High Courts22 Oct 2008Allowed
Most. Dulia Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 22
Forest Act, 1927 — Section 33, 52
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 11 of 65
High Courts22 Oct 2008Dismissed
Niranjan Jha Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 47
Constitution of India, 1950 — Article 14, 16
High Courts22 Oct 2008Allowed
Muddin Mian Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 584
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts22 Oct 2008Allowed
Muddin Mian Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 584
Chotanagpur Tenancy Act, 1908 — Section 48A, 71A
High Courts22 Oct 2008Dismissed
Mundrika Prasad Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2009) 2 JCR 324
High Courts22 Oct 2008
Om Prakash Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 200
High Courts22 Oct 2008Allowed
Deonath Manjhi Vs Central Coalfields Limited and Others
Jharkhand High Court · (2008) 119 FLR 949 : (2008) 4 JCR 578
Constitution of India, 1950 — Article 12, 16Industrial Disputes Act, 1947 — Section 18, 2
High Courts21 Oct 2008
Shivpujan Yadav Vs Bishnudeo Prasad and Others
Jharkhand High Court · (2008) 10 JH CK 0046
Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 227SUITS VALUATION ACT, 1887 — Section 11
High Courts21 Oct 2008Allowed
Raj Kumar Gupta and Manoj Kumar Gupta Vs Birendra Prasad Gupta Raj Kumar Gupta Vs Birendra Prasad Gupta and Another
Jharkhand High Court · (2009) 57 BLJR 686 : (2008) 4 JCR 562
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 12Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 15Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 12, 12(1), 12(3)
High Courts21 Oct 2008Allowed
Jhari Mahto and Others Vs Sagar Mahto and Others
Jharkhand High Court · (2009) 1 JCR 31 : (2010) 2 RCR(Civil) 681
Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7, 7(iv)SUITS VALUATION ACT, 1887 — Section 8
High Courts20 Oct 2008
Dipak Chourasia @ Deepak Kumar Chourasia Vs State of Jharkhand
Jharkhand High Court · (2009) 1 JCR 52
Forest Act, 1927 — Section 21, 26, 33Penal Code, 1860 (IPC) — Section 34, 379, 411
High Courts20 Oct 2008Dismissed
Shiv Shankar Sah Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2009) CriLJ 2288 : (2008) 4 JCR 597
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Oct 2008Dismissed
Ramdayal Karketta and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 24
High Courts20 Oct 2008Dismissed
Deyanat Hussain and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 40
High Courts20 Oct 2008Dismissed
Seema Sinha and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 42
High Courts20 Oct 2008Dismissed
Sapan Kumar and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 10 JH CK 0029
Constitution of India, 1950 — Article 14, 16
High Courts20 Oct 2008
Employers in relation to the Management of Rajrappa Washery of Central Coalfields Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2008) 4 JCR 600
Industrial Disputes Act, 1947 — Section 17B
High Courts20 Oct 2008Allowed
Mrs. Kalyani Chaudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 605
High Courts20 Oct 2008
Rambilash Dubey Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 50
High Courts20 Oct 2008
Bachneshwar Jha Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 217