High Courts15 Sept 2010
Reeta Sinha and Dr. Shailendra Narayan Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 180
Bihar State Universities Act, 1976 — Section 4(14)
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 22 of 81
High Courts15 Sept 2010Allowed
The State of Bihar Vs Narain Dutta Pandey and The Accountant General
Patna High Court · (2010) 09 PAT CK 0119
Bihar Pension Rules, 1950 — Rule 58, 59, 60, 61
High Courts15 Sept 2010
Jagdish Prasad Shukla, Manorama Shukla, Praveen Kumar Shukla and Naveen Kumar Shukla Vs The State of Bihar and Smt. Puja Shukla
Patna High Court · (2010) 09 PAT CK 0111
High Courts15 Sept 2010Allowed
Abhiram Sharma Vs The State of Bihar, Ramanuj Sharma, Ramnaresh Sharma and Bindeshwari Sharma
Patna High Court · (2010) 09 PAT CK 0110
High Courts15 Sept 2010Allowed
Deepak Kumar Deep and Others Vs The State of Bihar and Seema Kumari
Patna High Court · (2010) 09 PAT CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts15 Sept 2010
Santlal Paswan Vs The State of Bihar
Patna High Court · (2010) 09 PAT CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 326
High Courts15 Sept 2010Allowed
Spicy Beverage Pvt. Limited Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 270
High Courts15 Sept 2010
Ajay Sah and Another Vs State of Bihar and Others
Patna High Court · (2011) 2 PLJR 277
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7
High Courts15 Sept 2010Allowed
Jag Narayan Prasad Vs The State of Bihar and Others
Patna High Court · (2012) 1 PLJR 790
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts15 Sept 2010
Raj Ballav Singh Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 743
High Courts14 Sept 2010Allowed
Daya Shankar Prasad Sharma Vs The State of Bihar and Dharam Nath Singh
Patna High Court · (2011) 2 PLJR 63
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Sept 2010Allowed
Uttam Modi and Others Vs State of Bihar
Patna High Court · (2011) 59 BLJR 1266 : (2011) 1 PLJR 975
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 193, 319, 482Penal Code, 1860 (IPC) — Section 120, 302, 307, 326
High Courts14 Sept 2010
Sanjay Kumar and Another Vs The State of Bihar and Another
Patna High Court · (2011) 1 PLJR 934
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 504
High Courts14 Sept 2010
Harendra Pratap Singh, Advocate Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 873
Police Manual Rules — Rule 75
High Courts13 Sept 2010
Manju Kumari and Others Vs Shailendra Kumar and Another
Patna High Court · (2011) 1 PLJR 318
Criminal Procedure Code, 1973 (CrPC) — Section 125, 195, 482Penal Code, 1860 (IPC) — Section 120B, 471
High Courts13 Sept 2010Dismissed
Shivji Prasad Singh Vs The State of Bihar
Patna High Court · (2010) 09 PAT CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420
High Courts13 Sept 2010
Bishwanath Roy and Others Vs The State of Bihar and Anita Devi
Patna High Court · (2010) 09 PAT CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9
High Courts13 Sept 2010Allowed
Doctor Shib Nandan Barnwal Vs State of Bihar and Others
Patna High Court · (2011) 1 JCR 235
High Courts13 Sept 2010Allowed
Fuleshari Devi, Bishwanath Giri and Bashishth Giri Vs The State of Bihar and Shatrughna Giri
Patna High Court · (2010) 09 PAT CK 0113
Penal Code, 1860 (IPC) — Section 120B, 417, 465