High Courts13 Feb 2007Dismissed
Reshmi Kewtain Vs State of Bihar and Another
Jharkhand High Court · (2007) 2 DMC 713
Penal Code, 1860 (IPC) — Section 494
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 36 of 40
High Courts13 Feb 2007Allowed
Satyanarayan Rao Vs M. Prasad Rao @ M. Rao
Jharkhand High Court · (2007) 3 JCR 561
Constitution of India, 1950 — Article 227
High Courts13 Feb 2007Allowed
Basant Lal Barnwal and Another Vs The State of Jharkhand
Jharkhand High Court · (2008) 1 Crimes 589 : (2007) 2 BLJR 1562
Criminal Procedure Code, 1973 (CrPC) — Section 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 26, 27, 41
High Courts13 Feb 2007Dismissed
Poly Art Industries (P) Ltd. and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 590
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 7, 9
High Courts12 Feb 2007Dismissed
Vijay Mandal Vs Raghunath Mandal and Others
Jharkhand High Court · (2007) 3 JCR 456
Penal Code, 1860 (IPC) — Section 149, 307, 324, 325
High Courts12 Feb 2007Dismissed
Bihar State Finance Corporation Employees' Federation Vs Bihar State Finance Corporation and Others
Jharkhand High Court · (2007) 2 BLJR 1358 : (2007) 4 JCR 446
Bihar Panchayat Samitis and Zila Parishads (Conditions of Service) Rules, 1964 — Rule 3 , 4, 5, 6, 7Bihar State Financial Corporation (Staff) Regulations, 1965 — Regulation 19Bihar State Financial Corporations Act, 1951 — Section 23, 39, 48
High Courts12 Feb 2007
Protima Moyee Sadhu Khan Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 248
High Courts09 Feb 2007Dismissed
Hindustan Steelworks Constructions Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2007 Jhar 95 : (2007) 4 BC 302 : (2007) 2 CTLJ 111 : (2007) 4 JCR 445
Constitution of India, 1950 — Article 226
High Courts08 Feb 2007Allowed
Commissioner of Income Tax Vs Vijay Kumar Adukia and Others
Jharkhand High Court · (2007) 2 BLJR 1097 : (2007) 295 ITR 142 : (2007) 163 TAXMAN 614
Income Tax Act, 1961 — Section 139(B), 142, 143(1), 143(3), 147
High Courts08 Feb 2007Allowed
Mangal Tudu and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 2 BLJR 1313
Penal Code, 1860 (IPC) — Section 302, 34, 379
High Courts08 Feb 2007Dismissed
Budhuwa Sardar Vs State of Bihar
Jharkhand High Court · (2007) 02 JH CK 0032
Penal Code, 1860 (IPC) — Section 302, 303, 304, 307
High Courts07 Feb 2007Allowed
Shashi Bhushan Singh Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 66
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts07 Feb 2007
Gurdhu Soren Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 02 JH CK 0031
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Feb 2007Dismissed
Smt. S. Mehta Vs The Steel Authority of India Ltd. and Others
Jharkhand High Court · (2007) 3 JCR 592
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 5, 5A
High Courts07 Feb 2007Dismissed
Kamal Kishore Prasad Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 230
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts07 Feb 2007Dismissed
Deepak Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 85
High Courts06 Feb 2007Allowed
Radha Sah @ Radha Saha, Chhabi Lal Saha, Nagendra Saha and Janardan Sah @ Janardan Saha Vs State of Jharkhand
Jharkhand High Court · (2007) 3 EastCric 300 : (2007) 2 JLJR 75 : AIR 2007 Jhar 265 : (2007) 2 BLJR 922 : (2007) CriLJ 2805 : (2007) 4 JCR 615
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 43Penal Code, 1860 (IPC) — Section 225, 354, 379
High Courts06 Feb 2007
Binod Kumar Sharma Vs The State of Bihar
Jharkhand High Court · (2007) 2 BLJR 1141 : (2007) 3 JCR 473
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 304, 306, 498A
High Courts06 Feb 2007Dismissed
Brahmanand Tiwari Vs Presiding Officer, Labour Court and Another
Jharkhand High Court · (2008) 2 LLJ 935 : (2007) 2 JCR 5
Industrial Disputes Act, 1947 — Section 10
High Courts06 Feb 2007
Mahabir Prasad Sahu Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 2 BLJR 1289 : (2007) 2 JCR 279
Penal Code, 1860 (IPC) — Section 109, 304, 323, 324, 325