COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 21 of 40

High Courts21 Jun 2007Dismissed

Vijay Kumar Mallik, Smt. Kamal Mallik @ Kamal, Sandeep Mallik and Smt. Leelawati @ Leela Vs The State of Jharkhand and The Central Bureau of Investigation

Jharkhand High Court · (2008) 56 BLJR 338 : (2007) 4 JCR 622

Criminal Law Amendment (Amending) Ordinance, 1943 — Section 13(3), 3, 9(2)

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High Courts21 Jun 2007Dismissed

Jharkhand Bangabhashi Samiti Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 333 : (2007) 4 JCR 340

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High Courts21 Jun 2007Dismissed

Om Prakash Goyal Vs Bhikhari Dhanwar and Others

Jharkhand High Court · (2008) 1 AndhWR 292 : (2007) 4 JCR 290

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High Courts21 Jun 2007Dismissed

Smt. Sangeeta Sinha Vs The State of Jharkhand Sri Sanjay Sinha and Smt. Sangeeta Sinha Vs The State

Jharkhand High Court · (2007) 06 JH CK 0028

Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 14

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High Courts21 Jun 2007Dismissed

Ravi Sinha and Others Vs The State of Jharkhand and The State of Bihar

Jharkhand High Court · (2008) 1 JCR 110

Criminal Law (Amendment) Ordinance, 1944 — Section 5(2), 5(3)

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High Courts21 Jun 2007Dismissed

Smt. Pulkeria Bhengraj @ Pulkaria Devi @ Pulcheria Orea and Another Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 298

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High Courts21 Jun 2007Dismissed

J. Kumar and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 1 LLJ 951 : (2008) 116 FLR 122 : (2007) 4 JCR 605 : (2009) 5 RCR(Criminal) 136

Criminal Procedure Code, 1973 (CrPC) — Section 468Payment of Gratuity Act, 1972 — Section 11, 2, 7, 7A, 9

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High Courts21 Jun 2007Dismissed

Dr. Birsa Oraon and Another Vs State

Jharkhand High Court · (2007) 4 JCR 632

Criminal Law (Amendment) Ordinance, 1944 — Section 3, 4

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High Courts21 Jun 2007Dismissed

Dr. Chandra Bhushan Dubey and Others Vs State

Jharkhand High Court · (2008) 1 JCR 120

Criminal Law (Amendment) Ordinance, 1944 — Section 11, 4, 5

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High Courts21 Jun 2007Dismissed

Smt. Sangeeta Sinha, Sanjay Sinha and Sanjay Sinha and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 287

Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 14

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High Courts20 Jun 2007Dismissed

Vijay Kumar Sinha Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 318

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

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High Courts20 Jun 2007Dismissed

Bablu Marandi and Another Vs Eastern Railway Division and Others

Jharkhand High Court · (2007) 4 JCR 330

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High Courts19 Jun 2007Dismissed

Most. Sukari Devi Vs Gagandeo Singh and Another

Jharkhand High Court · AIR 2008 Jhar 15 : (2007) 3 JCR 646

Evidence Act, 1872 — Section 92

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High Courts19 Jun 2007Allowed

Bishwanath Ram and Others Vs Most. Lawangwas Kuer and Others

Jharkhand High Court · (2007) 2 BLJR 2211 : (2007) 3 JCR 638

Specific Relief Act, 1963 — Section 34

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High Courts19 Jun 2007Dismissed

Sukro Devi Vs State of Jharkhand and Another

Jharkhand High Court · AIR 2008 Jhar 15 : (2008) CriLJ 1144 : (2008) 1 DMC 425 : (2007) 4 JCR 385

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 366, 498A

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High Courts19 Jun 2007Dismissed

Mahesh Ganjhu and Others Vs Gopal Ram Ganjhu and Others

Jharkhand High Court · AIR 2008 Jhar 2 : (2007) 3 JCR 657

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts19 Jun 2007Allowed

Ghanashyam Tiwari Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 2189 : (2007) 3 JCR 654

Bihar Civil Services (Classification, Control and Appeal) Rules, 1994 — Rule 49(A)

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High Courts19 Jun 2007Allowed

Binod Kumar Newar @ Binod Newar Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 06 JH CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482

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High Courts15 Jun 2007Allowed

Anand Kumar @ R. Anand, Manoj Kumar @ Manoj Kumar Sah and P.K. Jha @ Prasann Kumar Jha Vs The State of Jharkhand and Another

Jharkhand High Court · (2007) 2 BLJR 2409 : (2007) 4 JCR 309

Penal Code, 1860 (IPC) — Section 392

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High Courts15 Jun 2007

Ram Prasad and B.P. Prasad Vs The State of Jharkhand

Jharkhand High Court · (2007) 06 JH CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 197, 2, 465Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471

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