High Courts23 Jul 2008Dismissed
Mobin Ansari Vs The State of Jharkhand
Jharkhand High Court · (2008) 57 BLJR 23
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 30 of 65
High Courts23 Jul 2008
Vishal Linda and Another Vs Etwa Oraon and Another
Jharkhand High Court · (2008) 4 JCR 255
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 145
High Courts23 Jul 2008Dismissed
Tata Iron and Steel Company Ltd. Vs Dr. S.K. Mishra
Jharkhand High Court · (2008) 118 FLR 1085 : (2008) 4 JCR 105
High Courts23 Jul 2008
Primary Teachers Education College Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 111
High Courts22 Jul 2008
Sadanand Chatterjee Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 4 JCR 110
High Courts22 Jul 2008Allowed
Jalibi Devi and Others Vs Sanjit Kumar and Others
Jharkhand High Court · (2008) 4 JCR 92
Constitution of India, 1950 — Article 227
High Courts22 Jul 2008
Bhukhar Mahto Vs Steel Authority of India Limited and Others
Jharkhand High Court · (2008) 4 JCR 49
High Courts22 Jul 2008Allowed
Soma Ray Vs Uttam Kumar Ray
Jharkhand High Court · (2008) 4 JCR 56
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13
High Courts22 Jul 2008
Harendra Kumar Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 392
High Courts22 Jul 2008
Inder Prasad Vs The State of Jharkhand and Chief Engineer, Water Resources Department
Jharkhand High Court · (2008) 07 JH CK 0143
High Courts22 Jul 2008
Baleshwar Pandey Vs State of Jharkhand
Jharkhand High Court · (2008) 4 JCR 125
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Jul 2008Allowed
R.N. Singh, Officer (Adm.) and K.H. Gandhi, Senior Manager (P and A) Vs The State of Jharkhand and Shri M. Pandey
Jharkhand High Court · (2008) 56 BLJR 2719
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(1A), 2, 2(1)Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts22 Jul 2008Dismissed
Mukesh Kumar Sahu Vs Sanat Kumar Dawn and Others
Jharkhand High Court · (2008) 4 JCR 96
Constitution of India, 1950 — Article 227
High Courts22 Jul 2008Dismissed
Central Coal Fields Ltd. Vs Regional Labour Commissioner (C) and Others
Jharkhand High Court · (2008) 3 JCR 516
Payment of Wages (Amendment) Act, 2005 — Section 7
High Courts22 Jul 2008Allowed
Rajeev Ranjan Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) 57 BLJR 153
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 307, 323, 341, 352, 355
High Courts22 Jul 2008Allowed
Bako Bibi and Others Vs Janab Ahmad Mian and Others
Jharkhand High Court · (2008) 07 JH CK 0097
Limitation Act, 1963 — Section 5
High Courts22 Jul 2008
Krishna Yadav, Shivendra Kumar and Vijay Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 07 JH CK 0089
High Courts22 Jul 2008
Shankar Nath @ Shankar Labh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 2939 : (2008) 3 JCR 520
High Courts22 Jul 2008
Shankar Nath @ Shankar Labh Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 2939 : (2008) 3 JCR 520
High Courts22 Jul 2008
Sanjay Kumar and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 51