High Courts28 Jan 2009Allowed
Kamla Kant Das Vs State of Bihar and Others
Patna High Court · (2009) 2 PLJR 830
COURT ARCHIVE
Patna High Court judgments, 2009
1,105 judgments · page 51 of 56
High Courts28 Jan 2009Allowed
Kusum Devi Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 1173
High Courts28 Jan 2009Dismissed
Akhilesh Kumar Yadav Vs The State of Bihar, The Superintendent of Police (B), The Director General of Police and The Inspector General of Police
Patna High Court · (2009) 57 BLJR 1174 : (2009) 2 PLJR 211
Constitution of India, 1950 — Article 14, 16
High Courts27 Jan 2009Dismissed
Management of Forest Plantation Divisional Officer Vs Presiding Officer, Labour Court and Another
Patna High Court · (2009) 01 PAT CK 0084
High Courts27 Jan 2009Dismissed
Dharohar Devi Vs The State of Bihar, The Commandant, Bihar Home Guards Division, The District Commandant, Bihar Home Guards and The District Establishment Deputy Collector
Patna High Court · (2010) 1 PLJR 838
High Courts27 Jan 2009Allowed
Asha Devi and Others Vs Renu Shukla and Another
Patna High Court · (2009) 3 PLJR 23
Minimum Wages Act, 1948 — Section 3, 5Motor Vehicles Act, 1988 — Section 163A
High Courts23 Jan 2009Dismissed
The State of Bihar and Others Vs M/s Santosh Printing Press and Others
Patna High Court · (2009) 2 PLJR 497
High Courts23 Jan 2009Allowed
Bino Yadav @ Bindeshwari Yadav Vs State of Bihar and Another
Patna High Court · (2009) 2 PLJR 368
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 204, 319, 319(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts23 Jan 2009Dismissed
M/s Ajanta Circus Vs Union of India and Others
Patna High Court · (2009) 2 PLJR 323
Prevention of Cruelty to Animals Act, 1960 — Section 22
High Courts23 Jan 2009Allowed
Gayatri Devi and Another Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 611
High Courts23 Jan 2009Dismissed
Renu Kumari and Others Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 662
High Courts23 Jan 2009Dismissed
Suresh Singh Vs The State of Bihar and Shiv Kumar Singh
Patna High Court · (2009) 01 PAT CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468
High Courts23 Jan 2009Allowed
Rakesh Kumar Vs The State of Bihar and Sri Laxman Ram, Executive Magistrate
Patna High Court · (2009) 57 BLJR 1059
Bihar and Orissa Excise Act, 1915 — Section 47(A)Penal Code, 1860 (IPC) — Section 120B, 272, 273, 406, 409
High Courts23 Jan 2009
Commissioner of Income Tax Vs Mukul Kumar
Patna High Court · (2009) 57 BLJR 1180 : (2009) 4 PLJR 417
Income Tax Act, 1961 — Section 143(3), 256(2), 263, 263(1)
High Courts23 Jan 2009Allowed
Dr. Vinod Kumar Singh Vs The State of Bihar, The Secretary, Department of Health and Medical Education and The Medical Council of India
Patna High Court · (2009) 57 BLJR 1067 : (2009) 3 PLJR 618 : (2009) 6 SLR 588
Constitution of India, 1950 — Article 309
High Courts23 Jan 2009Dismissed
Sushma Kumari Shrivastava Vs The State of Bihar, Principal Secretary, Human Resources Development Department, Director Secondary and Senior Secondary Schools, Human Resources Development Department and Deputy Director, Senior and Senior Secondary Schools, Human Resources Development Department Bishwanath Roy and Ashok Kumar Prasad Vs The State of Bihar and The Director, Secondary Education, Department of Human Resources Development, Government of Bihar
Patna High Court · (2009) 2 PLJR 553
Constitution of India, 1950 — Article 14, 243G
High Courts23 Jan 2009Dismissed
Prabhan Singh @ Prabhan Kumar Singh, Sudama Singh and Jai Ram Singh Vs State of Bihar
Patna High Court · (2009) 3 PLJR 647
Arms Act, 1959 — Section 25(1B)(A), 26, 35, 39Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482Penal Code, 1860 (IPC) — Section 34, 414
High Courts23 Jan 2009
Ram Lakhan Mahto Vs Hari Charan Mahto and Satyadeo Prasad
Patna High Court · (2009) 01 PAT CK 0045
High Courts23 Jan 2009Dismissed
Geeta Singh Vs The State of Bihar and Another
Patna High Court · (2009) 4 PLJR 94
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 313, 323, 347, 348
High Courts23 Jan 2009Dismissed
Raj Mohan Singh Vs Ram Nagina Singh and Others
Patna High Court · (2009) 3 PLJR 474
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9