High Courts19 Jun 2007Dismissed
Mahesh Ganjhu and Others Vs Gopal Ram Ganjhu and Others
Jharkhand High Court · AIR 2008 Jhar 2 : (2007) 3 JCR 657
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,174 of 1,479
High Courts19 Jun 2007Allowed
Ghanashyam Tiwari Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 2189 : (2007) 3 JCR 654
Bihar Civil Services (Classification, Control and Appeal) Rules, 1994 — Rule 49(A)
High Courts19 Jun 2007Allowed
Binod Kumar Newar @ Binod Newar Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 06 JH CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts15 Jun 2007Allowed
Anand Kumar @ R. Anand, Manoj Kumar @ Manoj Kumar Sah and P.K. Jha @ Prasann Kumar Jha Vs The State of Jharkhand and Another
Jharkhand High Court · (2007) 2 BLJR 2409 : (2007) 4 JCR 309
Penal Code, 1860 (IPC) — Section 392
High Courts15 Jun 2007
Ram Prasad and B.P. Prasad Vs The State of Jharkhand
Jharkhand High Court · (2007) 06 JH CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 197, 2, 465Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471
High Courts15 Jun 2007
Bangalore Ram Prasad @ B.R. Prasad Vs State of Jharkhand
Jharkhand High Court · (2007) 4 EastCric 211 : (2007) 58 AllIndCas 383 : (2007) CriLJ 3980 : (2008) 1 Crimes 206 : (2007) 3 JCR 378
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 197, 2, 465Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13
High Courts15 Jun 2007Dismissed
J.P. Sharma Vs State of Jharkhand and Another
Jharkhand High Court · (2007) 115 FLR 829 : (2007) 4 JCR 291
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23, 24, 35
High Courts15 Jun 2007
Md. Quyumuddin Ahmad Vs The State of Jharkhand
Jharkhand High Court · (2007) 06 JH CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7
High Courts14 Jun 2007Allowed
Tribal Medical Association Vs The State of Jharkhand and Others Savita Bala Tuti Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 84
Constitution of India, 1950 — Article 13, 14, 15, 15(4), 16
High Courts14 Jun 2007Dismissed
Vardaan Builders and Another Vs Veer Krishna Sahay
Jharkhand High Court · AIR 2008 Jhar 4 : (2008) 1 ARBLR 530
Arbitration and Conciliation Act, 1996 — Section 11, 30, 34
High Courts12 Jun 2007Allowed
Dubraj Oraon Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) CriLJ 4667 : (2007) 2 BLJR 2201 : (2007) 2 DMC 261
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts12 Jun 2007Allowed
Anil Kumar and Sakil Ahmad Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 BLJR 2185
Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts11 Jun 2007
Steel City Press Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 369
Employees State Insurance Act, 1948 — Section 87
High Courts18 May 2007Dismissed
Chilli Devi and Somaru Lal Raut Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2007) 4 JCR 193
Constitution of India, 1950 — Article 16, 226
High Courts18 May 2007Allowed
Vishnu Kumar and Others Vs The State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2007) 2 BLJR 2417
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 341, 363Railway Protection Force Act, 1957 — Section 15, 20, 20(3)
High Courts18 May 2007Allowed
Dr. Kashi Nath Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 24
Constitution of India, 1950 — Article 14, 16, 21, 311
High Courts18 May 2007Dismissed
Dina Nath Prasad and Md. Feroz Vs The State of Jharkhand, The Registrar, District Court and The High Court of Jharkhand
Jharkhand High Court · (2007) 4 JCR 3348
Constitution of India, 1950 — Article 16
High Courts18 May 2007
Bartu Oraon Vs Regional Commissioner, Coal Mines Provident Fund, Region-II and Others
Jharkhand High Court · (2007) 4 JCR 198
High Courts18 May 2007Dismissed
Bishwanath Singh Vs The Suite of Jharkhand, The Secretary, Department of Revenue and Labour Reforms, Government of Jharkhand, The Deputy Commissioner and Tata Iron Steel Company Ltd.
Jharkhand High Court · (2007) 4 JCR 37
High Courts18 May 2007Dismissed
Srimati Sulochna Devi and Others Vs Coal India Limited and Another
Jharkhand High Court · (2007) 2 BLJR 2738 : (2007) 4 JCR 116
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Coal Mines (Nationalisation) Act, 1973 — Section 3, 3(2), 3(3), 3(3)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145