High Courts14 Dec 2005
Jai Prakash Nr. Yadav Vs State of Bihar
Patna High Court · (2006) 1 PLJR 257
Arms Act, 1959 — Section 35Constitution of India, 1950 — Article 226, 227, 227(1)Criminal Procedure Code, 1973 (CrPC) — Section 173, 409, 41, 482, 73
COURT ARCHIVE
Patna High Court judgments, 2005
1,050 judgments · page 2 of 53
High Courts13 Dec 2005
Urmila Devi Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 218
High Courts13 Dec 2005
Most. Lal Pari Devi Vs Rameshwar Singh and Others
Patna High Court · (2006) 3 ACC 236 : (2006) 1 BLJR 205
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 95(2)
High Courts13 Dec 2005Dismissed
Mahendra Thakur and Others Vs State of Bihar and Another
Patna High Court · (2006) 1 PLJR 676
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts13 Dec 2005
Smt. Bhukhali Mestarani Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 465
High Courts13 Dec 2005Allowed
Mosmt. Manti Devi Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 415
High Courts13 Dec 2005Allowed
Sheorati Devi and Another Vs Sabhapati Singh
Patna High Court · (2005) 12 PAT CK 0002
High Courts12 Dec 2005
Nageshwar Thakur and Others Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 407
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts09 Dec 2005
Kumar Nand Kishore Singh Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 53
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts09 Dec 2005Dismissed
The State of Bihar Vs Laxmi Sharma and Others
Patna High Court · (2006) 1 PLJR 663
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts09 Dec 2005
Ram Naresh Thakur and Others Vs State of Bihar and Another
Patna High Court · (2006) 4 BC 264 : (2006) 1 PLJR 455
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts09 Dec 2005Dismissed
Awadh Kishore Choudhory and Others Vs The State of Bihar and Another
Patna High Court · (2006) 1 PLJR 699
Criminal Procedure Code, 1973 (CrPC) — Section 107, 192(1), 202, 482Penal Code, 1860 (IPC) — Section 323, 327, 34, 380, 427
High Courts09 Dec 2005Allowed
Jagdish Prasad Singh Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 466
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 29
High Courts09 Dec 2005Dismissed
Kapildeo Singh and Others Vs The State of Bihar and Another
Patna High Court · (2006) 1 PLJR 723
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 379
High Courts09 Dec 2005Allowed
Pintu Singh @ Rajiv Ranjan Kumar Singh Vs State of Bihar
Patna High Court · (2006) 2 PLJR 226
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(1), 311Penal Code, 1860 (IPC) — Section 144, 323, 341, 504
High Courts07 Dec 2005Dismissed
Neelam Sinha Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 416
High Courts06 Dec 2005Dismissed
Sri Dipak Kumar Thakur Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 495
Constitution of India, 1950 — Article 226
High Courts06 Dec 2005Dismissed
Kumar Suman Singh Vs State of Bihar
Patna High Court · (2005) 12 PAT CK 0046
High Courts06 Dec 2005Dismissed
Binay Kumar Sinha @ Chhote Vs State of Bihar
Patna High Court · (2006) 2 DMC 47 : (2006) 1 PLJR 354
Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 498A
High Courts06 Dec 2005Dismissed
Pesticides Entrepreneur Association Bihar, Patna Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 273
Constitution of India, 1950 — Article 19(1)(g), 309Insecticides Act, 1968 — Section 12, 13(3), 37