High Courts09 Jul 2010
Anjana Kumari Vs The Union of India (UOI) and Others
Patna High Court · (2011) 1 PLJR 105
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 43 of 81
High Courts09 Jul 2010Allowed
Sada Nand Thakur and Others Vs The State of Bihar and Maya Nand Mishra
Patna High Court · (2010) 07 PAT CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 201, 304B
High Courts09 Jul 2010Allowed
Devendra Sharma Vs The State of Bihar, The Transport Commissioner, Government of Bihar and The District Transport Officer
Patna High Court · (2010) 07 PAT CK 0103
Constitution of India, 1950 — Article 14
High Courts09 Jul 2010Allowed
Uma Shankar Prasad Vs State of Bihar and Asharfi Rai
Patna High Court · (2010) 07 PAT CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 Jul 2010Dismissed
Abhimanyu Singh @ Munnu Singh @ Abhimanu Singh and Others Vs State of Bihar
Patna High Court · (2010) 07 PAT CK 0099
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts09 Jul 2010Allowed
Basudeo Choudhary and Others Vs The State of Bihar and Rajender Yadav
Patna High Court · (2010) 07 PAT CK 0093
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts09 Jul 2010Allowed
Santosh Chandra Jha Vs Sandeep Kumar Singh and The State of Bihar
Patna High Court · (2010) 07 PAT CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 Jul 2010Allowed
Upendra Sah Vs State of Bihar and Others
Patna High Court · (2011) 1 PLJR 472
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts09 Jul 2010Allowed
Braj Bhushan Sharma @ Karirman and Others Vs State of Bihar and Another
Patna High Court · (2012) 1 PLJR 272
Criminal Procedure Code, 1973 (CrPC) — Section 188, 203, 204(4), 211, 397Penal Code, 1860 (IPC) — Section 342, 364, 406, 420, 440
High Courts08 Jul 2010
Rani Choudhary Vs The State of Bihar and Others
Patna High Court · (2010) 07 PAT CK 0150
Bihar State Universities Act, 1976 — Section 35
High Courts08 Jul 2010Dismissed
Ganesh Pd. Singh Vs The State of Bihar and District Commandant, Homeguard
Patna High Court · (2010) 07 PAT CK 0142
High Courts08 Jul 2010Dismissed
The Union of India (UOI) and Others Vs Vimal Kumar and The Central Administrative Tribunal
Patna High Court · (2010) 07 PAT CK 0131
High Courts08 Jul 2010Allowed
Abdul Aziz Vs The State of Bihar and Others
Patna High Court · (2010) 07 PAT CK 0117
Bihar Tenancy Act, 1885 — Section 48E
High Courts08 Jul 2010
The Union of India (UOI) and Others Vs Mithilesh Prasad Sinha
Patna High Court · (2011) 59 BLJR 118
High Courts08 Jul 2010Allowed
Parmanand Prasad Yadav Vs The State of Bihar and The Director, Secondary Education, Human Resources Development Department
Patna High Court · (2010) 07 PAT CK 0092
High Courts08 Jul 2010Allowed
Sunil Kumar Mahto, Mahabir Mahto and Rajkumari Mahto Vs The State of Bihar and Ram Udgar Mahto
Patna High Court · (2010) 07 PAT CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 304B, 323, 34, 342
High Courts08 Jul 2010
Mokami Mahanth Muni, Chela of late Mokami Mahanth Hari Das Vs The State of Bihar, The Additional Member, Board of Revenue, The Collector and The Additional Collector
Patna High Court · (2010) 07 PAT CK 0084
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 29, 9
High Courts08 Jul 2010Allowed
Pawan Kumar Jha, Ram Naresh Jha and Ram Naresh Jha Vs The State of Bihar
Patna High Court · (2010) 07 PAT CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 195, 197, 211, 308, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts08 Jul 2010
Kumud Kishore Narayan Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 891
Land Acquisition Act, 1894 — Section 11(1), 18, 4
High Courts08 Jul 2010Allowed
Bal Govind Prasad Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 303