High Courts13 Dec 2007Dismissed
Santosh Kumar Dubey, Jagdish Dubey and Subahdra Devi Vs Bharat Coking Coal Limited and Others
Jharkhand High Court · (2008) 2 JCR 246
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 1,155 of 1,479
High Courts13 Dec 2007Dismissed
Manu Devi and Others Vs Chepia Manatain and Another
Jharkhand High Court · (2007) 12 JH CK 0045
High Courts13 Dec 2007Allowed
Alakh Niranjan Vs Damodar Valley Corporation and Others
Jharkhand High Court · (2008) 56 BLJR 1464 : (2011) 1 JCR 607
High Courts13 Dec 2007
Rajendra Prasad Singh Vs The State of Bihar
Jharkhand High Court · (2011) 2 JCR 106
High Courts13 Dec 2007Allowed
Namo Narayan Dubey Vs The State of Bihar and Others
Jharkhand High Court · (2008) 2 JCR 245
High Courts12 Dec 2007
Ram Piyari Devi and Sunil Kumar Singh Vs The State of Jharkhand
Jharkhand High Court · (2007) 12 JH CK 0047
Penal Code, 1860 (IPC) — Section 304B, 306, 34, 494, 498A
High Courts12 Dec 2007
Sanjay Vishwakarma @ Sanjay Kumar and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 1466 : (2008) 2 JCR 388
Constitution of India, 1950 — Article 14, 16, 21
High Courts12 Dec 2007Dismissed
Ram Naresh Prasad and Manikant Prasad Singh Vs The Vice Chancellor, Vinoba Bhabe University, The Registrar, Vinoba Bhave University and B.S.K. College
Jharkhand High Court · (2008) 2 JCR 374
High Courts12 Dec 2007Dismissed
Kandu Pahan Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 365
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts11 Dec 2007Allowed
Sunil Kumar Singh @ Munna Singh @ Sunil Kumar, Devendra Nath Mandal and Chamak Lal Singh Vs The State of Jharkhand and Another
Jharkhand High Court · (2008) 56 BLJR 1455
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 350, 353, 420, 467
High Courts11 Dec 2007Allowed
Rakesh Kumar Poddar Vs The State of Bihar and Others
Jharkhand High Court · (2008) 56 BLJR 1337 : (2008) 2 JCR 226
Bihar Indigenous Medicine Education Institution (Regulation and Control) Act, 1981 — Section 6
High Courts11 Dec 2007
Shanti Devi Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 3 JCR 111
High Courts11 Dec 2007Dismissed
Baleshwar Yadav @ Shyamji Vs The State of Jharkhand
Jharkhand High Court · (2008) CriLJ 1552
Arms Act, 1959 — Section 10, 12, 25, 26, 27Contract Labour (Regulation and Abolition) Act, 1970 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 161, 313
High Courts10 Dec 2007
Sanjeev Kumar Mandal Vs The State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 244
High Courts10 Dec 2007
Md. Habib Vs Bihar State Road Transport Corporation and Others
Jharkhand High Court · (2008) 2 JCR 243
High Courts10 Dec 2007Allowed
Krishnanandan Prasad Vs Bharat Coking Coal Ltd. and Others
Jharkhand High Court · (2008) 2 JCR 315
High Courts07 Dec 2007Dismissed
Sunil Kumar Kotriwal @ Sunil Kotriwal and Tirthraj Himmatsinghka @ Tirth Raj Himmat Singh Vs The State of Jharkhand Sunil Kumar Kotriwal @ Sunil Kotriwal Vs Sunil Kumar
Jharkhand High Court · (2008) 2 JCR 144
Penal Code, 1860 (IPC) — Section 34, 406, 421, 465, 467
High Courts07 Dec 2007Allowed
Suraj Deo Ram Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 56 BLJR 1474 : (2008) 2 JCR 83
High Courts06 Dec 2007
Dhirendra Nath Mandal and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2008) 2 JCR 205
High Courts06 Dec 2007Dismissed
K. Radhakrishnan Nair Vs The Union of India (UOI)
Jharkhand High Court · (2008) 2 JCR 313