High Courts13 May 2008Dismissed
Jagdish Gope Vs State of Jharkhand
Jharkhand High Court · (2008) 3 JCR 181
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,131 of 1,479
High Courts13 May 2008Dismissed
Subodh Rajwar @ Chutun Rajwar Vs State of Bihar (Now Jharkhand)
Jharkhand High Court · (2008) 3 JCR 49
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts13 May 2008Allowed
Nand Kishore Sinha Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 295
High Courts13 May 2008Allowed
Shivanand Roy and Others, Mahendra Prasad and Another, Motilal Singh and Shashi Bhushan Sharma and Another Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 439
Bihar Reorganisation Act, 2000 — Section 72, 73Constitution of India, 1950 — Article 14, 16, 17, 335, 4
High Courts12 May 2008Allowed
Pre Stressed Udyog (India) Private Limited Vs The State of Jharkhand and Another
Jharkhand High Court · AIR 2009 Jhar 32 : (2008) 3 JCR 606
High Courts09 May 2008Allowed
Super Briquette Industries Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 4 JCR 143
High Courts09 May 2008
Rajesh Kumar Vasani Vs Jamshedpur Notified Area Committee and Others
Jharkhand High Court · (2008) 3 JCR 358
High Courts07 May 2008
Kuldip Mahto and Kali Charan Choudhary Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 5
High Courts07 May 2008Dismissed
Md. Awhab and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 3
Constitution of India, 1950 — Article 226, 227
High Courts07 May 2008Allowed
Md. Sajjad Ali Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 2175 : (2009) 8 SLR 515
Jharkhand Primary Teachers Appointment Rules, 2002 — Rule 2, 4
High Courts06 May 2008Dismissed
Surinder Singh Sahni Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 3 JCR 7
Constitution of India, 1950 — Article 14Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3
High Courts06 May 2008Dismissed
Sudhir Kumar Sinha Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 05 JH CK 0032
High Courts06 May 2008Allowed
Shanti Endhan Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 3 JCR 4
High Courts06 May 2008
Malti Devi and Another Vs Shanti Devi and Others
Jharkhand High Court · (2008) 3 JCR 6
High Courts06 May 2008
Bar Association Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 1
High Courts06 May 2008Dismissed
Smt. Madhuri Devi and Others Vs Commissioner of Dumka Division and Others
Jharkhand High Court · (2008) 3 JCR 179
High Courts05 May 2008
Tupla Mahto Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2008) 118 FLR 565 : (2008) 3 JCR 566
High Courts05 May 2008Allowed
Ratia Uraon and Another Vs State of Bihar (now Jharkhand)
Jharkhand High Court · (2008) 3 JCR 184
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 May 2008
Shiv Shankar Vs Vinoba Bhave University and Others
Jharkhand High Court · (2008) 3 JCR 193
High Courts04 May 2008
Tupla Mahto Vs Central Coalfields Ltd. and Others
Jharkhand High Court · (2008) 118 FLR 565