High Courts03 Feb 2005Dismissed
Phulena Prasad Yadav Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 21
COURT ARCHIVE
Patna High Court judgments, 2005
1,050 judgments · page 48 of 53
High Courts03 Feb 2005Allowed
Ram Sarowar Pd. Singh Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 519
Penal Code, 1860 (IPC) — Section 148
High Courts03 Feb 2005Dismissed
Shashi Bhushan Roy and Others Vs State of Bihar and Others
Patna High Court · (2005) 1 BLJR 428 : (2005) 2 PLJR 16
High Courts03 Feb 2005Allowed
Kamta Prasad Sharma Vs State of Bihar and Others
Patna High Court · (2005) 1 BLJR 615
Bihar Financial Rules — Rule 74Bihar Service Code, 1952 — Rule 58Constitution of India, 1950 — Article 309
High Courts03 Feb 2005Allowed
Panwati Devi and Others Vs Nirakhni Devi and Others
Patna High Court · (2005) 4 RCR(Civil) 524
High Courts03 Feb 2005
Parmeshwar Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 59
High Courts03 Feb 2005Allowed
Nawal Kishore Singh Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 786
High Courts03 Feb 2005
Anand Verma Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 434
High Courts02 Feb 2005
Rajesh Kumar Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 580
High Courts02 Feb 2005Allowed
Ramotar Thakur and Another Vs The State of Bihar and Others
Patna High Court · (2005) 1 BLJR 506 : (2005) 2 PLJR 30
Bihar Tenancy Act, 1885 — Section 48C, 48D, 48E
High Courts02 Feb 2005Allowed
Badri Mukhiya Vs The State of Bihar
Patna High Court · (2005) 2 PLJR 610
Penal Code, 1860 (IPC) — Section 395
High Courts02 Feb 2005Dismissed
Pathar Udyog Sangh Vs The State of Bihar
Patna High Court · (2005) 1 BLJR 432 : (2005) 1 PLJR 639
Bihar Minor Mineral Concession Rules, 1972 — Rule 46(A)
High Courts02 Feb 2005Allowed
Niranjan Yadav @ Jhojho Yadav Vs The State of Bihar and Others
Patna High Court · (2005) 1 BLJR 593 : (2006) 1 PLJR 142
Bihar Tenancy Act, 1885 — Section 48E, 48E(8), 7Civil Procedure Code, 1908 (CPC) — Section 144Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts02 Feb 2005
Smt. Kamla Devi and Sudhir Kumar Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 155
High Courts02 Feb 2005Dismissed
Tarkeshwar Singh Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 477
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts01 Feb 2005Allowed
Bablu Cold Storage and Ice Cream Pvt. Ltd. Vs Surendra Prasad
Patna High Court · (2006) 4 PLJR 263
High Courts01 Feb 2005Dismissed
Tarkeshwar Singh Vs State of Bihar and Others
Patna High Court · (2005) 02 PAT CK 0092
High Courts01 Feb 2005
Shyam Jahri Devi Vs State of Bihar and Another
Patna High Court · (2005) 1 BLJR 325 : (2005) 1 PLJR 525
High Courts01 Feb 2005Allowed
Set India Pvt. Ltd. and Others Vs State of Bihar and Another
Patna High Court · (2005) 1 BLJR 569 : (2005) 1 PLJR 606
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420