COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 33 of 40

High Courts13 Mar 2007Allowed

Tilak Raj Tandon, Dr. Jogindra Singh and Dr. J.P. Mukherjee Vs Basudha Coke (India) Pvt. Ltd.

Jharkhand High Court · (2007) 3 JCR 581

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 11(2), 2, 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Industrial Disputes Act, 1947 — Section 18

Read judgment

High Courts12 Mar 2007

Shashi Shekharam Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 183

Read judgment

High Courts12 Mar 2007Dismissed

Dr. Leela Singh, Vinoba Bhave University and Vice Chancellor, Vinoba Bhave University Vs Ram Sharan Nishad and Others

Jharkhand High Court · (2007) 2 JCR 227

Read judgment

High Courts12 Mar 2007Dismissed

United India Insurance Co. Ltd. Vs Chandra Marandi and Others

Jharkhand High Court · (2007) 3 JCR 594

Motor Vehicles Act, 1988 — Section 140

Read judgment

High Courts11 Mar 2007Allowed

Birbal Ram Arya and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 1620

Criminal Procedure Code, 1973 (CrPC) — Section 182Penal Code, 1860 (IPC) — Section 120B, 415, 418, 420, 468

Read judgment

High Courts07 Mar 2007Dismissed

Arun Mahto Vs Central Coalfields Limited

Jharkhand High Court · (2007) 2 BLJR 1350 : (2007) 2 JCR 256

Read judgment

High Courts07 Mar 2007

State of Bihar Vs Chinibas Mahto and Another

Jharkhand High Court · (2007) 2 JCR 209

Civil Procedure Code, 1908 (CPC) — Section 89Land Acquisition Act, 1894 — Section 18, 28A

Read judgment

High Courts06 Mar 2007Allowed

Dr. Prakash Amrut Mody and B.K. Sharma Vs The State of Jharkhand

Jharkhand High Court · (2007) 3 EastCric 607 : AIR 2007 Jhar 974 : (2007) CriLJ 3556 : (2008) 1 Crimes 511 (2007) 2 BLJR 1305

Criminal Procedure Code, 1973 (CrPC) — Section 205, 317, 317(2), 482Drugs and Cosmetics Act, 1940 — Section 17, 27Penal Code, 1860 (IPC) — Section 120B, 420, 468, 469

Read judgment

High Courts04 Mar 2007Allowed

New India Assurance Co. Ltd. Vs Mariam Minz and Others

Jharkhand High Court · (2008) ACJ 357 : (2007) 3 JCR 22

Read judgment

High Courts04 Mar 2007Dismissed

Ram Prasad Sao and Others Vs The State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2008) 116 FLR 887

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 32

Read judgment

High Courts02 Mar 2007Allowed

Ramjee Singh Vs State of Jharkhand and Shyam Sundar Prasad Singh

Jharkhand High Court · (2007) 2 JLJR 235 : (2007) 2 JCR 257 : AIR 2007 Jhar 528 : (2007) 54 AllIndCas 922 : (2007) CriLJ 3079 : (2007) 2 BLJR 1284 : (2007) 2 JCR 257

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(1), 146Penal Code, 1860 (IPC) — Section 436

Read judgment

High Courts02 Mar 2007Dismissed

Steel Authority of India Ltd. Vs Md. Shamshad Ansari

Jharkhand High Court · (2008) 1 LLJ 108 : (2007) 114 FLR 285 : (2007) 2 JCR 262

Industrial Disputes Act, 1947 — Section 10, 18, 18(1), 19(2), 2

Read judgment

High Courts02 Mar 2007

Bharat Caterers Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 2343 : (2007) 115 FLR 827 : (2007) 4 JCR 344

Employees State Insurance Act, 1948 — Section 39, 45, 45A, 45C, 45D

Read judgment

High Courts02 Mar 2007

Sujeet Nishad and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 2 JCR 273

Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts02 Mar 2007Dismissed

Girija Prasad @ Girish Prasad and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2007) 2 JCR 240

Criminal Procedure Code, 1973 (CrPC) — Section 192, 197, 202, 482Penal Code, 1860 (IPC) — Section 323, 408, 420, 504

Read judgment

High Courts02 Mar 2007Dismissed

Smt. Shishu Bala Devi Vs State of Jharkhand and Rekha Devi

Jharkhand High Court · (2007) 03 JH CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 202, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 312, 323, 34, 498A, 504

Read judgment

High Courts01 Mar 2007Dismissed