High Courts11 Apr 2007Dismissed
Krishna Ram Vs State of Bihar (Now Jharkhand) and Another
Jharkhand High Court · (2008) 2 DMC 118 : (2007) 4 JCR 526
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 28 of 40
High Courts11 Apr 2007Allowed
Gour Mahato and Others Vs State of Jharkhand
Jharkhand High Court · (2007) 3 EastCric 268 : (2007) 2 JLJR 609 : AIR 2007 Jhar 991 : (2007) CriLJ 3572 : (2007) 4 JCR 556
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144Penal Code, 1860 (IPC) — Section 148, 307, 341
High Courts11 Apr 2007Dismissed
Sahjad Ansari Vs The State of Jharkhand
Jharkhand High Court · (2007) 3 EastCric 42 : (2007) 2 JLJR 621 : AIR 2007 Jhar 541 : (2007) CriLJ 3086 : (2007) 2 BLJR 2352
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313Penal Code, 1860 (IPC) — Section 302, 34, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts11 Apr 2007Allowed
T. Mukherjee and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 115 FLR 824 : (2007) 4 JCR 355
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 470Factories Act, 1948 — Section 106, 32, 36, 92
High Courts11 Apr 2007Dismissed
Kapil Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 123
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)(i)
High Courts11 Apr 2007Allowed
Prithibi Bhagat and Mundru Baitha Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 1606
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts11 Apr 2007Dismissed
Budhiman Oraon Vs State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2019 : (2007) 4 JCR 550
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts10 Apr 2007Dismissed
Amit Ambar Kachhap Vs The Union of India (UOI) and Another
Jharkhand High Court · (2007) 2 BLJR 1994 : (2007) 3 JCR 9
Constitution of India, 1950 — Article 14, 16
High Courts10 Apr 2007
Tileshwar Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 190
Water (Prevention and Control of Pollution) Act, 1974 — Section 5, 6
High Courts10 Apr 2007Dismissed
Sanjay Ram Vs State of Jharkhand
Jharkhand High Court · (2008) 1 JCR 58
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366A
High Courts10 Apr 2007Dismissed
Puran Mahto and Others Vs Budhani Devi and Others
Jharkhand High Court · (2009) 1 JCR 254
High Courts10 Apr 2007Allowed
Somar Rana and Others Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) CriLJ 4670 : (2007) 3 EastCric 542 : (2007) 2 AIR Jhar R 961 : (2007) CrLJ 3563
Criminal Procedure Code, 1973 (CrPC) — Section 144, 202Penal Code, 1860 (IPC) — Section 143, 370, 379
High Courts10 Apr 2007Dismissed
Dr. Vidyanand Sharma and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1817 : (2007) 3 JCR 385
Hyderabad Civil Services Rules — Rule 231, 56Jharkhand Agricultural Universities Act, 2000 — Section 10, 20, 25, 29, 3Jharkhand State Universities Act, 2000 — Section 36(2)
High Courts09 Apr 2007
Management of Gammon India Limited Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2007) 2 LLJ 581 : (2007) 114 FLR 973 : (2007) 3 JCR 400
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25G, 25H, 25N
High Courts09 Apr 2007Dismissed
SK. Mohammed Minhazuddin Vs The State of Jharkhand (C.B.I.)
Jharkhand High Court · (2007) 2 BLJR 1934 : (2007) 4 Crimes 112
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 17, 19
High Courts09 Apr 2007Allowed
Smt. Mamta Devi and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 671
Constitution of India, 1950 — Article 14, 19, 21Motor Vehicles Act, 1988 — Section 119, 122, 130, 177, 192
High Courts09 Apr 2007Allowed
Vinod Kumar Sinha @ Chhotua and Arun Kumar Singh Vs The State of Bihar
Jharkhand High Court · (2007) CriLJ 3984 : (2007) 2 BLJR 2087 : (2007) 4 JCR 589
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114
High Courts09 Apr 2007Allowed
Pesh Imam Qureshi Vs The State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 553
Penal Code, 1860 (IPC) — Section 295A, 307, 34, 341, 342
High Courts09 Apr 2007Dismissed
Chatradhary Singh Vs Central Coal Field Ltd.
Jharkhand High Court · (2007) 2 BLJR 1828 : (2007) 114 FLR 940 : (2007) 3 JCR 63
High Courts06 Apr 2007Dismissed
Belal Sheikh Vs State of Bihar (Jharkhand)
Jharkhand High Court · (2007) 04 JH CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302