COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,142 of 1,479

High Courts11 Mar 2008Dismissed

Bharti Enterprises Vs United Commercial Bank and Others

Jharkhand High Court · (2008) 3 JCR 73

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13

High Courts11 Mar 2008

Padma Lochan Kalindi Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 636

High Courts11 Mar 2008Dismissed

Smt. Renu Rani Singh Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 2 JCR 466

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 380, 468

High Courts10 Mar 2008

Achyutanand Tiwary and Mahesh Prasad Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 108

High Courts10 Mar 2008

Banwari Lal Agarwal and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 106

High Courts10 Mar 2008Dismissed

Awadh Kishore Singh Vs State of Jharkhand

Jharkhand High Court · (2008) 3 JCR 105

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 468Prevention of Corruption Act, 1988 — Section 13

High Courts10 Mar 2008Dismissed

Gopeshwar Gope, Ram Krishna Sahu and Govind Ram and Another Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 587a

Constitution of India, 1950 — Article 14

High Courts10 Mar 2008

National Insurance Co. Ltd. Vs Toldi Prasad @ Todi Sao and Others

Jharkhand High Court · (2008) 2 JCR 639

High Courts10 Mar 2008Dismissed

Manbhui Mahto Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 22

Chotanagpur Tenancy Act, 1908 — Section 83, 89(2)

High Courts10 Mar 2008Dismissed

Jharkhand Rajya Vishwavidyalaya Awam Mahavidyalaya Karmchari Sangh and Another etc. and Jharkhand Universities and Colleges Employees Federation Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 471

Constitution of India, 1950 — Article 309, 311

High Courts10 Mar 2008Dismissed

Ravi Shankar Kumar @ Tinku @ Ravi Shankar Prasad Vs The State of Jharkhand

Jharkhand High Court · (2008) 03 JH CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 103, 154, 156, 161, 162Penal Code, 1860 (IPC) — Section 341, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts10 Mar 2008Dismissed

Narayan Sao, Smt. Babita Devi and Miss. Sulochana Kumari @ Sulakshna Kumari Vs The State of Jharkhand

Jharkhand High Court · (2008) CriLJ 3341

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 173(2)(1), 190(1), 209Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 341

High Courts10 Mar 2008Dismissed

Shio Nath Singh Vs Bharat Coking Coal Ltd.

Jharkhand High Court · (2008) 2 JCR 481

Constitution of India, 1950 — Article 226, 227

High Courts07 Mar 2008Dismissed

Southern Cooling Towers Pvt. Ltd. Vs Steel Authority of India Ltd. and Others

Jharkhand High Court · (2008) 3 JCR 110

High Courts06 Mar 2008Dismissed

Md. Masood Hassan Vs The Registrar General, Jharkhand High Court

Jharkhand High Court · (2008) 03 JH CK 0100

High Courts06 Mar 2008Allowed

Suraj Prasad Sah Vs State of Jharkhand

Jharkhand High Court · (2008) 3 JCR 109

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409

High Courts06 Mar 2008

Urmila Kumari Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 66

High Courts06 Mar 2008Dismissed

Abdul Hamid and Talat Yousuf Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 477

High Courts06 Mar 2008Dismissed

Munshi Sao and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 599

High Courts06 Mar 2008

Dhani Ram Rajak Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 2 JCR 708