High Courts10 Jan 2008Dismissed
Chaitan Soren Vs State of Bihar and Others
Jharkhand High Court · (2008) 1 JCR 422
Penal Code, 1860 (IPC) — Section 354, 448
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,154 of 1,479
High Courts10 Jan 2008
Chamru Oraon and Others etc. Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 423
High Courts10 Jan 2008Dismissed
Virendra Mahto and Others Vs Union of India (UOI) and Others
Jharkhand High Court · (2008) 01 JH CK 0004
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7, 8
High Courts08 Jan 2008
Shanti Devi Vs Jharkhand State Electricity Board and Others
Jharkhand High Court · (2008) 2 JCR 380
High Courts07 Jan 2008
The Indian Steel and Wire Products Ltd. Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 116 FLR 1095 : (2008) 4 JCR 309
High Courts03 Jan 2008Dismissed
State of Bihar (Now Jharkhand) Vs Ajit Kumar and Others Prabha Sharma Vs State of Bihar (Now Jharkhand) and Others
Jharkhand High Court · (2008) 1 JCR 604
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 323, 342
High Courts22 Dec 2007
Sewan Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 366
High Courts20 Dec 2007Dismissed
Commissioner of Income Tax Vs Composite Tools Company (India) Ltd.
Jharkhand High Court · (2009) 221 CTR 294 : (2008) 2 JCR 118
Income Tax Act, 1961 — Section 143, 154, 260A, 263
High Courts20 Dec 2007Dismissed
Om Service Station Vs Hindustan Petroleum Corporation Ltd. and Others
Jharkhand High Court · (2008) 2 JCR 386
High Courts20 Dec 2007Allowed
Atwa Tirkey and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 1339 : (2008) 2 JCR 76
Constitution of India, 1950 — Article 14, 226
High Courts20 Dec 2007
Shree Jagdamba Coke Industries (P) Ltd. Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 1 JCR 572
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 226
High Courts20 Dec 2007Dismissed
Naween Transport Company Vs The Presiding Officer, Labour Court and Others
Jharkhand High Court · (2008) 116 FLR 766 : (2008) 2 JCR 142
Employees Compensation Act, 1923 — Section 30
High Courts20 Dec 2007Dismissed
Ajay Thakur Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 116 FLR 527 : (2008) 2 JCR 385
High Courts19 Dec 2007Allowed
Mahesh Kumar Aahuja Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 140
Constitution of India, 1950 — Article 300A
High Courts18 Dec 2007Allowed
Devilal Bhagat Vs Rekha Bhagat
Jharkhand High Court · (2008) 2 JCR 240
Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 3, 7Guardians and Wards Act, 1890 — Section 10, 4, 4A, 9
High Courts18 Dec 2007Allowed
Ravi Kant and Dilip Sengupta Vs State of Jharkhand and Another
Jharkhand High Court · (2008) 56 BLJR 1471
Bihar/Jharkhand Factory Rules, 1950 — Rule 55ACriminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 105, 106, 92
High Courts17 Dec 2007Dismissed
Parma Nand Pandit Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 309
High Courts17 Dec 2007Allowed
Ranchi Motor Fitness Centre Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 368
High Courts14 Dec 2007Allowed
Tanushree Banerjee Vs The State of Jharkhand
Jharkhand High Court · (2007) 12 JH CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 239, 245Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 239, 245, 406, 420
High Courts13 Dec 2007Dismissed
State of Jharkhand Vs Karu Mahto and Another
Jharkhand High Court · (2008) 2 JCR 387