High Courts25 Nov 2008Allowed
Rajesh Kumar and Others Vs The State of Bihar and The South Bihar Regional Transport Authority
Patna High Court · (2008) 11 PAT CK 0062
COURT ARCHIVE
Patna High Court judgments, 2008
1,494 judgments · page 6 of 75
High Courts25 Nov 2008Allowed
Niranjan Kumar Modi Vs State of Bihar, Mital Tax Shiwalaya Market and Krishna Kumar Gupta
Patna High Court · (2008) 11 PAT CK 0059
High Courts25 Nov 2008Allowed
Praveen Kumar Vs State of Bihar and Another
Patna High Court · (2009) 57 BLJR 1061 : (2009) 4 PLJR 796
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 164Penal Code, 1860 (IPC) — Section 360, 363, 366, 380
High Courts25 Nov 2008Allowed
Ranjit Singh Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 573
High Courts25 Nov 2008Allowed
Archana Devi, Mostt. Ranju @ Mostt. Sanju Kumari and Jaymala Devi Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 873 : (2009) 2 PLJR 206
High Courts25 Nov 2008Dismissed
Munna Singh and Others Vs The State of Bihar and Another
Patna High Court · (2009) 2 PLJR 452
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 190(1)(c)Penal Code, 1860 (IPC) — Section 323, 34, 341, 379, 504
High Courts25 Nov 2008Dismissed
Ramdhan Pandit Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 158
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Nov 2008Dismissed
The New India Assurance Company Limited Vs Smt. Pratima Awasthi and Others
Patna High Court · (2008) 11 PAT CK 0002
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1AMotor Vehicles Act, 1988 — Section 170, 173
High Courts24 Nov 2008Allowed
Returning Officer-cum-Principal, Homeopathy Central Council Election, R.B.T.S. Govt. Homeopathic Medical College and Hospital, Muzaffarpur, P.S.-Sadar, District -Muzaffarpur Vs Munshi Prasad and Others
Patna High Court · (2009) 1 PLJR 827
Homoeopathy Central Council Act, 1973 — Section 3
High Courts24 Nov 2008Dismissed
Sahu Jain Ltd. ''Times House'', 4th Floor, 7, Bahadur Shah Zafar Marg, New Delhi Vs Rohtas Industries Limited, Dalmia Nagar, Dist.-Rohtas at Sasaram, Bihar and Others
Patna High Court · (2009) 3 PLJR 266
Companies Act, 1956 — Section 446, 446(2), 483Constitution of India, 1950 — Article 142(1), 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31, 34
High Courts24 Nov 2008Allowed
Dilbasi Kuwar Singh and Others Vs Bibi Jahanara (Deceased) and Others
Patna High Court · (2009) 3 PLJR 655
High Courts24 Nov 2008
Amba Carbonisation Pvt. Ltd. Vs State of Bihar and Others
Patna High Court · (2008) 11 PAT CK 0038
High Courts24 Nov 2008Allowed
Shree Ram Tiwari and Others Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 799
High Courts24 Nov 2008
Commissioner of Income Tax and Another Vs Ram Babu Roy, Prop. Shree Ram Enterprises
Patna High Court · (2008) 11 PAT CK 0025
High Courts21 Nov 2008
Bhuwneshwar Roy Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 959
High Courts21 Nov 2008
State of Bihar and etc. Vs Bishwanath Singh and Another
Patna High Court · (2009) CriLJ 1601 : (2009) 3 PLJR 521
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts21 Nov 2008Dismissed
Pramod Kumar Vs The Union of India (UOI) and Others
Patna High Court · (2008) 11 PAT CK 0053
Army Act, 1950 — Section 106, 106(2)
High Courts21 Nov 2008Allowed
The State of Bihar and Others Vs Braj Nandan Roy
Patna High Court · (2009) 2 PLJR 827
Constitution of India, 1950 — Article 14
High Courts21 Nov 2008Dismissed
Sikandar Prasad Sah and Others Vs The State of Bihar and Others etc. etc.
Patna High Court · (2009) 1 PLJR 823
High Courts20 Nov 2008Dismissed
Ashok Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 583