High Courts28 Jun 2007Dismissed
Etwa Oraon Vs Smt. Kusum Devi and Others
Jharkhand High Court · (2007) 4 JCR 132
Chotanagpur Tenancy Act, 1908 — Section 49, 71A
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,172 of 1,479
High Courts28 Jun 2007Dismissed
Md. Rahim @ Abdul Rahim and Others Vs Md. Maoin and Others
Jharkhand High Court · (2007) 4 JCR 284
High Courts28 Jun 2007Allowed
Smt. Basanti Devi and Others Vs Girdhari Rana and Others
Jharkhand High Court · (2007) 2 BLJR 2858 : (2007) 3 JCR 620
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Registration Act, 1908 — Section 49, 77
High Courts28 Jun 2007Allowed
Central Coalfields Limited and Others Vs N. Velayudhan
Jharkhand High Court · (2007) 2 BLJR 2895 : (2007) 4 JCR 360
High Courts27 Jun 2007Allowed
Nand Kishore Fogla Vs State of Jharkhand and Others
Jharkhand High Court · AIR 2008 Jhar 1
High Courts27 Jun 2007
Kafil Ahmad Vs The State of Bihar and Others
Jharkhand High Court · (2007) 4 JCR 208
High Courts27 Jun 2007Dismissed
Shri Bhagwan Yadav Vs Union of India (UOI)
Jharkhand High Court · (2007) 2 BLJR 2432 : (2007) 3 JCR 617
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 2(1), 2(2), 3
High Courts26 Jun 2007Dismissed
Bhuneshwar Prasad Vs The State of Jharkhand and Mr. Rakesh and Company
Jharkhand High Court · (2008) 1 BC 622
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts26 Jun 2007
Umesh Chandra Chaudhary Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 4 JCR 628
Penal Code, 1860 (IPC) — Section 34, 420, 467, 468
High Courts25 Jun 2007
Jadhunandan Rai @ Jadunandan Rai and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 1 JCR 507
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 149, 306, 415, 420
High Courts25 Jun 2007Dismissed
Ripusudan Dubey Vs The State of Jharkhand, Sri Debashish Gupta and Sri Birendra Prasad Singh
Jharkhand High Court · (2007) 4 JCR 202
Constitution of India, 1950 — Article 16
High Courts22 Jun 2007Allowed
Geeta Agarwal Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 3 JCR 665
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 406, 419, 420
High Courts22 Jun 2007Dismissed
Samir Kumar Mukherjee Vs The State of Jharkhand and Rajendra Thakur
Jharkhand High Court · (2008) CrLJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts22 Jun 2007Dismissed
Sunita Devi and Vijya Laxmi Devi Vs The Union of India (UOI) and Others
Jharkhand High Court · (2008) 1 BC 492 : (2007) 4 JCR 362
High Courts22 Jun 2007Allowed
Hari Sao, Sahdeo Sao, Bhuna Sao and Pari Sao Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2864 : (2008) 3 JCR 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts22 Jun 2007Dismissed
Jagat Lohar and Kaila Lohar and Amrit Sai and Jamuna Sai Vs The State of Jharkhand
Jharkhand High Court · (2008) 56 BLJR 303 : (2007) 4 JCR 94
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 307
High Courts22 Jun 2007Allowed
Deo Krishna Prasad @ Laloo Vs The State of Jharkhand
Jharkhand High Court · (2008) 56 BLJR 311
Criminal Procedure Code, 1973 (CrPC) — Section 164(2), 164(4), 164(5)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts22 Jun 2007Allowed
Deoraj Singh Transport Contractor Vs The Central Coalfields Ltd. and Others
Jharkhand High Court · (2007) 4 JCR 169
High Courts22 Jun 2007Dismissed
Indrajit Singh @ Jite Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2876
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364
High Courts22 Jun 2007Dismissed
Gulam Kutbuddin @ Lal Babu @ Gulam Qutubuddin and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) CriLJ 1150 : (2008) 1 DMC 433 : (2008) 3 JCR 661
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 203, 204, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 498A