High Courts06 May 2003
Binay Shankar Tiwari and etc. etc. Vs State of Bihar and Others
Patna High Court · (2003) 05 PAT CK 0063
COURT ARCHIVE
Patna High Court judgments, 2003
1,250 judgments · page 38 of 63
High Courts06 May 2003
Bihar Mayor Council Vs The Union of India (UOI) and Others
Patna High Court · (2003) 05 PAT CK 0061
High Courts06 May 2003Dismissed
Srimati Rehana Khatun Vs The State of Bihar and Others
Patna High Court · (2003) 05 PAT CK 0052
High Courts06 May 2003
Santosh Mehta Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1217 : (2003) 3 PLJR 674
Constitution of India, 1950 — Article 48A, 51A
High Courts06 May 2003Allowed
Prem Prakash Sinha Vs State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1027 : (2003) 3 PLJR 308
High Courts05 May 2003Allowed
Imperial Arms Co. Gun Manufacturer and Another Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 611
High Courts05 May 2003
Nitishwar Prasad Singh Vs State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1186 : (2003) 3 PLJR 72
High Courts05 May 2003Allowed
Madan Mishra Vs The Bihar State Electricity Board and Others
Patna High Court · (2003) 3 PLJR 307
High Courts05 May 2003Dismissed
Chandradeo Singh @ Mukhiya Vs State of Bihar and Others
Patna High Court · (2003) 05 PAT CK 0029
High Courts02 May 2003Dismissed
Bengali Sao and Another Vs Ram Chandra Sao and Another
Patna High Court · (2003) 2 DMC 695 : (2003) 3 PLJR 125
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304, 498A
High Courts02 May 2003Dismissed
Mukti Narain Prasad Vs State of Bihar and Another
Patna High Court · (2003) 3 PLJR 53
Penal Code, 1860 (IPC) — Section 376
High Courts02 May 2003
Rajesh Kumar Tiwari and Another Vs State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1165 : (2003) 2 PLJR 847
Criminal Procedure Code, 1973 (CrPC) — Section 83
High Courts02 May 2003Dismissed
Dabloo Ram Vs State of Bihar
Patna High Court · (2003) 05 PAT CK 0034
High Courts02 May 2003Allowed
Hesperia Commodities Pvt. Ltd. Vs State of Bihar and Others
Patna High Court · (2003) 4 PLJR 341
High Courts01 May 2003Dismissed
Shankar Prasad @ Shankar Prasad Goswami and Others Vs Katihar Municipality
Patna High Court · (2003) 3 PLJR 329
Bihar and Orissa Municipal Act, 1922 — Section 42, 42(1)Constitution of India, 1950 — Article 14, 16Municipal Officers and Servants (Appointments, Duties, Discipline and Appeal) Rules — Rule 4
High Courts01 May 2003Dismissed
Subodh Kumar Mishra @ Subodh Mishra Vs Union of India(UOI) and Others
Patna High Court · (2003) 2 BLJR 1145 : (2003) 3 PLJR 132
High Courts01 May 2003
Bihar Rajya Panchayat Parishad Vs Election Commission and Others
Patna High Court · (2003) 2 BLJR 1025
Constitution of India, 1950 — Article 171
High Courts01 May 2003Dismissed
Shyama Charan Sinha Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1146 : (2003) 3 PLJR 112
High Courts01 May 2003Dismissed
Arun Kumar Singh Vs The Union of India (UOI) and Others
Patna High Court · (2003) 05 PAT CK 0040