COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,114 of 1,479

High Courts12 Aug 2008

Vinod Kumar Mishra Vs Mamta Devi

Jharkhand High Court · (2008) 08 JH CK 0115

Civil Procedure Code, 1908 (CPC) — Section 115, 20, 22, 23, 24Constitution of India, 1950 — Article 15, 226, 227, 27, 28Contempt of Courts Act, 1971 — Section 15

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High Courts12 Aug 2008Dismissed

Md. Sayeed @ S.M. Sayeed Vs The State of Jharkhand

Jharkhand High Court · (2008) 08 JH CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts12 Aug 2008Allowed

Ramashray Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2907 : (2008) 4 JCR 116

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High Courts12 Aug 2008

Tata Motors Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 2903 : (2008) 4 JCR 370

Constitution of India, 1950 — Article 136, 145Supreme Court Rules, 1966 — Rule 10, 11, 13, 4

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High Courts12 Aug 2008

Md. Najrul Hassan Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 57 BLJR 34 : (2008) 4 JCR 406

Constitution of India, 1950 — Article 48ACriminal Procedure Code, 1973 (CrPC) — Section 197Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 5

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High Courts12 Aug 2008Dismissed

Kanhaiya Prasad Singh Vs State of Jharkhand and Director General of Police, CID

Jharkhand High Court · (2008) 57 BLJR 64 : (2009) CriLJ 1016

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 173(2) , 173(3), 173(4)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 376, 386

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High Courts12 Aug 2008Dismissed

Vivek Sao @ Vikky Sao Vs The State of Jharkhand

Jharkhand High Court · (2008) 57 BLJR 138

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 29

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High Courts12 Aug 2008

Usha Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 339

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High Courts11 Aug 2008Dismissed

Halima Khatoon Vs Sayed Rashid Ahmad

Jharkhand High Court · (2008) 4 JCR 124

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High Courts11 Aug 2008Dismissed

Dr. Junul Bhengaraj and Others, Dr. Braj Nandan Sharma @ Dr. B.N. Sharma, Mahendra Kumar Kundan and Md. Sayeed and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2009) CriLJ 469

Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 223Prevention of Corruption Act, 1988 — Section 13

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High Courts11 Aug 2008Allowed

Ramlal Munda Vs State of Jharkhand

Jharkhand High Court · (2008) 08 JH CK 0119

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24

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High Courts11 Aug 2008Allowed

Tara Devi and Others Vs Mrs. Saifun Khatoon and Another

Jharkhand High Court · (2008) 4 JCR 313

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High Courts11 Aug 2008Allowed

Baleshwar Chaudhary Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 333

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 468, 469, 473Representation of the People Act, 1951 — Section 160, 167

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High Courts08 Aug 2008Dismissed