High Courts28 Sept 2004Dismissed
Basant Kumar Vs Warsha Khatoon and Others
Patna High Court · (2004) 4 PLJR 539
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11, 151, 39
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 12 of 61
High Courts28 Sept 2004Dismissed
Devendra Prasad @ Sidharth Vs State of Bihar and Another
Patna High Court · (2004) 09 PAT CK 0109
High Courts28 Sept 2004Dismissed
Dr. Jagat Kishore Sharan Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 167
High Courts28 Sept 2004Allowed
Jagjit Singh Arora Vs The State of Bihar and Another
Patna High Court · (2004) 09 PAT CK 0081
High Courts27 Sept 2004Dismissed
Rama Nand Choudhary Vs M/s Progressive Builders
Patna High Court · (2004) 4 PLJR 271
Arbitration and Conciliation Act, 1996 — Section 11, 3
High Courts27 Sept 2004Allowed
Yogendra Prasad Vs The Union of India and Others
Patna High Court · (2004) 4 PLJR 675
Customs Act, 1962 — Section 11, 110, 111Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(3)Income Tax Act, 1961 — Section 147(a)
High Courts27 Sept 2004
Vijayendra Kumar and Another Vs State and Others
Patna High Court · (2004) 4 PLJR 795
High Courts27 Sept 2004Dismissed
Dur Vijay Kumar and Others Vs The State of Bihar and Another
Patna High Court · (2004) 4 PLJR 812
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 363
High Courts27 Sept 2004Dismissed
Md. Sadique and Others Vs State of Bihar
Patna High Court · (2004) 4 PLJR 411
Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 319, 319(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Sept 2004Allowed
Haridwar Singh @ Hardwar Singh and Others Vs State of Bihar and Another
Patna High Court · (2004) 4 PLJR 468
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 398Penal Code, 1860 (IPC) — Section 147, 148, 149, 182, 211
High Courts24 Sept 2004Dismissed
Ramchandra Prasad Vs State of Bihar
Patna High Court · (2005) 1 PLJR 442
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 34
High Courts24 Sept 2004Allowed
Awadhesh Singh Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 297
Constitution of India, 1950 — Article 226
High Courts24 Sept 2004
Dheeraj Kumar Verma and Others Vs State of Bihar and Others
Patna High Court · (2004) 09 PAT CK 0112
High Courts24 Sept 2004
Satyendra Mishra and Others Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 650
High Courts24 Sept 2004
Ram Bahali Singh Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 654
High Courts24 Sept 2004Allowed
Dheeraj Kumar Verma and Others Vs The State of Bihar and Others
Patna High Court · (2006) ACJ 1988 : (2004) 3 BLJR 1776 : (2005) 1 PLJR 415
High Courts24 Sept 2004Allowed
Sidheshwar Yadav Vs State of Bihar
Patna High Court · (2004) 4 PLJR 418
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 194, 319, 408, 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts23 Sept 2004Dismissed
Rajeev Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 178
High Courts23 Sept 2004Dismissed
Sudarshan Sharma Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 170
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(26), 2(29), 2(47), 2(h)
High Courts23 Sept 2004
Sri Ram Chandra Prasad Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 651