COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 22 of 40

High Courts15 Jun 2007

Bangalore Ram Prasad @ B.R. Prasad Vs State of Jharkhand

Jharkhand High Court · (2007) 4 EastCric 211 : (2007) 58 AllIndCas 383 : (2007) CriLJ 3980 : (2008) 1 Crimes 206 : (2007) 3 JCR 378

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 197, 2, 465Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13

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High Courts15 Jun 2007Dismissed

J.P. Sharma Vs State of Jharkhand and Another

Jharkhand High Court · (2007) 115 FLR 829 : (2007) 4 JCR 291

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23, 24, 35

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High Courts15 Jun 2007

Md. Quyumuddin Ahmad Vs The State of Jharkhand

Jharkhand High Court · (2007) 06 JH CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts14 Jun 2007Allowed

Tribal Medical Association Vs The State of Jharkhand and Others Savita Bala Tuti Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 84

Constitution of India, 1950 — Article 13, 14, 15, 15(4), 16

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High Courts14 Jun 2007Dismissed

Vardaan Builders and Another Vs Veer Krishna Sahay

Jharkhand High Court · AIR 2008 Jhar 4 : (2008) 1 ARBLR 530

Arbitration and Conciliation Act, 1996 — Section 11, 30, 34

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High Courts12 Jun 2007Allowed

Dubraj Oraon Vs The State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) CriLJ 4667 : (2007) 2 BLJR 2201 : (2007) 2 DMC 261

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts12 Jun 2007Allowed

Anil Kumar and Sakil Ahmad Vs The State of Jharkhand

Jharkhand High Court · (2007) 2 BLJR 2185

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50

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High Courts11 Jun 2007

Steel City Press Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 369

Employees State Insurance Act, 1948 — Section 87

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High Courts18 May 2007Dismissed

Chilli Devi and Somaru Lal Raut Vs Central Coal Fields Ltd. and Others

Jharkhand High Court · (2007) 4 JCR 193

Constitution of India, 1950 — Article 16, 226

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High Courts18 May 2007Allowed

Vishnu Kumar and Others Vs The State of Bihar (now Jharkhand) and Another

Jharkhand High Court · (2007) 2 BLJR 2417

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 341, 363Railway Protection Force Act, 1957 — Section 15, 20, 20(3)

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High Courts18 May 2007Allowed

Dr. Kashi Nath Ram Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 24

Constitution of India, 1950 — Article 14, 16, 21, 311

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High Courts18 May 2007Dismissed

Dina Nath Prasad and Md. Feroz Vs The State of Jharkhand, The Registrar, District Court and The High Court of Jharkhand

Jharkhand High Court · (2007) 4 JCR 3348

Constitution of India, 1950 — Article 16

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High Courts18 May 2007

Bartu Oraon Vs Regional Commissioner, Coal Mines Provident Fund, Region-II and Others

Jharkhand High Court · (2007) 4 JCR 198

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High Courts18 May 2007Dismissed

Bishwanath Singh Vs The Suite of Jharkhand, The Secretary, Department of Revenue and Labour Reforms, Government of Jharkhand, The Deputy Commissioner and Tata Iron Steel Company Ltd.

Jharkhand High Court · (2007) 4 JCR 37

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High Courts18 May 2007Dismissed

Srimati Sulochna Devi and Others Vs Coal India Limited and Another

Jharkhand High Court · (2007) 2 BLJR 2738 : (2007) 4 JCR 116

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Coal Mines (Nationalisation) Act, 1973 — Section 3, 3(2), 3(3), 3(3)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts18 May 2007