High Courts30 Mar 2007Allowed
Dinesh Rai Vs State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 1352 : (2007) 2 JCR 295
Bihar and Orissa Excise Act, 1915 — Section 68(2), 77, 77(2), 78, 78(4)Criminal Procedure Code, 1973 (CrPC) — Section 190
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 31 of 40
High Courts30 Mar 2007
Rajendra Prasad Sharma and Others Vs The State of Jharkhand, Sri Parvin Jha, Managing Director, Jardine Henderson Ltd. (MEAMECO Division), Sri A.K. Sengupta, General Manager (Works), Jardine Henderson Ltd. (Meameco Division) and Jardine Henderson Ltd., Meameco Division
Jharkhand High Court · (2007) 2 BLJR 1853
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12Industrial Disputes Act, 1947 — Section 10, 25F, 25N, 25N(6), 33C(2)
High Courts30 Mar 2007Allowed
Ranisati Pipe Industries Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1248 : (2007) 3 JCR 345
Constitution of India, 1950 — Article 14
High Courts30 Mar 2007Allowed
Killo D' Kamani Vs State of Jharkhand and Raju Kumar Pandey
Jharkhand High Court · (2007) 2 BLJR 1569 : (2007) 3 JCR 557
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504
High Courts29 Mar 2007Allowed
Sikandar Ansari Vs The State of Bihar (Jharkhand)
Jharkhand High Court · (2007) 3 EastCric 271 : (2007) 3 JLJR 14 : AIR 2007 Jhar 601 : (2007) 2 BLJR 1320 : (2007) CriLJ 3092 : (2007) 4 JCR 577 : (2008) 1 RCR(Criminal) 55
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 317Penal Code, 1860 (IPC) — Section 396
High Courts29 Mar 2007Allowed
Indu Bhushan Dwivedi Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 1294 : (2007) 3 JCR 272
Civil Services (Classification, Control and Appeal) Rules — Rule 49
High Courts28 Mar 2007Allowed
Tribeni Sao and Hardu Rana and Another Vs State of Jharkhand
Jharkhand High Court · (2008) 1 DMC 524 : (2007) 3 JCR 651
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts28 Mar 2007Dismissed
Suresh Pandey and U.N. Jha Vs The State of Jharkhand, Labour Superintendent, Bokaro Steel City and Anil Kumar
Jharkhand High Court · (2007) 2 BLJR 1573 : (2007) 115 FLR 894 : (2007) 4 JCR 375
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Industrial Disputes Act, 1947 — Section 18, 29
High Courts28 Mar 2007Allowed
Mangal Pahariya and Sukhdeo Kumar Mahto Vs The State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 243
Penal Code, 1860 (IPC) — Section 307, 34, 376
High Courts28 Mar 2007Dismissed
Veena Devi Vs Arun Kumar Singh
Jharkhand High Court · (2008) 1 JCR 125
Hindu Marriage Act, 1955 — Section 24
High Courts28 Mar 2007Allowed
Juwel Minz and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 346
Penal Code, 1860 (IPC) — Section 304, 323, 325, 341, 342
High Courts26 Mar 2007Allowed
Bigal @ Biglaha Mahto Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 257
Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Mar 2007Allowed
Awadh Nandan Prasad Vs The Commissioner, Chotanagpur Division (North) and Others
Jharkhand High Court · (2007) 3 JCR 552
Industrial Drugs and Pharmaceuticals Limited (Conduct, Discipline and Appeal) Rules, 1978 — Rule 30(A)
High Courts26 Mar 2007
United India Insurance Co. Ltd. Vs Basir Kindo @ Khudo and Others
Jharkhand High Court · (2007) 3 JCR 446
High Courts23 Mar 2007Dismissed
Ruplal Yadav and Basudeo Rai Vs The State of Jharkhand
Jharkhand High Court · (2007) 03 JH CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Forest Act, 1927 — Section 33Penal Code, 1860 (IPC) — Section 34, 379, 413, 414
High Courts23 Mar 2007
Chief Engineer of B.P.D.P./R.E.O. Vs Scoot Wilson Kirkpatrick India Pvt. Ltd.
Jharkhand High Court · AIR 2007 Jhar 108 : (2007) 3 ARBLR 106 : (2007) 2 BLJR 1624 : (2007) 3 JCR 636
Arbitration and Conciliation Act, 1996 — Section 14, 29, 29(2), 33, 34Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts23 Mar 2007Dismissed
S.D. Singh Polytube Co. Pvt. Ltd. and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1334 : (2007) 3 JCR 79
High Courts23 Mar 2007Dismissed
Suresh Saw Vs Kalicharan Saw
Jharkhand High Court · (2007) 4 JCR 351
Constitution of India, 1950 — Article 227
High Courts23 Mar 2007Allowed
Chhotiya @ Tarkeshwar Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 665
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts23 Mar 2007Dismissed
Vig English School Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 550
Constitution of India, 1950 — Article 226