High Courts12 Oct 2001Dismissed
Chairman, L.I.C. of India and Others Vs Rajeev Kumar Bhaskar
Patna High Court · (2003) ACJ 86 : (2004) 3 PLJR 319 : (2001) 4 PLJR 581
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 182, 185
COURT ARCHIVE
Patna High Court judgments, 2001
1,006 judgments · page 9 of 51
High Courts12 Oct 2001
Shiv Shankar Jha @ Shib Shankar Jha Vs Narendra Nath Jha and Others
Patna High Court · (2002) 1 PLJR 68
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 Oct 2001Dismissed
Bal Mukund Jha Vs The Bihar State Electricity Board and Others
Patna High Court · (2001) 10 PAT CK 0013
High Courts12 Oct 2001
State of Bihar and Others Vs Bihar Rajya MSESKK Mahasangh and Another
Patna High Court · (2001) 10 PAT CK 0009
Bihar State Universities Act, 1976 — Section 4(14), 57A
High Courts11 Oct 2001
Ram Chandra Mahto and Another Vs The State of Bihar and Another
Patna High Court · (2001) 4 PLJR 775
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 379, 427
High Courts11 Oct 2001Dismissed
Om Metals and Minerals Vs State of Bihar and Others
Patna High Court · (2001) 10 PAT CK 0043
High Courts11 Oct 2001Dismissed
Umesh Lal Yadav @ Umed Lal Yadav and Others Vs State and Another
Patna High Court · (2001) 4 PLJR 576
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164Penal Code, 1860 (IPC) — Section 149, 323, 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts11 Oct 2001Allowed
Oriental Insurance Co. Ltd. Vs Viveka Nand Singh and Others
Patna High Court · (2001) 10 PAT CK 0037
High Courts11 Oct 2001Dismissed
Alakh Nandan Srivastava Vs State of Bihar and Others
Patna High Court · (2001) 3 BLJR 2233
High Courts11 Oct 2001Allowed
Lakshmi Bhatt Vs State of Bihar and Others
Patna High Court · (2001) 4 PLJR 512
High Courts10 Oct 2001Allowed
Deo Kumar Singh and Others Vs State of Bihar and Others
Patna High Court · (2002) 1 PLJR 289
Bihar Village Level Worker and Village Extension Worker (Recruitment and condition of service) Rules, 1987 — Rule 3, 7
High Courts10 Oct 2001Dismissed
Shyam Lal @ Shyam Lal, Tejbali Ram, Shivnand Ram @ Sheo Nandan Ram and Deopujan Ram Vs State of Bihar
Patna High Court · (2002) 1 PLJR 231
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 147, 323, 324
High Courts10 Oct 2001
Bishwanath Rai Vs State of Bihar and Others
Patna High Court · (2001) 4 PLJR 548
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 16, 20
High Courts09 Oct 2001Allowed
Birendra Singh and Others Vs State and Another
Patna High Court · (2001) 3 BLJR 2203
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 149, 302
High Courts09 Oct 2001Allowed
Md. Jahangir Vs Smt. Kirti Devi
Patna High Court · (2001) 3 BLJR 2204 : (2001) 4 PLJR 488
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 14(8)
High Courts09 Oct 2001Allowed
Krishna Nand Singh Vs The State of Bihar and Another
Patna High Court · (2001) 10 PAT CK 0042
High Courts08 Oct 2001Allowed
Oriental Insurance Company Ltd. Vs Radha Devi and Another
Patna High Court · (2001) 4 PLJR 745
High Courts08 Oct 2001Allowed
Bihar State Agricultural Marketing Board and Others Vs Arti Enterprises
Patna High Court · (2001) 10 PAT CK 0026
High Courts08 Oct 2001Allowed
Oriental Insurance Company Ltd. Vs Nawlesh Singh and Others
Patna High Court · (2001) 4 PLJR 762
Workmens Compensation Act, 1923 — Section 4(1)
High Courts05 Oct 2001Dismissed
Sri. A.K. Upadhyay Vs Smt. Chintamani Sinha and Others
Patna High Court · (2001) 10 PAT CK 0048