High Courts31 Aug 2001Dismissed
Bal Mukund Jha Vs The Bihar State Electricity Board and Others
Patna High Court · (2001) 3 BLJR 1945
COURT ARCHIVE
Patna High Court judgments, 2001
1,006 judgments · page 16 of 51
High Courts31 Aug 2001Dismissed
Santosh Kumar Singh Vs State of Bihar and Others
Patna High Court · (2003) 4 PLJR 831
High Courts30 Aug 2001Dismissed
Ram Pravesh Pandey and Deo Deyal Pandey Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 344
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 307, 324, 326, 34
High Courts30 Aug 2001Dismissed
New India Assurance Co. Ltd. Vs Fida Hussain and Another
Patna High Court · (2001) 08 PAT CK 0089
High Courts30 Aug 2001Dismissed
Raghu Nath Singh and Others Vs Siabar Singh and Others
Patna High Court · (2001) 3 BLJR 2040 : (2001) 4 PLJR 374
High Courts30 Aug 2001Dismissed
Manjhi Rai @ Majhi Rai and Others Vs State of Bihar and Another
Patna High Court · (2001) 4 PLJR 398
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 192, 2, 202Penal Code, 1860 (IPC) — Section 182, 211, 323, 379
High Courts30 Aug 2001
Hari Nagar Sugar Mills Ltd. Vs State of Bihar and Others
Patna High Court · (2001) 08 PAT CK 0053
High Courts30 Aug 2001Allowed
Ram Charan Mistry and Others Vs Most. Purni and Others
Patna High Court · (2001) 08 PAT CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts30 Aug 2001Allowed
Narendra Singh Vs The State of Bihar and Others
Patna High Court · (2001) 08 PAT CK 0016
High Courts29 Aug 2001Allowed
Dr. Kedar Nath and Another Vs The State of Bihar and Others
Patna High Court · (2001) 3 BLJR 1911 : (2001) 4 PLJR 89
Constitution of India, 1950 — Article 14, 16
High Courts29 Aug 2001Dismissed
Lakhan Lal and Others Vs Union of India (UOI)
Patna High Court · (2001) 3 BLJR 1901 : (2001) 4 PLJR 689
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 81
High Courts29 Aug 2001Allowed
Ram Saran Ramuka Vs The State of Bihar
Patna High Court · (2001) 4 PLJR 566
Essential Commodities Act, 1955 — Section 3, 3(3B), 6A, 6A(3), 6C(2)
High Courts29 Aug 2001Allowed
Mahendra Sharma @ Mahendra Kumar and Manindra Sharma @ Dr. Manindra Kumar Vs State of Bihar and Another
Patna High Court · (2001) 4 PLJR 456
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 353, 448, 504
High Courts29 Aug 2001Dismissed
Dinesh Singh Vs The State of Bihar and Others
Patna High Court · (2001) 4 PLJR 195
High Courts29 Aug 2001
Rajdhari Singh Vs The State of Bihar and Others
Patna High Court · (2001) 4 PLJR 323
Constitution of India, 1950 — Article 226, 227
High Courts29 Aug 2001Dismissed
Anil Kumar and Another Vs The State of Bihar
Patna High Court · (2001) 08 PAT CK 0040
High Courts29 Aug 2001Dismissed
Riga Sugar Co. Ltd. Vs The Presiding Officer, Labour Court and Another
Patna High Court · (2001) 08 PAT CK 0031
High Courts29 Aug 2001Allowed
Birendra Kumar Das Vs The State of Bihar and Others
Patna High Court · (2001) 4 PLJR 396
Public Demands Recovery Act — Section 5, 7, 9
High Courts28 Aug 2001Dismissed
Ramlayak Ram and Another Vs Umrawati Devi and Others
Patna High Court · (2002) ACJ 2009 : (2001) 4 PLJR 53
High Courts28 Aug 2001Allowed
Md. Noor Alam Vs State of Bihar and Others
Patna High Court · (2002) 2 DMC 634 : (2001) 4 PLJR 574
Criminal Procedure Code, 1973 (CrPC) — Section 125