High Courts12 Mar 2008
Rameshwar Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 349
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 34, 341
COURT ARCHIVE
Jharkhand High Court judgments, 2008
1,281 judgments · page 52 of 65
High Courts12 Mar 2008
Dr. Sushama Sara Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 338
Constitution of India, 1950 — Article 15, 16
High Courts11 Mar 2008Dismissed
Bokaro Karmchari Panchayat Vs Hindustan Steel Works Construction Ltd. and Others
Jharkhand High Court · (2008) 3 JCR 120
High Courts11 Mar 2008
Ram Chandra Pathak Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 642
High Courts11 Mar 2008Allowed
Tata Steel Ltd. Vs Awtar Singh and Another
Jharkhand High Court · (2008) 2 JCR 637
Industrial Disputes Act, 1947 — Section 33C
High Courts11 Mar 2008Dismissed
Binod Kumar Lall Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 4 BC 203 : (2008) CriLJ 3353 : (2008) 2 JCR 465 : (2009) 5 RCR(Criminal) 68
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Mar 2008Dismissed
Shailendra Kumar Verma Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 3 JCR 21
High Courts11 Mar 2008Dismissed
Jharkhand State Commercial Taxes Employees Association and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 102
High Courts11 Mar 2008Dismissed
Bharti Enterprises Vs United Commercial Bank and Others
Jharkhand High Court · (2008) 3 JCR 73
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts11 Mar 2008
Padma Lochan Kalindi Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 636
High Courts11 Mar 2008Dismissed
Smt. Renu Rani Singh Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 2 JCR 466
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 380, 468
High Courts10 Mar 2008
Achyutanand Tiwary and Mahesh Prasad Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 108
High Courts10 Mar 2008
Banwari Lal Agarwal and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 106
High Courts10 Mar 2008Dismissed
Awadh Kishore Singh Vs State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 105
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 468Prevention of Corruption Act, 1988 — Section 13
High Courts10 Mar 2008Dismissed
Gopeshwar Gope, Ram Krishna Sahu and Govind Ram and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 587a
Constitution of India, 1950 — Article 14
High Courts10 Mar 2008
National Insurance Co. Ltd. Vs Toldi Prasad @ Todi Sao and Others
Jharkhand High Court · (2008) 2 JCR 639
High Courts10 Mar 2008Dismissed
Manbhui Mahto Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 22
Chotanagpur Tenancy Act, 1908 — Section 83, 89(2)
High Courts10 Mar 2008Dismissed
Jharkhand Rajya Vishwavidyalaya Awam Mahavidyalaya Karmchari Sangh and Another etc. and Jharkhand Universities and Colleges Employees Federation Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 471
Constitution of India, 1950 — Article 309, 311
High Courts10 Mar 2008Dismissed
Ravi Shankar Kumar @ Tinku @ Ravi Shankar Prasad Vs The State of Jharkhand
Jharkhand High Court · (2008) 03 JH CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 103, 154, 156, 161, 162Penal Code, 1860 (IPC) — Section 341, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts10 Mar 2008Dismissed
Narayan Sao, Smt. Babita Devi and Miss. Sulochana Kumari @ Sulakshna Kumari Vs The State of Jharkhand
Jharkhand High Court · (2008) CriLJ 3341
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 173(2)(1), 190(1), 209Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 341