COURT ARCHIVE

Jharkhand High Court judgments, 2008

1,281 judgments · page 23 of 65

High Courts14 Aug 2008Dismissed

Mukesh Kumar Singh @ Mukesh Singh Choudhary @ Mukesh Singh Vs State of Jharkhand

Jharkhand High Court · (2008) 4 JCR 9

Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts14 Aug 2008

Mohan Lal Gupta Vs Bokaro Steel Plant and Another

Jharkhand High Court · (2008) 4 JCR 341

High Courts14 Aug 2008

India Kamin and Others Vs The Central Coal Fields Ltd. and Others

Jharkhand High Court · (2009) 1 JCR 107

High Courts14 Aug 2008Allowed

Tarun Modi Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 4 JCR 337

Prevention of Food Adulteration Act, 1954 — Section 16

High Courts14 Aug 2008Dismissed

Jagdish Prasad Maheshwari Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 4 JCR 433

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482

High Courts14 Aug 2008Dismissed

Gaurav Kumar Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 118

High Courts14 Aug 2008Dismissed

Munna Singh @ Sharangdhar Singh Vs The State of Jharkhand

Jharkhand High Court · (2008) 4 JCR 434

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34

High Courts13 Aug 2008Dismissed

Sushil Kumar Shukla Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 442

Penal Code, 1860 (IPC) — Section 34, 364, 366A

High Courts13 Aug 2008

Jharkhand Yayayat Karmachari Welfare Swabalambi Sahkari Samity Ltd. Vs State of Jharkhand

Jharkhand High Court · (2008) 4 JCR 344

High Courts13 Aug 2008

Kauleshwar Prajapati Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 119 FLR 238 : (2008) 4 JCR 342

High Courts13 Aug 2008

Kumari Sushma Prakash Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 338

High Courts13 Aug 2008Dismissed

Ravi Uppal, Volvo India Limited and Akash Passey Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 57 BLJR 142

Arbitration and Conciliation Act, 1996 — Section 5, 8Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Penal Code, 1860 (IPC) — Section 406, 420, 468

High Courts13 Aug 2008Allowed

Sacred Heart Convent School Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 320

Constitution of India, 1950 — Article 14, 19

High Courts12 Aug 2008

Employers in relation to the Management of Captive Power Plant of C.C.L. Vs Their Workmen being represented by Shri Keshav Singh Yadav

Jharkhand High Court · (2008) 08 JH CK 0163

Industrial Disputes Act, 1947 — Section 17B

High Courts12 Aug 2008Dismissed

Sarwan Singh and Another Vs State of Jharkhand and Another

Jharkhand High Court · (2009) 1 JCR 72

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468

High Courts12 Aug 2008Allowed

Smt. Namita Roy Vs The Union of India (UOI) and Vijay Bhaskar

Jharkhand High Court · (2008) 56 BLJR 2716 : (2008) 218 CTR 666 : (2009) 308 ITR 109 : (2008) 4 JCR 364

Income Tax Act, 1961 — Section 277

High Courts12 Aug 2008

Vinod Kumar Mishra Vs Mamta Devi

Jharkhand High Court · (2008) 08 JH CK 0115

Civil Procedure Code, 1908 (CPC) — Section 115, 20, 22, 23, 24Constitution of India, 1950 — Article 15, 226, 227, 27, 28Contempt of Courts Act, 1971 — Section 15

High Courts12 Aug 2008Dismissed

Md. Sayeed @ S.M. Sayeed Vs The State of Jharkhand

Jharkhand High Court · (2008) 08 JH CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

High Courts12 Aug 2008Allowed

Ramashray Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2907 : (2008) 4 JCR 116

High Courts12 Aug 2008

Tata Motors Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2903 : (2008) 4 JCR 370

Constitution of India, 1950 — Article 136, 145Supreme Court Rules, 1966 — Rule 10, 11, 13, 4