshwar Prasad Vs The State of Jharkhand and Mr. Rakesh and Company
Jharkhand High Court · (2008) 1 BC 622
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts26 Jun 2007
Umesh Chandra Chaudhary Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 4 JCR 628
Penal Code, 1860 (IPC) — Section 34, 420, 467, 468
High Courts25 Jun 2007
Jadhunandan Rai @ Jadunandan Rai and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 1 JCR 507
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 149, 306, 415, 420
High Courts25 Jun 2007Dismissed
Ripusudan Dubey Vs The State of Jharkhand, Sri Debashish Gupta and Sri Birendra Prasad Singh
Jharkhand High Court · (2007) 4 JCR 202
Constitution of India, 1950 — Article 16
High Courts22 Jun 2007Allowed
Geeta Agarwal Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 3 JCR 665
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 406, 419, 420
High Courts22 Jun 2007Dismissed
Samir Kumar Mukherjee Vs The State of Jharkhand and Rajendra Thakur
Jharkhand High Court · (2008) CrLJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts22 Jun 2007Dismissed
Sunita Devi and Vijya Laxmi Devi Vs The Union of India (UOI) and Others
Jharkhand High Court · (2008) 1 BC 492 : (2007) 4 JCR 362
High Courts22 Jun 2007Allowed
Hari Sao, Sahdeo Sao, Bhuna Sao and Pari Sao Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2864 : (2008) 3 JCR 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts22 Jun 2007Dismissed
Jagat Lohar and Kaila Lohar and Amrit Sai and Jamuna Sai Vs The State of Jharkhand
Jharkhand High Court · (2008) 56 BLJR 303 : (2007) 4 JCR 94
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 307
High Courts22 Jun 2007Allowed
Deo Krishna Prasad @ Laloo Vs The State of Jharkhand
Jharkhand High Court · (2008) 56 BLJR 311
Criminal Procedure Code, 1973 (CrPC) — Section 164(2), 164(4), 164(5)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts22 Jun 2007Allowed
Deoraj Singh Transport Contractor Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2007) 4 JCR 169
High Courts22 Jun 2007Dismissed
Indrajit Singh @ Jite Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2876
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364
High Courts22 Jun 2007Dismissed
Gulam Kutbuddin @ Lal Babu @ Gulam Qutubuddin and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) CriLJ 1150 : (2008) 1 DMC 433 : (2008) 3 JCR 661
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 203, 204, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 498A
High Courts22 Jun 2007Allowed
Som Hembrom Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 313
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 2007
Tayo Rolls Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 116 FLR 995 : (2008) 1 JCR 268 : (2008) 2 LLJ 763
Employees State Insurance Act, 1948 — Section 87, 88
High Courts21 Jun 2007Dismissed
Pagla @ Arun Keot Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 605
Penal Code, 1860 (IPC) — Section 302, 307, 323, 324
High Courts21 Jun 2007Allowed
Binay Kumar Singh @ Binay Singh Vs State of Jharkhand and Jhuri Bai
Jharkhand High Court · (2007) 06 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Jun 2007Dismissed
Kamlesh Kumar Vs Central Bureau of Investigation and Superintendent of Police, C.B.I.
Jharkhand High Court · (2008) 56 BLJR 458
Constitution of India, 1950 — Article 295, 372(1)Criminal Law Amendment (Amending) Ordinance, 1943 — Section 3, 5Government of India Act, 1935 — Section 72