High Courts10 Nov 2003Allowed
Ranjeet Singh Vs State of Bihar
Patna High Court · (2004) 2 DMC 134 : (2004) 3 PLJR 100
Penal Code, 1860 (IPC) — Section 201, 304B
COURT ARCHIVE
Patna High Court judgments, 2003
1,250 judgments · page 9 of 63
High Courts10 Nov 2003Dismissed
M/s Adarsh Rice Mill and Others Vs The State of Bihar and Others
Patna High Court · (2003) 11 PAT CK 0007
High Courts08 Nov 2003Dismissed
Rajeev Sinha Vs State of Bihar and Others
Patna High Court · (2003) 11 PAT CK 0103
High Courts07 Nov 2003Allowed
The State of Bihar and Others Vs Surya Kant Tripathy and Another
Patna High Court · (2004) 2 PLJR 161
High Courts07 Nov 2003Dismissed
Maya Kumari Vs The State of Bihar and Others
Patna High Court · (2004) 1 PLJR 518
Bihar Panchayat Raj Act, 1993 — Section 18(4)Constitution of India, 1950 — Article 243C
High Courts07 Nov 2003Allowed
Sharda Rani Sahay and Others Vs State of Bihar and Others
Patna High Court · (2004) 1 PLJR 261
Bihar Pension Rules, 1950 — Rule 43B
High Courts07 Nov 2003Allowed
Auto and Hardware Stores and Another Vs The State of Bihar and Others
Patna High Court · AIR 2004 Patna 13 : (2003) 3 BLJR 2355 : (2004) 2 PLJR 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Limitation Act, 1963 — Section 5
High Courts07 Nov 2003
Nageshwar Pd. Singh and Others Vs The State of Bihar and Others
Patna High Court · (2004) 1 PLJR 437
High Courts06 Nov 2003Dismissed
Ram Sagun Mahto and Another Vs State of Bihar
Patna High Court · (2003) 11 PAT CK 0025
High Courts05 Nov 2003
Suo motu action relating to class of persons who have not received their Salaries Vs The State of Bihar and Others
Patna High Court · (2003) 11 PAT CK 0099
High Courts05 Nov 2003
Larsen and Toubro Ltd., Mumbai Vs State of Bihar and Others
Patna High Court · (2003) 11 PAT CK 0094
High Courts05 Nov 2003
Chandrama Singh and etc. Vs Bihar State Financial Corporation and Others
Patna High Court · (2003) 11 PAT CK 0085
High Courts05 Nov 2003
Larsen and Toubro Ltd. Vs State of Bihar and Others
Patna High Court · (2003) 11 PAT CK 0079
High Courts05 Nov 2003
Kamata Prasad Vs The State of Bihar
Patna High Court · (2004) 1 PLJR 426
Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts05 Nov 2003Allowed
Bunni Lal Chaudhary and Others Vs State of Bihar
Patna High Court · (2003) 2 RCR(Criminal) 718
Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts04 Nov 2003
Manoj Kumar Sharma Vs The State of Bihar and Others
Patna High Court · (2003) 11 PAT CK 0077
High Courts04 Nov 2003Dismissed
State of Bihar and Another Vs Sri Kameshwar Singh and Others
Patna High Court · (2004) 2 PLJR 101
High Courts04 Nov 2003
Subodh Kumar and Others Vs State of Bihar and Another
Patna High Court · (2003) 3 BLJR 2370 : (2004) 1 PLJR 56
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 466, 469, 471
High Courts04 Nov 2003Allowed
Devi Prasad Singh Vs State of Bihar and Others
Patna High Court · (2003) 3 BLJR 2201 : (2004) 2 PLJR 391
High Courts03 Nov 2003Allowed
Mahnar Nagar Panchayat and Others Vs State of Bihar and Others
Patna High Court · (2004) 2 PLJR 434
Bihar and Orissa Municipal Act, 1922 — Section 11A, 136, 137, 3(14B), 356Central Motor Vehicles Rules, 1989 — Rule 191Constitution of India, 1950 — Article 243Q(1), 243W