COURT ARCHIVE

Patna High Court judgments, 2010

1,612 judgments · page 28 of 81

High Courts27 Aug 2010

Bhagwan Singh and Anirudh Kumar Vs The State of Bihar and Anwar Ali Hussain

Patna High Court · (2010) 08 PAT CK 0174

Bihar Tenancy Act, 1885 — Section 48DCriminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 193, 467, 471, 76

High Courts27 Aug 2010

Hotel Samrat International and Others Vs The State of Bihar and Parmanand Kumar, Labour Superintendent Cum Inspecting Officer

Patna High Court · (2011) 59 BLJR 150

Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 22(A)

High Courts27 Aug 2010Dismissed

Lalit Kumar Verma Vs The State of Bihar and Others

Patna High Court · (2011) 1 PLJR 416

High Courts27 Aug 2010Dismissed

The State of Bihar Vs Mithu Singh and Chunchun Singh

Patna High Court · (2010) 08 PAT CK 0159

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

High Courts27 Aug 2010Allowed

Sri Janmejay Kumar Vs The Union of India (UOI) and Others

Patna High Court · (2010) 08 PAT CK 0116

High Courts27 Aug 2010Allowed

Yogendra Mallik and Others Vs The State of Bihar and Others

Patna High Court · (2011) 1 PLJR 389

Bihar Agricultural Produce Market (Repeal) Act, 2006 — Section 6Constitution of India, 1950 — Article 14, 16

High Courts27 Aug 2010Allowed

Messina Beej Pvt. Limited Vs New India Assurance Comp. Ltd. and Others

Patna High Court · (2011) 1 PLJR 646

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 64, 64(2), 64(3), 64(4)Redressal of Public Grievances Rules, 1998 — Rule 12, 13

High Courts27 Aug 2010Allowed

Smt. Rampati Devi, Chando Mahto, Bharat Mahto and Mahendra Mahto all Sons of Durgi Mahto Vs State of Bihar and Others

Patna High Court · (2010) 08 PAT CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482

High Courts27 Aug 2010Allowed

Prakash @ Sri Prakash Shrivastava Vs State of Bihar and Praveen Anand

Patna High Court · (2010) 08 PAT CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 323, 380, 429, 448

High Courts27 Aug 2010Allowed

Branch Manager, LIC of India and Others Vs The State of Bihar and Saryu Prasad

Patna High Court · (2010) 08 PAT CK 0086

High Courts27 Aug 2010Allowed

Vishambhar Nath Prasad Sah Vs The State of Bihar and Prakash Kumar Chaudhary

Patna High Court · (2010) 08 PAT CK 0078

Penal Code, 1860 (IPC) — Section 323, 34, 341, 504

High Courts27 Aug 2010Allowed

Mr. Jerome Varman and director of Amway India Enterprises Vs The State of Bihar and Mr. Bimal Bohra

Patna High Court · (2010) 08 PAT CK 0077

High Courts27 Aug 2010Dismissed

Smt. Reena Jha Vs The State of Bihar and Others

Patna High Court · (2012) 2 PLJR 79

High Courts27 Aug 2010

The State of Bihar and Others Vs Vishnu Sugar Mills Limited and Another

Patna High Court · (2013) 1 PLJR 339

Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 2(i), 31, 32, 32AConstitution of India, 1950 — Article 14, 21, 31

High Courts27 Aug 2010Allowed

Paras Nath Singh Vs The State of Bihar and Others

Patna High Court · (2010) 08 PAT CK 0012

High Courts27 Aug 2010

Kiran Devi Vs Batul Kumar Verma

Patna High Court · AIR 2011 Patna 16 : (2011) 1 PLJR 222

High Courts26 Aug 2010Allowed

Janta Dal Mill Vs The State of Bihar and Others

Patna High Court · (2011) 2 PLJR 715

High Courts26 Aug 2010Allowed

Dineshwar Singh, Chandradeo Singh, Surendra Singh and Brajesh Singh Vs The State of Bihar and Deodhari Singh

Patna High Court · (2010) 08 PAT CK 0163

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 379, 504

High Courts26 Aug 2010Allowed

Shankar Saw Mills Vs Bihar Industrial Area Development Authority and Others

Patna High Court · (2010) 08 PAT CK 0146

High Courts26 Aug 2010Allowed

Mahanth Goswami Ganga Sharan Giri Vs The State of Bihar and Others

Patna High Court · (2011) 2 PLJR 906

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15, 29, 9