High Courts16 Jul 2004
Shiw Kumar Jiloka Vs The State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0078
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 29 of 61
High Courts16 Jul 2004
Father Alex K. Krisummothi Joseph and Others Vs The State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2420 : (2004) 4 PLJR 4
Constitution of India, 1950 — Article 220
High Courts16 Jul 2004Allowed
Bhrigunath Singh Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 508
High Courts16 Jul 2004Dismissed
Prabhakar Paswan Vs The Bihar School Examination Board and Others
Patna High Court · (2004) 4 PLJR 428
High Courts16 Jul 2004Allowed
Mr. K.A.H. Subramanium, IAS, Chief Secretary, Government of Bihar Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 337
High Courts15 Jul 2004
Md. Mustaque Vs State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0116
High Courts15 Jul 2004
Gobardhan Singh and Others Vs Lalmuni Singh and Others
Patna High Court · (2004) 4 PLJR 735
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 32 Rule 7, 4Evidence Act, 1872 — Section 40, 41, 42, 44Specific Relief Act, 1963 — Section 31
High Courts15 Jul 2004Dismissed
Ratan Kumar Kejriwal and Others Vs State of Bihar
Patna High Court · (2005) 1 RCR(Criminal) 556
High Courts15 Jul 2004Dismissed
Hoshila Tiwary Vs The State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0099
High Courts15 Jul 2004Dismissed
Shreedhar Narayan Pandey Vs L.N. Mithila University and Others
Patna High Court · (2004) 07 PAT CK 0084
High Courts15 Jul 2004Dismissed
Abdul Jalil Vs The State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0045
High Courts14 Jul 2004
Kamla Kant Jha Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 9
High Courts14 Jul 2004
Haridwar Pandey Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 356
Contempt of Courts Act, 1971 — Section 14, 16, 3Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts14 Jul 2004
Vijay Prasad Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 684
High Courts14 Jul 2004Allowed
Chinta Devi Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1456 : (2004) 3 PLJR 654
Bihar Panchayat Raj Act, 1947 — Section 44(4)
High Courts14 Jul 2004Allowed
Smt. Kusum Devi Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1263 : (2004) 3 PLJR 655
High Courts14 Jul 2004Allowed
Ajay Kumar Singh Vs State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0066
High Courts14 Jul 2004Dismissed
Chhedan Mahto Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1262
High Courts14 Jul 2004Allowed
Sheo Shankar Singh Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1396 : (2004) 3 PLJR 691
High Courts14 Jul 2004
Hari Shankar Sah and Another Vs The State of Bihar and Another
Patna High Court · (2005) 1 PLJR 579
Penal Code, 1860 (IPC) — Section 323, 34, 420, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4