High Courts22 Jun 2007Allowed
Som Hembrom Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 313
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,173 of 1,479
High Courts21 Jun 2007
Tayo Rolls Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 116 FLR 995 : (2008) 1 JCR 268 : (2008) 2 LLJ 763
Employees State Insurance Act, 1948 — Section 87, 88
High Courts21 Jun 2007Dismissed
Pagla @ Arun Keot Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 605
Penal Code, 1860 (IPC) — Section 302, 307, 323, 324
High Courts21 Jun 2007Allowed
Binay Kumar Singh @ Binay Singh Vs State of Jharkhand and Jhuri Bai
Jharkhand High Court · (2007) 06 JH CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Jun 2007Dismissed
Kamlesh Kumar Vs Central Bureau of Investigation and Superintendent of Police, C.B.I.
Jharkhand High Court · (2008) 56 BLJR 458
Constitution of India, 1950 — Article 295, 372(1)Criminal Law Amendment (Amending) Ordinance, 1943 — Section 3, 5Government of India Act, 1935 — Section 72
High Courts21 Jun 2007Dismissed
Vijay Kumar Mallik, Smt. Kamal Mallik @ Kamal, Sandeep Mallik and Smt. Leelawati @ Leela Vs The State of Jharkhand and The Central Bureau of Investigation
Jharkhand High Court · (2008) 56 BLJR 338 : (2007) 4 JCR 622
Criminal Law Amendment (Amending) Ordinance, 1943 — Section 13(3), 3, 9(2)
High Courts21 Jun 2007Dismissed
Jharkhand Bangabhashi Samiti Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 333 : (2007) 4 JCR 340
High Courts21 Jun 2007Dismissed
Om Prakash Goyal Vs Bhikhari Dhanwar and Others
Jharkhand High Court · (2008) 1 AndhWR 292 : (2007) 4 JCR 290
High Courts21 Jun 2007Dismissed
Smt. Sangeeta Sinha Vs The State of Jharkhand Sri Sanjay Sinha and Smt. Sangeeta Sinha Vs The State
Jharkhand High Court · (2007) 06 JH CK 0028
Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 14
High Courts21 Jun 2007Dismissed
Ravi Sinha and Others Vs The State of Jharkhand and The State of Bihar
Jharkhand High Court · (2008) 1 JCR 110
Criminal Law (Amendment) Ordinance, 1944 — Section 5(2), 5(3)
High Courts21 Jun 2007Dismissed
Smt. Pulkeria Bhengraj @ Pulkaria Devi @ Pulcheria Orea and Another Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 298
High Courts21 Jun 2007Dismissed
J. Kumar and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 1 LLJ 951 : (2008) 116 FLR 122 : (2007) 4 JCR 605 : (2009) 5 RCR(Criminal) 136
Criminal Procedure Code, 1973 (CrPC) — Section 468Payment of Gratuity Act, 1972 — Section 11, 2, 7, 7A, 9
High Courts21 Jun 2007Dismissed
Dr. Birsa Oraon and Another Vs State
Jharkhand High Court · (2007) 4 JCR 632
Criminal Law (Amendment) Ordinance, 1944 — Section 3, 4
High Courts21 Jun 2007Dismissed
Dr. Chandra Bhushan Dubey and Others Vs State
Jharkhand High Court · (2008) 1 JCR 120
Criminal Law (Amendment) Ordinance, 1944 — Section 11, 4, 5
High Courts21 Jun 2007Dismissed
Smt. Sangeeta Sinha, Sanjay Sinha and Sanjay Sinha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 287
Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 14
High Courts20 Jun 2007Dismissed
Vijay Kumar Sinha Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 318
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts20 Jun 2007Dismissed
Bablu Marandi and Another Vs Eastern Railway Division and Others
Jharkhand High Court · (2007) 4 JCR 330
High Courts19 Jun 2007Dismissed
Most. Sukari Devi Vs Gagandeo Singh and Another
Jharkhand High Court · AIR 2008 Jhar 15 : (2007) 3 JCR 646
Evidence Act, 1872 — Section 92
High Courts19 Jun 2007Allowed
Bishwanath Ram and Others Vs Most. Lawangwas Kuer and Others
Jharkhand High Court · (2007) 2 BLJR 2211 : (2007) 3 JCR 638
Specific Relief Act, 1963 — Section 34
High Courts19 Jun 2007Dismissed
Sukro Devi Vs State of Jharkhand and Another
Jharkhand High Court · AIR 2008 Jhar 15 : (2008) CriLJ 1144 : (2008) 1 DMC 425 : (2007) 4 JCR 385
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 366, 498A