High Courts25 Sept 2002Dismissed
Shree K. Bhagwan Gond @ Shree Bhagwan Prasad Vs State and Others
Patna High Court · (2002) 4 PLJR 433
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 16 of 66
High Courts25 Sept 2002Dismissed
Satyendra Singh Vs The Union of India (UOI) and Others
Patna High Court · (2002) 4 PLJR 735
High Courts25 Sept 2002Allowed
Jahanvi Shankar verma Vs The Chairman Bihar State Electricity Board and Others
Patna High Court · (2002) 09 PAT CK 0024
High Courts25 Sept 2002Allowed
Lala Koeri, Ramdeep Sharma and Srikant Singh Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 753
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Sept 2002Dismissed
Ajay Kumar Singh Vs State of Bihar and Others
Patna High Court · (2002) 4 PLJR 442
High Courts24 Sept 2002Dismissed
Ram Mukhiya and Others Vs State of Bihar and Others
Patna High Court · (2003) 51 BLJR 307 : (2002) 4 PLJR 513
Limitation Act, 1963 — Section 5
High Courts24 Sept 2002Allowed
Dev Raj Mahto and Another Vs The State of Bihar
Patna High Court · (2002) 3 BLJR 2096
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts24 Sept 2002Allowed
Nawal Kishore Patel Vs Most. Indrapari Devi
Patna High Court · (2002) 09 PAT CK 0045
High Courts24 Sept 2002Allowed
Upendra Kumar Singh and Another Vs Jai Prakash Narain University and Others
Patna High Court · (2003) 4 PLJR 345
Bihar Service Code, 1952 — Rule 100, 99Bihar State Universities Act, 1976 — Section 69, 69(1), 69(4)Penal Code, 1860 (IPC) — Section 302
High Courts24 Sept 2002Allowed
Nalini Kant Agrawal and Others Vs The State of Bihar and Others
Patna High Court · (2002) 09 PAT CK 0014
High Courts24 Sept 2002Dismissed
Bihar Rajya Sinchai Vibhag Karamchari Union District Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 119
High Courts24 Sept 2002Dismissed
Shankar Sharma Vs State of Bihar and Others
Patna High Court · (2002) 3 BLJR 2163
Penal Code, 1860 (IPC) — Section 147, 148, 149
High Courts23 Sept 2002Dismissed
Ram Babu Sahni Vs State of Bihar and Others
Patna High Court · (2002) 09 PAT CK 0126
High Courts23 Sept 2002Allowed
Rabindra Prasad Singh Vs The State Election Commissioner and Others
Patna High Court · (2002) 4 PLJR 840
Bihar Panchayat Raj Act, 1993 — Section 140
High Courts23 Sept 2002Dismissed
Dilip Bhagat Vs The State of Bihar
Patna High Court · (2002) 3 BLJR 2078
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 326, 376, 511
High Courts23 Sept 2002Allowed
Krishak Sangathan Vs The State of Bihar and Others
Patna High Court · AIR 2003 Patna 44 : (2003) 1 PLJR 714
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4Constitution of India, 1950 — Article 162, 243
High Courts23 Sept 2002Allowed
Manoj Kr. Pandey Vs The State of Bihar and Others
Patna High Court · (2002) 4 PLJR 445
High Courts23 Sept 2002Dismissed
Uday Shankar Singh Vs State of Bihar and Others
Patna High Court · (2002) 4 PLJR 873
Bihar Panchayat Raj Act, 1993 — Section 140, 68(4), 70(2)
High Courts23 Sept 2002Dismissed
Bachcha Singh Vs Onkar Singh and State of Bihar
Patna High Court · (2002) 4 PLJR 412
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts23 Sept 2002Dismissed
Ranjeet Kumar Singh Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 450
Arms Act, 1959 — Section 25(1B)A, 26(1)