High Courts26 Oct 2010Dismissed
Kamlesh Jha Vs The Bihar College Service Commission and Others
Patna High Court · (2010) 10 PAT CK 0105
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 14 of 81
High Courts26 Oct 2010
Moti Sunder Devi Vs The State Of Bihar
Patna High Court · (2010) 10 PAT CK 0090
High Courts26 Oct 2010
Smt. Shyama Devi, Subalendra Narayan Choudhary, Devendra Narayan Choudhary, Smt. Lila Devi and Smt. Madhuri Devi Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0076
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 18, 2, 5
High Courts26 Oct 2010Dismissed
Anarkali Devi Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0075
High Courts26 Oct 2010
Bihar Rajya Berojgar Bheshajgyna Sangh and Others Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 272
Bihar Pharmacist (Procedure, Condition of Service and Recruitment) Rules, 2004 — Rule 1.2Constitution of India, 1950 — Article 14, 16
High Courts26 Oct 2010
Ramadhar Sharma Bajpayee, Ashok Kumar Sinha and Murlidhar Singh Vs The State Of Bihar and Mahendra Prasad Ram
Patna High Court · (2010) 10 PAT CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 304, 323, 342, 386Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts26 Oct 2010Allowed
Vijay Tantee and Others Vs The State of Bihar and Basudev Tantee
Patna High Court · (2010) 10 PAT CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 341, 354, 380
High Courts26 Oct 2010Allowed
Ram Chandra Sharma, Bishnu Raut @ Bishnu Kumar Raut, Baijnath Raut and Bidesh Choudhary Vs The State of Bihar
Patna High Court · (2010) 10 PAT CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts26 Oct 2010Allowed
Vijay Sankar @ Vijay Shankar Mishra and Others Vs The State of Bihar and Yogendra Prasad Singh
Patna High Court · (2010) 10 PAT CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 379, 427
High Courts26 Oct 2010
Bihar State Small Industries Corporation Employees Association Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 198 : (2011) 2 PLJR 244
Constitution of India, 1950 — Article 21
High Courts26 Oct 2010
Satya Narayan Singh and Others Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0014
High Courts26 Oct 2010Allowed
Ram Chandra Singh and Krishna Chandra Singh @ Krishna Kr. Singh Vs The State of Bihar and Kapildeo Singh
Patna High Court · (2010) 10 PAT CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Oct 2010
Shivanand Mandal @ Shiv Nandan Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 495
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 15(1), 5
High Courts25 Oct 2010
Manjur Alam Vs The State of Bihar and The Sub Divisional Magistrate
Patna High Court · (2010) 10 PAT CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188, 397(3), 482Penal Code, 1860 (IPC) — Section 188
High Courts25 Oct 2010Allowed
Ramjan Ali Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 594
High Courts25 Oct 2010Allowed
Rita Sen and Gautam Sen Vs State of Bihar and Subrato Basu
Patna High Court · (2010) 10 PAT CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 304B, 307, 323, 331
High Courts25 Oct 2010Allowed
Atiqure Rahhman Vs State of Bihar and Md. Kyamuddin
Patna High Court · (2011) 59 BLJR 208
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Oct 2010Allowed
Gayatri Devi, Manju Devi, Kaushalya Devi Vs State of Bihar and Smt. Nisha Srivastava and Daughter of Vogendra Prasad Srivastava
Patna High Court · (2011) 59 BLJR 202
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts25 Oct 2010Allowed
Kapil Deo Mehta Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 494
High Courts25 Oct 2010Allowed
Rajmani Prasad Siha and Kumaresh Prasad Singh Vs State of Bihar and Upendra Narain Singh
Patna High Court · (2010) 10 PAT CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 168, 190, 199, 200