High Courts24 Jun 2010Allowed
Vijay Kumar Vs The State of Bihar and Suchit Kumar
Patna High Court · (2010) 06 PAT CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 471
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 48 of 81
High Courts24 Jun 2010Allowed
Bhimsen Prasad Mehta, Premchand Prasad Mehta, Jagdish Prasad Mehta and Satyandra Prasad Mehta all Sons of Raghunandan Mehta Vs The State of Bihar and Others
Patna High Court · (2010) 06 PAT CK 0015
High Courts24 Jun 2010Allowed
Bibi Farhana @ Farhana Masreen, Md. Mohiuddin and Choudhary Azeezul Hassan @ Azizul Hassan Vs The State of Bihar and Md. Usman
Patna High Court · (2010) 06 PAT CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 379, 406, 420, 447
High Courts23 Jun 2010Dismissed
Mukesh Kumar Chakhaiyar Vs State of Bihar and Another
Patna High Court · (2010) 06 PAT CK 0042
High Courts23 Jun 2010Allowed
Shambhu Singh @ Abhishek Singh Vs State of Bihar
Patna High Court · (2011) 6 RCR(Criminal) 2363
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 224, 225, 234
High Courts23 Jun 2010Allowed
Riga Sugar Company Limited (Distillery Division) Vs The State of Bihar Sci India Limited and Rajendra Mahto Vs The State of Bihar and Others
Patna High Court · (2010) 06 PAT CK 0036
High Courts23 Jun 2010Allowed
Sheoraj Prasad Vs The State of Bihar and Another
Patna High Court · (2011) 7 RCR(Criminal) 2159
High Courts23 Jun 2010
Kamal Kishore Prasad Vs State of Bihar
Patna High Court · (2010) 06 PAT CK 0006
High Courts23 Jun 2010
Mc Dowell and Co. Limited Vs The State of Bihar and Others New Swadeshi Distillery (Proprietor Oudh Sugar Mills Limited) Vs The State of Bihar Riga Sugar Company Limited (Distillery Division) Vs The State of Bihar SCI India Limited and Rajendra Mahto Vs The State of Bihar and Others
Patna High Court · (2010) 06 PAT CK 0004
High Courts22 Jun 2010Dismissed
Parsuram Singh Vs The State of Bihar, Presiding Officer, Labour Court and Bihar State Transport Corporation
Patna High Court · (2010) 06 PAT CK 0030
High Courts21 Jun 2010Allowed
Ram Ekbal Singh Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 266
High Courts21 Jun 2010Allowed
Krishan Dev Singh Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 451
High Courts21 Jun 2010
Prabha Devi Vs The State of Bihar, Collector, District Sub-Registrar and Most. Raj Kumari Devi Most. Raj Kumari Devi @ Kuer Vs The State of Bihar, Collector, Arjun Sharma and Prabha Devi Sharma
Patna High Court · (2010) 06 PAT CK 0035
High Courts21 Jun 2010Allowed
Ramyash Rai Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 1845 : (2011) 2 PLJR 366
Bihar Motor Vehicles Taxation Act, 1994 — Section 17
High Courts25 May 2010Dismissed
Prabhunath Singh and Another Vs Sukhdeo Rai
Patna High Court · (2010) 05 PAT CK 0055
High Courts21 May 2010Dismissed
Bihar State Government Secondary School Teacher''s Association Vs Bihar Education Service Association and Others Janardan Rai Vs The State of Bihar, The Secretary, Secondary Education, Secondary, Primary and Mass Education Department, The Director (Admn.), Secondary, Primary and Mass Education and Accountant General, Bihar Smt. Ratan Prabha and Others Vs State of Bihar and Others
Patna High Court · (2010) 05 PAT CK 0088
Constitution of India, 1950 — Article 309Contempt of Courts Act, 1971 — Section 2Limitation Act, 1963 — Section 1, 2, 3, 4, 5
High Courts21 May 2010Allowed
Sri. Pandey Gajendra Prasad Vs The State of Bihar and Others
Patna High Court · (2010) 05 PAT CK 0087
Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 437(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 22
High Courts21 May 2010
Parmeshwar Paswan Vs The State of Bihar and Another
Patna High Court · (2012) 133 FLR 750 : (2012) 1 PLJR 826
Bihar Pension Rules, 1950 — Rule 58, 59
High Courts21 May 2010
Mr. Anwar Hasan Vs Central Bank of India and Others
Patna High Court · (2010) 05 PAT CK 0068
High Courts21 May 2010Dismissed
Sakhi Chand Prasad, Manju Devi and Tilakdhari Ram Vs The State of Bihar and Sona Devi
Patna High Court · (2010) 05 PAT CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384, 494, 498A