High Courts17 Jun 2008
Nagendra Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 555
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 39 of 65
High Courts17 Jun 2008Allowed
Lilawati Devi and Others Vs The Oriental Insurance Company Ltd. and Another
Jharkhand High Court · (2008) 56 BLJR 2140 : (2008) 3 JCR 556
Motor Vehicles Act, 1988 — Section 166
High Courts17 Jun 2008Dismissed
Bingul Sawaiyan Ho Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 689
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 71(A)
High Courts16 Jun 2008
Samsul and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) 56 BLJR 2193
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 202, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4
High Courts16 Jun 2008
Binod Kumar Bathwal Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2008) 56 BLJR 2167 : (2008) ELR 600 : (2008) 3 JCR 621
Penal Code, 1860 (IPC) — Section 379
High Courts16 Jun 2008
Chandravati Devi Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 193
High Courts16 Jun 2008Allowed
Awadh Bihari Mishra and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 559
Constitution of India, 1950 — Article 309
High Courts13 Jun 2008
Raj Vanshi Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 JCR 515
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 245, 482Penal Code, 1860 (IPC) — Section 30, 323, 325, 341, 342
High Courts13 Jun 2008Allowed
Tata Steel Limited and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 365
Constitution of India, 1950 — Article 14, 301, 304
High Courts13 Jun 2008Allowed
Sheo Nath Prasad Vs Birsa Agriculture University and Others
Jharkhand High Court · (2008) 56 BLJR 2164 : (2008) 3 JCR 624
High Courts13 Jun 2008Allowed
United Indian Insurance Company Limited Vs Kiran Singh and Others
Jharkhand High Court · (2009) ACJ 2062 : (2008) 56 BLJR 2169 : (2008) 3 JCR 619
Motor Vehicles Act, 1988 — Section 140
High Courts13 Jun 2008Dismissed
Oriental Insurance Co. Ltd. Vs Neelu Devi and Others
Jharkhand High Court · (2009) ACJ 2262 : (2008) 56 BLJR 2195 : (2008) 3 JCR 615
Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 105, 147, 149Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427
High Courts13 Jun 2008
Shagufa Bano and Md. Sunaid Alam Vs CCL and Others
Jharkhand High Court · (2008) 4 JCR 301
High Courts13 Jun 2008Dismissed
Heavy Engineering Corporation Limited Vs Their Workmen represented by the Engineering Mazdoor Panchayat Union
Jharkhand High Court · (2008) 56 BLJR 2155 : (2008) 4 JCR 195
Industrial Disputes Act, 1947 — Section 2
High Courts13 Jun 2008Allowed
Manju Devi and Others Vs Babu Lal Gupta and Another
Jharkhand High Court · (2009) ACJ 1991 : (2008) 3 JCR 622
High Courts13 Jun 2008Allowed
Larsen and Toubro Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 2126 : (2008) 3 JCR 698 : (2009) 24 VST 233
Bihar Finance Act, 1981 — Section 13, 17(2), 17(3), 19, 19(1)Bihar Sales Tax Rules, 1983 — Rule 13, 13A, 15(3), 18Sales Tax (Amendment) Rules, 2000 — Rule 13A
High Courts11 Jun 2008Dismissed
Prashant Swarup and Another Vs Union of India (UOI) and Another
Jharkhand High Court · (2008) 119 FLR 1095 : (2009) 1 JCR 213 : (2009) 2 LLJ 416
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Payment of Gratuity Act, 1972 — Section 11, 2, 3, 7, 9
High Courts11 Jun 2008Allowed
Gautam Giri Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 3 JCR 402
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52, 53Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts11 Jun 2008Allowed
Rajesh Ranjan Shrivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 398
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Jun 2008Allowed
Mahanand Jha and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 2 DMC 93 : (2008) 3 JCR 396
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 379, 498A