High Courts27 Mar 2008
Anant Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 118
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 50 of 65
High Courts27 Mar 2008
Nathu Kumar Jain Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 602
High Courts26 Mar 2008Dismissed
State of Jharkhand and Others Vs Sanjay Kumar and Others
Jharkhand High Court · (2008) 2 JCR 645
High Courts26 Mar 2008
Shivakant Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 644
High Courts26 Mar 2008
Rameshwar Prasad Sinha Vs Central Coal Fields Limited and Others
Jharkhand High Court · (2008) 2 JCR 493
High Courts19 Mar 2008Allowed
Commissioner of Income Tax Vs Multi Tech Auto Ltd.
Jharkhand High Court · (2008) 301 ITR 73 : (2008) 2 JCR 433
Income Tax Act, 1961 — Section 131, 158BC, 251, 260A
High Courts19 Mar 2008
Ramavatar Sharma Vs State of Jharkhand
Jharkhand High Court · (2008) 2 JCR 428
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13
High Courts19 Mar 2008Dismissed
Serajul Sheikh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 484
Constitution of India, 1950 — Article 14, 19, 21, 22, 226
High Courts19 Mar 2008
Rita Singh @ Rita Devi Vs State of Jharkhand
Jharkhand High Court · (2008) 2 JCR 421
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts19 Mar 2008Allowed
S.N. Roy and Another Vs Bharat Bouri and Others
Jharkhand High Court · (2008) 2 JCR 432
Constitution of India, 1950 — Article 227
High Courts19 Mar 2008Dismissed
Metallurgical and Engineering Consultants (India) Ltd. Vs State of Bihar and Others
Jharkhand High Court · (2008) 2 JCR 659 : (2008) 18 VST 333
Central Sales Tax Act, 1956 — Section 5, 6, 7Constitution of India, 1950 — Article 226
High Courts18 Mar 2008
Rakesh Kumar Singh Vs State of Jharkhand
Jharkhand High Court · (2008) 2 JCR 431
Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts18 Mar 2008Dismissed
Arbind Kumar Tiwari Vs Mahadeb Sen
Jharkhand High Court · (2008) 2 JCR 429
High Courts18 Mar 2008Allowed
Mirisch Damani Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 03 JH CK 0084
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 420, 493, 495, 498A
High Courts18 Mar 2008Dismissed
Chandra Prakash Singh Vs The Bihar State Co-operative Marketing Union Limited and Others
Jharkhand High Court · (2008) 2 JCR 448
Arbitration and Conciliation Act, 1996 — Section 11, 2, 36, 42, 7Constitution of India, 1950 — Article 226
High Courts18 Mar 2008
Deenanath Prasad and Another Vs State of Jharkhand
Jharkhand High Court · (2008) 2 JCR 430
Criminal Procedure Code, 1973 (CrPC) — Section 125, 438Penal Code, 1860 (IPC) — Section 323, 34, 341, 386, 498AScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts17 Mar 2008
Tata Iron and Steel Company Ltd. Vs The Regional Provident Fund Commissioner and Others
Jharkhand High Court · (2008) 4 JCR 384
High Courts17 Mar 2008Dismissed
Binita Marandi and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 438
Constitution of India, 1950 — Article 309
High Courts17 Mar 2008
Court on its own motion PIL Road of Ranchi Town, Handu Bhagat and Dr. Harsha Deva Sharan Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 439
High Courts17 Mar 2008
Mrinal Kanti Chakraborty and Swadesh Kumar Chaulya Vs State of Jharkhand
Jharkhand High Court · (2008) 03 JH CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13