High Courts28 Aug 2008
Balram Paswan and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 66
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,110 of 1,479
High Courts28 Aug 2008Allowed
Arjun Mahato and Sudarshan Mahato Vs The State of Jharkhand
Jharkhand High Court · (2009) CriLJ 1911
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 34, 436
High Courts28 Aug 2008Dismissed
Subodh Ram Das and Others Vs The State of Jharkhand Others
Jharkhand High Court · (2008) 08 JH CK 0037
Constitution of India, 1950 — Article 14, 16
High Courts28 Aug 2008Dismissed
Fagua Oran and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 249
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19, 21, 300ASpecific Relief Act, 1963 — Section 34
High Courts28 Aug 2008Dismissed
J.K. Janch Ghar Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2008) 4 JCR 361
Constitution of India, 1950 — Article 12
High Courts28 Aug 2008
Mohd. Riazuddin @ Mohd. Riaz and Others Vs Narain Singh and Others
Jharkhand High Court · (2009) ACJ 1871 : (2008) 4 JCR 425
Penal Code, 1860 (IPC) — Section 279, 304A, 307, 337, 338
High Courts28 Aug 2008Dismissed
Tapeshwar Prasad Verma and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 324
Constitution of India, 1950 — Article 14, 16
High Courts27 Aug 2008Allowed
Rajesh Kumar Vs The State of Jharkhand and Others
Jharkhand High Court · (2009) 57 BLJR 285 : (2008) 4 JCR 683
High Courts27 Aug 2008
Sushil Kumar Purty Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 135
High Courts27 Aug 2008
Sheo Prakash Sinha and Others Vs The State of Jharkhand and Others Usha Jha Vs The State of Jharkhand, Collector and Deputy Commissioner
Jharkhand High Court · (2009) 57 BLJR 336 : (2008) 4 JCR 316
Land Acquisition (Amendment) Act, 1961 — Section 4(2)Land Acquisition (Bihar Amendment) Act, 1960 — Section 4(1)Land Acquisition Act, 1894 — Section 12(2), 17(1), 17(2), 17(4), 4(1)
High Courts27 Aug 2008
Dawlin Kujur Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 682
High Courts27 Aug 2008
Most. Rina Ghosh Vs State of Jharkhand and Others
Jharkhand High Court · (2009) 1 JCR 69
High Courts27 Aug 2008Dismissed
Gauri Shankar Prasad Vs Chief Manager, State Bank of India and Others
Jharkhand High Court · AIR 2009 Jhar 47 : (2009) 57 BLJR 352 : (2008) 4 JCR 420
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(1)
High Courts27 Aug 2008
Suryadeo Prasad Vs State of Bihar and Others
Jharkhand High Court · (2008) 4 JCR 667
High Courts27 Aug 2008Dismissed
Dr. Suresh Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2009) 1 JCR 186
High Courts27 Aug 2008Allowed
Debendra Dehri Vs State of Jharkhand
Jharkhand High Court · (2008) 4 JCR 367
Penal Code, 1860 (IPC) — Section 302
High Courts27 Aug 2008
Md. Shamim Ahmad and Others Vs Shankar Mitra
Jharkhand High Court · (2008) 4 JCR 638
High Courts26 Aug 2008Allowed
Timbru Oraon @ Timru Vs State of Bihar
Jharkhand High Court · (2008) 4 JCR 379
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Aug 2008
Shagufta Shahin Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 647