High Courts11 Jan 2007Allowed
Purendra Munda and Others Vs Pradhan Singh Munda and Others
Jharkhand High Court · (2007) 01 JH CK 0024
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151 , 152Constitution of India, 1950 — Article 227
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 39 of 40
High Courts10 Jan 2007Allowed
Srimati Rabidas and Others Vs New India Assurance Co. Ltd. and Others
Jharkhand High Court · (2007) 3 JCR 127
High Courts10 Jan 2007Allowed
Prahlad Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 126
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 14, 7, 9
High Courts10 Jan 2007Dismissed
Pappu Choudhary, Sanjay Prasad and Birendra Kumar Vs The State of Jharkhand
Jharkhand High Court · 2007 JLJR 1 445 : (2007) CriLJ 3084 : 2007 Crimes 4 593 : (2007) 2 BLJR 1985 : (2007) 3 JCR 35
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Jan 2007Allowed
Girish Deo Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 64
Chotanagpur Tenancy Act, 1908 — Section 71, 71A
High Courts09 Jan 2007Dismissed
The National Insurance Co. Limited Vs Smt. Chotni Devi and Others
Jharkhand High Court · (2007) 2 BLJR 1119
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 149, 15, 16, 18, 19
High Courts09 Jan 2007Allowed
Ganesh Tiwari and Another Vs Ramakant Tiwari and Others
Jharkhand High Court · (2007) 1 BLJR 831
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C
High Courts09 Jan 2007Dismissed
Bindu Kumhar and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 EastCric 142 : AIR 2007 Jhar 417 : (2007) CriLJ 2810
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts09 Jan 2007Allowed
Raiya Mahto @ Bhagat, Raghu Sahu and Others and Sheo Nandan Sahu Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 597
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Jan 2007
The Chairman-cum-Managing Director, BCCL and Another Vs Binod Kumar Singh and Another
Jharkhand High Court · (2007) 1 BLJR 859
Conduct, Discipline and Appeal Rules, 1978 — Rule 27Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts08 Jan 2007
Kishori Ram Gadia Vs Mostt. Rashidan Bibi and Others
Jharkhand High Court · (2007) 2 AndhWR 463 : (2008) ACJ 34 : (2007) 2 ACC 919
Criminal Procedure Code, 1973 (CrPC) — Section 164Motor Vehicles Act, 1988 — Section 173
High Courts08 Jan 2007Allowed
Sheo Kumar Agarwal Sunil Kumar, a partnership firm Vs Shagun Udyog, Pvt. Ltd., Heavy Engineering Corporation, Chairman-cum-Managing Director, H.E.C. and Sr. Deputy General Manager (Disp. and Cont.), Foundry Forge Plant, H.E.C.
Jharkhand High Court · (2007) 2 BLJR 1134
Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 19, 20, 5
High Courts07 Jan 2007Dismissed
Pancham Bhuiyan and Others Vs State of Jharkhand
Jharkhand High Court · (2007) 2 JCR 212
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 202, 302, 34, 376
High Courts05 Jan 2007
Om Prakash Vs Central Pollution Control Board and Others
Jharkhand High Court · (2007) 2 JCR 63
High Courts05 Jan 2007Allowed
Arun Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1355 : (2007) 4 JCR 449
High Courts05 Jan 2007
Jharkhand Police Association, Wireless Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 443
High Courts05 Jan 2007Allowed
Tileshwar Sahu Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1030 : (2007) 3 JCR 178
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 162Jharkhand Area Autonomous Council Act, 1994 — Section 23(7)
High Courts04 Jan 2007Allowed
Fredric Charles Smith Vs Alois Barla
Jharkhand High Court · (2007) 3 JCR 490
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Jan 2007Dismissed
Vivek Raisurana and Others Vs Smt. Bhrawali Devi and Another
Jharkhand High Court · (2007) 3 JCR 569
Constitution of India, 1950 — Article 227
High Courts04 Jan 2007
Kumar Virendra Balajee Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 9