High Courts05 Nov 2007Dismissed
Indrasan Singh and Others Vs Yudhisthir Singh and Others
Jharkhand High Court · (2008) 1 JCR 189
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 6 of 40
High Courts05 Nov 2007Dismissed
Girish Kumar Vs State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2008) 1 JCR 486
High Courts02 Nov 2007Dismissed
Ajit Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 635
Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 — Rule 2, 27Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Constitution of India, 1950 — Article 226, 233, 234, 235, 236
High Courts02 Nov 2007
Ram Janam Paswan Vs The State of Jharkhand, Deputy Commissioner, Superintendent of Police and Krishna Ram
Jharkhand High Court · (2008) 3 JCR 228
Penal Code, 1860 (IPC) — Section 307
High Courts02 Nov 2007Allowed
Ranchi Regional Development Authority Vs Domco (Private) Ltd.
Jharkhand High Court · (2008) 1 JCR 227
Bihar and Orissa General Clauses Act, 1917 — Section 28Bihar Regional Development Authorities Act, 1981 — Section 2, 21(2), 24, 24(1), 24(2)Bihar Regional Development Authorities Rules — Rule 67
High Courts02 Nov 2007Allowed
Baleshwar Paswan Vs The State of Jharkhand
Jharkhand High Court · (2008) 56 BLJR 946 : (2011) 2 JCR 64
Penal Code, 1860 (IPC) — Section 120B, 406, 409, 467, 468
High Courts02 Nov 2007Dismissed
B.O.C. India Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 473 : (2009) 21 VST 475
Constitution of India, 1950 — Article 226
High Courts02 Nov 2007Allowed
Larsen and Toubro Limited Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2008) 1 JCR 210 : (2009) 21 VST 173
Bihar Finance Act, 1981 — Section 21(1)Bihar Sales Tax Rules, 1983 — Rule 13Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4
High Courts02 Nov 2007Dismissed
Jorong Danial Hirala Guria and Daddanji Sharma Vs Union of India (UOI) and Others Hiralal Guria Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 1 JCR 43
Bihar Reorganisation Act, 2000 — Section 71, 72Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 10Public Service (Cadre) Rules — Rule 5(2)
High Courts02 Nov 2007
Union Enterprises Vs Union of India (UOI) and Others Commissioner of Central Excise Vs Union Enterprises
Jharkhand High Court · (2008) 1 JCR 493
Central Excise Rules, 1944 — Rule 173G(1), 96ZO(1), 96ZO(3), 96ZP, 96ZP(3)Central Excises and Salt Act, 1944 — Section 3A, 3A(2), 3A(3), 3A(4)Constitution of India, 1950 — Article 226
High Courts02 Nov 2007Dismissed
Lal Mohan Hansda Vs The State of Jharkhand
Jharkhand High Court · (2008) CrLJ 2189
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 341, 354, 376, 511
High Courts02 Nov 2007Dismissed
Debashish Soren Vs The State of Jharkhand Premchand Murmu Vs The State of Jharkhand and Ranchi Municipal Corporation Kaliram Karunamay Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 542
Constitution of India, 1950 — Article 243M, 243ZC, 243ZF, 244, 368Jharkhand Municipal (Amendment) Act, 2006 — Section 1(ii)Jharkhand Municipal Act, 2000 — Section 1
High Courts01 Nov 2007
Shyam Nandan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 885 : (2008) 1 JCR 410
High Courts01 Nov 2007Dismissed
Binod Kumar Rai Vs Vinoba Bhave University and Others
Jharkhand High Court · (2008) 1 JCR 56
High Courts31 Oct 2007
Munshi Tudu and Shyamlal Tudu Vs The State of Jharkhand
Jharkhand High Court · (2007) 10 JH CK 0037
Penal Code, 1860 (IPC) — Section 376, 379, 380, 448
High Courts31 Oct 2007Dismissed
P.K. Sarkar Vs The Secretary-cum-Chairman, Board of Trustee, Ministry of Coal and Others
Jharkhand High Court · (2008) 1 JCR 471
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 10C, 3A
High Courts31 Oct 2007Allowed
Bharat Coking Coal Limited and Another Vs The State of Jharkhand and Another
Jharkhand High Court · (2007) 10 JH CK 0022
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Oct 2007Dismissed
Alimuddin Ansari and Suleman Ansari Vs The State of Jharkhand
Jharkhand High Court · (2007) 10 JH CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 304, 307, 323, 34
High Courts29 Oct 2007Allowed
Sahrang Oraon, Sukra Oraon, Mani Oraon and Sawla Kherwar @ Sanwa Oraon Vs The State of Jharkhand
Jharkhand High Court · (2007) 10 JH CK 0035
Penal Code, 1860 (IPC) — Section 395
High Courts24 Oct 2007Dismissed
Pratap Narayan Gope, Anil Kumar Mahato and Premchandra Agarwal and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) CriLJ 1550 : (2008) 1 JCR 491
Criminal Procedure Code, 1973 (CrPC) — Section 24, 25