COURT ARCHIVE

Jharkhand High Court judgments, 2008

1,281 judgments · page 41 of 65

High Courts15 May 2008

Raj Narayan Pradhan and Ram Kishore Mishra Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 3 JCR 280

Criminal Procedure Code, 1973 (CrPC) — Section 29, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142

Read judgment

High Courts15 May 2008Dismissed

Rakhohari Gope and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 174

Constitution of India, 1950 — Article 16

Read judgment

High Courts14 May 2008Dismissed

Maimun Nisha and Manzoor Ahmad Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2184

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16, 16(1), 5, 7Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3

Read judgment

High Courts13 May 2008Allowed

Employers in relation to the Management of Tegulmari Colliery under Sijua Area of Bharat Coking Coal Limited Vs Their Workmen being represented by the Regional President, Rashtriya Mazdoor Union

Jharkhand High Court · (2008) 3 JCR 288

Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts13 May 2008Dismissed

Jagdish Gope Vs State of Jharkhand

Jharkhand High Court · (2008) 3 JCR 181

Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts13 May 2008Dismissed

Subodh Rajwar @ Chutun Rajwar Vs State of Bihar (Now Jharkhand)

Jharkhand High Court · (2008) 3 JCR 49

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323

Read judgment

High Courts13 May 2008Allowed

Nand Kishore Sinha Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 295

Read judgment

High Courts13 May 2008Allowed

Shivanand Roy and Others, Mahendra Prasad and Another, Motilal Singh and Shashi Bhushan Sharma and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 439

Bihar Reorganisation Act, 2000 — Section 72, 73Constitution of India, 1950 — Article 14, 16, 17, 335, 4

Read judgment

High Courts12 May 2008Allowed

Pre Stressed Udyog (India) Private Limited Vs The State of Jharkhand and Another

Jharkhand High Court · AIR 2009 Jhar 32 : (2008) 3 JCR 606

Read judgment

High Courts09 May 2008Allowed

Super Briquette Industries Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 143

Read judgment

High Courts09 May 2008

Rajesh Kumar Vasani Vs Jamshedpur Notified Area Committee and Others

Jharkhand High Court · (2008) 3 JCR 358

Read judgment

High Courts07 May 2008

Kuldip Mahto and Kali Charan Choudhary Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 5

Read judgment

High Courts07 May 2008Dismissed

Md. Awhab and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 3

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts07 May 2008Allowed

Md. Sajjad Ali Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2175 : (2009) 8 SLR 515

Jharkhand Primary Teachers Appointment Rules, 2002 — Rule 2, 4

Read judgment

High Courts06 May 2008Dismissed

Surinder Singh Sahni Vs Union of India (UOI) and Others

Jharkhand High Court · (2008) 3 JCR 7

Constitution of India, 1950 — Article 14Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3

Read judgment

High Courts06 May 2008Dismissed

Sudhir Kumar Sinha Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 05 JH CK 0032

Read judgment

High Courts06 May 2008Allowed

Shanti Endhan Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2008) 3 JCR 4

Read judgment

High Courts06 May 2008

Malti Devi and Another Vs Shanti Devi and Others

Jharkhand High Court · (2008) 3 JCR 6

Read judgment

High Courts06 May 2008

Bar Association Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 1

Read judgment

High Courts06 May 2008Dismissed

Smt. Madhuri Devi and Others Vs Commissioner of Dumka Division and Others

Jharkhand High Court · (2008) 3 JCR 179

Read judgment