High Courts16 Apr 2008Allowed
Dukhi Sahu and Others Vs Ram Kumar Sahu and Others
Jharkhand High Court · AIR 2008 Jhar 100 : (2008) 3 JCR 150
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 45 of 65
High Courts16 Apr 2008Allowed
Geeta Devi and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 3 JCR 140
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156, 239Penal Code, 1860 (IPC) — Section 311, 312, 34, 420, 493
High Courts15 Apr 2008Dismissed
Union of India (UOI) Vs K.B. Das
Jharkhand High Court · (2008) 3 JCR 200
CCS Pension Rules, 1972, — Rule 26(2)
High Courts15 Apr 2008
Nasiruddin Ansari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 41
Chotanagpur Tenancy Act, 1908 — Section 87(1), 87(2)
High Courts15 Apr 2008Dismissed
Bindeshwari Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 731
High Courts15 Apr 2008Dismissed
Ashok Kumar Agrawal, Pradeep Kumar Agrawal and Bidya Devi Agrawal Vs The State of Jharkhand and Dilip Kumar Agrawal
Jharkhand High Court · (2008) 56 BLJR 2190 : (2008) CriLJ 3785
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 304(1), 482Penal Code, 1860 (IPC) — Section 120B, 465, 471
High Courts15 Apr 2008
Kamlesh Kumar Pandey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 717
Bihar Education Code, 1961 — Rule 149(D)
High Courts15 Apr 2008
Court on its own Motion Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 718
High Courts15 Apr 2008Dismissed
Syed Md. Akhtar Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 JCR 734
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 482
High Courts11 Apr 2008Dismissed
Asha Devi Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2008) 2 JCR 726
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts11 Apr 2008Allowed
Ram Khelawan Paswan Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 736
Penal Code, 1860 (IPC) — Section 34, 386, 447
High Courts11 Apr 2008Dismissed
Rajendra Pandit Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 751
High Courts11 Apr 2008
Sakila Khatoon Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 JCR 722
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 202, 203, 209Penal Code, 1860 (IPC) — Section 376
High Courts11 Apr 2008Allowed
Kailash Nishad Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 35
High Courts10 Apr 2008Allowed
Sunil Kumar Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 313
Bihar Reorganisation Act, 2000 — Section 72, 73
High Courts10 Apr 2008Allowed
Sajid Zeya Khan and Another Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 JCR 555
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 320Penal Code, 1860 (IPC) — Section 379, 406, 420
High Courts10 Apr 2008
Chandreshwar Prasad Karn Vs Vinoba Bhave University and Others
Jharkhand High Court · (2008) 4 JCR 393
High Courts10 Apr 2008Allowed
Jagu Mal @ Jagdish Ray Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2008) 2 JCR 553
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts10 Apr 2008Dismissed
Nazrul Ansari, Mohan Mahto and Sahadeo Nayak Vs Steel Authority of India Ltd. and Others
Jharkhand High Court · (2008) 2 JCR 562
Constitution of India, 1950 — Article 14
High Courts10 Apr 2008
Sadhu Charan Sahay Vs Hindustan Steel Works, Construction Ltd. and Another
Jharkhand High Court · (2008) 3 JCR 158