High Courts30 Jun 2004Allowed
Md. Moazzam Ali and Others Vs Smt. Sushila and Another
Patna High Court · (2004) 4 PLJR 757
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 33 of 61
High Courts30 Jun 2004Allowed
Tribhuwan Singh and Others Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 267
High Courts29 Jun 2004Allowed
Nagendra Mishra Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 281
Constitution of India, 1950 — Article 309
High Courts29 Jun 2004Allowed
Gujarat Co-operative Milk Marketing Federation Limited. Vs State of Bihar and Another
Patna High Court · (2004) 06 PAT CK 0024
High Courts29 Jun 2004
Tripti Alcobrew Limited Vs The State of Bihar and Others
Patna High Court · (2004) 06 PAT CK 0022
High Courts29 Jun 2004Allowed
Braj Bhushan Prasad Singh Vs The Chancellor, Universities of Bihar and Others and The State of Bihar and Others The Governing Body of Purvottar Railway College and Another Vs Balram Prasad Sinha and Others
Patna High Court · (2004) 3 PLJR 603
Bihar State University Board Act, 1981 — Section 2, 57
High Courts29 Jun 2004Allowed
Rameshwar Mahton and Others Vs The State of Bihar
Patna High Court · (2004) PLJR 992
Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 449
High Courts28 Jun 2004Allowed
Sharda Prasad Gond Vs The New India Assurance Co. Ltd.
Patna High Court · (2004) 3 PLJR 560
Civil Procedure Code, 1908 (CPC) — Section 100AMotor Vehicles Act, 1988 — Section 140, 142
High Courts28 Jun 2004
Mahendra Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 256
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 376Penal Code, 1860 (IPC) — Section 307, 323Probation of Offenders Act, 1958 — Section 11(2), 3, 4, 4(1)
High Courts28 Jun 2004Allowed
Anami Sharan Sinha Vs Anup Kumar Sinha and Others
Patna High Court · (2004) 3 PLJR 607
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 1 Rule 8(5), 151
High Courts28 Jun 2004Allowed
Imam Askari Vs Bibi Azbunnissa @ Bibi Azibun and Others
Patna High Court · (2004) 3 PLJR 732
Waqf Act, 1995 — Section 83, 84
High Courts28 Jun 2004
Commissioner Customs Department Vs Smt. Nirmala Mitra
Patna High Court · (2004) 06 PAT CK 0014
High Courts28 Jun 2004
Narain Industries Vs Diamond Cements, Proprietor, Mysore Cement Ltd. and Another
Patna High Court · (2004) 06 PAT CK 0011
High Courts28 Jun 2004Allowed
Bijendra Kumar Sinha @ Tutu and Others Vs State of Bihar
Patna High Court · (2005) 1 DMC 290
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 Jun 2004Allowed
Raj Nandan Bhagat Vs Ram Sagar Singh and Others
Patna High Court · (2004) 3 PLJR 753
High Courts25 Jun 2004Dismissed
Tarkeshwar Singh Vs The State of Bihar
Patna High Court · (2005) 1 PLJR 305
Criminal Procedure Code, 1973 (CrPC) — Section 119, 161, 169, 173, 193Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts24 Jun 2004
Mangal Choudhary Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 431
High Courts23 Jun 2004Allowed
Anand Kant Jha and Others Vs The State of Bihar
Patna High Court · (2004) PLJR 1028
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Jun 2004Dismissed
Dr. Oswald Anthony Vs The Commissioner of Income Tax and Another
Patna High Court · (2004) 2 BLJR 1287 : (2004) 192 CTR 363 : (2004) 141 TAXMAN 520
Income Tax Act, 1961 — Section 132, 158BE, 260A
High Courts23 Jun 2004
Ram Bharosa Das Vs State of Bihar and Others
Patna High Court · (2004) 06 PAT CK 0012