High Courts14 May 2004Allowed
The Editor, The Times of India Sri Binay Kumar Pandey and Others Vs Bihar School Examination Board and Another
Patna High Court · (2004) 05 PAT CK 0067
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 36 of 61
High Courts14 May 2004Dismissed
Sona Devi and Others Vs State of Bihar
Patna High Court · (2005) 1 DMC 44 : (2005) 1 PLJR 408
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts14 May 2004Allowed
Mahesh Lal Vs The Chairman, Bihar State Electricity Board, Patna and Others
Patna High Court · (2004) 4 PLJR 218
High Courts14 May 2004
Sri Krishna Singh Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 216
High Courts13 May 2004Allowed
Dilip Kumar Singh Vs Smt. Sundri Devi and Another
Patna High Court · (2004) 3 PLJR 628
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 May 2004Dismissed
Munna Koiri Vs The State of Bihar
Patna High Court · (2004) PLJR 1075
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts13 May 2004Dismissed
Narayan Sah Vs The State of Bihar and Others
Patna High Court · (2004) 05 PAT CK 0053
High Courts13 May 2004Allowed
Ram Naresh Rai @ Naresh Yadav Vs State of Bihar
Patna High Court · (2004) 3 PLJR 703
Bihar Ban on Lotteries Act, 1993 — Section 3, 4, 7
High Courts12 May 2004
Suresh Kumar Yadav Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 386
High Courts12 May 2004Allowed
Ali Nagar Anchal Matsyajivi Swablambi Sahakari Samitee Limited Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 572
Constitution of India, 1950 — Article 166
High Courts12 May 2004Allowed
Ram Narayan Bharti and Another Vs Sawitri Devi and Others
Patna High Court · (2004) 3 PLJR 326
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A
High Courts12 May 2004
Rameshwar Ram Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 660
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 May 2004
Chandradeo Prasad Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 736
High Courts12 May 2004Dismissed
A. Narayan Rao and Others Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2417 : (2005) 105 FLR 262 : (2004) 4 PLJR 43
Industrial Disputes Act, 1947 — Section 25FFF
High Courts11 May 2004Allowed
Chairman, Coal India Limited and Others Vs Heaven Sodium Silicate and Others
Patna High Court · (2004) 05 PAT CK 0065
High Courts11 May 2004Allowed
Central Ware Housing Corporation Vs Ram Awtar Joshi and Another
Patna High Court · (2004) 05 PAT CK 0061
High Courts11 May 2004Allowed
Balram Yadav Vs State of Bihar
Patna High Court · (2004) 3 PLJR 697
Penal Code, 1860 (IPC) — Section 120B, 34, 364
High Courts11 May 2004Allowed
Rathi Plastic Industries and Others Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 695
Environment (Protection) Act, 1986 — Section 10, 10(1), 15(1), 19Recycled Plastics Manufacture and Usage Rules, 1999 — Rule 8
High Courts11 May 2004Dismissed
Chief Marketing Manager, Coal India Ltd. and Others Vs Rana Bharat Singh and Others
Patna High Court · (2004) 3 PLJR 410
High Courts11 May 2004Dismissed
Surendra Singh Vs The State of Bihar and Others
Patna High Court · (2004) 05 PAT CK 0010