High Courts29 Jul 2002
Manoj Kumar Sinha and Others Vs State of Bihar Ojasvi Nandan and Another Vs Bihar School Examination Board and Others
Patna High Court · (2003) 2 PLJR 701
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 28 of 66
High Courts29 Jul 2002Allowed
Radha Kumari and Another Vs The State of Bihar and Others
Patna High Court · (2002) 07 PAT CK 0102
High Courts29 Jul 2002Dismissed
Most. Ram Dular Devi and Others Vs Shri Satya Narayan Prasad and Others
Patna High Court · (2002) 3 BLJR 1757
High Courts29 Jul 2002Dismissed
Shrimati Kishori Devi and Others Vs Nagendra Prasad
Patna High Court · (2002) 2 BLJR 1705 : (2002) 3 PLJR 656
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14
High Courts29 Jul 2002Allowed
Braj Kishore Singh Vs Sri Raja Ram Prasad Yadav and Others
Patna High Court · (2002) 2 BLJR 1708 : (2002) 4 PLJR 313
Hindu Succession Act, 1956 — Section 14, 15
High Courts29 Jul 2002Dismissed
Ahilya Devi Vs The State of Bihar and Others
Patna High Court · (2002) 3 PLJR 740
High Courts26 Jul 2002Allowed
Monsanto India Ltd. Vs The State of Bihar and Others
Patna High Court · (2002) 4 PLJR 118
High Courts26 Jul 2002Allowed
Smt. Shardha Devi Vs The State of Bihar and Others
Patna High Court · (2002) 3 PLJR 527
High Courts26 Jul 2002Dismissed
Nand Kishore Singh Vs The State of Bihar and Others
Patna High Court · (2002) 3 PLJR 743
High Courts26 Jul 2002
Raj Kali Devi Vs The State of Bihar and Others
Patna High Court · (2003) CriLJ 3336 : (2002) 3 PLJR 642
Criminal Procedure Code, 1973 (CrPC) — Section 409
High Courts26 Jul 2002Allowed
Mohd. Saud Alam and Another Vs Md. Salahuddin
Patna High Court · (2002) 3 BLJR 2199 : (2002) 3 PLJR 701
Arms Act, 1959 — Section 25, 35Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 123, 124A, 153A, 153B
High Courts26 Jul 2002Dismissed
Bharat Singh and Another Vs The State of Bihar
Patna High Court · (2002) 3 BLJR 1736 : (2002) 4 PLJR 515
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jul 2002Allowed
Md. Saud Alam and Md. Tabrez Vs The State of Bihar
Patna High Court · (2002) 3 BLJR 2199 : (2002) 3 PLJR 701
Arms Act, 1959 — Section 25, 35Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 123, 124A, 153A, 153B
High Courts25 Jul 2002Dismissed
Triloki Nath Singh Vs The State of Bihar and Others
Patna High Court · (2002) 07 PAT CK 0149
High Courts25 Jul 2002Dismissed
Amrendra Kumar Dwividi and Others Vs Union of India (UOI) and Others Union of India (UOI) Vs Ashok Kumar and Others
Patna High Court · (2002) 4 PLJR 97
High Courts25 Jul 2002Dismissed
Union of India (UOI) and Others Vs Most. Shitali Devi and Another
Patna High Court · (2002) 4 PLJR 62
High Courts25 Jul 2002Dismissed
Sanjay Singh Som Vs The State of Bihar and Others
Patna High Court · (2002) 07 PAT CK 0116
High Courts24 Jul 2002Allowed
Anil Kumar Tiwary Vs The State of Bihar
Patna High Court · (2003) 1 PLJR 81
Penal Code, 1860 (IPC) — Section 302, 304, 304B
High Courts24 Jul 2002Allowed
Yogendra Singh, Suresh Singh and Jagannath Singh Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 626
Penal Code, 1860 (IPC) — Section 114, 225, 307
High Courts24 Jul 2002
Bihar Rajya Panchayat Parishad Vs The Election Commission and Others
Patna High Court · (2002) 3 PLJR 600
Constitution of India, 1950 — Article 171, 171(3)Representation of the People Act, 1950 — Section 10, 15, 16, 18, 22