COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 32 of 40

High Courts20 Mar 2007Dismissed

Ranvijay Prasad Deo Vs The State of Jharkhand and Punam Singh

Jharkhand High Court · (2007) 2 EastCric 488 : (2007) 2 JLJR 193 : AIR 2007 Jhar 971 : (2007) 55 AllIndCas 966 : : (2007) 2 BLJR 1316 : (2007) CriLJ 3553

Criminal Procedure Code, 1973 (CrPC) — Section 109, 177, 178, 179, 180Penal Code, 1860 (IPC) — Section 406, 494, 498A

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High Courts20 Mar 2007Dismissed

Rajeev Kumar Vs The State of Jharkhand and Jharkhand High Court at Ranchi

Jharkhand High Court · (2007) 2 BLJR 1968 : (2007) 3 JCR 403

Constitution of India, 1950 — Article 311(2)Jharkhand Service Code, 2001 — Rule 95

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High Courts16 Mar 2007Dismissed

Satish Chandra Agarwal Vs Dinesh Chandra Agarwal

Jharkhand High Court · (2007) 3 JCR 545

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts16 Mar 2007

Dr. M. Mukhopadhyaya Vs The State of Jharkhand and Shri R. Hota

Jharkhand High Court · (2008) 1 LLJ 322 : (2007) 115 FLR 177 : (2007) 3 JCR 465

Criminal Procedure Code, 1973 (CrPC) — Section 482Payment of Gratuity Act, 1972 — Section 2, 7, 7A, 9

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High Courts16 Mar 2007Allowed

Basant Singh Vs The State of Jharkhand and Anjana Devi

Jharkhand High Court · (2007) 2 BLJR 2013 : (2007) 3 JCR 457

Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 257, 320, 468Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Mar 2007Dismissed

Teja Singh Vs The Jharkhand State Electricity Board and Others

Jharkhand High Court · (2007) 115 FLR 544 : (2007) 3 JCR 595

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High Courts16 Mar 2007

Mansoor Mian and Hanif Mian and Another Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 3 JCR 468

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 323

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High Courts16 Mar 2007Dismissed

Satish Chandra Agarwal Vs Sri Dinesh Chandra Agarwal, Naresh Chandra Agarwal and Girish Chandra Agarwal

Jharkhand High Court · (2007) 2 BLJR 2345

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts15 Mar 2007Allowed

Babua Hansda Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 489

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 320

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High Courts15 Mar 2007Dismissed

Gita Enterprises Vs The Union of India (UOI)

Jharkhand High Court · AIR 2007 Jhar 92 : (2007) 2 CTLJ 415 : (2007) 3 JCR 382

Bihar Minor Mineral Concession Rules, 1972 — Rule 40(10)Constitution of India, 1950 — Article 14Jharkhand Minor Mineral Concession Rules, 2004 — Rule 55

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High Courts14 Mar 2007Allowed