COURT ARCHIVE

Jharkhand High Court judgments, 2007

782 judgments · page 9 of 40

High Courts25 Sept 2007Dismissed

Hanuman Lal Barnwal @ Hanuman Burnwal and Others Vs The State of Jharkhand and Janardan Prasad Burnwal

Jharkhand High Court · (2007) 09 JH CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 156, 227, 228, 239, 240Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts25 Sept 2007Dismissed

Maa Bhawani Timber Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 346

Bihar Saw Mills (Regulation) Act, 1990 — Section 5, 6, 7, 7(5)Bihar Saw Mills (Regulation) Rules, 1993 — Rule 3, 4, 6, 6(4)Constitution of India, 1950 — Article 14, 166, 19(1), 300A, 48A

High Courts24 Sept 2007Dismissed

Bishwanath Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 396

High Courts24 Sept 2007Dismissed

Dr. Krishna Kumar Lal Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 221

Constitution of India, 1950 — Article 14, 16, 226

High Courts24 Sept 2007

Ranjit Kumar Sinha Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 1 JCR 263

High Courts21 Sept 2007Allowed

Srikant Rai and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 2 JCR 185a

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 147, 149, 303, 307, 341

High Courts20 Sept 2007Allowed

The Managing Director, Sundaram Finance Limited and Mr. S. Suresh Vs State of Jharkhand and Another

Jharkhand High Court · (2007) 09 JH CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 341, 406

High Courts20 Sept 2007Allowed

Pratik Sarkar, M.B. Suresh and Jitendra Laxman Thorve Vs The State of Jharkhand

Jharkhand High Court · (2008) 56 BLJR 660

Bihar Reorganisation Act, 2000 — Section 84, 85Criminal Law (Amendment) Act, 1908 — Section 15(2), 16, 17, 17(1)Criminal Procedure Code, 1973 (CrPC) — Section 173, 239

High Courts20 Sept 2007Allowed

Nirmal Bogilal Vs State of Jharkhand and Another

Jharkhand High Court · (2008) CrLJ 1976 : (2008) 2 LLJ 63 : (2008) 116 FLR 395 : (2008) 2 LLJ 63

Contract Labour (Regulation and Abolition) Act, 1970 — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts20 Sept 2007Allowed

Ram Ratan Lal Rajgarhia and Pradeep Rajgarhia Vs The State of Jharkhand and Another

Jharkhand High Court · (2007) 09 JH CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 320, 401, 482Penal Code, 1860 (IPC) — Section 345, 500

High Courts18 Sept 2007

Commissioner of Income Tax Vs Eastern Tar P. Ltd.

Jharkhand High Court · (2008) 301 ITR 427

Income Tax Act, 1961 — Section 143, 147, 148, 256, 263

High Courts18 Sept 2007

Commissioner of Income Tax Vs Smt. Bhagwani Devi

Jharkhand High Court · (2008) 175 TAXMAN 202

Income Tax Act, 1961 — Section 143(3), 2(2), 22, 23, 23(1)

High Courts18 Sept 2007

Commissioner of Income Tax Vs Karimia Trust

Jharkhand High Court · (2008) 218 CTR 670 : (2008) 302 ITR 57 : (2008) 1 JCR 513

Income Tax Act, 1961 — Section 11, 12, 13, 256

High Courts18 Sept 2007Dismissed

Shri Mahabir Prasad Jain Vs Commissioner of Income Tax

Jharkhand High Court · (2008) 300 ITR 389 : (2008) 1 JCR 511

Income Tax Act, 1961 — Section 256

High Courts18 Sept 2007

Commissioner of Income Tax Vs Eastern Tar (P) Ltd.

Jharkhand High Court · (2008) 56 BLJR 679 : (2008) 218 CTR 506 : (2008) 3 JCR 667

Income Tax Act, 1961 — Section 143(3), 147, 148, 256(1), 263Income Tax Rules, 1962 — Rule 19A(2)

High Courts18 Sept 2007

OMEC Engineers Vs Commissioner of Income Tax

Jharkhand High Court · (2008) 217 CTR 144 : (2008) 1 JCR 221

Banking Regulation Act, 1949 — Section 51COMPANIES ACT, 1956 — Section 617Income Tax Act, 1961 — Section 143, 256, 269SS, 271, 271A

High Courts18 Sept 2007

Ananda Sen Vs State of Jharkhand and Others

Jharkhand High Court · (2011) 2 JCR 107

High Courts18 Sept 2007

Commissioner of Income Tax Vs Shrimati Bhagwani Devi, Proprietor, Wool House

Jharkhand High Court · (2008) 219 CTR 373 : (2008) 298 ITR 413 : (2008) 1 JCR 28

Income Tax Act, 1961 — Section 143, 2, 22, 23, 256

High Courts17 Sept 2007Allowed

Munari Devi Vs Bihar State Electricity Board and Others

Jharkhand High Court · (2007) 4 JCR 471

High Courts17 Sept 2007Dismissed

Uma Kant Fariyat and Others Vs The State of Jharkhand and Others Tej Narayan Yadav, Sanjit Kumar Ghosh, Balkrishna Shah and Sant Lal Shah Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 116 FLR 885 : (2008) 1 JCR 102