High Courts06 Jul 2004
Re. Report of the District Judge West Champaran Bettiah on the incident of Bagaha Civil Court Premises Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 760
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 32 of 61
High Courts06 Jul 2004Allowed
Sharfuddin Mian and Others Vs The State of Bihar
Patna High Court · (2004) 4 PLJR 763
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 449
High Courts05 Jul 2004Allowed
Shambu Shah Vs The State of Bihar
Patna High Court · (2004) 4 PLJR 755
Penal Code, 1860 (IPC) — Section 376
High Courts05 Jul 2004Allowed
Mahendra Raswan and Others Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 148
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45(B)
High Courts05 Jul 2004Dismissed
Ramautar Yadav @ Bodhu Gope @ Ramautar Prasad @ Bodhu Yadav Vs The State of Bihar
Patna High Court · (2004) 4 PLJR 820
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts05 Jul 2004Allowed
Shree Gopal Bhagwan Das Vs The State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0072
High Courts05 Jul 2004Dismissed
Sijay Sharma Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1508 : (2005) 4 PLJR 681
High Courts05 Jul 2004
Uday Kumar Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 631
Constitution of India, 1950 — Article 243F, 243I, 243L, 243N, 243Y
High Courts05 Jul 2004Allowed
Prakash Ratan Sinha Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 688
High Courts02 Jul 2004
Mukhu Paswan Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 283
High Courts02 Jul 2004Allowed
Deep Kumar @ Deepak Kumar Vs The State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1463 : (2004) 4 PLJR 429
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 379, 420
High Courts01 Jul 2004Dismissed
Anirudh Prasad Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 627
High Courts01 Jul 2004
Ram Sewak Mathuria Vs State of Bihar
Patna High Court · (2004) 3 PLJR 698
Foreign Exchange Regulation Act, 1973 — Section 13, 27, 56, 61, 61(2)Penal Code, 1860 (IPC) — Section 181, 182, 414
High Courts01 Jul 2004Allowed
Nand Kishore Pandey and Another Vs The State of Bihar
Patna High Court · (2004) 3 PLJR 492
Criminal Procedure Code, 1973 (CrPC) — Section 482Harijan Atyachar Act — Section 10, 3, 5Penal Code, 1860 (IPC) — Section 307, 328, 341
High Courts01 Jul 2004Allowed
Nand Kishore Ojha and Others Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 782
Bihar and Orissa Primary Education Act, 1919 — Section 22Bihar Primary Schools Appointment Rules, 1991 — Rule 10, 8, 9Constitution of India, 1950 — Article 144, 16, 309
High Courts01 Jul 2004Allowed
Sandhya Das and Others Vs State of Bihar
Patna High Court · (2005) 1 DMC 252 : (2004) 4 PLJR 778
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts01 Jul 2004
Kodai Mahto @ Kodai Ram @ Kodai Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 556
High Courts01 Jul 2004Allowed
Nand Lal Prasad Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 539
High Courts01 Jul 2004Allowed
Bhupendra Narain Singh Vs The State of Bihar and Others
Patna High Court · (2004) 52 BLJR 2328 : (2004) 4 PLJR 746
Bihar School Examination Board Act, 1952 — Section 4, 8
High Courts01 Jul 2004
Ashish Mahto Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 623