High Courts19 Nov 2009
Arun Sah and Lutan Sah Vs State of Bihar
Patna High Court · (2010) 58 BLJR 345
Penal Code, 1860 (IPC) — Section 302, 304B, 34
COURT ARCHIVE
Patna High Court judgments, 2009
1,105 judgments · page 5 of 56
High Courts19 Nov 2009
Karman Dana and Others Vasant Talkies Vs The State of Bihar and Others
Patna High Court · (2009) 11 PAT CK 0008
Bihar Entertainment Tax Act, 1948 — Section 3(B)(1)
High Courts18 Nov 2009
Ghanshyam Chaudhary, Bhola Chaudhary, Shivram Chaudhary all sons of late Laukan Chaudhary and Babu Saheb Chaudhary Vs State of Bihar
Patna High Court · (2010) 1 PLJR 983 : (2011) 6 RCR(Criminal) 875
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts18 Nov 2009Allowed
Bhubneshwar Sharma Vs The State of Bihar and Others
Patna High Court · (2009) 11 PAT CK 0013
High Courts17 Nov 2009Dismissed
Anadi Krishna Verma Vs The State of Bihar and Shailendra Kumar Sinha
Patna High Court · (2010) 58 BLJR 379
Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420, 468
High Courts17 Nov 2009Dismissed
Ram Kewal Singh @ Ram Kewal Sharma Vs The State of Bihar
Patna High Court · (2010) 124 FLR 734
High Courts17 Nov 2009
Sanjay Kumar Pathak Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 1038
Constitution of India, 1950 — Article 14, 16, 254
High Courts16 Nov 2009Dismissed
Ramashraya Prasad Vs The State of Bihar and Others
Patna High Court · (2010) 1 PLJR 913
High Courts16 Nov 2009Allowed
Sanjay Das Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 1036
Constitution of India, 1950 — Article 226, 227
High Courts13 Nov 2009Dismissed
Islam Ansari @ Islam Vs The State of Bihar and Others
Patna High Court · (2009) 11 PAT CK 0054
Bihar Panchayat Raj Act, 2006 — Section 17, 18(2)
High Courts13 Nov 2009Allowed
Dipak Kumar Jha and Ranjit Kumar Jha Vs The State of Bihar and Others Anand Kumar Gupta Vs The Bihar State Election Authority
Patna High Court · (2009) 4 PLJR 1042
Bihar Co-operative Societies Act, 1935 — Section 3Bihar Co-operative Societies Rules, 1959 — Rule 21B, 21C, 21D, 21E, 21F
High Courts13 Nov 2009
Chhotelal Chunihara Vs Hon''ble Patna High Court and others
Patna High Court · (2009) 11 PAT CK 0024
High Courts13 Nov 2009Dismissed
Saraswati Devi and Others Vs The State of Bihar and Yogendra Singh
Patna High Court · (2011) 6 RCR(Criminal) 504
High Courts13 Nov 2009
Rama Kant Tiwary and Bijendra Prasad Singh Vs The State of Bihar Ramesh Prasad Singh (President) (Bihar Rajya Surveksagk Abhiyantran Sangth) and Suresh Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2010) 58 BLJR 354 : (2010) 1 PLJR 752
High Courts13 Nov 2009Allowed
Pramila Devi Vs The State Election Commission and Others
Patna High Court · (2010) 58 BLJR 381 : (2010) 2 PLJR 379
High Courts12 Nov 2009
Md. Imran, Proprietor of Imran and Co. Vs The State of Bihar and Amricon Agrovet (P) Ltd.
Patna High Court · (2009) 11 PAT CK 0059
High Courts12 Nov 2009
Satyendra Kumar, Ashok Kumar @ Sadhu, Dharmnath Yadav and Amarnath Ojha Vs The State of Bihar
Patna High Court · (2010) CriLJ 1134 : (2010) 1 PLJR 946 : (2009) 2 PLJR 672 : (2010) 7 RCR(Criminal) 491
Arms Act, 1959 — Section 25(1B), 39
High Courts12 Nov 2009
Raghunandan Yadav Vs The State of Bihar and Others
Patna High Court · (2009) 11 PAT CK 0018
Constitution of India, 1950 — Article 311(2)
High Courts12 Nov 2009Dismissed
Sandhya Kumari Vs The State of Bihar and Others
Patna High Court · (2009) 11 PAT CK 0005
High Courts11 Nov 2009Dismissed
Jagnnath Singh Vs Bihar State Bar Council and Others
Patna High Court · (2009) 11 PAT CK 0034