High Courts17 Mar 2008Dismissed
Pushpanjali Construction Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 441
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 51 of 65
High Courts17 Mar 2008Allowed
Minor Prem Yadav Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 3 JCR 203
High Courts16 Mar 2008Dismissed
Nand Kishore Mandal Vs The State of Jharkhand
Jharkhand High Court · (2008) 03 JH CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2)(1), 190, 190(1), 482Penal Code, 1860 (IPC) — Section 305, 307, 323, 325, 34
High Courts16 Mar 2008Dismissed
Ghura Devi @ Jiska Nagwati and Others Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) 03 JH CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 173(2), 173(2)(1), 190(1)Penal Code, 1860 (IPC) — Section 304B, 306, 34
High Courts14 Mar 2008Allowed
Eqbal Shariff Vs Md. Sawood Khan
Jharkhand High Court · (2008) 3 JCR 83
High Courts14 Mar 2008Allowed
Shivam Coke Industries and Rani Sati Coke Manufacturing Company Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 267 : (2008) 18 VST 289
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 263
High Courts14 Mar 2008
Kishore @ Kishore Modi Vs State of Jharkhand
Jharkhand High Court · (2008) 2 JCR 551
Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326
High Courts14 Mar 2008
Wakil Ahmad Khan Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 646
High Courts14 Mar 2008Allowed
Khedan Hazam and Another Vs State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 344
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts14 Mar 2008
B.I.F.R. Vs UMI Special Steel Ltd.
Jharkhand High Court · (2008) 03 JH CK 0027
Transfer of Property Act, 1882 — Section 55
High Courts14 Mar 2008Allowed
Himanshu Sekhar Vs Kumar Mahesh Chandra and Another
Jharkhand High Court · (2008) 3 JCR 336
Constitution of India, 1950 — Article 227
High Courts14 Mar 2008Allowed
Kinkar Mandal and Others Vs Eastern Coal Fields Ltd.
Jharkhand High Court · (2008) 2 JCR 491
Constitution of India, 1950 — Article 227
High Courts13 Mar 2008
Hari Narayan Mishra Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 631
High Courts13 Mar 2008Allowed
Employer in Relation to the Management of Lohapatti Colliery of Bharat Coking Coal Limited Vs The Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Jharkhand High Court · (2008) 2 JCR 626
Evidence Act, 1872 — Section 106
High Courts13 Mar 2008Allowed
Shambhu Nath Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 441a
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(2), 11(2)(a)
High Courts13 Mar 2008
Sujit Kumar Baskey Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 342
High Courts13 Mar 2008Dismissed
Rajesh Kumar Vs Central Coal fields Ltd. and Others
Jharkhand High Court · (2008) 2 JCR 632
Constitution of India, 1950 — Article 14
High Courts12 Mar 2008
Gajendra Prasad Singh and Others Vs S. Biswas, Chairman-cum-Managing Director, Heavy Engineering Corporation and Others
Jharkhand High Court · (2008) 2 JCR 634
High Courts12 Mar 2008Dismissed
Dineshwar Prasad Sah @ Shah Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 467
High Courts12 Mar 2008
Baldeo Sao Vs State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 347
Penal Code, 1860 (IPC) — Section 323, 325