High Courts07 Jul 2003Dismissed
Krishna Bihari Tiwary and Others Vs The State of Bihar and Others
Patna High Court · (2003) 07 PAT CK 0067
COURT ARCHIVE
Patna High Court judgments, 2003
1,250 judgments · page 32 of 63
High Courts04 Jul 2003Allowed
Birendra Yadav Vs State of Bihar and Others
Patna High Court · (2003) 07 PAT CK 0138
High Courts04 Jul 2003Dismissed
Smt. Sushma Sahay Vs Sanjeev Kumar
Patna High Court · (2003) 4 PLJR 335
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 24, 25
High Courts04 Jul 2003Allowed
Ashok Kumar Sinha and Others Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1547 : (2003) 3 PLJR 727
Bihar State Housing Board Act, 1982 — Section 16(3), 4
High Courts04 Jul 2003Allowed
Garvi Devi Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1535 : (2003) 3 LLJ 956 : (2003) 3 PLJR 701
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts04 Jul 2003
Punit Mukhiya Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1452
Bihar Panchayat Raj Rules, 1995 — Rule 79
High Courts04 Jul 2003Allowed
The Chairman-cum-Managing Director Bharat Coking Coal Limited and Others Vs Shiv Domestic Coke and Another
Patna High Court · (2003) 2 BLJR 1519 : (2003) 3 PLJR 505
High Courts04 Jul 2003
Md. Mustaque Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1534
High Courts04 Jul 2003Dismissed
Mostt. Janki Devi and Another Vs State and Others
Patna High Court · (2003) 3 PLJR 648
High Courts04 Jul 2003Dismissed
Suresh Shukla Vs The Deputy General Manager, State Bank of India and Another
Patna High Court · (2003) 4 PLJR 193
High Courts03 Jul 2003Allowed
Sri Baleshwar Mishra Vs Bihar State Electricity Board and Others
Patna High Court · (2003) 4 PLJR 156
High Courts03 Jul 2003Allowed
Nand Kishor Sah Vs The State of Bihar
Patna High Court · (2003) 4 PLJR 74
Penal Code, 1860 (IPC) — Section 328, 379, 411
High Courts03 Jul 2003Allowed
Dinesh Prasad Choudhary Vs The State of Bihar
Patna High Court · (2004) 1 PLJR 724
Explosive Substances Act, 1908 — Section 4, 5Explosives Rules, 1983 — Rule 179, 179(1)
High Courts02 Jul 2003Dismissed
Deep Narayan Gupta Vs Central Board of Direct Taxes and Others
Patna High Court · (2004) 186 CTR 91 : (2003) 264 ITR 251 : (2004) 135 TAXMAN 499
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119(2), 237, 239(2)
High Courts02 Jul 2003Allowed
Om Prakash Singh Vs The State of Bihar and Others
Patna High Court · AIR 2004 Patna 95 : (2003) 2 BLJR 1523 : (2004) 2 PLJR 621
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18, 21Bihar Privileged Persons Homestead Tenancy Rules, 1948 — Rule 4, 5, 5(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts02 Jul 2003Allowed
Ramesh Yadav and Mukha Yadav Vs The State of Bihar
Patna High Court · (2003) 07 PAT CK 0048
High Courts02 Jul 2003
Sanjiv Ranjan Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 709
High Courts02 Jul 2003Dismissed
United India Insurance Co. and Another Vs Sadhu Paswan and Others
Patna High Court · (2003) 3 PLJR 747
Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts01 Jul 2003Allowed
Kameshwar Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 504
High Courts01 Jul 2003Dismissed
Madani Musafir Khana Welfare Society Vs Commissioner of Income Tax and Another
Patna High Court · (2004) 188 CTR 52 : (2003) 264 ITR 481 : (2004) 139 TAXMAN 384
Income Tax Act, 1961 — Section 80G