High Courts31 Mar 2004Allowed
Braj Bhushan Sharma Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 893 : (2004) 2 PLJR 473
Arms Act, 1959 — Section 13, 14, 15(2), 5
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 45 of 61
High Courts31 Mar 2004
Shri Abhay Nath Jha Vs Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University and Others
Patna High Court · (2004) 2 BLJR 964 : (2005) 3 PLJR 390
Bihar State Universities Act, 1976 — Section 9(2), 9(7)
High Courts31 Mar 2004Dismissed
Poorvanchal Caterers Vs The Union of India (UOI) and Others
Patna High Court · (2004) 3 PLJR 89
Railways Act, 1989 — Section 144
High Courts29 Mar 2004Allowed
Akhileshwar Giri and Another Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 86
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 286, 307, 324
High Courts29 Mar 2004
Brij Nandan Prasad Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 254
High Courts29 Mar 2004
Vidya Bhushan Singh Abhai Vs The Bihar State Co-operative Milk Producer''s Federation Ltd. and Others Suresh Kumar Vs The State of Bihar and Others Rabindra Prasad Sharma Vs The Bihar State Co-operative Marketing Union Ltd. and Others
Patna High Court · (2005) 3 PLJR 386
Bihar Co-operative Societies Act, 1935 — Section 48, 48(1)
High Courts26 Mar 2004
Hari Nagar Sugar Mills Ltd. Vs State of Bihar and Others
Patna High Court · (2005) 272 ITR 480 : (2004) 3 PLJR 356
High Courts26 Mar 2004Dismissed
Ramjee Singh Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 311
High Courts26 Mar 2004
Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (2004) 03 PAT CK 0081
High Courts26 Mar 2004Allowed
Raghunath Yadav Vs The State of Bihar
Patna High Court · (2004) 3 PLJR 372
High Courts26 Mar 2004Allowed
Amar Nath Mallah Vs State of Bihar
Patna High Court · (2004) 2 BLJR 858
Penal Code, 1860 (IPC) — Section 396
High Courts26 Mar 2004Allowed
Shri Moti Ayurved Bhawan Vs The State of Bihar and Others
Patna High Court · (2004) 2 PLJR 760
Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 131, 25, 34, 84, 87Penal Code, 1860 (IPC) — Section 116, 139, 161
High Courts26 Mar 2004Allowed
Bibi Halima and Others Vs Sitaram Mahton and Others
Patna High Court · (2005) 3 PLJR 365
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4, 4(1), 4(1)(2), 4(2)
High Courts25 Mar 2004Dismissed
Ram Baran Prasad Vs The State of Bihar Ors.
Patna High Court · (2004) 03 PAT CK 0111
High Courts25 Mar 2004Dismissed
Ply King Vs Central Board of Direct Taxes and Another
Patna High Court · (2004) 191 CTR 484 : (2004) 270 ITR 364
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 273A
High Courts25 Mar 2004
Ram Sunder Rai Vs State of Bihar and Others
Patna High Court · (2004) 2 PLJR 777
High Courts25 Mar 2004
Ply King Vs Central Board of Direct Taxes
Patna High Court · (2004) 138 TAXMAN 206
Income Tax Act, 1961 — Section 132, 273, 273A
High Courts25 Mar 2004Allowed
Dayanand Sharma Vs Presiding Officer
Patna High Court · (2004) 03 PAT CK 0039
High Courts25 Mar 2004Allowed
Halima Khatoon Vs State of Bihar and Another
Patna High Court · (2004) 03 PAT CK 0002
High Courts24 Mar 2004Dismissed
Jagdutt Thakur and Another Vs State of Bihar and Others
Patna High Court · (2004) 03 PAT CK 0046