High Courts14 May 2002Dismissed
Nageshwar Prasad Singh Vs Union of India (UOI) and Others
Patna High Court · (2002) 3 PLJR 135
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 39 of 66
High Courts14 May 2002Allowed
Lal Babu Rai Vs The State of Bihar
Patna High Court · (2003) 4 PLJR 766
Criminal Procedure Code, 1973 (CrPC) — Section 326(1)Essential Commodities Act, 1955 — Section 7
High Courts13 May 2002Dismissed
Bihar State Electricity Board and Others Vs Jagdeo Singh and Others
Patna High Court · (2002) 3 PLJR 67
High Courts13 May 2002Allowed
Kanti Devi and Others Vs Sital Prasad and Others
Patna High Court · (2003) 51 BLJR 294 : (2002) 4 PLJR 289
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 May 2002Allowed
Rabindra Nath Shukla Vs The Vaishali Kshetriya Gramin Bank and Others
Patna High Court · (2002) 05 PAT CK 0031
High Courts13 May 2002Dismissed
Prem Nath Mishra Vs The State Election Commission and Others
Patna High Court · (2002) 3 PLJR 117
High Courts13 May 2002Allowed
Surya Kant Jha Vs The Administrator, Patna Municipal Corporation and Others
Patna High Court · (2004) 1 PLJR 366
High Courts13 May 2002Dismissed
Amresh Kumar Singh Vs The State of Bihar
Patna High Court · (2002) 05 PAT CK 0011
High Courts10 May 2002Allowed
The State of Bihar and Others Vs Sanjeev Kumar and Others
Patna High Court · (2002) 05 PAT CK 0084
High Courts10 May 2002Dismissed
The Chief Marshal, Indian Air Force and Others Vs Union of India (UOI) and Others
Patna High Court · (2002) 3 PLJR 424
High Courts10 May 2002
Rajeshwar Mishra and Others Vs State of Bihar
Patna High Court · (2002) 50 BLJR 1241 : (2003) 1 DMC 29 : (2002) 3 PLJR 212
Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 201, 304B
High Courts10 May 2002
In Re: Suo Motu Action by the High Court of Judicature at Patna; In Re: Citizens of the District of Jehanabad
Patna High Court · (2003) CriLJ 1067 : (2002) 3 PLJR 11 : (2003) 2 RCR(Criminal) 552
Constitution of India, 1950 — Article 226Protection of Human Rights Act, 1993 — Section 2
High Courts10 May 2002
Ishwar Dayal and Others Vs State of Bihar
Patna High Court · (2002) 2 BLJR 1463 : (2002) 3 PLJR 136
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 324
High Courts10 May 2002
Shyam Sundar Keshri @ Shyam Sundar Prasad Keshri and Others Vs The State of Bihar
Patna High Court · (2004) 3 PLJR 18
Penal Code, 1860 (IPC) — Section 140, 147, 148, 323, 324Probation of Offenders Act, 1958 — Section 4(1)
High Courts09 May 2002Allowed
Ramesh Prasad Karn Vs State Bank of India and Others
Patna High Court · (2002) 3 PLJR 20
High Courts09 May 2002Allowed
New India Assurance Co. Ltd. Vs Najo Khatoon and Others
Patna High Court · (2002) 05 PAT CK 0069
High Courts09 May 2002Dismissed
Sakaldeo Sahni Vs State of Bihar
Patna High Court · (2002) 3 PLJR 133
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
High Courts09 May 2002
Bihar State Electricity Board Vs Kishori Devi and etc.
Patna High Court · (2002) 05 PAT CK 0043
High Courts09 May 2002Allowed
The New India Assurance Company Ltd. Vs Najo Khatton and Others
Patna High Court · (2002) 05 PAT CK 0036
High Courts09 May 2002Allowed
Qazi Ahmad Azam Vs The State of Bihar and Others
Patna High Court · AIR 2003 Patna 48 : (2003) 51 BLJR 297 : (2002) 4 PLJR 407
Bihar and Orissa Municipal Act, 1922 — Section 4, 6