High Courts13 Jul 2004
Jai Prakash Uddyan Sah Sandy''s Compound Vikas Samiti and Others Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 90
Constitution of India, 1950 — Article 243, 243 ZD, 51 A
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 30 of 61
High Courts13 Jul 2004Dismissed
Asha Devi Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 511
Patna Municipal Corporation Act, 1951 — Section 25(2), 26, 27, 27(2), 8(1)
High Courts13 Jul 2004
Birendra Lal Srivastava and Others Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1351
High Courts13 Jul 2004Allowed
Sumeda Devi and Another Vs The State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1475 : (2004) 3 PLJR 562
Patna Municipal Corporation (Officers and Servants) Pension Rules, 1986 — Rule 35, 36, 37
High Courts13 Jul 2004
Basudeo Rai Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1275 : (2004) 3 PLJR 564
High Courts13 Jul 2004Allowed
Shankar Prasad Vs State of Bihar
Patna High Court · (2004) 4 PLJR 74
Essential Commodities Act, 1955 — Section 12A, 7
High Courts13 Jul 2004Dismissed
Pramod Kumar Verma Vs State of Bihar
Patna High Court · (2004) 4 PLJR 656
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 2004Allowed
Sri Nanhku Prasad Singh alias Nankhu Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0124
High Courts12 Jul 2004Allowed
Nawal Kishore Mishra Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 570
High Courts12 Jul 2004Dismissed
Gopal Jha Vs Bhubneshwar Jha and Others
Patna High Court · (2004) 2 BLJR 1565 : (2005) 3 PLJR 368
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2)
High Courts12 Jul 2004Allowed
Md. Bashiruddin and Another Vs The State of Bihar and Others
Patna High Court · AIR 2004 Patna 131 : (2004) 2 BLJR 1461 : (2004) 3 PLJR 629
Stamp Act, 1899 — Section 47A
High Courts12 Jul 2004Dismissed
Chandradeep Prasad Shriwastava Vs The State of Bihar and Another
Patna High Court · (2004) 4 PLJR 415
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 398
High Courts12 Jul 2004Dismissed
Mangi Ram @ Gurumel Singh Vs The State of Bihar
Patna High Court · (2004) PLJR 962
Penal Code, 1860 (IPC) — Section 302, 307, 309, 324, 34
High Courts09 Jul 2004
Re. Report of the District Judge, West Champaran, Bettiah on the incident of Bagaha Civil Courts premises Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 761
High Courts09 Jul 2004Allowed
The State of Bihar Vs Pintu Sonar Pintu Sonar Vs The State of Bihar
Patna High Court · (2005) 1 PLJR 462
Criminal Procedure Code, 1973 (CrPC) — Section 294, 366, 368, 368(2), 368(C)Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 328, 376
High Courts09 Jul 2004Dismissed
Jakir Paswan and Others Vs The State of Bihar
Patna High Court · (2005) 1 PLJR 205
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 364
High Courts09 Jul 2004Allowed
Md. Hanif Akhtar Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 538
High Courts09 Jul 2004Allowed
Kusum Goenka and Others Vs Nathmal Goenka and Others
Patna High Court · (2004) 07 PAT CK 0044
High Courts09 Jul 2004
In the matter relating to class of persons who have not received their salaries Vs The State of Bihar and Others
Patna High Court · (2005) 1 BLJR 8 : (2004) 4 PLJR 775 : (2004) 4 PLJR 750
Constitution of India, 1950 — Article 226