High Courts08 Sept 2008Dismissed
Lal Murmu Vs State of Bihar
Jharkhand High Court · (2008) 4 JCR 431
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,107 of 1,479
High Courts08 Sept 2008
Lal Dutta Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 623
High Courts08 Sept 2008Dismissed
Smt. Champa Kamin Vs Employees in relation to the Management of Tegulmari Colliery
Jharkhand High Court · (2009) 1 JCR 428
High Courts08 Sept 2008Dismissed
Jagdish Kumar Ojha Vs Heavy Engineering Corporation Limited and Others
Jharkhand High Court · (2008) 4 JCR 630
High Courts08 Sept 2008Allowed
State of Jharkhand Vs Dinesh Sharma and Others
Jharkhand High Court · AIR 2009 Jhar 89
High Courts08 Sept 2008
Md. Aftab Alam and Md. Safaque Alam Vs The State of Jharkhand and Allauddin Mansoori @ Mansuri
Jharkhand High Court · (2009) 57 BLJR 312
Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 482
High Courts05 Sept 2008
Sajal Chakraborty Vs State of Jharkhand
Jharkhand High Court · (2008) 4 JCR 533
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 467Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts05 Sept 2008Dismissed
Shashank Shekhar Singh and Another Vs Phulpoti Devi
Jharkhand High Court · (2009) 1 JCR 221
High Courts04 Sept 2008Allowed
Narendra Kumar Singh and Others Vs State of Jharkhand and Bhavna Singh
Jharkhand High Court · (2009) 57 BLJR 627(1) : (2009) CriLJ 1012
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 34, 406, 498A
High Courts04 Sept 2008Allowed
Birendra Kumar Vs Central Coalfields Limited and Others
Jharkhand High Court · (2009) 57 BLJR 461
Industrial Disputes Act, 1947 — Section 18(3)
High Courts04 Sept 2008Dismissed
Surendra Prasad Singh Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 511
High Courts04 Sept 2008Allowed
Ramjeet Prasad Singh Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 09 JH CK 0085
High Courts04 Sept 2008Allowed
Dharam Chand Goyal Vs Bihar State Financial Corporation and Others
Jharkhand High Court · (2009) 57 BLJR 302 : (2009) 1 JCR 218
Bihar State Financial Corporations Act, 1951 — Section 32GContract Act, 1872 — Section 133
High Courts04 Sept 2008Allowed
Kedar Nath Jha Vs Coal India Ltd. and Others
Jharkhand High Court · (2008) 09 JH CK 0078
High Courts04 Sept 2008Dismissed
State Vs N.S. Sharma and Others
Jharkhand High Court · (2008) 09 JH CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 120B, 409, 471Prevention of Corruption Act, 1988 — Section 5
High Courts04 Sept 2008Dismissed
Pramod Kumar and Others Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2009) 1 JCR 240
High Courts03 Sept 2008Dismissed
Tribhuwan Prasad Singh Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2010) 4 JLJR 58 : (2008) 4 JCR 498
Penal Code, 1860 (IPC) — Section 120B, 409, 467, 468, 471Prevention of Corruption Act, 1988 — Section 5
High Courts03 Sept 2008Allowed
Santosh Kumar Mondal Vs Bajaj Kisku and Others
Jharkhand High Court · (2008) 4 JCR 468
Motor Vehicles Act, 1988 — Section 166
High Courts03 Sept 2008Dismissed
Brajesh Kumar Verma Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 448
Constitution of India, 1950 — Article 166
High Courts03 Sept 2008Dismissed
Mahendra Pandit Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 4 JCR 502
Railway Protection Force Rules, 1987 — Rule 67(2)