High Courts10 Apr 2008
Hari Bansh Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 124
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 46 of 65
High Courts10 Apr 2008
Shri Ram Bachan Sharma Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 126
High Courts10 Apr 2008Dismissed
Laxmi Narayan Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 2 JCR 514
High Courts10 Apr 2008
Dr. Chandra Bhushan Choudhary Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2008) 3 JCR 40
High Courts10 Apr 2008Allowed
Md. Rasul Ansari and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 685
Bihar Land Reforms Act, 1950 — Section 5, 6, 7
High Courts10 Apr 2008Dismissed
Mahesh Nand Sharma Vs Hindustan Copper Ltd. and Others
Jharkhand High Court · (2008) 3 JCR 142
High Courts09 Apr 2008
Dr. Kumar Yugal Kishore Singh through Substituted heirs Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 127
High Courts09 Apr 2008
Dr. Amarendr Nath Sinha Vs Indian School of Mines and Others
Jharkhand High Court · (2008) 3 JCR 577
High Courts08 Apr 2008
TISCO Khadan Mazdoor Sangh Vs Union of India (UOI) and Another
Jharkhand High Court · (2008) 117 FLR 1165
High Courts07 Apr 2008Dismissed
Birla Institute of Technology Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 117 FLR 878
Payment of Gratuity Act, 1972 — Section 2, 4, 7University Grants Commission Act, 1956 — Section 3
High Courts07 Apr 2008Allowed
Smt. Kalpana Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 389
Constitution of India, 1950 — Article 300A
High Courts04 Apr 2008Dismissed
Govind Choubey Vs Unions of India (UOI) and Others
Jharkhand High Court · (2008) 3 JCR 215
Army Act, 1950 — Section 120, 125, 162, 164, 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 475
High Courts04 Apr 2008Dismissed
Rajesh Kumar Srivastava Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 540
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420
High Courts04 Apr 2008
Arun Sinha and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 91
High Courts04 Apr 2008
Jharkhand State Electricity Department Employees Union and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 160
High Courts04 Apr 2008Allowed
Prem Chandra Gope and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) CriLJ 3358 : (2008) 3 JCR 162
Criminal Procedure Code, 1973 (CrPC) — Section 228Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 313, 315, 498A
High Courts04 Apr 2008Dismissed
Radhika Raman Prasad Singh and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 3 JCR 113
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 376, 386
High Courts04 Apr 2008Allowed
Sohan Mahto and Others Vs Mundrika Devi
Jharkhand High Court · (2008) 2 JCR 513
Constitution of India, 1950 — Article 227
High Courts04 Apr 2008
Dr. S.K. Mishra Vs Tata Iron and Steel Co. Ltd.
Jharkhand High Court · (2008) 3 JCR 708
Bihar Shops and Establishments Act, 1953 — Section 26(2)
High Courts04 Apr 2008Dismissed
Daya Nand Prasad Kashyap @ Dayanand Kashyap and Another Vs State of Bihar
Jharkhand High Court · (2008) CriLJ 3354 : (2008) 2 JCR 617
Penal Code, 1860 (IPC) — Section 120B, 3, 409, 419, 420Prevention of Corruption Act, 1988 — Section 13