High Courts10 May 2007Allowed
Rasmuni Marandi Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 4 JCR 511
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,176 of 1,479
High Courts10 May 2007Dismissed
National Insurance Co. Ltd. Vs Vijay Kumar Sharma, Gita Sharma, Rashmi Sharma and Kedar Nath Tiwary
Jharkhand High Court · (2007) 2 AndhWR 58701 : (2009) ACJ 403 : AIR 2008 Jhar 14 : (2007) 3 JCR 335
Constitution of India, 1950 — Article 227Legal Services Authorities Act, 1987 — Section 19, 20, 22C, 22C(6), 22C(8)Motor Vehicles Act, 1988 — Section 166
High Courts10 May 2007Dismissed
Chintamani Pandey Vs State of Bihar (now Jharkhand) and Another
Jharkhand High Court · (2007) 2 BLJR 2339 : (2007) CriLJ 3577
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 May 2007Dismissed
Daulti Devi, Sunil Kumar Singh and Anil Kumar Singh Vs The State of Bihar
Jharkhand High Court · (2007) 2 BLJR 1956 : (2007) CriLJ 3563
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 133APenal Code, 1860 (IPC) — Section 304B, 34
High Courts09 May 2007Dismissed
Rup Chand Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 4 JCR 508
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 210, 302, 304
High Courts09 May 2007Allowed
Nahoom Minz Vs State of Bihar and President, East Indian Section of S.D.A. Mission
Jharkhand High Court · (2007) 4 EastCric 367 : AIR 2007 Jhar 891 : (2007) 57 AllIndCas 898 : (2007) CriLJ 3573 : (2007) 3 JCR 336
Criminal Procedure Code, 1973 (CrPC) — Section 202, 320Penal Code, 1860 (IPC) — Section 120B, 408, 418, 420, 467
High Courts09 May 2007Allowed
Sheo Lall Gareri and Others Vs Sk. Abbas and Another
Jharkhand High Court · (2007) 2 BLJR 2334 : (2007) 4 JCR 228
Criminal Procedure Code, 1973 (CrPC) — Section 145(4)
High Courts08 May 2007
Rina Devi and Others Vs The Divisional Manager, The New India Assurance Co. Ltd. and Another
Jharkhand High Court · (2007) 3 JCR 438
High Courts08 May 2007Allowed
Branch Manager, United India Insurance Co. Ltd. and Others Vs Shail Kumari Devi and Others
Jharkhand High Court · (2007) ACJ 2864 : (2007) 3 JCR 10
High Courts07 May 2007Dismissed
Munsif and Chamin Orain Vs Sukra Oraon and Others
Jharkhand High Court · (2007) 4 JCR 189
High Courts07 May 2007Dismissed
Ajay Munjal Memorial Trust and Others Vs Power Grid Corporation of India Ltd. and Others
Jharkhand High Court · AIR 2008 Jhar 34 : (2007) 2 BLJR 1798 : (2007) 3 JCR 254
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 12, 12(2), 51
High Courts07 May 2007Allowed
Misrilall Jain and Sons and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 2042 : (2007) 3 JCR 292
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 3Constitution of India, 1950 — Article 162, 245, 246, 248(2)Mineral Concession Rules, 1949 — Rule 4
High Courts07 May 2007
Employers in relation to Bararee Coke Plant of Bharat Coking Coal Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 2, Their Workman represented by Rashtriya Colliery Mazdoor Sangh and Union of India (UOI)
Jharkhand High Court · (2007) 2 BLJR 1612 : (2007) 114 FLR 948 : (2007) 3 JCR 365 : (2008) 1 LLJ 115
Emergency Provision Act — Section 17
High Courts04 May 2007Allowed
Deepak Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 2193 : (2007) 3 JCR 218
High Courts04 May 2007Dismissed
Bijma Devi and Another Vs State of Jharkhand
Jharkhand High Court · (2008) 1 JCR 117
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 364, 498A
High Courts04 May 2007Allowed
Vijay Kumar Verma Vs Madhuri Verma @ Puspa Verma
Jharkhand High Court · AIR 2007 Jhar 104 : (2007) 2 BLJR 1802 : (2007) 3 JCR 4
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 302, 324, 34, 434, 498A
High Courts04 May 2007Allowed
Meena Sinha and Others Vs Director, Central Tassar and Research and Training Institute Central Silk Board and Another
Jharkhand High Court · (2008) ACJ 2430 : (2008) 1 JCR 129
High Courts04 May 2007
Amod Prasad Ram Vs The State of Jharkhand, Jharkhand State Legal Services Authority and District Legal Services Authority
Jharkhand High Court · (2007) 2 BLJR 2006 : (2007) 3 JCR 283
Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 22B, 22B(2), 22C, 22E, 22E(3)Permanent Lok Adalat (Other Terms and Conditions of Appointment of Chairman and Other Persons) Rules, 2003 — Rule 3, 3(5), 7, 7(2), 7(3)
High Courts03 May 2007Dismissed
Rabindra Munda Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 245
Penal Code, 1860 (IPC) — Section 395, 396, 397