Jharkhand High Court Judgments 2008

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 177, 179, 2, 20Penal Code, 1860 (IPC) — Section 117, 153, 153A, 153B, 295A

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High Courts22 Dec 2008Allowed

Chen Pao Lin Vs The State of Jharkhand and Shri Rajesh Emaneul Patro

Jharkhand High Court · (2008) 12 JH CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7

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High Courts22 Dec 2008

Telco Club. Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 12 JH CK 0014

Employees State Insurance Act, 1948 — Section 1, 1(5), 2(12), 45(A), 75

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High Courts19 Dec 2008Allowed

Smt. Bindeshwari Mishra Vs The Union of India (UOI) and Others

Jharkhand High Court · (2009) 57 BLJR 959

Central Civil Services (Pension) Rules, 1972 — Rule 2, 3, 4

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High Courts19 Dec 2008Allowed

Deolal Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 943

Bihar/Jharkhand Pension Rules, 1950 — Rule 43

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High Courts19 Dec 2008Allowed

Ram Naresh Singh Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2008) 12 JH CK 0053

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High Courts19 Dec 2008Dismissed

Rinku Devi Vs Abhimanyu Singh and Another

Jharkhand High Court · (2008) 12 JH CK 0051

Employees Compensation Act, 1923 — Section 30

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High Courts19 Dec 2008Dismissed

Rohan Rawani Vs Mohi Rawani and Others

Jharkhand High Court · (2009) CriLJ 3087

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 147, 148, 379, 427

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High Courts19 Dec 2008Dismissed

Deepak Malakar Vs The State of Jharkhand and Another

Jharkhand High Court · (2008) 12 JH CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366A

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High Courts19 Dec 2008Allowed

The Deputy Inspector General, C.I.S.F. Unit Bokaro Steel Plant Vs Shri Sajjan Kumar and Others

Jharkhand High Court · (2008) 12 JH CK 0037

Constitution of India, 1950 — Article 226

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High Courts19 Dec 2008Dismissed

Arbind Kumar Singh Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 12 JH CK 0024

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High Courts19 Dec 2008Allowed

Indrajeet Sanyal, Laxmi Narayan Mahato, Sri Kumar Mitra and Udit Kumar Bhagat Vs State of Jharkhand and Awadhesh Kumar Singh

Jharkhand High Court · (2009) 57 BLJR 1116

Jharkhand Minor Mineral Concession Rules, 2004 — Rule 57Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4Penal Code, 1860 (IPC) — Section 120B, 34, 379, 411, 414

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Jharkhand High Court judgments, 2008