High Courts23 Mar 2007Dismissed
S.D. Singh Polytube Co. Pvt. Ltd. and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1334 : (2007) 3 JCR 79
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,184 of 1,479
High Courts23 Mar 2007Dismissed
Suresh Saw Vs Kalicharan Saw
Jharkhand High Court · (2007) 4 JCR 351
Constitution of India, 1950 — Article 227
High Courts23 Mar 2007Allowed
Chhotiya @ Tarkeshwar Mahto Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 665
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts23 Mar 2007Dismissed
Vig English School Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 550
Constitution of India, 1950 — Article 226
High Courts20 Mar 2007Dismissed
Ranvijay Prasad Deo Vs The State of Jharkhand and Punam Singh
Jharkhand High Court · (2007) 2 EastCric 488 : (2007) 2 JLJR 193 : AIR 2007 Jhar 971 : (2007) 55 AllIndCas 966 : : (2007) 2 BLJR 1316 : (2007) CriLJ 3553
Criminal Procedure Code, 1973 (CrPC) — Section 109, 177, 178, 179, 180Penal Code, 1860 (IPC) — Section 406, 494, 498A
High Courts16 Mar 2007Dismissed
Satish Chandra Agarwal Vs Dinesh Chandra Agarwal
Jharkhand High Court · (2007) 3 JCR 545
Arbitration and Conciliation Act, 1996 — Section 34
High Courts16 Mar 2007
Dr. M. Mukhopadhyaya Vs The State of Jharkhand and Shri R. Hota
Jharkhand High Court · (2008) 1 LLJ 322 : (2007) 115 FLR 177 : (2007) 3 JCR 465
Criminal Procedure Code, 1973 (CrPC) — Section 482Payment of Gratuity Act, 1972 — Section 2, 7, 7A, 9
High Courts16 Mar 2007Allowed
Basant Singh Vs The State of Jharkhand and Anjana Devi
Jharkhand High Court · (2007) 2 BLJR 2013 : (2007) 3 JCR 457
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 257, 320, 468Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts16 Mar 2007Dismissed
Teja Singh Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2007) 115 FLR 544 : (2007) 3 JCR 595
High Courts16 Mar 2007
Mansoor Mian and Hanif Mian and Another Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 468
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 323
High Courts16 Mar 2007Dismissed
Satish Chandra Agarwal Vs Sri Dinesh Chandra Agarwal, Naresh Chandra Agarwal and Girish Chandra Agarwal
Jharkhand High Court · (2007) 2 BLJR 2345
Arbitration and Conciliation Act, 1996 — Section 34
High Courts15 Mar 2007Allowed
Babua Hansda Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 489
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 320
High Courts15 Mar 2007Dismissed
Gita Enterprises Vs The Union of India (UOI)
Jharkhand High Court · AIR 2007 Jhar 92 : (2007) 2 CTLJ 415 : (2007) 3 JCR 382
Bihar Minor Mineral Concession Rules, 1972 — Rule 40(10)Constitution of India, 1950 — Article 14Jharkhand Minor Mineral Concession Rules, 2004 — Rule 55
High Courts14 Mar 2007Allowed
Etwa Uraon and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 64
Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323
High Courts14 Mar 2007Allowed
Ram Chandra Yadav and Others Vs State of Jharkhand
Jharkhand High Court · (2008) 1 Crimes 134 : (2007) 3 JCR 29
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts14 Mar 2007Dismissed
Satya Narayan Singh Vs State of Bihar and Others
Jharkhand High Court · (2007) 4 JCR 433
Penal Code, 1860 (IPC) — Section 120B, 407, 409, 420, 468
High Courts14 Mar 2007
Radhey Biscuits Pvt. Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 2 BLJR 1921 : (2007) 3 JCR 85
Bihar and Orissa Excise Act, 1915 — Section 20, 22, 30, 31, 32
High Courts13 Mar 2007Dismissed
State of Bihar (now Jharkhand) Vs Mewa Ram Chourasia
Jharkhand High Court · (2008) 1 JCR 76
Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts13 Mar 2007Dismissed
Bhairo Thakur Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 3 JCR 262
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397
High Courts13 Mar 2007Allowed
Ganesh Bajpai Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 3 EastCric 374 : AIR 2007 Jhar 415 : (2007) CriLJ 2808 (2007) 2 BLJR 1603 : (2008) 1 JCR 71
Penal Code, 1860 (IPC) — Section 302, 304