High Courts11 Mar 2003
In Re: In the Goods of Late Dr. Satya Murty
Patna High Court · (2003) 2 PLJR 872
COURT ARCHIVE
Patna High Court judgments, 2003
1,250 judgments · page 50 of 63
High Courts11 Mar 2003Allowed
Safi Ahmad-ll Vs The Administrator, Bihar School Examination Board and Others
Patna High Court · (2003) 3 PLJR 413
Constitution of India, 1950 — Article 226
High Courts11 Mar 2003Allowed
Pintu Singh @ Daroga Singh Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 218
Bihar Control of Crimes Act, 1981 — Section 12(2), 12(3), 21(1), 22Constitution of India, 1950 — Article 22(5)
High Courts11 Mar 2003Allowed
Mohd. Salauddin Vs Anil Kumar Sinha and Others
Patna High Court · (2003) 2 PLJR 189
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts11 Mar 2003Allowed
Suresh Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (2003) 03 PAT CK 0057
High Courts11 Mar 2003
Administrator and Another Vs Ramadhar Sharma and Others
Patna High Court · (2003) 2 BLJR 1168 : (2003) 3 PLJR 107
High Courts11 Mar 2003
Rishi Kant Chaubey Vs State of Bihar and Others
Patna High Court · (2003) 2 PLJR 511
High Courts11 Mar 2003Dismissed
Smt. Sumitra Devi Vs Food Corporation of India and Others
Patna High Court · (2003) 2 PLJR 658
High Courts11 Mar 2003Dismissed
Dr. Eqbal Akhtar Vs The Vice Chancellor (M.U.) and Others
Patna High Court · (2003) 2 PLJR 672
High Courts11 Mar 2003Dismissed
Apurva Kumar Vs The Bihar State Electricity Board and Others
Patna High Court · (2003) 2 PLJR 503
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60, 62
High Courts11 Mar 2003Dismissed
Ram Dulari Devi Vs The Bihar State Electricity Board and Others
Patna High Court · (2003) 2 PLJR 689
High Courts10 Mar 2003
Jhunjhun Singh Vs The State of Bihar and Others
Patna High Court · (2003) 3 PLJR 858
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12(2), 12(3), 21(1), 22Penal Code, 1860 (IPC) — Section 302, 307, 386
High Courts10 Mar 2003Allowed
Nazareth Academy Vs State of Bihar and Another
Patna High Court · (2003) 2 PLJR 509
Bihar Tenancy Act, 1885 — Section 23, 23(2), 23(4)
High Courts10 Mar 2003Allowed
Rajendra Mehtar Vs The State of Bihar and Others
Patna High Court · (2003) 2 BLJR 995 : (2003) 2 PLJR 770
High Courts10 Mar 2003
Pawan Stone Works and Others Vs The State of Bihar and Others
Patna High Court · (2003) 51 BLJR 838 : (2003) 2 PLJR 226
Air (Prevention and Control of Pollution) Act, 1981 — Section 5Water (Prevention and Control of Pollution) Act, 1974 — Section 11A, 4
High Courts10 Mar 2003Dismissed
Uma Nath Singh Vs The Bihar State Electricity Board and Others
Patna High Court · (2003) 03 PAT CK 0045
High Courts07 Mar 2003Dismissed
Kamleshwari Prasad Sinha Vs State of Bihar and Others
Patna High Court · (2003) 3 PLJR 122
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2, 4
High Courts07 Mar 2003
Kamal Kant Jha Vs The State of Bihar and Others
Patna High Court · (2003) 51 BLJR 776
High Courts07 Mar 2003Dismissed
Hari Kant Jha Vs Bihar State Electricity Board and Others
Patna High Court · (2003) 51 BLJR 746 : (2003) 3 PLJR 319 : (2003) 2 PLJR 292
High Courts07 Mar 2003
Bihar Rajya Panchayat Parishad Vs The Election Commission and Others
Patna High Court · (2003) 51 BLJR 775
Constitution of India, 1950 — Article 171(3)