COURT ARCHIVE

Patna High Court judgments, 2009

1,105 judgments · page 4 of 56

High Courts26 Nov 2009Allowed

Dharm Nath Ram and Others Vs The State of Bihar

Patna High Court · (2010) 1 PLJR 839 : (2011) 6 RCR(Criminal) 862

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 149, 302

High Courts26 Nov 2009

Kum Kum Singh Vs The State of Bihar and Others

Patna High Court · (2009) 11 PAT CK 0021

High Courts25 Nov 2009Allowed

Dr. Sunita Jaiswal Vs The State of Bihar and Lal Babu Chaudhary

Patna High Court · (2009) 11 PAT CK 0062

High Courts25 Nov 2009

Bihar Drugs and Pharmaceutical Manufacturer''s Association Vs The State of Bihar and Others

Patna High Court · (2010) 58 BLJR 343

Constitution of India, 1950 — Article 14, 19(1)

High Courts25 Nov 2009Allowed

Kamlesh Mishra Vs The State of Bihar, The Secretary, Secondary, Primary and Adult Education, Government of Bihar, The Director, Secondary Education Department of Secondary, Primary and Adult Education, Government of Bihar and Onkar Nath

Patna High Court · (2010) 1 PLJR 907

High Courts25 Nov 2009Dismissed

Lalmati Devi Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 1033

Bihar Panchayat Raj Act, 2006 — Section 157, 70

High Courts25 Nov 2009

Vakil Prasad and Others Vs The State of Bihar and Others

Patna High Court · (2009) 11 PAT CK 0014

High Courts25 Nov 2009

Usha Choudhary Vs The Bihar State Electricity Board and Others

Patna High Court · (2009) 11 PAT CK 0004

High Courts24 Nov 2009

Ram Balak Ram and Others Vs The State of Bihar and Others

Patna High Court · (2009) 11 PAT CK 0070

High Courts24 Nov 2009Dismissed

Girija Devi Pandey Vs The State of Bihar, Secretary, Department of Health, Govt. of Bihar, Director, Indegenous Medicine (Desi Chikitsa), Department of Health (Health Education), Govt. of Bihar and Principal, Sri Yatindra Narain Astang Rajkiye Ayurved Mahavidyalaya

Patna High Court · (2009) 11 PAT CK 0049

Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985 — Section 6(2), 6(3)

High Courts24 Nov 2009

Pawan Kumar Purvey, Farooque Ansari Vs The State of Bihar and Others

Patna High Court · (2010) 58 BLJR 337 : (2010) 1 PLJR 272

Bihar Municipal Act, 2007 — Section 2(76), 25(4), 487, 51, 51(2)Constitution of India, 1950 — Article 309

High Courts24 Nov 2009Allowed

Shah Waliullah Tarique Vs State of Bihar and others

Patna High Court · (2010) 125 FLR 179

High Courts23 Nov 2009Allowed

Rajendra Prasad Yadav Vs The Rajendra Agricultural University

Patna High Court · (2009) 11 PAT CK 0060

High Courts23 Nov 2009

State of Bihar Vs Mangan Thakur @ Amit Kumar Thakur, Kedar Thakur and Golha Thakur @ Dhirendra Kumar Thakur

Patna High Court · (2009) 11 PAT CK 0016

Penal Code, 1860 (IPC) — Section 120B, 201, 364A

High Courts23 Nov 2009

Ghanshyam Mishra Vs The State of Bihar

Patna High Court · (2011) 8 RCR(Criminal) 1449

High Courts20 Nov 2009Allowed

Kedar Nath Jhunjhunwala Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 1024

Contract Act, 1872 — Section 182, 188, 226, 227, 228Specific Relief Act, 1963 — Section 26, 31

High Courts20 Nov 2009Allowed

Satyendra Yadav @ Torwa Vs The State of Bihar

Patna High Court · (2009) 11 PAT CK 0055

High Courts20 Nov 2009Allowed

Lalita Devi Vs State of Bihar

Patna High Court · (2009) 11 PAT CK 0044

High Courts20 Nov 2009Dismissed

Chandan Kumar Gandhi @ Ganna Vs State of Bihar and Subodh Kumar Singh

Patna High Court · (2010) 58 BLJR 357 : (2010) CriLJ 1814 : (2010) 1 PLJR 533 : (2009) 3 PLJR 745

Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 22(5)Evidence Act, 1872 — Section 112, 113, 35, 4, 41Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49, 49(2)

High Courts20 Nov 2009Dismissed

Botari Mukhiya Vs The State of Bihar and Others

Patna High Court · (2009) 11 PAT CK 0001