High Courts24 Jan 2008Allowed
Bhagirath Mahto Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 597
COURT ARCHIVE
Patna High Court judgments, 2008
1,494 judgments · page 69 of 75
High Courts23 Jan 2008Allowed
Lala Singh Vs Bihar State Electricity Board and Others
Patna High Court · (2008) 2 PLJR 778
High Courts23 Jan 2008
Sk. Haroon and Others Vs State of Bihar
Patna High Court · (2008) 3 PLJR 618
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jan 2008Dismissed
Bir Bahadur Pandey, Manoj Kumar Singh, Ashok Mishra @ Ashok Singh and Uttam Mandal Vs State of Bihar and Another
Patna High Court · (2008) 56 BLJR 1192 : (2008) 2 PLJR 599
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)
High Courts23 Jan 2008Allowed
Begum Sayeeda @ Sayeeda Khatoon Vs State of Bihar and Another
Patna High Court · (2008) 56 BLJR 1102 : (2008) 3 PLJR 293
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts23 Jan 2008Allowed
Raja Bind and Others Vs State of Bihar
Patna High Court · (2008) 2 PLJR 91
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts23 Jan 2008Dismissed
Ajit Kumar Gupta @ Ajit Prasad and Others Vs State of Bihar
Patna High Court · (2008) 01 PAT CK 0097
High Courts23 Jan 2008Dismissed
Om Prakash Sah Vs State of Bihar and Another
Patna High Court · (2008) 2 PLJR 217
Criminal Procedure Code, 1973 (CrPC) — Section 192, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts23 Jan 2008Allowed
Ram Chandra Prasad and Another Vs State of Bihar
Patna High Court · (2008) 3 PLJR 18
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 472
High Courts23 Jan 2008Dismissed
Samrendra Singh Vs The Union of India (UOI) and Others
Patna High Court · (2008) 01 PAT CK 0076
High Courts23 Jan 2008
Nandni Kumari Vs State of Bihar and Another
Patna High Court · (2008) 2 PLJR 399
Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304, 304B, 498A
High Courts22 Jan 2008Dismissed
Amar Jyoti Vs State of Bihar and Another
Patna High Court · (2008) 56 BLJR 1510
Central Motor Vehicles Rules, 1989 — Rule 48Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts22 Jan 2008Allowed
Ram Swarup Prasad Vs The State of Bihar and Others
Patna High Court · (2008) 3 PLJR 604
Civil Procedure Code, 1908 (CPC) — Section 146Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts22 Jan 2008
Sudarshan Chaudhary and Others Vs The State of Bihar and Others
Patna High Court · (2008) 01 PAT CK 0116
High Courts22 Jan 2008Dismissed
Raj Kishor Shukla Vs Banwari Yadav and Others
Patna High Court · (2008) 56 BLJR 1100 : (2008) 1 PLJR 592
Bihar Panchayat Election Rules, 2006 — Rule 79
High Courts22 Jan 2008Allowed
Om Enterprises Vs State of Bihar and Others
Patna High Court · AIR 2008 Patna 74 : (2008) 2 CTLJ 396 : (2008) 1 PLJR 794
Sales of Goods Act, 1930 — Section 42
High Courts22 Jan 2008Allowed
Upendra Rao @ Rao Sahab and Others Vs State of Bihar and Another
Patna High Court · (2008) 56 BLJR 1173 : (2008) 2 PLJR 93
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 418
High Courts22 Jan 2008Allowed
Rajendra Singh (Yadava) Vs State of Bihar
Patna High Court · (2008) 56 BLJR 1108 : (2008) 3 PLJR 579
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts22 Jan 2008Allowed
Prachi Exim India Ltd. and Others Vs State Bank of India and Others
Patna High Court · AIR 2008 Patna 92 : (2008) 1 PLJR 585
General Clauses Act, 1897 — Section 27Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 2, 34
High Courts22 Jan 2008Allowed
Ashok Kumar Singh Vs The State of Bihar and Another
Patna High Court · (2008) 56 BLJR 1529
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420