High Courts24 Apr 2003Dismissed
Uma Shanker Jha and Others Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1147
COURT ARCHIVE
Patna High Court judgments, 2003
1,250 judgments · page 41 of 63
High Courts24 Apr 2003
Phuleshwar Jha Vs Bihar Public Service Commission and Others
Patna High Court · (2003) 2 BLJR 1073 : (2003) 2 PLJR 752
High Courts24 Apr 2003Dismissed
Lakshmi Sinha and Another Vs State of Bihar and Another
Patna High Court · (2004) 4 PLJR 126
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202(2), 203, 362, 482Penal Code, 1860 (IPC) — Section 304A, 323, 379, 504
High Courts23 Apr 2003Dismissed
Gangadhar Yadav, Bhudeo Yadav and Anil Yadav Vs The State of Bihar
Patna High Court · (2003) 3 PLJR 491
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 34, 435
High Courts23 Apr 2003
Baidyanath Singh and Others Vs The Chancellor, Universities of Bihar and Others
Patna High Court · (2003) 3 PLJR 66
Bihar State Universities Act, 1976 — Section 10(18)
High Courts23 Apr 2003
Ram Swarath Mahto Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 1150
High Courts23 Apr 2003Allowed
Pramod Kumar Singh Vs The State Election Commission Bihar and Others
Patna High Court · (2003) 2 BLJR 1076 : (2003) 3 PLJR 399
High Courts23 Apr 2003Allowed
Kanhaiya Prasad Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 302
High Courts22 Apr 2003Allowed
Shinghashan Rai, Jallandhar Rai, Kameshwar Rai and Manager Rai Vs State of Bihar
Patna High Court · (2003) 3 PLJR 1
Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 342
High Courts22 Apr 2003Allowed
Dr. Sardar Deo Nandan Singh Vs The State of Bihar and Others
Patna High Court · (2003) 04 PAT CK 0135
High Courts22 Apr 2003Dismissed
Heera Lal Pandit @ Hira Lal Vs State of Bihar
Patna High Court · (2003) CriLJ 2976 : (2003) 4 PLJR 452
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1), 245Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 120(B), 302, 341
High Courts22 Apr 2003Dismissed
Madhuri Keshri Vs State of Bihar and Others
Patna High Court · (2003) 2 DMC 679 : (2003) 3 PLJR 135
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 323, 34, 379, 387, 498A
High Courts22 Apr 2003Allowed
Golok Bihari Sharan Tiwary Vs The UCO Bank and Others
Patna High Court · (2003) 3 PLJR 351
Constitution of India, 1950 — Article 226UCO Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3(1), 3(3), 6
High Courts22 Apr 2003
Raj Kishore Sharma Vs State of Bihar and Others
Patna High Court · (2003) 2 PLJR 717
Bihar Panchayat Raj Act, 1989 — Section 144(1)(d)(iv)
High Courts22 Apr 2003Dismissed
Sidheshwar Prasad Vs Bihar State Road Transport Corporation and Others
Patna High Court · (2003) 04 PAT CK 0016
High Courts22 Apr 2003Allowed
Vijay Kumar Vs The State of Bihar and Others
Patna High Court · (2003) 2 PLJR 710
High Courts22 Apr 2003Dismissed
Ajay Kumar Prasad Vs Bihar State Electricity Board and Others
Patna High Court · (2003) 04 PAT CK 0007
High Courts22 Apr 2003Dismissed
Sanjay Kumar Bharti Vs The State of Bihar
Patna High Court · (2003) 04 PAT CK 0002
High Courts21 Apr 2003Allowed
Kamper Concast Limited Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 309
High Courts21 Apr 2003Allowed
Kesh Ranjan Pathak Vs The State of Bihar and Others
Patna High Court · (2003) 2 PLJR 667
Bihar Pension Rules, 1950 — Rule 27