High Courts04 Jan 2007Dismissed
Vivek Raisurana and Others Vs Smt. Bhrawali Devi and Another
Jharkhand High Court · (2007) 3 JCR 569
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,192 of 1,479
High Courts04 Jan 2007
Kumar Virendra Balajee Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 9
High Courts04 Jan 2007Dismissed
Bharat Nishad and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 74
High Courts03 Jan 2007
Manoj Kumar Vs State of Jharkhand
Jharkhand High Court · (2007) 2 JCR 75
Penal Code, 1860 (IPC) — Section 406, 420
High Courts22 Dec 2006
Mukty Tirkey Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 331
Penal Code, 1860 (IPC) — Section 395
High Courts21 Dec 2006Allowed
Naveen Kumar Singh Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2007) 2 BLJR 1086
Civil Services (Classification, Control and Appeal) Rules — Rule 49A
High Courts21 Dec 2006Allowed
Smt. Hina Singh Vs Satya Kumar Singh
Jharkhand High Court · AIR 2007 Jhar 34 : (2007) 1 JCR 570
Civil Procedure Code, 1908 (CPC) — Section 89, 96Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19, 9
High Courts21 Dec 2006
Saranan Banerjee and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 DMC 608
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9
High Courts21 Dec 2006Allowed
Sanjay Nand Jha and Nirmal Kumar Mishra Vs The State of Jharkhand and Others
Jharkhand High Court · (2007) 1 BLJR 654 : (2007) 2 JCR 230
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts21 Dec 2006Allowed
Rambriksha Hazam Vs State of Jharkhand and Dy. Development Commissioner-cum-Chief Executive Officer, Zila Parishad
Jharkhand High Court · (2007) 1 BLJR 665
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts21 Dec 2006
Vinay Kumar Sah and Oriental Insurance Co. Ltd. Vs Vinay Kumar Sah and Another and Sri N. Krishna Balaji and Another
Jharkhand High Court · (2007) 2 AndhWR 24 : (2007) ACJ 1378 : (2007) 2 ACC 403 : (2007) 1 JCR 579
High Courts20 Dec 2006Dismissed
Anup Kumar Sahu Vs Smt. Bhagirathi Devi
Jharkhand High Court · (2007) 2 JCR 109
Civil Procedure Code, 1908 (CPC) — Section 151Consumer Protection Act, 1986 — Section 13
High Courts20 Dec 2006Allowed
Employers in relation to the Management of Sudamdih Colliery of Bharat Coking Coal Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. 1. and Another and Others
Jharkhand High Court · (2007) 1 BLJR 850 : (2007) 2 JCR 302
Constitution of India, 1950 — Article 137, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 7Industrial Disputes Act, 1947 — Section 10, 10(1), 10(10)
High Courts18 Dec 2006Dismissed
Ram Mahato @ Ram Prasad @ Ram Prasad Mahato Vs The State of Jharkhand
Jharkhand High Court · (2006) 12 JH CK 0032
Penal Code, 1860 (IPC) — Section 302, 376
High Courts18 Dec 2006Allowed
A.K. Biswas (Aranya Kamal Biswas) Vs The State of Jharkhand
Jharkhand High Court · (2007) 1 BLJR 823 : (2007) 2 JCR 126
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 2, 5, 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts18 Dec 2006Dismissed
Ashok Ram Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 JCR 234
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Dec 2006Dismissed
Budin Hansda @ Budinath Hansda and Others Vs The State of Jharkhand
Jharkhand High Court · (2007) 2 JCR 249
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 149, 302
High Courts18 Dec 2006Allowed
Sona Ram Mahli and Others Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2007) 1 BLJR 658
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts13 Dec 2006Dismissed
State of Jharkhand and Others Vs Krishna Kumar Mishra and Others
Jharkhand High Court · (2007) 1 JCR 402
Constitution of India, 1950 — Article 14, 16
High Courts13 Dec 2006Allowed
Anand Kishore Shah and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2007) 2 JCR 328