High Courts13 Aug 2004Allowed
Siya Das and Others Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 96
Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 23 of 61
High Courts13 Aug 2004Allowed
Shiv Yadav @ Sheo Raut and Others Vs State of Bihar
Patna High Court · (2005) 2 PLJR 62
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 302, 307, 323, 325
High Courts12 Aug 2004Allowed
Mst. Buchia Devi Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 197
High Courts12 Aug 2004Dismissed
Hiralal Prasad Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 823
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60, 60(1), 62
High Courts12 Aug 2004
Bipin Kumar Bipin Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 604
High Courts12 Aug 2004Allowed
Baldeo Prasad Vs The State of Bihar and Others
Patna High Court · (2004) 3 BLJR 1694 : (2004) 4 PLJR 323 : (2000) 3 PLJR 682
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15, 15(1), 32, 9
High Courts12 Aug 2004Allowed
Harizan Naw Avam Jahaj Tatha Sadak Yatayat Swavalmbi Sahakari Samiti Ltd. Vs State of Bihar and Others
Patna High Court · AIR 2005 Patna 30 : (2004) 2 BLJR 1594 : (2004) 4 PLJR 440
Inland Vessels Act, 1917 — Section 9, 9(4)
High Courts12 Aug 2004
Ajay Kumar Singh and Others Vs State of Bihar and Another
Patna High Court · (2004) 08 PAT CK 0049
High Courts12 Aug 2004
Kunal Kumar Singh Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 601
High Courts11 Aug 2004Allowed
Shailendra Kumar Ojha Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 272
Constitution of India, 1950 — Article 311, 311(2)(b)Penal Code, 1860 (IPC) — Section 143, 353, 427, 504, 506
High Courts11 Aug 2004Allowed
Arunjay Ram @ Rai Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 162
Bihar Panchayat Election Rules, 1959 — Rule 41(3)Bihar Panchayat Raj Act, 1947 — Section 140
High Courts10 Aug 2004
Basudeo Sah Vs Shankar Thakur @ Shankar Sharma
Patna High Court · (2004) 4 PLJR 35
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Aug 2004Allowed
Kashi Sahni and Another Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 447
High Courts10 Aug 2004Allowed
Tapendra Chatterjee and Another Vs State
Patna High Court · (2005) 2 PLJR 494
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(2), 389
High Courts09 Aug 2004Allowed
Ishwar Mahto Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 484
Penal Code, 1860 (IPC) — Section 307
High Courts09 Aug 2004
Shital Prasad and Others Vs The State of Bihar and Another
Patna High Court · (2004) 4 PLJR 846
Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Aug 2004Allowed
Managing Director, Bharat Wagon and Engineering Company Ltd. and Others Vs Modi Welding Electrodes Pvt. Ltd.
Patna High Court · (2004) 4 PLJR 217
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 25
High Courts09 Aug 2004
Khaderan Singh @ Badaree Narain Singh Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 326
High Courts09 Aug 2004Allowed
Rajendra Prasad Poddar Vs The State of Bihar and Others
Patna High Court · (2006) 2 CTLJ 510 : (2005) 4 PLJR 157