High Courts27 Oct 2005Allowed
Sanjay Singh and Another Vs State of Bihar
Patna High Court · (2006) CriLJ 349
Penal Code, 1860 (IPC) — Section 201, 304B, 34
COURT ARCHIVE
Patna High Court judgments, 2005
1,050 judgments · page 7 of 53
High Courts27 Oct 2005Allowed
Hare Ram Singh and Others Vs State of Bihar and Another
Patna High Court · (2005) 10 PAT CK 0037
High Courts27 Oct 2005Dismissed
Shahabuddin and etc. Vs State of Bihar and Others
Patna High Court · (2005) 10 PAT CK 0007
High Courts26 Oct 2005Dismissed
The State of Bihar Vs Chandevi Rai and Others
Patna High Court · (2006) 1 PLJR 69
Criminal Procedure Code, 1973 (CrPC) — Section 107, 162Evidence Act, 1872 — Section 114, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Oct 2005Allowed
Satya Narayan Vs State of Bihar and Others
Patna High Court · (2005) 10 PAT CK 0049
High Courts26 Oct 2005Allowed
Dr. Umesh Chandra Samal @ Dr. U.C. Samal Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 194
Penal Code, 1860 (IPC) — Section 203, 304, 304A, 328, 34
High Courts26 Oct 2005Allowed
Manik Chandra Watsalya and Others Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 472
High Courts26 Oct 2005Allowed
Damodar Prasad Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 52
High Courts26 Oct 2005
Kartik Lal Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 106
Bihar and Orissa Municipal Act, 1922 — Section 186, 195
High Courts26 Oct 2005Dismissed
The State of Bihar and Others Vs Ganpati Singh and Others
Patna High Court · (2006) 1 PLJR 249
Constitution of India, 1950 — Article 3
High Courts25 Oct 2005Allowed
Vijay Kumar Yadav and Others Vs State of Bihar
Patna High Court · (2006) CriLJ 105 : (2006) 2 DMC 88 : (2006) 1 PLJR 76
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts25 Oct 2005Allowed
Shravan Ram Vs State of Bihar
Patna High Court · (2006) CriLJ 41 : (2005) 4 PLJR 762
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 396
High Courts25 Oct 2005Dismissed
Most. Roopkali Kuer Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 323
High Courts25 Oct 2005Dismissed
Aliyas Mian Vs The State of Bihar
Patna High Court · (2006) CriLJ 288 : (2006) 1 PLJR 36 : (2006) 2 RCR(Criminal) 24
Penal Code, 1860 (IPC) — Section 341, 376
High Courts25 Oct 2005Dismissed
Nathuni Pandit Vs State of Bihar
Patna High Court · (2006) CriLJ 14 : (2006) 1 PLJR 117
Penal Code, 1860 (IPC) — Section 376, 511
High Courts25 Oct 2005Allowed
Dinesh Narayan Mishra Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 169
High Courts24 Oct 2005Dismissed
Madan Kumar Jha Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2305
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 98
High Courts24 Oct 2005Dismissed
Ajit Ojha Vs Lallan Ojha and Others
Patna High Court · AIR 2006 Patna 143 : (2006) 1 PLJR 594
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts24 Oct 2005Dismissed
Rajendra Prasad Yadav Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 508
Bihar Agricultural Produce Markets Act, 1960 — Section 27A, 9
High Courts21 Oct 2005Dismissed
Chitranjan Prasad Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 510
Bihar Pension Rules, 1950 — Rule 43(b)Civil Services (Classification, Control and Appeal) Rules — Rule 55A