High Courts06 Jul 2007Dismissed
Lal Surendra Nath Sahdeo and Others Vs Singh Refractories Works and Others Singh Refractories Works Vs B.S.F.C. and Others
Jharkhand High Court · (2007) 4 JCR 91
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,171 of 1,479
High Courts06 Jul 2007Allowed
Arbind Kumar Upadhyay Vs The State of Bihar and Others
Jharkhand High Court · (2008) 56 BLJR 341 : (2007) 4 JCR 154
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 325, 34, 498A
High Courts06 Jul 2007Allowed
Yadubansh Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 351 : (2007) 114 FLR 1156 : (2008) 1 JCR 200
Bihar Pension Rules, 1950 — Rule 116Constitution of India, 1950 — Article 14, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts06 Jul 2007
Amit Kumar Vs Sudesh Kumar Mahto
Jharkhand High Court · (2008) 56 BLJR 732 : (2007) 4 JCR 68
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Election Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100, 116A, 123, 123(3), 81
High Courts06 Jul 2007Dismissed
Ravikant Pandey and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 281
High Courts05 Jul 2007
Usha Alloy Mazdoor Sangh and U.M.B. Mazdoor Sangh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 116 FLR 768 : (2008) 1 JCR 106
High Courts05 Jul 2007
Naresh Kumar Das and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 267
High Courts04 Jul 2007Allowed
Bholi Kumar Bhojgariya Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 2912 : (2007) 4 JCR 35
High Courts04 Jul 2007Allowed
Bidya Nand Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 19
Constitution of India, 1950 — Article 14, 16, 21, 309
High Courts04 Jul 2007
Bihar (Now Jharkhand) State Mineral Development Corporation Ltd. and Another Vs Aiysa Bibi and Others
Jharkhand High Court · (2007) 2 BLJR 2914 : (2007) 4 JCR 64
Motor Vehicles Act, 1988 — Section 140, 141, 163A, 166
High Courts04 Jul 2007Allowed
Suresh Lal Vs SAIL, Bokaro Steel Plant and Others
Jharkhand High Court · (2007) 4 JCR 619
Constitution of India, 1950 — Article 14
High Courts04 Jul 2007Allowed
Radhe Raman Naik and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2008) CrLJ 317
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jul 2007Allowed
R.G. Gupta and Sons (JCCN) Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 73
Telecom Regulatory Authority of India Act, 1997 — Section 14
High Courts03 Jul 2007
Court on its own motion Vs K.K. Jha 'Kamal' and Ashok Kumar Gupta (Contemners) Tanzeem E. Sufia Vs Sri Pankaj Kumar, Additional District Judge, Vth, Sri Ram Lakhan Prasad, Advocate and Govt. Pleader, Md. Ayub Quaish and The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2545
Constitution of India, 1950 — Article 226, 227, 235Contempt of Courts Act, 1971 — Section 12, 18, 2Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts03 Jul 2007Allowed
Kunal Gaurav Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 72
High Courts03 Jul 2007Allowed
Birendra Kumar Gupta Vs Bhushan Rajwar and Others
Jharkhand High Court · (2008) 1 JCR 207
High Courts03 Jul 2007
K.K. Jha 'Kamal' and Another and Tanzeem E. Sufia Vs Shri Pankaj Kumar Additional District Judge Vth and Others
Jharkhand High Court · AIR 2007 Jhar 67 : (2007) 3 JCR 193
Constitution of India, 1950 — Article 226, 227, 235Contempt of Courts Act, 1971 — Section 12, 18, 2Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts02 Jul 2007Dismissed
Raghab Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 60
High Courts02 Jul 2007
Sunaina Devi Vs Sunita Kumari and Another
Jharkhand High Court · (2007) 4 JCR 564
High Courts02 Jul 2007
Naresh Kumar Gupta Vs Sunita Kumari and Another
Jharkhand High Court · (2007) 4 JCR 566