High Courts21 Apr 2008Dismissed
Dudhnath Ram Vs Management of Tata Iron and Steel Company Ltd.
Jharkhand High Court · (2008) 118 FLR 107 : (2008) 2 JCR 743 : (2008) 3 LLJ 772
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 44 of 65
High Courts21 Apr 2008Allowed
Smt. Laxmi Sharma @ Smt. Laxmi Kumari Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 748
High Courts21 Apr 2008Allowed
Urmila Bala Dey Modak Vs Banwari Lall Agarwala and Others
Jharkhand High Court · (2008) 4 JCR 86
High Courts21 Apr 2008
Dr. Mushtaque Ahmad Ansari Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 38
Constitution of India, 1950 — Article 14, 19
High Courts19 Apr 2008
Ritesh Singh @ Ritesh Kumar Vs State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 71
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts19 Apr 2008Allowed
Krishna Murari Sahay (K.M. Sahay) Vs Steel Authority of India Ltd. (SAIL) and Others
Jharkhand High Court · (2008) 3 JCR 205
High Courts17 Apr 2008Dismissed
Pawan Kumar Agarwal and Another Vs Ram Krishan Khandelwal and Others and Rakesh Kumar Khandelwal and Others
Jharkhand High Court · (2008) 3 JCR 251
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14
High Courts17 Apr 2008Dismissed
Jharkhand State Forest Development Corporation Ltd. and Another Vs Jeetendra Kumar Singh and Another
Jharkhand High Court · AIR 2009 Jhar 30 : (2008) 3 JCR 42 : (2009) 1 RCR(Civil) 771
High Courts17 Apr 2008Dismissed
Faneshwar Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 750
High Courts17 Apr 2008
Maheswari Oil Mills Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 JCR 724
Penal Code, 1860 (IPC) — Section 34, 414
High Courts17 Apr 2008Dismissed
Hari Charan Mahato Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 2
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts17 Apr 2008
Bharat Amin Vs Sharad Vasati
Jharkhand High Court · (2008) 3 JCR 47
Constitution of India, 1950 — Article 227
High Courts17 Apr 2008
Pradeep Kumar Sah Vs General Manager, South Eastern Railway and Others
Jharkhand High Court · (2008) 3 JCR 576
High Courts17 Apr 2008Dismissed
Alimun Nisha Vs Md. Sahid Ahmad
Jharkhand High Court · (2008) 3 JCR 240
Constitution of India, 1950 — Article 227
High Courts16 Apr 2008Allowed
Digvijay Singh Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2008) 3 JCR 611
High Courts16 Apr 2008
Jharkhand Bet-Net Association Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 609
High Courts16 Apr 2008Allowed
Mrinal Kanti Chakraborty Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 3 JCR 51
Constitution of India, 1950 — Article 226
High Courts16 Apr 2008
Court on its Own Motion, Handu Bhagat and Dr. Harsh Deva Sharan Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 746
High Courts16 Apr 2008Allowed
Bibi Kulsoom Khatoon Vs The State of Jharkhand, Chief Secretary, State of Jharkhand, Commissioner, North Chhota Nagpur Division and Deputy Commissioner
Jharkhand High Court · (2008) 3 JCR 557
High Courts16 Apr 2008Dismissed
Ishwar Bahadur Thapa and Nawaraj Thapa Magar Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 118 FLR 910 : (2008) 2 JCR 715
Constitution of India, 1950 — Article 14, 16, 309