COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 38 of 40

High Courts18 Jan 2007Allowed

New India Assurance Co. Ltd. Vs Smt. Sumitra Mahto and Others

Jharkhand High Court · (2007) 2 BLJR 1347

Motor Vehicles (Amendment) Act, 1994 — Section 46Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 173

High Courts18 Jan 2007Dismissed

The Divisional Manager, National Insurance Co. Ltd. Vs Smt. Nan Bai and Others

Jharkhand High Court · (2007) 2 AndhWR 587 : (2007) 2 ACC 46 : (2008) ACJ 2451 : (2007) 2 BLJR 1361

Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)

High Courts17 Jan 2007

Gopal Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 377

High Courts17 Jan 2007

Krishna Kant Mishra Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 4 JCR 67

High Courts17 Jan 2007Dismissed

Hariom Prasad Vs State of Jharkhand and Shiv Kumar Sharma Ajay Barua Vs State of Jharkhand

Jharkhand High Court · (2007) 3 JCR 16

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts17 Jan 2007Allowed

Rajiv Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 2 JCR 324

Constitution of India, 1950 — Article 14

High Courts17 Jan 2007Allowed

Anandi Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 3 JCR 15

High Courts16 Jan 2007Allowed

Gopal Verma @ Shahru Verma Vs The State of Bihar (now Jharkhand)

Jharkhand High Court · (2007) 3 Crimes 585

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

High Courts15 Jan 2007Dismissed

Ram Adhyar Pandey and Ram Briksh Prasad Vs The Steel Authority of India and Others

Jharkhand High Court · (2007) 1 BLJR 829 : (2007) 1 JCR 596

High Courts15 Jan 2007Dismissed

Dr. Ram Janam Singh and Others Vs Bhaiya Suresh Singh and Others

Jharkhand High Court · (2007) 3 JCR 544

High Courts15 Jan 2007

Bal Sakha Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 2 JCR 104

High Courts12 Jan 2007Dismissed

Birla Institute of Technology Vs The State of Jharkhand, The Commissioner, Labour Training and Employment Dept., Govt. of Jharkhand cum Appellate Authority under the Payment of Gratuity Act, 1972, The Deputy Labour Commissioner cum Controlling Authority under the Payment of Gratuity Act, 1972 and Dr. Kailash Bihar

Jharkhand High Court · (2007) 01 JH CK 0053

Constitution of India, 1950 — Article 12Payment of Gratuity Act, 1972 — Section 2, 4, 9University Grants Commission Act, 1956 — Section 3

High Courts12 Jan 2007Allowed

Zeyaul Haque and Another Vs State of Bihar

Jharkhand High Court · (2007) 3 JCR 43

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

High Courts12 Jan 2007Allowed

Devi B. Parikh Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 625

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 34

High Courts12 Jan 2007Allowed

Gautam Verma and Others Vs The State of Jharkhand and Basanti Devi

Jharkhand High Court · (2008) 1 BC 248 : (2007) 2 BLJR 1989 : (2007) 3 JCR 39

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

High Courts12 Jan 2007

Bachoo Ram Vs Jharkhand State Electricity Board and Others

Jharkhand High Court · (2007) 2 BLJR 1028 : (2007) 2 JCR 84

Bihar Gratuity Provident Fund Rules, 1938 — Rule 14(4), 29, 30, 31Payment of Gratuity Act, 1972 — Section 7(3A)

High Courts11 Jan 2007Allowed

Kanhai Dhibar Vs The State of Jharkhand

Jharkhand High Court · (2007) 1 BLJR 808 : (2007) 4 JCR 635

Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B

High Courts11 Jan 2007Allowed

Atibir Hi-Tech Pvt. Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 1 BLJR 840 : (2007) 1 JCR 598

Bihar Electricity Duty Act, 1948 — Section 2Bihar Electricity Duty Rules, 1949 — Rule 14(4), 3, 3A, 4Bihar Reorganisation Act, 2000 — Section 85

High Courts11 Jan 2007

H.N. Pareek and Co. Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 2 JCR 72

High Courts11 Jan 2007

Birendra Narayan and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2007) 2 JCR 76