High Courts09 Apr 2007Allowed
Smt. Mamta Devi and Another Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 671
Constitution of India, 1950 — Article 14, 19, 21Motor Vehicles Act, 1988 — Section 119, 122, 130, 177, 192
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,181 of 1,479
High Courts09 Apr 2007Allowed
Vinod Kumar Sinha @ Chhotua and Arun Kumar Singh Vs The State of Bihar
Jharkhand High Court · (2007) CriLJ 3984 : (2007) 2 BLJR 2087 : (2007) 4 JCR 589
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114
High Courts09 Apr 2007Allowed
Pesh Imam Qureshi Vs The State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 553
Penal Code, 1860 (IPC) — Section 295A, 307, 34, 341, 342
High Courts09 Apr 2007Dismissed
Chatradhary Singh Vs Central Coal Field Ltd.
Jharkhand High Court · (2007) 2 BLJR 1828 : (2007) 114 FLR 940 : (2007) 3 JCR 63
High Courts06 Apr 2007Dismissed
Belal Sheikh Vs State of Bihar (Jharkhand)
Jharkhand High Court · (2007) 04 JH CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts06 Apr 2007Allowed
Lakhan Lall Poddar Vs Bhagarthi Bhagat
Jharkhand High Court · (2007) 3 JCR 52
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts06 Apr 2007Dismissed
Milap Toppo Vs State of Bihar
Jharkhand High Court · (2007) 3 JCR 476
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts06 Apr 2007Dismissed
Jugal Mahto Vs The State of Bihar
Jharkhand High Court · (2007) 2 BC 2028 : (2007) 4 JCR 640
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 302
High Courts06 Apr 2007Dismissed
Mahadeo Murmu Vs The State of Bihar
Jharkhand High Court · (2007) 2 BLJR 1949
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2007Dismissed
Archana Goel and Others Vs New Ratan Balasia and Another
Jharkhand High Court · (2009) ACJ 295 : (2007) 3 JCR 49
High Courts05 Apr 2007Dismissed
Safgruddin Ansari and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 50
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts05 Apr 2007
Kedar Bhuiyan and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 55
Constitution of India, 1950 — Article 161, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts05 Apr 2007Allowed
Tata Iron and Steel Company Ltd. Vs The State of Bihar and Others
Jharkhand High Court · (2007) 2 BLJR 2359 : (2007) 3 JCR 442
Constitution of India, 1950 — Article 265, 301
High Courts05 Apr 2007Allowed
Vijay Kumar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 4 JCR 647
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120, 120B, 409, 420
High Courts05 Apr 2007Dismissed
Badan Hansda Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 11
Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34
High Courts04 Apr 2007Dismissed
Samsuddin Ansari and Others Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 250
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341Probation of Offenders Act, 1958 — Section 4
High Courts04 Apr 2007Allowed
Zileh Singh Sagar Vs Union of India (UOI) and Others
Jharkhand High Court · (2007) 2 BLJR 2321 : (2007) 3 JCR 596
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Penal Code, 1860 (IPC) — Section 120B, 379, 409
High Courts04 Apr 2007Dismissed
Surya Kant Mandal and Others Vs The Mineral Area Development Authority
Jharkhand High Court · (2007) 2 BLJR 2003 : (2007) 4 JCR 454
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10, 2, 25G
High Courts04 Apr 2007Allowed
Ismail Mian Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 72
Penal Code, 1860 (IPC) — Section 147, 149, 201, 304B, 498A
High Courts04 Apr 2007Allowed
Vivekanand Chaudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 225