High Courts02 Jul 2008
Chandra Prakash Singh Vs The Jharkhand State Electricity Board and Others
Jharkhand High Court · (2008) 4 JCR 300
Electricity Act, 2003 — Section 126, 127, 135
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 36 of 65
High Courts02 Jul 2008Allowed
Mansa Mandal Vs The State of Bihar (Now Jharkhand)
Jharkhand High Court · (2008) 56 BLJR 2472 : (2008) 3 JCR 481
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397
High Courts02 Jul 2008Dismissed
Biplava Prasad Singh Vs Hindustan Copper Limited and Others
Jharkhand High Court · (2008) 3 JCR 585
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Jul 2008
Ashok Prasad Sah Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 118 FLR 912 : (2008) 4 JCR 770
High Courts02 Jul 2008
Anand Bishal Kujur Vs The State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 488
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts02 Jul 2008
Vishanji Arjun Vs Arjun Ladha and Others
Jharkhand High Court · (2008) 3 JCR 553
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, Order 18 Rule 4, Order 26 Rule 16, Order 26 Rule 16A, Order 26 Rule 17
High Courts02 Jul 2008Allowed
Salwa Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 458
High Courts01 Jul 2008
Rajib Lochan Goswami Vs Central Coal Fields Ltd. and Others
Jharkhand High Court · (2008) 3 JCR 593
High Courts01 Jul 2008
Jai Bahadur Lall Shrivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 634
High Courts01 Jul 2008Allowed
Sochan Sao Vs The State of Jharkhand and Tilak Raj Mewar
Jharkhand High Court · (2008) 3 JCR 604
Penal Code, 1860 (IPC) — Section 379, 411
High Courts01 Jul 2008Allowed
Begha Mondal @ Manoj Mandal Vs The State of Jharkhand
Jharkhand High Court · (2008) 56 BLJR 2467 : (2008) 3 JCR 468
Penal Code, 1860 (IPC) — Section 376
High Courts30 Jun 2008Allowed
Dr. Tribhuwan Nath Singh Vs The State of Jharkhand
Jharkhand High Court · (2008) 57 BLJR 12
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13, 13(2)
High Courts30 Jun 2008Dismissed
V.I.P. Industries Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 158
High Courts27 Jun 2008Allowed
Smt. Sona Kumar Arya Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 112
High Courts27 Jun 2008
Heavy Engineering Corporation Ltd. Vs Board of Industrial and Financial Reconstruction and Others
Jharkhand High Court · (2008) 3 JCR 633
High Courts27 Jun 2008Allowed
Employers in Relation to the Management of Food Corporation of India and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 56 BLJR 2487 : (2008) 118 FLR 1063 : (2009) 1 JCR 670 : (2009) 1 LLJ 163
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts27 Jun 2008Allowed
Stan Commodities Pvt. Ltd. Vs Punjab and Sind Bank and Others
Jharkhand High Court · AIR 2009 Jhar 14 : (2008) 56 BLJR 2914 : (2008) 4 JCR 162
Companies Act, 1956 — Section 529(1), 529AConstitution of India, 1950 — Article 14Debts Recovery Tribunal Act, 1993 — Section 17, 17A
High Courts27 Jun 2008
Shankutala Devi and Abhishekh Kumar Vs Gangadhar Mahto, Arjun Rajak and The Oriental Insurance Company Ltd.
Jharkhand High Court · (2008) 3 JCR 642
Motor Vehicles Act, 1988 — Section 140, 166
High Courts27 Jun 2008
Umesh Kumar @ Umesh Kumarsingh Vs State of Jharkhand
Jharkhand High Court · (2008) 4 JCR 145
Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471
High Courts26 Jun 2008Allowed
Laxman Prajapati and Others Vs The State of Jharkhand and Tekani Devi
Jharkhand High Court · (2008) 56 BLJR 2480 : (2008) 4 JCR 137
Criminal Procedure Code, 1973 (CrPC) — Section 177, 190, 192, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 498A