High Courts03 Sept 2008
Nara Paharia and Jalia Paharia Vs The State of Bihar
Jharkhand High Court · (2009) 57 BLJR 646 : (2009) 1 JCR 677
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 18 of 65
High Courts03 Sept 2008Dismissed
Arbind Kumar Murmu Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2008) 4 JCR 537
High Courts02 Sept 2008Dismissed
Baldeo Rabidas Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 09 JH CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 156Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 323, 379
High Courts02 Sept 2008Dismissed
Gopi Das @ Gopi Mahra and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 514
Criminal Procedure Code, 1973 (CrPC) — Section 202, 245Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406
High Courts02 Sept 2008Dismissed
Ashok Kumar Gupta and Others Vs Smt. Usha Sharma and Another
Jharkhand High Court · (2008) 4 JCR 504
High Courts02 Sept 2008Allowed
Central Coalfields Limited and Others Vs Shaligram Saw
Jharkhand High Court · (2009) 57 BLJR 454 : (2008) 4 JCR 523
Specific Relief Act, 1963 — Section 14, 14(1)
High Courts02 Sept 2008Dismissed
Md. Abdul Halim and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 09 JH CK 0091
High Courts02 Sept 2008Dismissed
Gobardhan Mahto Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2009) 57 BLJR 464 : (2008) 4 JCR 471
Industrial Disputes Act, 1947 — Section 2
High Courts02 Sept 2008Dismissed
Dinesh Kumar Jalan Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 476
Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Sept 2008
Arun Kumar Verma and Others Vs State of Jharkhand
Jharkhand High Court · (2008) 4 JCR 500
Criminal Procedure Code, 1973 (CrPC) — Section 254, 482Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 2, 30, 33
High Courts02 Sept 2008
Chhatan Pandey and Others Vs Shambhu Nath Shukla and Others
Jharkhand High Court · (2008) 4 JCR 506
High Courts02 Sept 2008Allowed
Rajesh Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 519
High Courts02 Sept 2008Dismissed
Chandan Jha Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 521
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 376
High Courts02 Sept 2008
Sri Ram Sagar Singh and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 619
High Courts02 Sept 2008Dismissed
Sukomal Baul and Others Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2008) 4 JCR 622
Land Acquisition Act, 1894 — Section 18, 23, 28
High Courts02 Sept 2008
Jagarnath Mishra College Vs Regional Provident Fund Commissioner and Others
Jharkhand High Court · (2008) 4 JCR 614
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7A, 7B
High Courts02 Sept 2008Dismissed
Sharad Kumar and Others Vs State of Jharkhand
Jharkhand High Court · (2008) 4 JCR 539
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Sept 2008Allowed
Manghi Ho Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2008) 4 JCR 509
Penal Code, 1860 (IPC) — Section 302
High Courts01 Sept 2008
Aekata Roy @ Ekta Roy Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 254
Criminal Procedure Code, 1973 (CrPC) — Section 227, 245Penal Code, 1860 (IPC) — Section 109, 494
High Courts01 Sept 2008Allowed
Kashi Nath Upadhyay Vs State of Jharkhand and Another
Jharkhand High Court · (2009) CriLJ 473 : (2009) 2 DMC 694 : (2008) 4 JCR 236
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A