COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,115 of 1,479

High Courts08 Aug 2008Allowed

Tarit Kumar Dutta Roy Vs The State of Bihar and Another

Jharkhand High Court · (2008) 57 BLJR 32 : (2008) 4 JCR 24

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 23, 24, 25, 28Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts08 Aug 2008Dismissed

Pashupati Nath Singh @ Dr. Pashupati Nath Singh Vs State of Jharkhand

Jharkhand High Court · (2008) 3 JCR 727

Penal Code, 1860 (IPC) — Section 420, 471Prevention of Corruption Act, 1988 — Section 13

High Courts08 Aug 2008Dismissed

Pramod Kumar Rana and Others Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 114

High Courts07 Aug 2008Dismissed

Mahabir Kansi Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 428

Bihar Land Reforms Act, 1950 — Section 3, 4, 4(h)

High Courts07 Aug 2008Dismissed

Bikash Singh @ Bikash Kumar Singh and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 4 JCR 366

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 34, 420

High Courts07 Aug 2008Allowed

Nakul Kumhar Vs The State of Jharkhand

Jharkhand High Court · (2008) 08 JH CK 0154

Criminal Procedure Code, 1973 (CrPC) — Section 161, 366, 374, 376Penal Code, 1860 (IPC) — Section 366, 376, 497, 498

High Courts07 Aug 2008

Dhanjay Kumar Dubey Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 113

High Courts07 Aug 2008Allowed

Smt. Shanti Devi Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 08 JH CK 0132

Constitution of India, 1950 — Article 14, 16, 38, 39, 41

High Courts07 Aug 2008

Hiramani Manjhian Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2008) 08 JH CK 0131

Chotanagpur Tenancy Act, 1908 — Section 46

High Courts07 Aug 2008Dismissed

Bharat Coking Coal Ltd. Vs Madhevendra Singh @ Madhav Singh and Another

Jharkhand High Court · (2008) 4 JCR 315

High Courts07 Aug 2008Dismissed

The Quarry Owners Association Vs The State of Jharkhand, Secretary, Department of Mines and Geology, Government of Jharkhand, Additional Secretary, Department of Mines and Geology, Government of Jharkhand and Assistant Mining Officer

Jharkhand High Court · (2008) 3 JCR 742

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

High Courts07 Aug 2008Dismissed

Kripa Nath Pandey Vs The Heavy Engineering Corporation Limited and Another

Jharkhand High Court · (2008) 3 JCR 746

High Courts07 Aug 2008

Mithilesh Kumar Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 119

High Courts07 Aug 2008Allowed

Md. Saijuddin Sheikh Vs The State of Jharkhand and Others

Jharkhand High Court · (2009) 57 BLJR 349

High Courts07 Aug 2008Dismissed

Dhaneshwar Prasad Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 90

Constitution of India, 1950 — Article 19, 300A

High Courts07 Aug 2008Dismissed

Sushree Sweta Mukherjee Vs State of Jharkhand and Others

Jharkhand High Court · (2009) 1 JCR 121

Constitution of India, 1950 — Article 14, 16

High Courts06 Aug 2008

Md. Gulzar Mian @ Gulzar Mian Vs Zohra Khatoon

Jharkhand High Court · (2008) 56 BLJR 2943

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19, 19(1), 19(2), 19(4), 7

High Courts06 Aug 2008Dismissed

Jaha Ara and Others Vs Smt. Uma Lall and Another

Jharkhand High Court · (2008) 3 JCR 712

Motor Vehicles Act, 1988 — Section 166, 167, 173

High Courts06 Aug 2008

Suryanath Pandey Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 348

High Courts06 Aug 2008

Managing Committee of TISCO Adivasi Co-operative Society Ltd. Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 4 JCR 355

Constitution of India, 1950 — Article 226