COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,134 of 1,479

High Courts17 Apr 2008Dismissed

Pawan Kumar Agarwal and Another Vs Ram Krishan Khandelwal and Others and Rakesh Kumar Khandelwal and Others

Jharkhand High Court · (2008) 3 JCR 251

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14

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High Courts17 Apr 2008Dismissed

Jharkhand State Forest Development Corporation Ltd. and Another Vs Jeetendra Kumar Singh and Another

Jharkhand High Court · AIR 2009 Jhar 30 : (2008) 3 JCR 42 : (2009) 1 RCR(Civil) 771

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High Courts17 Apr 2008Dismissed

Faneshwar Pandey Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 750

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High Courts17 Apr 2008

Maheswari Oil Mills Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 2 JCR 724

Penal Code, 1860 (IPC) — Section 34, 414

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High Courts17 Apr 2008Dismissed

Hari Charan Mahato Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 2

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)

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High Courts17 Apr 2008

Bharat Amin Vs Sharad Vasati

Jharkhand High Court · (2008) 3 JCR 47

Constitution of India, 1950 — Article 227

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High Courts17 Apr 2008

Pradeep Kumar Sah Vs General Manager, South Eastern Railway and Others

Jharkhand High Court · (2008) 3 JCR 576

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High Courts17 Apr 2008Dismissed

Alimun Nisha Vs Md. Sahid Ahmad

Jharkhand High Court · (2008) 3 JCR 240

Constitution of India, 1950 — Article 227

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High Courts16 Apr 2008Allowed

Digvijay Singh Vs Bharat Coking Coal Limited and Others

Jharkhand High Court · (2008) 3 JCR 611

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High Courts16 Apr 2008

Jharkhand Bet-Net Association Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 609

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High Courts16 Apr 2008Allowed

Mrinal Kanti Chakraborty Vs Union of India (UOI) and Others

Jharkhand High Court · (2008) 3 JCR 51

Constitution of India, 1950 — Article 226

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High Courts16 Apr 2008

Court on its Own Motion, Handu Bhagat and Dr. Harsh Deva Sharan Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 746

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High Courts16 Apr 2008Allowed

Bibi Kulsoom Khatoon Vs The State of Jharkhand, Chief Secretary, State of Jharkhand, Commissioner, North Chhota Nagpur Division and Deputy Commissioner

Jharkhand High Court · (2008) 3 JCR 557

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High Courts16 Apr 2008Dismissed

Ishwar Bahadur Thapa and Nawaraj Thapa Magar Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 118 FLR 910 : (2008) 2 JCR 715

Constitution of India, 1950 — Article 14, 16, 309

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High Courts16 Apr 2008Allowed

Geeta Devi and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 3 JCR 140

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156, 239Penal Code, 1860 (IPC) — Section 311, 312, 34, 420, 493

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High Courts15 Apr 2008Dismissed

Union of India (UOI) Vs K.B. Das

Jharkhand High Court · (2008) 3 JCR 200

CCS Pension Rules, 1972, — Rule 26(2)

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High Courts15 Apr 2008

Nasiruddin Ansari and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 41

Chotanagpur Tenancy Act, 1908 — Section 87(1), 87(2)

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High Courts15 Apr 2008Dismissed

Bindeshwari Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 731

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High Courts15 Apr 2008Dismissed

Ashok Kumar Agrawal, Pradeep Kumar Agrawal and Bidya Devi Agrawal Vs The State of Jharkhand and Dilip Kumar Agrawal

Jharkhand High Court · (2008) 56 BLJR 2190 : (2008) CriLJ 3785

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 304(1), 482Penal Code, 1860 (IPC) — Section 120B, 465, 471

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High Courts15 Apr 2008

Kamlesh Kumar Pandey and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 717

Bihar Education Code, 1961 — Rule 149(D)

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