High Courts21 Dec 2005Allowed
Vidya Sagar Prasad Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 347
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 379, 414
COURT ARCHIVE
Patna High Court judgments, 2005
1,050 judgments · page 1 of 53
High Courts21 Dec 2005Dismissed
Subodh Kumar and Others Vs Union of India (UOI) and Others
Patna High Court · (2006) 1 BLJR 173 : (2006) 1 PLJR 450
Constitution of India, 1950 — Article 14, 15, 16, 16(4), 16(5)
High Courts21 Dec 2005Dismissed
Md. Izharul Haque Vs State of Bihar and Others
Patna High Court · (2006) 2 PLJR 112
High Courts21 Dec 2005Dismissed
Smt. Rajnandni Kumari Vs State of Bihar and Others
Patna High Court · (2006) 1 BLJR 163 : (2006) 1 PLJR 460
High Courts21 Dec 2005Dismissed
Sudhakar Jha Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 714
High Courts21 Dec 2005Allowed
Bijal Yadav Ors. Vs State of Bihar
Patna High Court · (2006) 1 PLJR 574
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 313, 342Evidence Act, 1872 — Section 32(2)
High Courts20 Dec 2005Allowed
Rana Chakraborty and Another Vs The State of Bihar and Another
Patna High Court · (2006) 2 PLJR 52
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A
High Courts20 Dec 2005Allowed
Sachida Nand Prasad Vs State of Bihar and Another
Patna High Court · (2007) 3 BC 442 : (2006) 1 PLJR 454
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts20 Dec 2005Dismissed
Md. Taslim Vs Md. Alim and Others
Patna High Court · (2006) 1 PLJR 679
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts20 Dec 2005Allowed
Mahendra Singh Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 537
Bihar Control of Crimes Act, 1981 — Section 12(2), 22, 22(1)
High Courts20 Dec 2005Allowed
Md. Samim Ahmad @ Samim Vs State of Bihar and Another
Patna High Court · (2006) 1 PLJR 456
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 380, 396, 427, 504
High Courts20 Dec 2005Allowed
Shyama Devi and Others Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 1
Penal Code, 1860 (IPC) — Section 320, 34, 363, 364, 365
High Courts19 Dec 2005Allowed
Sanjay Kumar and Others Vs State of Bihar and Another
Patna High Court · (2006) 2 DMC 171
Criminal Procedure Code, 1973 (CrPC) — Section 125, 239, 293, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts16 Dec 2005Allowed
Niranjan Diwakar Vs State of Bihar and Others
Patna High Court · (2006) 1 BLJR 184 : (2006) 1 PLJR 422
High Courts16 Dec 2005
Dr. Uttam Lal Thakur Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 463
High Courts16 Dec 2005
Bindeshwar Nayak Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 489
High Courts15 Dec 2005
Pratap Narayan Jha Vs The Siwan Central Cooperative Bank Ltd. and Others
Patna High Court · (2006) 1 BLJR 186 : (2006) 108 FLR 1032 : (2006) 1 PLJR 414
High Courts15 Dec 2005Allowed
Mithilesh Kumar Singh @ Molan Singh Vs State of Bihar and Others
Patna High Court · (2006) 2 JCR 13 : (2006) 1 PLJR 420
Bihar Pension Rules, 1950 — Rule 186Bihar Reorganisation Act, 2002 — Section 53
High Courts15 Dec 2005
Dr. (Mrs.) Nayan Tara Sinha Vs Bihar State Electricity Board and Others
Patna High Court · (2006) 1 PLJR 408
High Courts15 Dec 2005Dismissed
Arbind Kumar Thakur and Others Vs The Union of India and Others
Patna High Court · (2005) 12 PAT CK 0009