High Courts29 Nov 2007Allowed
Vijay Kishor Paul Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 90
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 4 of 40
High Courts28 Nov 2007
Kuldip Ram Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 91
High Courts28 Nov 2007Dismissed
Vijay Kumar Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 56 BLJR 968 : (2008) 2 JCR 200
High Courts27 Nov 2007
Amulya Ratan Pramanik Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 222
High Courts27 Nov 2007Allowed
Ashok Kumar Mandal Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 94
Essential Commodities Act, 1955 — Section 7
High Courts27 Nov 2007Allowed
Binod Kumar Das and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 LLJ 692 : (2008) 117 FLR 49 : (2008) 1 JCR 601
Criminal Procedure Code, 1973 (CrPC) — Section 4, 482Factories Act, 1948 — Section 105, 87, 92, 93Penal Code, 1860 (IPC) — Section 304
High Courts27 Nov 2007Allowed
Sri B. Sri Kumar and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 116 FLR 1179 : (2008) 2 JCR 187 : (2008) 2 KarLJ 935
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Factories Act, 1948 — Section 105, 106, 8, 92
High Courts27 Nov 2007
Hara Mohan Pradhan Vs Lachu Gope and Others
Jharkhand High Court · (2008) 2 JCR 214
Limitation Act, 1963 — Section 5
High Courts27 Nov 2007Dismissed
Jhaboo Mahato and Kartik Mahato Vs The State of Jharkhand
Jharkhand High Court · (2008) CrLJ 2511
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 34
High Courts27 Nov 2007Dismissed
Tufan Soren and Maha Hansda Vs State of Jharkhand
Jharkhand High Court · (2007) 11 JH CK 0007
Penal Code, 1860 (IPC) — Section 376, 458
High Courts23 Nov 2007
Bhuneshwar Oraon and Others Vs Randasi Oraon and Others
Jharkhand High Court · (2008) 2 JCR 223
High Courts23 Nov 2007Allowed
Arvind Techno Engineers Limited Vs The State of Bihar (now Jharkhand), The Secretary, Transport, The Joint Transport Commissioner and The District Transport Officer
Jharkhand High Court · (2008) 1 JCR 484
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 9ABihar Motor Vehicles Taxation Act, 1994 — Section 17Motor Vehicles Taxation Rules — Rule 19(4)
High Courts22 Nov 2007Dismissed
Deo Sharan Prasad Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 575
Constitution of India, 1950 — Article 226
High Courts22 Nov 2007Dismissed
Devashish Choubey Vs Union of India (UOI) and Another
Jharkhand High Court · (2007) 11 JH CK 0042
High Courts22 Nov 2007Dismissed
Ranthu Oraon and Others Vs Hari Oraon and Others
Jharkhand High Court · (2008) 2 JCR 96
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts21 Nov 2007Dismissed
Md. Shamim Vs State of Jharkhand, Kamal Sunkar Srivastava, Dinesh Paswan and Amit Pathak
Jharkhand High Court · (2008) 56 BLJR 965
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts21 Nov 2007Allowed
Balku Singh and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 1426 : (2008) 2 JCR 193
Bihar Agricultural Produce Markets Act, 1960 — Section 27, 27(1)Constitution of India, 1950 — Article 14Jharkhand Agricultural Produce Markets Rules, 2000 — Rule 129, 82
High Courts21 Nov 2007Allowed
Md. Ishtiyaque Vs State of Jharkhand
Jharkhand High Court · (2007) 11 JH CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts20 Nov 2007Allowed
Ram Pada Hembrom and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 JCR 346
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts19 Nov 2007Allowed
Indira Devi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 529
Criminal Procedure Code, 1973 (CrPC) — Section 398, 482Penal Code, 1860 (IPC) — Section 120B, 465