High Courts23 May 2003Dismissed
Bala Paper Mills (Bihar) Pvt. Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (2003) 05 PAT CK 0051
COURT ARCHIVE
Patna High Court judgments, 2003
1,250 judgments · page 35 of 63
High Courts23 May 2003
Hira Mani Devi @ Hira Devi Vs The Union of India (UOI) and Others
Patna High Court · (2003) 3 PLJR 590
Evidence Act, 1872 — Section 108
High Courts23 May 2003Allowed
Manbodh Mallah @ Manbodh Choudhary and Sudama Devi Vs The State of Bihar
Patna High Court · (2003) 05 PAT CK 0003
High Courts23 May 2003Allowed
Hari Kishor Mandal and Others Vs State of Bihar and Others
Patna High Court · (2003) 3 PLJR 482
High Courts22 May 2003Allowed
Rajendra Lal Das and Others Vs The State of Bihar and Nalin Kumar Das
Patna High Court · (2003) 05 PAT CK 0075
High Courts22 May 2003Dismissed
Meena Devi and Others Vs The State of Bihar and Others
Patna High Court · (2003) 05 PAT CK 0007
High Courts21 May 2003Dismissed
M.K. Enterprises Vs State of Bihar and Others
Patna High Court · (2003) 3 PLJR 403
High Courts21 May 2003Dismissed
Shiv Kumar Prasad Singh Vs Shri Surendra Prasad Yadav
Patna High Court · (2003) 05 PAT CK 0010
High Courts20 May 2003Allowed
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Naseema Khatoon and Another
Patna High Court · (2003) 05 PAT CK 0084
High Courts20 May 2003Dismissed
Baij Nath Pandey Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 407
High Courts20 May 2003Allowed
Mauji Lal Sinha Vs Bihar State Electricity Board and Others
Patna High Court · (2003) 05 PAT CK 0014
High Courts19 May 2003
Dr. Chandra Bhushan Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 237
High Courts19 May 2003Dismissed
Kusheshwar Asthan Prakhand Matasyajivi Swablambi Sahkari Samiti Ltd. Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1267 : (2003) 3 PLJR 498
High Courts19 May 2003Dismissed
State of Bihar Vs Gangadhar Prasad Singh
Patna High Court · (2004) 1 PLJR 373
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 356Criminal Procedure Code, 1973 (CrPC) — Section 19, 197, 2, 239
High Courts16 May 2003Allowed
Ganpati Singh Vs The State of Bihar and Others
Patna High Court · (2003) 05 PAT CK 0037
High Courts16 May 2003Allowed
Vijay Kumar @ Sharma, Shri Niwas Sharma @ Shree and Manoj Kumar @ Manoj Sharma Vs The State of Bihar
Patna High Court · (2004) 2 PLJR 32
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 172(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 May 2003Allowed
Ganga Prasad and Another Vs State of Bihar and Others
Patna High Court · (2003) 3 PLJR 460
Bihar Education Code, 1961 — Article 105Constitution of India, 1950 — Article 29(1), 30(1)
High Courts14 May 2003Dismissed
Chandra Deo Jha @ Chandra Deo Jha Vikal Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 540
Constitution of India, 1950 — Article 14, 16(1), 226Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 302
High Courts14 May 2003Allowed
Mishri Raut, Sahebjan Mian, Bijali Ram and Lakhi Ram Vs State of Bihar
Patna High Court · (2003) 3 PLJR 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts14 May 2003Allowed
Most. Rajpati Devi and Others Vs Ram Kumar Singh and Another
Patna High Court · (2003) 05 PAT CK 0067