High Courts01 Mar 2007Allowed
Manzar Afaque Vs Md. Wasi Ahmad and Others
Jharkhand High Court · (2008) ACJ 1911 : (2007) 3 JCR 226
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 34 of 40
High Courts28 Feb 2007Allowed
Hiralal Mirdha Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 JLJR 248 : (2007) 2 JCR 291 : AIR 2007 Jhar 515 : (2007) CriLJ 3077
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 376, 452
High Courts28 Feb 2007Dismissed
District Deed Writers Association Vs The State of Jharkhand, The Deputy Commissioner also Registrar and District Sub-Registrar
Jharkhand High Court · (2007) 4 JCR 349
Bihar Deed Writers Licensing Rules, 1996 — Rule 7Registration (Bihar Amendment) Act, 1991 — Section 68B(2)
High Courts27 Feb 2007Allowed
Binod Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1309 : (2007) 2 JCR 271
Constitution of India, 1950 — Article 14, 21
High Courts27 Feb 2007Allowed
Krishna Tamsoy, Budhram Tamsoy, Bonj Tamsoy and Mathura Tamsoy Vs The State of Bihar
Jharkhand High Court · (2007) 3 JCR 659
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Feb 2007Allowed
Kesho Matha Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 JCR 288
Penal Code, 1860 (IPC) — Section 120B, 302, 328, 34
High Courts26 Feb 2007
The State of Bihar (now Jharkhand) Vs Vijay Kumar Thakur and Jawahar Swansi
Jharkhand High Court · (2008) 1 ALT(Cri) 30 : (2007) 2 BLJR 1833 : (2007) 3 JCR 23
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 120(B), 408, 409, 420
High Courts26 Feb 2007Dismissed
Surendra Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 663
Constitution of India, 1950 — Article 14, 21
High Courts26 Feb 2007Dismissed
Dr. S.S. Prasad Vs Sumitra Devi
Jharkhand High Court · (2007) 2 BLJR 1578 : (2007) 3 JCR 562
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226, 227, 32, 323AConsumer Protection Act, 1986 — Section 11, 12, 13, 14, 15
High Courts26 Feb 2007Allowed
Steel Authority of India Ltd. Vs Bibi Jan Bibi and Another
Jharkhand High Court · (2009) ACJ 1159 : (2007) 2 BLJR 2073 : (2007) 3 JCR 362
Workmens Compensation Act, 1923 — Section 30, 51C
High Courts26 Feb 2007Dismissed
The State of Jharkhand and Others Vs Radhey Shyam Prasad Singh
Jharkhand High Court · (2007) 114 FLR 751 : (2007) 2 JCR 223
High Courts26 Feb 2007
Shiv Charan Maraya Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 105
High Courts26 Feb 2007Allowed
Manju Devi Jaiswal @ Manju Devi and Others Vs The State of Bihar
Jharkhand High Court · (2007) 2 BLJR 1836
Penal Code, 1860 (IPC) — Section 120B, 304B, 34, 498A
High Courts23 Feb 2007Dismissed
Rajendra Prasad Singh Vs The State of Bihar now Jharkhand
Jharkhand High Court · (2007) 2 BLJR 1845 : (2007) 3 JCR 57
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 5(2), 7
High Courts23 Feb 2007Dismissed
Mustafa Quraishi Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1259 : (2007) 3 JCR 496
Bihar Preservation and Improvement of Animals Act, 1955 — Section 3Bihar Reorganisation Act, 2000 — Section 85Constitution of India, 1950 — Article 141, 19, 19(1), 19(2) , 19(3)
High Courts23 Feb 2007Allowed
Sedmal Modi Vs Shiv Shankar Prasad Yadav and Others
Jharkhand High Court · (2007) 4 JCR 374
Constitution of India, 1950 — Article 227
High Courts23 Feb 2007Dismissed
State of Bihar (Now Jharkhand) and Others Vs Sita Ram Kumhar @ Kumar
Jharkhand High Court · (2007) 3 JCR 570
High Courts23 Feb 2007Dismissed
Gour Chandra Mandal Vs State of Bihar now Jharkhand and Another
Jharkhand High Court · (2007) 02 JH CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts22 Feb 2007Dismissed
Bhadra Dehri Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 2 BLJR 1587 : (2007) 3 JCR 506
Penal Code, 1860 (IPC) — Section 302, 436
High Courts22 Feb 2007Allowed
Deena Nath Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 407