COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,182 of 1,479

High Courts04 Apr 2007Dismissed

Md. Samshad Khan and Others Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 560

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34Probation of Offenders Act, 1958 — Section 4

High Courts04 Apr 2007Allowed

Mrs. Lakshmi Singh and Another Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 2 BLJR 2036 : (2007) 3 JCR 340

Constitution of India, 1950 — Article 14Jharkhand State Women Commission Act, 2005 — Section 3, 3(1), 4, 4(1)

High Courts04 Apr 2007Dismissed

Sanjay Kumar Saraf @ Sanjay Kumar Sharaf Vs Jitbahan Mahto and Others

Jharkhand High Court · (2008) ACJ 1208 : (2007) 4 JCR 336

Motor Vehicles Act, 1988 — Section 140, 166, 3, 4, 5

High Courts04 Apr 2007Dismissed

Adhunik Alloys and Power Ltd. and Others Vs Union of India (UOI) and Others

Jharkhand High Court · (2007) 2 BLJR 1185 : (2007) 2 JCR 357

Bihar Land Reforms Act, 1950 — Section 3, 3A, 3A(1), 3B, 4Cantonments Act, 1924 — Section 60Companies Act, 1956 — Section 617

High Courts03 Apr 2007Allowed

Moti Ram and Others Vs Laxmi Narayan Jaishwal and Others

Jharkhand High Court · (2007) 4 JCR 209

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

High Courts03 Apr 2007Dismissed

Deep Chandra Verma, Birendra Ram Das, Narayan Paswan and Manoj Kumar Verma Vs The State of Jharkhand and Others

Jharkhand High Court · (2007) 3 JCR 361

High Courts03 Apr 2007Allowed

Kallu Mian and Others Vs State of Jharkhand

Jharkhand High Court · (2007) 4 JCR 529

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412

High Courts03 Apr 2007

Indra Kumar Tanwani Vs State

Jharkhand High Court · (2007) 3 JCR 615

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482

High Courts03 Apr 2007Allowed

Ramesh Liyangi Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2007) 4 JCR 457

Penal Code, 1860 (IPC) — Section 376

High Courts03 Apr 2007Allowed

Manoj Kumar Rajwar Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2008) 1 JCR 124

Constitution of India, 1950 — Article 226

High Courts03 Apr 2007Allowed

Sanjay Mahto and Another Vs State of Jharkhand

Jharkhand High Court · (2007) 3 JCR 247

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B

High Courts03 Apr 2007Dismissed

Bihar Colliery Kamgar Union Vs The Presiding Officer, Industrial Tribunal No. 2 and Another

Jharkhand High Court · (2007) 4 JCR 207

High Courts03 Apr 2007Allowed

State Bank of India Vs Smt. Gita Devi

Jharkhand High Court · (2008) 1 JCR 298 : (2009) 5 RCR(Civil) 31

Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Section 34

High Courts02 Apr 2007Allowed

Baldeo Sao Vs State of Jharkhand

Jharkhand High Court · (2007) 2 JLJR 496 : (2007) 4 EastCric 206 : (2007) 3 JCR 376 : AIR 2007 Jhar 171 : (2007) CriLJ 3992 : (2007) 3 JCR 376

Penal Code, 1860 (IPC) — Section 34, 376, 395, 448, 450Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4

High Courts02 Apr 2007Allowed

Barjesh Singh Vs State of Jharkhand

Jharkhand High Court · (2008) 1 JCR 79

Penal Code, 1860 (IPC) — Section 399, 402

High Courts02 Apr 2007Allowed

Kando Dhabariya Vs The State of Jharkhand

Jharkhand High Court · (2008) 1 JCR 96

Penal Code, 1860 (IPC) — Section 109, 307, 323, 325, 34

High Courts02 Apr 2007Allowed

Md. Siddique Ansari Vs The State of Jharkhand

Jharkhand High Court · (2007) 2 BLJR 1815 : (2008) 1 JCR 78

Penal Code, 1860 (IPC) — Section 120B, 376, 417, 498

High Courts30 Mar 2007Dismissed

Murari Lal Agarwala and Others Vs State of Bihar

Jharkhand High Court · (2008) CrLJ 314 : (2008) 1 JCR 69

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 307, 323, 342

High Courts30 Mar 2007

Bali Puran and Others Vs Saheba Puran and Others

Jharkhand High Court · (2007) 2 BLJR 2197 : (2008) 1 JCR 60

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145(1), 145(8), 146

High Courts30 Mar 2007Dismissed

Ram Pyare Singh, Dwarika Nath Mukherjee, Aditya Singh and Sukumar Banerjee Vs State of Bihar now Jharkhand

Jharkhand High Court · (2007) 2 BLJR 1590

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 471, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2)