High Courts24 Oct 2007Dismissed
Rajeshwar Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 407
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2007
782 judgments · page 7 of 40
High Courts19 Oct 2007Dismissed
T.V. Ramanathan, Managing Director and Chief Operating Officer, Exide Industries Ltd. and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 1 JCR 167
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts11 Oct 2007Dismissed
Rajendra Prasad Vs Director-cum-Chairman, D.P.C., National Institute of Foundry and Forge Technology (NIFFT), Assistant Registrar, NIIFT and V.B. Singh, Superintendent, NIFFT
Jharkhand High Court · (2008) 1 JCR 578
High Courts11 Oct 2007Dismissed
Hind Mazdoor Sabha Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 142
High Courts11 Oct 2007Allowed
Laxman Prasad Gupta Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 655
Bihar Pension Rules, 1950 — Rule 43
High Courts11 Oct 2007Dismissed
The State of Jharkhand and Others Vs Padmalochan Kalindi and Another
Jharkhand High Court · (2008) 56 BLJR 279 : (2008) 1 JCR 5
Bihar Pension Rules, 1950 — Rule 139Bihar/Jharkhand Pension Rules, 1950 — Rule 43(b)
High Courts11 Oct 2007
Smt. Normi Topno Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 289 : (2008) 1 JCR 381
Bihar Pension Rules, 1950 — Rule 43Contract Act, 1872 — Section 43, 72
High Courts11 Oct 2007Dismissed
Tata Steel Ltd. Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · AIR 2008 Jhar 99 : (2009) 2 CivCC 87 : (2008) 1 JCR 149 : (2009) 5 RCR(Civil) 30
Electricity Act, 2003 — Section 56
High Courts10 Oct 2007Dismissed
Dr. N.K. Shrivastava, Dr. Tara Shankar, K.D. Singh and M.K. Raghubanshi Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2008) 1 JCR 337
High Courts10 Oct 2007
Om Prakash Agarwala Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) CrLJ 2195
Bihar Agricultural Produce Markets Act, 1960 — Section 2(w), 48, 49
High Courts08 Oct 2007Dismissed
Spartan Carriers Pvt. Ltd. Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2008) 56 BLJR 53 : (2008) 1 JCR 338
Constitution of India, 1950 — Article 14, 19, 226
High Courts08 Oct 2007
Janak Kumar Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 151
High Courts08 Oct 2007Dismissed
Deula Santhal Vs State of Bihar and Others
Jharkhand High Court · (2008) 1 JCR 152
Chotanagpur Tenancy Act, 1908 — Section 46, 71A
High Courts06 Oct 2007Dismissed
Bisheshwar Nath Singh Vs The State of Jharkhand
Jharkhand High Court · (2007) 10 JH CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
High Courts06 Oct 2007Dismissed
Rakesh Kiran, Sachin Indiwar and Julian A. Toppo @ Julian Toppo Vs Ranchi University and Others
Jharkhand High Court · (2008) 1 JCR 342
High Courts05 Oct 2007Dismissed
Tribhuwan Prasad Singh Vs State of Jharkhand
Jharkhand High Court · (2008) CriLJ 1170
COMPANIES ACT, 1956 — Section 267Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 409, 477A
High Courts05 Oct 2007Allowed
Baldeo Raj Vs State of Jharkhand and Another
Jharkhand High Court · (2011) 1 JCR 601
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 162, 166, 385, 500, 504
High Courts04 Oct 2007Dismissed
Tulsi Mahto Vs State of Jharkhand and Gunjari Devi Ganjari Devi Vs The State of Jharkhand and Tulsi Mahato
Jharkhand High Court · (2008) 1 JCR 145
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 494, 495, 497, 498, 498A
High Courts04 Oct 2007Dismissed
Raj Refractories (P) Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 143
High Courts04 Oct 2007Allowed
Triloki Prasad Yadav and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 1 JCR 482
Penal Code, 1860 (IPC) — Section 120B, 414