High Courts03 May 2007Dismissed
Uttam Kujur Vs State of Jharkhand and Others State of Jharkhand and Others Vs Binod Kumar and Another
Jharkhand High Court · (2008) 2 JCR 306
Constitution of India, 1950 — Article 226, 309
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,177 of 1,479
High Courts02 May 2007Dismissed
Dilip Singh @ Dilip Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 499
Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 May 2007Dismissed
Janab Saleem Sahab and M.S. Hoda @ Mazidur Rahman Vs The State of Jharkhand, Krishna Murari Singh, Sri Vinay Krishna Ray and Sri Alok Kumar Gupta
Jharkhand High Court · (2007) 05 JH CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 468
High Courts02 May 2007Allowed
C.C. Vermani Vs Bihar State Tourism Development Corporation and Others
Jharkhand High Court · (2007) 2 BC 2399 : (2007) 4 JCR 76
Constitution of India, 1950 — Article 14, 226, 32State Financial Corporations Act, 1951 — Section 29
High Courts01 May 2007Dismissed
Girja Devi Vs New India Assurance Co. Ltd.
Jharkhand High Court · (2007) ACJ 2056
Motor Vehicles Act, 1988 — Section 166
High Courts01 May 2007
National Insurance Company Vs Gandhwa Orain and Others, Matiya Orain and Others, Sunita Devi and Others and Somra Orain and Others
Jharkhand High Court · (2007) 4 JCR 189a
Motor Vehicles Act, 1988 — Section 140
High Courts01 May 2007Dismissed
Ram Sahay Mahto, Nema Mahto and Parvati Devi Vs The State of Bihar
Jharkhand High Court · (2007) 4 Crimes 101 : (2007) 2 BLJR 1779 : (2007) 2 DMC 494 : (2007) 4 JCR 536
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts30 Apr 2007
Smt. Malanti Hembrom and Another Vs Bholanath Yadav and Others
Jharkhand High Court · (2007) 3 JCR 368
High Courts30 Apr 2007
Tilottama Devi and Another Vs Jitendra Singh and Another
Jharkhand High Court · (2008) 1 JCR 118
High Courts30 Apr 2007
Sunil Miskar Vs The Divisional Manager, the Oriental Insurance Co. Ltd. and Another
Jharkhand High Court · (2007) 3 JCR 439
High Courts27 Apr 2007Allowed
Shambhu Ram Tiwary Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2007) 4 JCR 38
Bihar Land Reforms Act, 1950 — Section 35, 4(h)
High Courts27 Apr 2007Allowed
Ramanand Tiwary Vs Indian Iron and Steel Company Ltd. and Others
Jharkhand High Court · (2007) 2 BLJR 2068 : (2007) 114 FLR 755 : (2007) 3 JCR 31
Constitution of India, 1950 — Article 226
High Courts27 Apr 2007Allowed
Ajay Chandra Dhar Vs The State of Bihar (now Jharkhand) and Others
Jharkhand High Court · (2007) 2 BLJR 1594 : (2007) 3 JCR 25
Constitution of India, 1950 — Article 226
High Courts27 Apr 2007Dismissed
Md. Idrish Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 49
High Courts26 Apr 2007Allowed
Arun Jaiswal Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 214
Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Apr 2007Allowed
Munshi Ram and Others Vs Tapsi Ram and Others
Jharkhand High Court · (2007) 4 JCR 331
High Courts26 Apr 2007Dismissed
Bhagta Munda Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 4 JCR 46
Penal Code, 1860 (IPC) — Section 302
High Courts26 Apr 2007
The Oriental Insurance Co. Ltd. Vs Smt. Savitri Kumari Singh and Others
Jharkhand High Court · (2008) 1 AndhWR 513 : (2008) ACJ 1469 : (2007) 2 BLJR 2082 : (2007) 3 JCR 289
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147(5), 149(1)
High Courts25 Apr 2007Dismissed
Silla Mahto Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 2 BLJR 2336 : (2007) 4 JCR 651
Penal Code, 1860 (IPC) — Section 302, 323, 325
High Courts25 Apr 2007Dismissed
Tulas Kuer and Others Vs Parsuram Singh and Others
Jharkhand High Court · (2007) 3 JCR 280
Chotanagpur Tenancy Act, 1908 — Section 139, 139(5), 139A, 258, 264Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 145