COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 24 of 40

High Courts09 May 2007Allowed

Nahoom Minz Vs State of Bihar and President, East Indian Section of S.D.A. Mission

Jharkhand High Court · (2007) 4 EastCric 367 : AIR 2007 Jhar 891 : (2007) 57 AllIndCas 898 : (2007) CriLJ 3573 : (2007) 3 JCR 336

Criminal Procedure Code, 1973 (CrPC) — Section 202, 320Penal Code, 1860 (IPC) — Section 120B, 408, 418, 420, 467

High Courts09 May 2007Allowed

Sheo Lall Gareri and Others Vs Sk. Abbas and Another

Jharkhand High Court · (2007) 2 BLJR 2334 : (2007) 4 JCR 228

Criminal Procedure Code, 1973 (CrPC) — Section 145(4)

High Courts08 May 2007

Rina Devi and Others Vs The Divisional Manager, The New India Assurance Co. Ltd. and Another

Jharkhand High Court · (2007) 3 JCR 438

High Courts08 May 2007

Md. Akhtar Hussain Vs Bank of India

Jharkhand High Court · (2007) 4 JCR 101

High Courts08 May 2007Allowed

Branch Manager, United India Insurance Co. Ltd. and Others Vs Shail Kumari Devi and Others

Jharkhand High Court · (2007) ACJ 2864 : (2007) 3 JCR 10

High Courts07 May 2007Dismissed

Munsif and Chamin Orain Vs Sukra Oraon and Others

Jharkhand High Court · (2007) 4 JCR 189

High Courts07 May 2007Dismissed

Ajay Munjal Memorial Trust and Others Vs Power Grid Corporation of India Ltd. and Others

Jharkhand High Court · AIR 2008 Jhar 34 : (2007) 2 BLJR 1798 : (2007) 3 JCR 254

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 12, 12(2), 51

High Courts07 May 2007Allowed

Misrilall Jain and Sons and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 2042 : (2007) 3 JCR 292

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 3Constitution of India, 1950 — Article 162, 245, 246, 248(2)Mineral Concession Rules, 1949 — Rule 4

High Courts07 May 2007

Employers in relation to Bararee Coke Plant of Bharat Coking Coal Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 2, Their Workman represented by Rashtriya Colliery Mazdoor Sangh and Union of India (UOI)

Jharkhand High Court · (2007) 2 BLJR 1612 : (2007) 114 FLR 948 : (2007) 3 JCR 365 : (2008) 1 LLJ 115

Emergency Provision Act — Section 17

High Courts04 May 2007Allowed

Deepak Kumar Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 2193 : (2007) 3 JCR 218

High Courts04 May 2007Dismissed

Bijma Devi and Another Vs State of Jharkhand

Jharkhand High Court · (2008) 1 JCR 117

Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 364, 498A

High Courts04 May 2007Allowed

Vijay Kumar Verma Vs Madhuri Verma @ Puspa Verma

Jharkhand High Court · AIR 2007 Jhar 104 : (2007) 2 BLJR 1802 : (2007) 3 JCR 4

Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 302, 324, 34, 434, 498A

High Courts04 May 2007Allowed

Meena Sinha and Others Vs Director, Central Tassar and Research and Training Institute Central Silk Board and Another

Jharkhand High Court · (2008) ACJ 2430 : (2008) 1 JCR 129

High Courts04 May 2007

Amod Prasad Ram Vs The State of Jharkhand, Jharkhand State Legal Services Authority and District Legal Services Authority

Jharkhand High Court · (2007) 2 BLJR 2006 : (2007) 3 JCR 283

Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 22B, 22B(2), 22C, 22E, 22E(3)Permanent Lok Adalat (Other Terms and Conditions of Appointment of Chairman and Other Persons) Rules, 2003 — Rule 3, 3(5), 7, 7(2), 7(3)

High Courts03 May 2007Dismissed

Rabindra Munda Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 3 JCR 245

Penal Code, 1860 (IPC) — Section 395, 396, 397

High Courts03 May 2007Dismissed

Uttam Kujur Vs State of Jharkhand and Others State of Jharkhand and Others Vs Binod Kumar and Another

Jharkhand High Court · (2008) 2 JCR 306

Constitution of India, 1950 — Article 226, 309

High Courts02 May 2007Dismissed

Dilip Singh @ Dilip Kumar Singh Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 499

Penal Code, 1860 (IPC) — Section 302, 307

High Courts02 May 2007Dismissed

Janab Saleem Sahab and M.S. Hoda @ Mazidur Rahman Vs The State of Jharkhand, Krishna Murari Singh, Sri Vinay Krishna Ray and Sri Alok Kumar Gupta

Jharkhand High Court · (2007) 05 JH CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 468

High Courts02 May 2007Allowed

C.C. Vermani Vs Bihar State Tourism Development Corporation and Others

Jharkhand High Court · (2007) 2 BC 2399 : (2007) 4 JCR 76

Constitution of India, 1950 — Article 14, 226, 32State Financial Corporations Act, 1951 — Section 29

High Courts01 May 2007Dismissed

Girja Devi Vs New India Assurance Co. Ltd.

Jharkhand High Court · (2007) ACJ 2056

Motor Vehicles Act, 1988 — Section 166