High Courts18 Jan 2007
The Indian Steel and Wire Products Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 267a
Employees State Insurance Act, 1948 — Section 87
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,190 of 1,479
High Courts18 Jan 2007Allowed
Jawaharlal Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 97
Bihar Municipal Act, 1922 — Section 349
High Courts18 Jan 2007Allowed
New India Assurance Co. Ltd. Vs Smt. Sumitra Mahto and Others
Jharkhand High Court · (2007) 2 BLJR 1347
Motor Vehicles (Amendment) Act, 1994 — Section 46Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 173
High Courts18 Jan 2007Dismissed
The Divisional Manager, National Insurance Co. Ltd. Vs Smt. Nan Bai and Others
Jharkhand High Court · (2007) 2 AndhWR 587 : (2007) 2 ACC 46 : (2008) ACJ 2451 : (2007) 2 BLJR 1361
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)
High Courts17 Jan 2007
Gopal Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 377
High Courts17 Jan 2007
Krishna Kant Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 4 JCR 67
High Courts17 Jan 2007Dismissed
Hariom Prasad Vs State of Jharkhand and Shiv Kumar Sharma Ajay Barua Vs State of Jharkhand
Jharkhand High Court · (2007) 3 JCR 16
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts17 Jan 2007Allowed
Rajiv Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 324
Constitution of India, 1950 — Article 14
High Courts17 Jan 2007Allowed
Anandi Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 3 JCR 15
High Courts16 Jan 2007Allowed
Gopal Verma @ Shahru Verma Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2007) 3 Crimes 585
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Jan 2007Dismissed
Ram Adhyar Pandey and Ram Briksh Prasad Vs The Steel Authority of India and Others
Jharkhand High Court · (2007) 1 BLJR 829 : (2007) 1 JCR 596
High Courts15 Jan 2007Dismissed
Dr. Ram Janam Singh and Others Vs Bhaiya Suresh Singh and Others
Jharkhand High Court · (2007) 3 JCR 544
High Courts15 Jan 2007
Bal Sakha Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 104
High Courts12 Jan 2007Dismissed
Birla Institute of Technology Vs The State of Jharkhand, The Commissioner, Labour Training and Employment Dept., Govt. of Jharkhand cum Appellate Authority under the Payment of Gratuity Act, 1972, The Deputy Labour Commissioner cum Controlling Authority under the Payment of Gratuity Act, 1972 and Dr. Kailash Bihar
Jharkhand High Court · (2007) 01 JH CK 0053
Constitution of India, 1950 — Article 12Payment of Gratuity Act, 1972 — Section 2, 4, 9University Grants Commission Act, 1956 — Section 3
High Courts12 Jan 2007Allowed
Zeyaul Haque and Another Vs State of Bihar
Jharkhand High Court · (2007) 3 JCR 43
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts12 Jan 2007Allowed
Devi B. Parikh Vs State of Jharkhand
Jharkhand High Court · (2007) 4 JCR 625
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 34
High Courts12 Jan 2007Allowed
Gautam Verma and Others Vs The State of Jharkhand and Basanti Devi
Jharkhand High Court · (2008) 1 BC 248 : (2007) 2 BLJR 1989 : (2007) 3 JCR 39
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts12 Jan 2007
Bachoo Ram Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2007) 2 BLJR 1028 : (2007) 2 JCR 84
Bihar Gratuity Provident Fund Rules, 1938 — Rule 14(4), 29, 30, 31Payment of Gratuity Act, 1972 — Section 7(3A)
High Courts11 Jan 2007Allowed
Kanhai Dhibar Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 BLJR 808 : (2007) 4 JCR 635
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts11 Jan 2007Allowed
Atibir Hi-Tech Pvt. Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 840 : (2007) 1 JCR 598
Bihar Electricity Duty Act, 1948 — Section 2Bihar Electricity Duty Rules, 1949 — Rule 14(4), 3, 3A, 4Bihar Reorganisation Act, 2000 — Section 85