High Courts01 Sept 2008Allowed
Vivek Kumar Lala Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 235
Contract Act, 1872 — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 409
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 19 of 65
High Courts01 Sept 2008Allowed
Shakha Yadav @ Indradeo Yadav, Raj Kumar Yadav and Another, Abhimanyu Rawani and Rakesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2009) CriLJ 464 : (2008) 4 JCR 240
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 164, 294, 313Penal Code, 1860 (IPC) — Section 144, 145, 34, 366, 366A
High Courts01 Sept 2008
Heera Prasad Ramani Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 09 JH CK 0061
High Courts29 Aug 2008
Dr. Birendra Kumar Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 119 FLR 797 : (2009) 1 JCR 59
High Courts29 Aug 2008
B.I.F.R. Vs Umi Special Steel Ltd.
Jharkhand High Court · (2009) 1 JCR 58
Transfer of Property Act, 1882 — Section 55
High Courts29 Aug 2008
Most. Sonia and Others Vs Naresh Sao and Another
Jharkhand High Court · (2008) 4 JCR 465
High Courts29 Aug 2008
Ravi Sinha Vs State of Jharkhand
Jharkhand High Court · (2008) 08 JH CK 0056
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13
High Courts29 Aug 2008Allowed
Rajesh Kumar Pandey and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 533
High Courts29 Aug 2008Allowed
Masomat Malti and Another Vs Oriental Insurance Company and Another
Jharkhand High Court · (2009) ACJ 1858 : (2008) 4 JCR 463
High Courts29 Aug 2008
Ashok Kumar Singh and Others Vs The State of Bihar (now Jharkhand)
Jharkhand High Court · (2008) 4 JCR 373
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 16, 2Penal Code, 1860 (IPC) — Section 149, 302, 342
High Courts29 Aug 2008
Prabhat Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 334
High Courts29 Aug 2008
Dr. Uma Shankar Prasad Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 131
High Courts28 Aug 2008Dismissed
Ghanshyam Das Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 4 JCR 415
Constitution of India, 1950 — Article 226
High Courts28 Aug 2008Dismissed
Fagua Oran and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 249
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19, 21, 300ASpecific Relief Act, 1963 — Section 34
High Courts28 Aug 2008Dismissed
Smt. Parvati Devi Vs The State of Jharkhand and Another
Jharkhand High Court · (2009) 57 BLJR 332
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 323, 494, 498A
High Courts28 Aug 2008
Balram Paswan and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 66
High Courts28 Aug 2008Allowed
Arjun Mahato and Sudarshan Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 1911
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 34, 436
High Courts28 Aug 2008Dismissed
Subodh Ram Das and Others Vs The State of Jharkhand Others
Jharkhand High Court · (2008) 08 JH CK 0037
Constitution of India, 1950 — Article 14, 16
High Courts28 Aug 2008Dismissed
Fagua Oran and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 249
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19, 21, 300ASpecific Relief Act, 1963 — Section 34