High Courts06 Mar 2002Dismissed
Chandra Deo Rai and Others Vs State of Bihar
Patna High Court · (2002) 1 BLJR 682
Criminal Procedure Code, 1973 (CrPC) — Section 144, 360Penal Code, 1860 (IPC) — Section 323, 379
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 52 of 66
High Courts06 Mar 2002Dismissed
Jineshwar Singh Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 651
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32
High Courts06 Mar 2002Dismissed
Sewak Prasad Vs State of Bihar
Patna High Court · (2002) 1 BLJR 761
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 379
High Courts06 Mar 2002
Smt. Gayatri Singh Vs The Secretary Bihar Housing Board and Others
Patna High Court · (2002) 4 PLJR 403
High Courts05 Mar 2002Dismissed
Mrs. Indu Srivastava Vs State of Bihar and Others
Patna High Court · (2002) 03 PAT CK 0100
High Courts05 Mar 2002
Gudi Singh Vs State of Bihar and Others
Patna High Court · (2004) 3 ACC 532 : (2003) 1 RCR(Criminal) 641
Constitution of India, 1950 — Article 226
High Courts05 Mar 2002Dismissed
Jurhan Tanti Vs Ram JansaTanti @ Joba Tanti and Others
Patna High Court · (2002) 2 PLJR 572
Penal Code, 1860 (IPC) — Section 147, 323, 379, 448
High Courts05 Mar 2002Dismissed
Jawaharlal Prabhakar Vs State of Bihar and Others
Patna High Court · AIR 2003 Patna 1 : (2002) 50 BLJR 740 : (2002) 2 PLJR 142 : (2002) 3 RCR(Civil) 976
Constitution of India, 1950 — Article 226
High Courts05 Mar 2002Dismissed
Agnivesh Tiwary, Fulena Tiwary, Rajmangal Tiwary and Triloki Tiwary Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 315
Penal Code, 1860 (IPC) — Section 304, 337, 34
High Courts05 Mar 2002Allowed
Bhagelu Sah, Fulena Sah, Haricharan Sah and Dhanai Sah Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 272
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 442
High Courts05 Mar 2002Allowed
Council of Allama Iqbal College and Allied Institutions and Another Vs The State of Bihar and Others
Patna High Court · (2002) 03 PAT CK 0008
High Courts04 Mar 2002Dismissed
Yugal Singh Vs The State of Bihar, Sudarshan Singh and Kamlesh Prasad Singh @ Kamlesh Singh
Patna High Court · (2002) 03 PAT CK 0117
Penal Code, 1860 (IPC) — Section 307, 34, 379, 504
High Courts04 Mar 2002
Nirbhay Kumar Singh (Adv.) Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 491
High Courts04 Mar 2002Dismissed
Mahesh Sah Vs Union of India (UOI) and Others
Patna High Court · (2002) 2 PLJR 296
High Courts04 Mar 2002
Meghnath Yadav and Others Vs State of Bihar
Patna High Court · (2002) 2 BLJR 839
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 323, 324, 436Probation of Offenders Act, 1958 — Section 3
High Courts01 Mar 2002Dismissed
Md. Bashir and Others Vs The State of Bihar and Others
Patna High Court · (2002) 3 PLJR 160
Bihar Agricultural Produce Markets Rules, 1975 — Rule 82
High Courts01 Mar 2002Dismissed
Basu Sahni and Others Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 348
Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 452
High Courts01 Mar 2002Dismissed
Lauhar Sah Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 393
Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts01 Mar 2002
Ambika Singh and Others Vs State of Bihar
Patna High Court · (2003) CriLJ 4051
Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts01 Mar 2002Allowed
Bhuneshwar Singh and Another Vs State of Bihar
Patna High Court · (2003) CriLJ 1008
Penal Code, 1860 (IPC) — Section 395