High Courts18 Mar 2002Dismissed
Bhutto Paswan Vs The State of Bihar
Patna High Court · (2002) 3 PLJR 230
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 49 of 66
High Courts18 Mar 2002Dismissed
Rajesh Kochar Vs Reeta Kumari
Patna High Court · (2002) 4 RCR(Criminal) 395
High Courts18 Mar 2002Allowed
Kusumi Devi and Punam Devi Vs State of Bihar and Another
Patna High Court · (2002) 03 PAT CK 0042
High Courts18 Mar 2002
Harinagar Sugar Mills Limited Vs The Bihar Agricultural Marketing Board and Others
Patna High Court · (2002) 03 PAT CK 0023
High Courts18 Mar 2002Dismissed
Sanjeev Kumar Yadav Vs State of Bihar and Others
Patna High Court · (2002) 2 BLJR 906 : (2002) 2 PLJR 253
Constitution of India, 1950 — Article 309
High Courts15 Mar 2002
Kiran Sah and Abdul Rajjak Vs State of Bihar
Patna High Court · (2002) 3 PLJR 252
Penal Code, 1860 (IPC) — Section 395
High Courts15 Mar 2002Dismissed
Sidheshwar Singh @ Sidhesh Singh and Others Vs State of Bihar
Patna High Court · (2002) 1 BLJR 766
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 307, 324, 415, 451
High Courts15 Mar 2002Allowed
Prem Chandra Prasad Vs Bihar State Election Commission and Others
Patna High Court · (2002) 2 PLJR 556
High Courts15 Mar 2002Allowed
Jay Gobind Prasad Vs State of Bihar
Patna High Court · (2002) CriLJ 4767
Criminal Procedure Code, 1973 (CrPC) — Section 468Essential Commodities Act, 1955 — Section 7
High Courts15 Mar 2002Dismissed
Umesh Singh alias Umesh Prasad Singh Vs State of Bihar
Patna High Court · (2002) 03 PAT CK 0053
High Courts15 Mar 2002Allowed
Rajpati Devi Vs State of Bihar and Others
Patna High Court · (2002) 03 PAT CK 0040
High Courts15 Mar 2002Allowed
Ganesh Mahto and Others Vs Jaglal Mahto
Patna High Court · (2002) 03 PAT CK 0032
High Courts15 Mar 2002Dismissed
Mahanth Ram Shankar Das Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 639
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(3), 32A, 5Constitution of India, 1950 — Article 226
High Courts15 Mar 2002Dismissed
Mustaque Ali, Majid Ali, Nazir Ali and Manzoor Ali Vs The State of Bihar
Patna High Court · (2002) 3 PLJR 245
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 323, 325, 34, 341
High Courts14 Mar 2002Dismissed
Upendra Singh Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 490
Penal Code, 1860 (IPC) — Section 376
High Courts14 Mar 2002Dismissed
Ratan Kumar Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 653
High Courts14 Mar 2002Dismissed
Bhagwan Prasad Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 468
Criminal Procedure Code, 1973 (CrPC) — Section 107, 164Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts14 Mar 2002Allowed
Sasamusa Sugar Works Ltd. Vs Bihar State Agriculture Marketing Board and Others
Patna High Court · (2002) 03 PAT CK 0093
High Courts14 Mar 2002
Gafoor Mian and Another Vs State of Bihar
Patna High Court · (2002) CriLJ 3842
Penal Code, 1860 (IPC) — Section 307, 324, 337, 352
High Courts14 Mar 2002Allowed
The Union of India (UOI) and Others Vs Ram Bahadur Singh
Patna High Court · (2002) 03 PAT CK 0034