COURT ARCHIVE

Jharkhand High Court judgments, 2008

1,281 judgments · page 2 of 65

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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High Courts18 Dec 2008Allowed

Sudarshan Poddar Vs The State of Jharkhand and Another

Jharkhand High Court · (2010) 1 BC 573 : (2009) CriLJ 1906 : (2010) 1 Crimes 175

Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts18 Dec 2008

Anil Kumar Tirkey Vs Neelam Kumari Kachhap (Tirkey)

Jharkhand High Court · AIR 2009 Jhar 33

Divorce Act, 1869 — Section 22, 23, 41Family Courts Act, 1984 — Section 19

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High Courts18 Dec 2008Allowed

Subhadra Devi Vs Life Insurance Corporation of India and Others

Jharkhand High Court · AIR 2009 Jhar 87 : (2009) 1 JCR 571

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High Courts18 Dec 2008Dismissed

Sushant Jha, Senior Divisional Personal Officer Vs Presiding Officer of Central Administrative Tribunal and Another

Jharkhand High Court · (2008) 12 JH CK 0045

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High Courts18 Dec 2008Allowed

Anil Kumar Singh Vs Smt. Shobha Prasad

Jharkhand High Court · (2009) 1 JCR 321

Workmens Compensation Act, 1923 — Section 30

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High Courts18 Dec 2008

Dr. Banshidhar Sharma Vs Birsa Agriculture University and Others

Jharkhand High Court · (2009) 2 JCR 364

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High Courts18 Dec 2008Dismissed

Smt. Dhela Rani and Another Vs Sri Deepak Prasad and Others

Jharkhand High Court · (2010) ACJ 235 : (2009) 1 JCR 326

Employees Compensation Act, 1923 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts18 Dec 2008Dismissed

Prem Sagar Keshri Vs The State of Jharkhand

Jharkhand High Court · (2008) 12 JH CK 0017

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 409, 420

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High Courts18 Dec 2008Dismissed

Anik Industries Limited Vs Jharkhand State Housing Board and Others

Jharkhand High Court · (2009) 2 JCR 382

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts17 Dec 2008Dismissed

Central Coalfields Ltd. and Others Vs Rohit Turi

Jharkhand High Court · (2008) 12 JH CK 0112

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High Courts17 Dec 2008Dismissed

Kalpana Lodhiya Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 12 JH CK 0103

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High Courts17 Dec 2008Dismissed

Chhedi Paswan Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 671 : (2009) 1 JCR 549

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 34, 386

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High Courts17 Dec 2008Dismissed

Sateesh Kumar Das Vs The Union of India (UOI) and Others

Jharkhand High Court · (2008) 12 JH CK 0059

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High Courts17 Dec 2008Allowed

Pradeep Vijay Toppo Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 12 JH CK 0044

Chotanagpur Tenancy Act, 1908 — Section 46, 71A

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High Courts17 Dec 2008Allowed

Shibu Bhumij Vs State of Bihar

Jharkhand High Court · (2008) 12 JH CK 0031

Penal Code, 1860 (IPC) — Section 201, 302, 376, 75

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High Courts17 Dec 2008Allowed

Vol Builders Private Limited and Another Vs Janab Salim Saheb and Another

Jharkhand High Court · AIR 2009 Jhar 84 : (2009) 57 BLJR 680 : (2009) 1 JCR 318

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 11, Order 21 Rule 97

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High Courts17 Dec 2008