High Courts18 Apr 2007Dismissed
Chaitu Gope and Sukra Gope Vs State of Bihar and Another
Jharkhand High Court · (2007) 2 BLJR 2023
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 27 of 40
High Courts18 Apr 2007Allowed
Krishna Chandra Mahto and Others Vs Niranjan Mahto and Others
Jharkhand High Court · (2007) 2 BLJR 1996 : (2007) 3 JCR 327
High Courts18 Apr 2007
Singh Refractories Works and Another Vs Bihar State Financial Corporation and Others
Jharkhand High Court · AIR 2008 Jhar 37 : (2007) 2 BLJR 1864 : (2007) 3 JCR 394
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 30
High Courts18 Apr 2007Dismissed
Rajendra Kumar Gupta @ Rajendra Gupta and Jawahar Lal Gupta Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 382
Criminal Procedure Code, 1973 (CrPC) — Section 232, 311, 313, 482Penal Code, 1860 (IPC) — Section 302
High Courts18 Apr 2007Dismissed
Jaibun Nisha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 3 JCR 252
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 304B
High Courts18 Apr 2007Allowed
Pushpa Verma and Others Vs Union of India (UOI) and Others
Jharkhand High Court · AIR 2008 Jhar 54 : (2008) 1 JCR 317
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Apr 2007Dismissed
Raghu Sardar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 4 JCR 365
Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Apr 2007
Lalmani Singh Vs State of Bihar
Jharkhand High Court · (2007) 4 JCR 381
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts18 Apr 2007Dismissed
Nil Kant Singh Munda Vs Satroghan Singh Munda
Jharkhand High Court · (2008) CrLJ 315
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 354, 448
High Courts18 Apr 2007Allowed
Sudama Choudhary and Others Vs Sri Chandrika Choudhary and Others
Jharkhand High Court · AIR 2007 Jhar 110 : (2007) 2 BLJR 1789 : (2007) 3 JCR 354
High Courts18 Apr 2007Dismissed
Srimati Sita Devi and Others Vs Lalita Devi, Anapurna Devi, Bahuria Itarbas Kuer and Ganesh Prasad Singh
Jharkhand High Court · AIR 2007 Jhar 101 : (2007) 2 BLJR 2166 : (2007) 3 JCR 370
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, 144, 144(2)Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1877 — Article 166, 181, 182
High Courts18 Apr 2007Allowed
National Insurance Company Ltd. Vs Most. Lakhi Devi and Others
Jharkhand High Court · (2008) ACJ 2670 : (2007) 2 BLJR 2176 : (2007) 3 JCR 357
High Courts17 Apr 2007Allowed
Chandrika Pd. Singh @ Chandrika Singh and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2008) 56 BLJR 162 : (2008) 4 JCR 738
Land Acquisition Act, 1894 — Section 18, 23(1)
High Courts16 Apr 2007
Shri Narayan Mehta Vs The State of Bihar (now Jharkhand), Chairman, Hazaribagh Kshetriya Gramin Bank, Board of Directors, Kshetriya Gramin Bank and Manager, Sri B.S.S. Munda, Hazaribagh Kshetriya Gramin Bank
Jharkhand High Court · (2007) 4 JCR 206
High Courts12 Apr 2007Dismissed
Sri Bhawani Prasad Srivastava @ Bhawani Lal and Others Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2007) 4 JCR 225
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts12 Apr 2007Dismissed
Omiya Kumar Maji and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 440
Constitution of India, 1950 — Article 226
High Courts12 Apr 2007Dismissed
Tirth Raj Tiwary Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 3 JCR 74
High Courts12 Apr 2007Allowed
Kishore Chouhan and Chandradeo Chouhan Vs State of Bihar
Jharkhand High Court · (2007) 2 BLJR 1861 : (2007) 4 JCR 576
Bihar and Orissa Excise Act, 1915 — Section 47, 96Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Apr 2007Allowed
Nawal Kishore Upadhya and Others Vs Panpati Loharin
Jharkhand High Court · (2008) 56 BLJR 975 : (2008) 2 JCR 85
Land Acquisition Act, 1894 — Section 30Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Article 322, 366(25)
High Courts11 Apr 2007
Dhirju Singh Vs State of Jharkhand
Jharkhand High Court · (2008) 1 JCR 194
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 114, 21, 24, 27, 32Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34