COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 5 of 40

High Courts15 Nov 2007

Samari Lal Vs Ramchandra Baitha and Others

Jharkhand High Court · (2008) 56 BLJR 1458

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 6 Rule 17Representation of the People Act, 1951 — Section 79, 82, 83, 86, 86(5)

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High Courts07 Nov 2007Allowed

Yogendra Kumar Ojha, Anil Kumar Ojha @ Raju Ojha and Jitendra Bohra Vs State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 955

Arms Act, 1959 — Section 2, 25(1)A, 27, 35, 7Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 324, 414

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High Courts07 Nov 2007Allowed

Chinta Sinku Vs The State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 943 : (2008) CriLJ 2192

Penal Code, 1860 (IPC) — Section 376

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High Courts07 Nov 2007Dismissed

Kuldeep Soreng, Motias Dungdung, William Bilung and Raju Cheek Vs The State of Jharkhand

Jharkhand High Court · (2008) CriLJ 1972

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 366A, 376

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High Courts07 Nov 2007Dismissed

China Mandal, Mrs. Shyamil Nandi, Chandrani Nandi and Nayani Nandi Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 300

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 4, 4A

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High Courts07 Nov 2007Dismissed

Ram Kishan Agarwala Vs Ramawatar Agarwalla and Others

Jharkhand High Court · (2008) 2 JCR 324

Criminal Procedure Code, 1973 (CrPC) — Section 144Registration Act, 1908 — Section 17, 49

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High Courts07 Nov 2007Allowed

Dr. Shambhu Sharan Lall Vs State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 1416

Criminal Procedure Code, 1973 (CrPC) — Section 100, 102Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts06 Nov 2007Dismissed

Jagat Bandhu Mahapatra Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 399

Administrative Tribunals Act, 1985 — Section 14, 28, 3Constitution of India, 1950 — Article 14, 16, 226, 227, 32

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High Courts06 Nov 2007Dismissed

Shyam Nayak Vs The State of Jharkhand

Jharkhand High Court · (2007) 11 JH CK 0056

Penal Code, 1860 (IPC) — Section 201, 366A, 376

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High Courts06 Nov 2007Dismissed

Employers in relation to the Management of Dudga Coal Washery of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal and Others

Jharkhand High Court · (2008) 116 FLR 775 : (2008) 1 JCR 488

Industrial Disputes Act, 1947 — Section 25(b)

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High Courts06 Nov 2007Allowed

Mohan Singh, Ujagir Nonian and Sahdeo Singh Vs The State of Jharkhand and Usha Devi

Jharkhand High Court · (2007) 11 JH CK 0038

Penal Code, 1860 (IPC) — Section 34, 364, 376

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High Courts06 Nov 2007Allowed

Employers in relation to the Management of Bhagabandh Colliery of P.B. Area No. VII of Bharat Coking Coal Limited Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Secretary, Rashtriya Colliery Mazdoor Sangh

Jharkhand High Court · (2008) 56 BLJR 453

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 21(3)

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High Courts06 Nov 2007Dismissed

TRF Limited Vs Commissioner of Central Excise and Service Tax and Others

Jharkhand High Court · (2008) 1 JCR 504

Central Excises and Salt Act, 1944 — Section 11, 11A, 4Constitution of India, 1950 — Article 11AC, 226

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High Courts06 Nov 2007Dismissed

Nepal Baitha, Santosh Mahto and Lal Brajeshwar Nath Sahdeo Vs State of Bihar (Now Jharkhand) and Others

Jharkhand High Court · (2008) 2 JCR 234

Land Acquisition Act, 1894 — Section 16, 36, 48

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High Courts06 Nov 2007Allowed

Employers in relation to the Management of Bhagabandh Colliery of P.B. Area No. VII of Bharat Coking Coal Ltd. Vs Presiding Officer, Central Government Industrial Tribunal and Another

Jharkhand High Court · (2008) 1 JCR 135

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21

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High Courts06 Nov 2007Dismissed

Tileshwar Sahu Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 242

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14, 217Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34

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High Courts06 Nov 2007Dismissed

Citizen Forum Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 393

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High Courts05 Nov 2007Dismissed

Chandrika Prasad Agrawal Vs Steel Authority of India Ltd., Bokaro

Jharkhand High Court · (2008) 118 FLR 77

Industrial Disputes Act, 1947 — Section 2(s), 33C(2)

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High Courts05 Nov 2007Dismissed

Chandrika Prasad Agrawal Vs Steel Authority of India Ltd.

Jharkhand High Court · (2008) 118 FLR 77 : (2008) 2 JCR 398 : (2008) 3 LLJ 603

Industrial Disputes Act, 1947 — Section 2, 33C

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High Courts05 Nov 2007

Vijeta Construction Limited Vs Assistant Commissioner of Income Tax and Others

Jharkhand High Court · (2009) 316 ITR 348 : (2008) 2 JCR 185 : (2008) 174 TAXMAN 432

Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 147, 148

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