COURT ARCHIVE

Jharkhand High Court judgments

29,568 judgments · page 1,147 of 1,479

High Courts18 Feb 2008Dismissed

Tileshwar Sahu Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 358

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34Water (Prevention and Control of Pollution) Act, 1974 — Section 4

High Courts18 Feb 2008Dismissed

Oriental Insurance Co. Ltd. Vs Mina Devi and Others

Jharkhand High Court · (2008) 2 JCR 711

High Courts18 Feb 2008Dismissed

Kunj Bihari Sharma and Another Vs Union of India (UOI) and Others

Jharkhand High Court · (2008) 2 JCR 500

High Courts18 Feb 2008

Ajit Kumar Singh Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 220

High Courts15 Feb 2008Dismissed

Sunil Kumar Giri and Others Vs Ram Dulari Devi and Others

Jharkhand High Court · (2008) 2 JCR 68

High Courts15 Feb 2008Dismissed

Sudhansu Prasad Mandal Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 149

Constitution of India, 1950 — Article 226

High Courts15 Feb 2008Allowed

Rehan Ahmad @ Mojahid Rehan Ahmad @ Majid Rehan and Others Vs State of Jharkhand

Jharkhand High Court · (2008) 2 JCR 153

Criminal Procedure Code, 1973 (CrPC) — Section 173, 4, 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 14, 15, 5, 6Penal Code, 1860 (IPC) — Section 290

High Courts15 Feb 2008Allowed

Jharkhand Rajya Sahkarita Prabandhak Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 155

High Courts15 Feb 2008Allowed

Manorma Devi Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 172

High Courts15 Feb 2008Allowed

Dhanbad Cold Storage Pvt. Ltd. Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 3 JCR 17

High Courts15 Feb 2008Dismissed

Birendra Prasad Sahu @ Birendra Prasad and Others Vs State of Jharkhand and Another

Jharkhand High Court · (2008) 3 JCR 75

Criminal Procedure Code, 1973 (CrPC) — Section 107, 202, 203, 204, 257Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 323

High Courts15 Feb 2008Dismissed

Jai Prakash Rai @ Om Prakash Rai Vs State of Jharkhand

Jharkhand High Court · (2008) 02 JH CK 0035

Bihar and Orissa Excise Act, 1915 — Section 87Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 274, 275, 276, 285, 414

High Courts14 Feb 2008

Most. Tetari Devi Vs Regional Commissioner, Region-II, C.M.P.F. and Others

Jharkhand High Court · (2008) 2 JCR 345

High Courts14 Feb 2008Dismissed

Diamond Construction Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 2 JCR 109

High Courts14 Feb 2008

Baij Nath Koiri and Kaushalya Devi Vs Bharat Coking Coal Ltd. and Others

Jharkhand High Court · (2008) 2 JCR 158

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts14 Feb 2008

Nanku Mallah Vs Central Coalfields Limited and Others

Jharkhand High Court · (2008) 2 JCR 672

High Courts14 Feb 2008

Ajay Kumar Thakur Vs State of Jharkhand and Others

Jharkhand High Court · (2008) 117 FLR 784 : (2008) 2 JCR 580

High Courts14 Feb 2008Allowed

Maheshwar Pratap Singh Vs The State of Jharkhand, The Sub Divisional Magistrate and Bipin Kumar Singh

Jharkhand High Court · (2008) 56 BLJR 1348 : (2008) 2 JCR 110

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(2), 147

High Courts13 Feb 2008

Ashok Kumar Jha Vs The State of Jharkhand and Others

Jharkhand High Court · (2008) 56 BLJR 1493 : (2008) 2 JCR 62

High Courts13 Feb 2008Dismissed

Shailesh Kumar Vs The Union of India (UOI) and Others

Jharkhand High Court · (2008) 56 BLJR 1499 : (2008) 2 JCR 6