High Courts05 Sept 2002Allowed
Binod Kumar Vs State of Bihar
Patna High Court · (2002) 4 PLJR 729
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 14
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 20 of 66
High Courts05 Sept 2002Allowed
Minakshi Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 439
High Courts05 Sept 2002Dismissed
Most. Suraj Devi Pariwal and Another Vs The State of Bihar
Patna High Court · (2002) 3 BLJR 1949
High Courts05 Sept 2002Dismissed
Ghulam Mohsin Jafri Vs State of Bihar and Others
Patna High Court · (2002) 3 BLJR 2123 : (2002) 4 PLJR 264
Waqf Act, 1954 — Section 12, 64(1)Waqf Act, 1995 — Section 14
High Courts05 Sept 2002
Ram Kesh Yadav and Another Vs State of Bihar
Patna High Court · (2002) 3 BLJR 1927 : (2002) 4 PLJR 395
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts05 Sept 2002Allowed
Dilip Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2002) 3 BLJR 2011 : (2002) 4 PLJR 148
High Courts05 Sept 2002Dismissed
Baidya Nath Prasad Vs State of Bihar and Others
Patna High Court · (2003) 1 PLJR 7
Constitution of India, 1950 — Article 309
High Courts04 Sept 2002Allowed
Nanhak Singh Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 106
High Courts04 Sept 2002Dismissed
Umesh Poddar Vs State of Bihar
Patna High Court · (2002) 3 BLJR 2069
Penal Code, 1860 (IPC) — Section 366, 366A, 376
High Courts03 Sept 2002Dismissed
Suresh Yadav Vs The State of Bihar and Another
Patna High Court · (2002) 4 PLJR 471
Criminal Procedure Code, 1973 (CrPC) — Section 164, 438
High Courts03 Sept 2002Dismissed
Baso Yadav and Jobraj Chauhan Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 366
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Sept 2002Dismissed
Bikau Pandey and Rabindra Pandey Vs State of Bihar
Patna High Court · (2002) 09 PAT CK 0116
High Courts03 Sept 2002
Bhagwan Das Vs State of Bihar
Patna High Court · (2002) 3 BLJR 2009
Arms Act, 1959 — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 307, 324
High Courts03 Sept 2002
Rambilash Gupta Vs Arunabala Ghosh and Another
Patna High Court · (2004) ACJ 400 : (2003) 1 PLJR 321
Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 173
High Courts03 Sept 2002Allowed
Ramadhar Pandey Vs The State of Bihar
Patna High Court · (2002) 09 PAT CK 0039
High Courts03 Sept 2002Dismissed
Maraul Prakhand Navyatayat Sahyog Samiti Ltd. Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 33
High Courts02 Sept 2002Allowed
Anil Kumar @ Anil Kumar Pachisiya and Another Vs Shri Bengali Prasad Gupta and Others
Patna High Court · (2002) 4 PLJR 32
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14, 14(8), 2, 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Sept 2002
Anwar Ali Vs State of Bihar and Others
Patna High Court · (2002) 4 PLJR 255
Public Demands Recovery Act — Section 10, 9
High Courts02 Sept 2002Allowed
Mithilesh Kumar Vs Union of India (UOI) and Others
Patna High Court · (2002) 4 PLJR 679
High Courts02 Sept 2002Allowed
Jokhan Sah Vs Ramayan Ram and Others
Patna High Court · (2003) 4 PLJR 31