High Courts19 Apr 2010
Ram Yash Rai Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0015
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 58 of 81
High Courts16 Apr 2010Dismissed
Banshidhar Jha Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0160
High Courts16 Apr 2010Dismissed
Arun Kumar @ Arun Kumar Gupta Vs The State of Bihar
Patna High Court · (2010) 04 PAT CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Essential Commodities Act, 1955 — Section 7
High Courts16 Apr 2010Dismissed
Govind Prasad Bharatia Vs State of Bihar
Patna High Court · (2010) 04 PAT CK 0154
Essential Commodities Act, 1955 — Section 7
High Courts16 Apr 2010
The State of Bihar Vs Dablu @ Dabla Mandal, Sikki @ Sikia Mandal and Mannu Mandal Rudo Mandal and Others Vs The State of Bihar
Patna High Court · (2010) 04 PAT CK 0141
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 149, 302, 323, 34, 436
High Courts16 Apr 2010
Devendra Sharma, Amresh Sharma and Umesh Yadav Vs The State of Bihar and Smt. Shyamapati Devi
Patna High Court · (2010) 04 PAT CK 0119
High Courts16 Apr 2010Dismissed
Arun Kumar Nagwansi and Others Vs The State of Bihar
Patna High Court · (2010) 04 PAT CK 0084
Penal Code, 1860 (IPC) — Section 120B, 419, 467, 471
High Courts16 Apr 2010Allowed
Pashupati Singh Vs State of Bihar and Md. Shahabuddin (Member of Parliament)
Patna High Court · (2010) 04 PAT CK 0083
High Courts16 Apr 2010Allowed
Laxmi Prasad Chaurasia @ Laxmi Prasad Vs The State of Bihar and Vipin Kumar Jaiswal
Patna High Court · (2010) 04 PAT CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 323, 341, 392, 482Essential Commodities Act, 1955 — Section 7
High Courts15 Apr 2010Dismissed
Smt. Ratneshwari Devi Vs Union of India (UOI) and Others
Patna High Court · (2010) 04 PAT CK 0232
High Courts15 Apr 2010Dismissed
Ram Jatan Yadav, Dharmendra Yadav and Ram Naresh Yadav @ Ambika Yadav Vs The State of Bihar and Amrendra Narayan Sao
Patna High Court · (2011) 6 RCR(Criminal) 1516
Criminal Procedure Code, 1973 (CrPC) — Section 202, 216, 482
High Courts15 Apr 2010Dismissed
Madhuri Devi Sinha and Kedar Prasad Vs The Bihar State Elec. Board
Patna High Court · (2010) 04 PAT CK 0208
High Courts15 Apr 2010
Sri Ram Das, Sri Jai Ram Das, Sri Hare Ram Das and Sri Chhabi Ram Das Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0204
High Courts15 Apr 2010Allowed
Adarsh Rice Mill, Adarsh Chawal Mill, Adarsh Modern Rice Mill and Parwati Jee Rice Mill Vs The State of Bihar, The Food Corporation of India and Union of India (UOI) Shree Shanker Rice Mills and Shree Bishwanath Jee Mills Vs Union of India (UOI) and Others
Patna High Court · (2010) 04 PAT CK 0197
High Courts15 Apr 2010Allowed
Sona Mani Devi and Others Vs The State of Bihar and Rameshwar Ravidas
Patna High Court · (2010) 04 PAT CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 380, 494
High Courts15 Apr 2010Allowed
Jebari Devi Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0191
High Courts15 Apr 2010Allowed
Mahjabin Khatoon and Others Vs The State of Bihar and Md. Jamshed Khan
Patna High Court · (2010) 04 PAT CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 245Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Apr 2010
The Union of India (UOI) and Others Vs Md. Rizwan Ansari and Others
Patna High Court · (2010) 04 PAT CK 0148
High Courts15 Apr 2010Allowed
Md. Kalim @ Md. Kalim Ansari Vs The Union of India (UOI)
Patna High Court · (2010) 04 PAT CK 0144
High Courts15 Apr 2010Allowed
Molina Khatoon @ Malina Khatoon Vs The State of Bihar
Patna High Court · (2010) 04 PAT CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 55, 8