High Courts17 Dec 2008Allowed
Orsil Paswan Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 557
Bihar Panchayat Raj Act, 2006 — Section 44(3)
COURT ARCHIVE
Patna High Court judgments, 2008
1,494 judgments · page 2 of 75
High Courts17 Dec 2008Allowed
Ramashray Singh Vs The State of Bihar and Others
Patna High Court · (2008) 12 PAT CK 0016
High Courts16 Dec 2008Dismissed
Priyambada Roy Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 457
Bihar Municipal Act, 2007 — Section 18(1), 18(1)(d), 18(1)(d), 18(2)Constitution of India, 1950 — Article 102(1), 102(1)(a), 191(1)
High Courts16 Dec 2008Allowed
Ram Krishna Pd. Singh Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 607
Penal Code, 1860 (IPC) — Section 409
High Courts16 Dec 2008Dismissed
Sadhu Sharan Tiwari @ Chandrika Tiwari and Others Vs The State of Bihar and Another
Patna High Court · (2009) 4 PLJR 95
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482Penal Code, 1860 (IPC) — Section 323, 341
High Courts16 Dec 2008Allowed
Gauri Shankar Pandey Vs The State of Bihar and Another
Patna High Court · (2009) 3 PLJR 658
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts16 Dec 2008Dismissed
Nawal Kishore Singh and Others Vs The State of Bihar and Others
Patna High Court · (2008) 12 PAT CK 0008
High Courts15 Dec 2008Dismissed
Narshing Mishra, Narmadeshwar Mishra and Others Vs Rajendra Mishra, and Others All are sons and legal representatives of Bishundeo Mishra and Others
Patna High Court · (2009) 2 PLJR 1028
Evidence Act, 1872 — Section 106, 120(2), 50
High Courts15 Dec 2008
Bihar State Hindu Religious Trusts Board Vs Mahanth Rama Kant Das and Others Mahanth Ramakant Das Vs Mahanth Vimal Das and Another
Patna High Court · (2009) 2 PLJR 980
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 16, Order 21 Rule 99, Order 22 Rule 12, Order 22 Rule 3
High Courts15 Dec 2008Dismissed
Syed Shah Taquiuddin Ahmad Vs Masood Alam and Others
Patna High Court · (2009) 2 PLJR 356
Civil Procedure Code, 1908 (CPC) — Section 9Waqf Act, 1995 — Section 15(2)(i), 3(f), 36, 56, 57
High Courts15 Dec 2008
Smt. Kela Devi Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 168
Bihar Panchayat Raj Act, 2006 — Section 157, 46(4)
High Courts15 Dec 2008Dismissed
Nawal Kishore Singh and Others Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 591
High Courts15 Dec 2008Allowed
Sukhari Nonia @ Sukhari Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 418
Limitation Act, 1963 — Section 5
High Courts12 Dec 2008Dismissed
Girish Chandra Mandal Vs Md. Amantullah Salfi and Others
Patna High Court · (2008) 12 PAT CK 0037
High Courts12 Dec 2008Dismissed
Dr. Binod Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 961 : (2009) 2 PLJR 102
Bihar State Universities Act, 1976 — Section 22, 22(1)
High Courts12 Dec 2008Allowed
Most. Badamia Devi and Others Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 152
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(4), 35
High Courts10 Dec 2008Allowed
Smt. Hema Devi Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 678
Bihar Panchayat Raj Act, 2006 — Section 18(5)
High Courts10 Dec 2008Allowed
Dr. Ramesh Chandra Jha Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 109
Constitution of India, 1950 — Article 309
High Courts10 Dec 2008
The Matter of Letter of Sanat Kumar Sinha (Chief Co-ordinator), Bal Sakha Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 718
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 21, 62A, 68Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts10 Dec 2008
Lovely Anand the then elected Member of Parliament and Others Vs State of Bihar The State of Bihar Vs Anand Mohan, Prof. Arun Kumar Sinha and Akhlakh Ahmad
Patna High Court · (2008) 12 PAT CK 0038