High Courts01 Mar 2002Dismissed
Ramjee Singh Vs Union of India (UOI) and Others
Patna High Court · (2002) 2 PLJR 255
Army Pension Rules, 1961 — Rule 173Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173
COURT ARCHIVE
Patna High Court judgments, 2002
1,312 judgments · page 53 of 66
High Courts28 Feb 2002Dismissed
Anirudh Yadav Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 381
Penal Code, 1860 (IPC) — Section 307, 320, 323, 34
High Courts28 Feb 2002Dismissed
Ram Naresh Choudhary Vs State of Bihar and Others
Patna High Court · (2002) 2 PLJR 551
Bihar State Agriculture Marketing Board Employees Service Rules — Rule 58
High Courts28 Feb 2002Dismissed
Ram Ratan Yadav Vs The State Election Commission and Others
Patna High Court · (2002) 2 PLJR 380
High Courts28 Feb 2002Allowed
Ram Avtar Sah Vs State of Bihar
Patna High Court · (2002) 50 BLJR 1339 : (2002) CriLJ 3899 : (2002) 4 PLJR 833
Penal Code, 1860 (IPC) — Section 161, 21Prevention of Corruption Act, 1947 — Section 5(2)
High Courts28 Feb 2002Dismissed
Anirudha Mandal and Others Vs The State of Bihar
Patna High Court · (2003) 1 PLJR 75
Penal Code, 1860 (IPC) — Section 323, 452
High Courts27 Feb 2002
Neelam Devi Vs The State of Bihar and Others
Patna High Court · (2002) 02 PAT CK 0073
High Courts27 Feb 2002
Aghanu Khatway and Others Vs Srimati Devi and Others
Patna High Court · (2002) 1 BLJR 659 : (2002) 2 PLJR 115
High Courts27 Feb 2002
Smt. Basundhara Devi and Another Vs Ram Chandra Jha and Others
Patna High Court · (2002) 1 BLJR 685 : (2002) 2 PLJR 84
Evidence Act, 1872 — Section 50
High Courts27 Feb 2002Dismissed
Jagdeo Mahto and Others Vs The State of Bihar
Patna High Court · (2002) 2 BLJR 1388 : (2002) 2 PLJR 368
Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325
High Courts27 Feb 2002
Ashok Kumar and Others Vs State of Bihar and Others
Patna High Court · (2002) 02 PAT CK 0021
High Courts27 Feb 2002Allowed
Feku Rai and Shri Rai Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 778
Essential Commodities Act, 1955 — Section 7
High Courts26 Feb 2002Allowed
Hem Kant Roy Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 162
Bihar Forest Service Rules, 1953 — Rule 29, 3Constitution of India, 1950 — Article 300, 309
High Courts26 Feb 2002Dismissed
Ramanuj Tiwari and Nagendrapati Tripathi @ Laljee Vs The State of Bihar and Others
Patna High Court · (2002) 02 PAT CK 0088
High Courts26 Feb 2002Allowed
Ranglal Paswan and Musa Paswan Vs The State of Bihar
Patna High Court · (2002) 4 PLJR 731
Penal Code, 1860 (IPC) — Section 392
High Courts26 Feb 2002
Shri Ramjee Roy and Another Vs State of Bihar and Others
Patna High Court · (2002) 1 BLJR 647
High Courts26 Feb 2002Dismissed
Kameshwar Singh and Another Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 333
High Courts26 Feb 2002
Raju Kurmi Vs Union of India (UOI) Ramashray Sah Vs The State of Bihar
Patna High Court · (2002) 02 PAT CK 0028
High Courts25 Feb 2002Dismissed
Ram Binod Singh Vs State of Bihar and Others
Patna High Court · (2002) 2 PLJR 24
High Courts25 Feb 2002Dismissed
Baijnath Mishra @ Baidyanath Mishra Vs Bijeshwar Mishra, Daya Nand Mishra, Surendra Mishra and Harendra Mishra
Patna High Court · (2002) 2 PLJR 443
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 148, 322, 379