High Courts22 Feb 2005Allowed
Bindeshwar Narain Srivastava @ Dr. Bindeshwar Narain Srivastava Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 114
Government of India Act, 1935 — Section 241
COURT ARCHIVE
Patna High Court judgments, 2005
1,050 judgments · page 44 of 53
High Courts22 Feb 2005Dismissed
Inder Lal Bhagat Vs State of Bihar
Patna High Court · (2005) 2 PLJR 200
Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467
High Courts22 Feb 2005
Md. Shaheed @ Shahid @ Dablu Vs State of Bihar
Patna High Court · (2005) 3 PLJR 595
High Courts22 Feb 2005Dismissed
Ram Binay Kumar Singh Vs State of Bihar and Others
Patna High Court · (2006) 2 PLJR 450
High Courts21 Feb 2005Dismissed
Sanjay Jain and Another Vs State of Bihar and Another
Patna High Court · (2005) 02 PAT CK 0103
High Courts21 Feb 2005Allowed
Sasamusa Sugar Works Ltd. Vs State of Bihar
Patna High Court · (2005) 2 BLJR 997
Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 29(1), 31, 52Bihar Sugarcane (Regulation of Supply and Purchase) Rules, 1978 — Rule 22
High Courts21 Feb 2005
Trilokee Prasad Verma Vs State of Bihar and Others
Patna High Court · (2005) 1 BLJR 747
High Courts21 Feb 2005
Krishna Prasad Keshri Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 421
High Courts21 Feb 2005Dismissed
State of Bihar Vs Ganesh Mahton and Another
Patna High Court · (2005) 2 PLJR 91
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 34
High Courts21 Feb 2005Allowed
Rameshwar Prasad Vs The State of Bihar
Patna High Court · (2005) 2 PLJR 382
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Feb 2005Allowed
Rewati Kant Dubey and Others Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 491
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts18 Feb 2005
Md. Shahabuddin Vs The State of Bihar
Patna High Court · (2005) 1 PLJR 609
Arms Act, 1959 — Section 27Contempt of Courts Act, 1971 — Section 10, 13, 16, 2, 2(b)Penal Code, 1860 (IPC) — Section 34, 364
High Courts18 Feb 2005Dismissed
Md. Shahid @ Chhottu Vs The State of Bihar
Patna High Court · (2005) 2 PLJR 84
Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts18 Feb 2005Allowed
Siyawati Devi Vs State of Bihar and Others
Patna High Court · (2005) 3 PLJR 352
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts18 Feb 2005Allowed
Chandrama Singh and Others Vs State of Bihar
Patna High Court · (2006) 3 RCR(Criminal) 105
High Courts18 Feb 2005Allowed
Shree Rai Vs State of Bihar
Patna High Court · (2005) CriminalCC 274
Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts18 Feb 2005Allowed
Gopal Sharan Dubey Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 150
High Courts18 Feb 2005Dismissed
Sanjeeb Kumar Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 152
High Courts17 Feb 2005
Md. Ozair Ghaffari and Another Vs State of Bihar and Others
Patna High Court · (2005) 1 BLJR 727 : (2005) 2 PLJR 433
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4Bihar Tenancy Act, 1885 — Section 48E
High Courts17 Feb 2005Allowed
Dulari Devi Vs State of Bihar and Others
Patna High Court · (2005) 2 PLJR 688
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16