COURT ARCHIVE

Jharkhand High Court judgments, 2008

1,281 judgments · page 15 of 65

High Courts19 Sept 2008Dismissed

Ramesh Kumar Bajaj @ Ramesh Bajaj and Raman Kumar Sah @ Raman Kumar Vs The State of Jharkhand and Raj Kishore Jha

Jharkhand High Court · (2009) 1 JCR 684

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 182, 211, 384, 406

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High Courts18 Sept 2008

Smt. Lilawati Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 544

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High Courts17 Sept 2008

Kisto Ram Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 309 : (2009) 1 JCR 223

Bihar Panchayat Committee and Zila Parishad (Service Condition) Rules — Rule 8(3), 9

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High Courts16 Sept 2008Allowed

Sita Ram Sanchi Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 633 : (2009) 1 JCR 189

Bihar/Jharkhand Pension Rules, 1950 — Rule 43

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High Courts16 Sept 2008Partly Allowed

The State of Bihar (now Jharkhand) and Others Vs Suleman Mian

Jharkhand High Court · (2008) 09 JH CK 0030

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High Courts16 Sept 2008Dismissed

Manoj Kumar Jha and Subha Jha Vs Smt. Geeta Devi Thakur

Jharkhand High Court · (2009) 1 JCR 687

Constitution of India, 1950 — Article 227

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High Courts15 Sept 2008

Tanmay Ghosh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 676

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High Courts15 Sept 2008

Arvind Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 446

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High Courts15 Sept 2008Dismissed

Hanuman Saw Mill Vs SAIL, Bokaro Steel Plant and Others

Jharkhand High Court · (2009) 1 JCR 427

Arbitration and Conciliation Act, 1996 — Section 11, 43

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High Courts15 Sept 2008Dismissed

Union of India (UOI) Vs Dr. Jai Krishna Pandey

Jharkhand High Court · (2008) 09 JH CK 0029

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High Courts15 Sept 2008

Md. Abul Kalam and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 678

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High Courts12 Sept 2008Allowed

Geta Gorai @ Geeta Gorai Vs State of Bihar

Jharkhand High Court · (2008) 4 JCR 270

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 323, 325, 341

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High Courts12 Sept 2008

Vijay Prasad Sao Vs State of Jharkhand

Jharkhand High Court · (2009) 57 BLJR 458

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 22, 41, 42, 43

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High Courts12 Sept 2008Dismissed

The State of Jharkhand Vs Member Board of Revenue and Narottamka Mercantile Pvt. Ltd.

Jharkhand High Court · (2009) 57 BLJR 1715

Bihar and Orissa Excise Act, 1915 — Section 22, 42, 44, 44(1), 44(2)

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High Courts12 Sept 2008Allowed

Smt. Dukhini Giri Pradhan Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 461

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A

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High Courts12 Sept 2008

Raushan Kumar Ray Vs State of Jharkhand

Jharkhand High Court · (2008) 4 JCR 618

Criminal Procedure Code, 1973 (CrPC) — Section 173Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts12 Sept 2008Dismissed

Pradip Rubber Industries Vs Bihar State Financial Corporation and Others

Jharkhand High Court · (2009) 57 BLJR 440 : (2008) 4 JCR 455

Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 62State Financial Corporations Act, 1951 — Section 29

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High Courts10 Sept 2008Dismissed

Smt. Siya Devi Vs Union of India (UOI) and Others

Jharkhand High Court · (2009) 2 JCR 389

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High Courts10 Sept 2008

Sanjay Kumar Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 316 : (2008) 4 JCR 257

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High Courts10 Sept 2008

Dr. Fakir Chand Hembram @ Phakir Chand Hembram Vs State of Jharkhand

Jharkhand High Court · (2008) 4 JCR 245

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13

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