High Courts04 Oct 2007Dismissed
The Workmen of Loyabad Colliery Vs State of Bihar and Others
Jharkhand High Court · (2008) 1 JCR 549
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,161 of 1,479
High Courts04 Oct 2007Dismissed
Union of India (UOI) Vs Union of India (UOI) and Another
Jharkhand High Court · (2007) 10 JH CK 0007
High Courts04 Oct 2007Allowed
Jiwan Prakash Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 10 JH CK 0002
Penal Code, 1860 (IPC) — Section 138, 406, 420
High Courts03 Oct 2007Dismissed
Shyama Nand Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 576
High Courts03 Oct 2007Dismissed
Mahadeo Oraon Vs The State of Jharkhand, Director General of Police and D.I.G.
Jharkhand High Court · (2008) 1 JCR 55
High Courts03 Oct 2007
Chhabi Ghosh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 264a
High Courts03 Oct 2007
Dr. Nitya Nand Mishra and Others Vs Vinoba Bhawe University and Others
Jharkhand High Court · (2008) 1 JCR 373
High Courts01 Oct 2007Dismissed
Roy Estate Vs State of Jharkhand
Jharkhand High Court · (2008) 1 JCR 178
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 , Order 7 Rule 11Constitution of India, 1950 — Article 226, 227
High Courts01 Oct 2007
Express Photo QSS Colour Lab Vs Regional Director, Employee's State Insurance Corporation and Another
Jharkhand High Court · (2007) 4 JCR 470
High Courts01 Oct 2007
Shri Marooti Coke Industries and Shri Marooti S.S.F. Industries Pvt. Ltd. Vs The Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 1 JCR 380
High Courts28 Sept 2007Dismissed
Sanjay Kumar Choubey Vs The State of Jharkhand
Jharkhand High Court · (2008) CriLJ 1168
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 317Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts28 Sept 2007Allowed
Mangar Singh and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) CriLJ 1167
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Sept 2007Allowed
Ajit Kumar Mahato and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 09 JH CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 423, 463, 464, 465
High Courts27 Sept 2007Dismissed
Raghab Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 174
High Courts26 Sept 2007Allowed
Anjan Kumar Roy and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 1 JCR 655
Criminal Procedure Code, 1973 (CrPC) — Section 125, 320Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13
High Courts25 Sept 2007Dismissed
State of Jharkhand Vs The Union of India (UOI) and Others
Jharkhand High Court · (2008) 1 JCR 246
COMPANIES ACT, 1956 — Section 391, 394Constitution of India, 1950 — Article 12, 131, 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts25 Sept 2007Dismissed
Sachidanand Thakur Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 250
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