High Courts02 Dec 2004
Shambhu Prasad Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2281 : (2005) 1 PLJR 285
COURT ARCHIVE
Patna High Court judgments, 2004
1,217 judgments · page 5 of 61
High Courts02 Dec 2004
Rajesh Kumar Shukla Vs The Rajendra Agricultural University
Patna High Court · (2004) 3 BLJR 2287 : (2005) 1 PLJR 228
High Courts02 Dec 2004Dismissed
Ranjit Kumar Ghosh Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2242 : (2005) 1 PLJR 13
High Courts02 Dec 2004Allowed
Ram Nath Prasad Sahu Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 230
High Courts02 Dec 2004
Anwar Ahmad Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2282 : (2005) 1 PLJR 384
High Courts01 Dec 2004Allowed
Keshav Jayant Tiwary and Another Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 300
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Dec 2004
Kishori Prasad Yadav and Others Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 4
High Courts01 Dec 2004Allowed
Ram Keshwar Singh and Others Vs The State of Bihar
Patna High Court · (2005) 1 PLJR 247
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 120, 120B, 149, 302, 34
High Courts01 Dec 2004Dismissed
Ajay Kumar Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 216
Constitution of India, 1950 — Article 14, 311
High Courts01 Dec 2004
M/s National Ply Product and Others Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 33
Bihar Saw Mills (Regulation) Act, 1990 — Section 1, 2(a), 2(c), 2(g), 2(i)Constitution of India, 1950 — Article 366Environment (Protection) Act, 1986 — Section 3(3)
High Courts30 Nov 2004
Sanjay Das and Another Vs State of Bihar and Another
Patna High Court · (2005) 1 PLJR 185
Penal Code, 1860 (IPC) — Section 498A
High Courts30 Nov 2004
Sarita Pandey @ Anshu @ Sarita Kumari Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 520
High Courts30 Nov 2004Dismissed
Kumar Bhupendra Singh Vs The State of Bihar and Another
Patna High Court · (2005) 1 PLJR 165
High Courts30 Nov 2004Allowed
Prasadi Yadav and Others Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 526
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 313(b)Evidence Act, 1872 — Section 32
High Courts30 Nov 2004
Sarjeet Singh Vs The State of Bihar and Another
Patna High Court · (2005) 1 PLJR 2
Criminal Procedure Code, 1973 (CrPC) — Section 156(6)Negotiable Instruments Act, 1881 (NI) — Section 142Penal Code, 1860 (IPC) — Section 420
High Courts30 Nov 2004
Rajeshwar Dayal Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 145
Bihar Panchayat Raj Act, 1993 — Section 136, 136(3)
High Courts27 Nov 2004Allowed
Smt. Punam Kumari Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 367
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts27 Nov 2004Allowed
Jagdamba Prasad Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 389
High Courts27 Nov 2004Allowed
Paropkari Sharma Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 227
High Courts25 Nov 2004
M/s Raghu Nandan Singh and Sons Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 44