COURT ARCHIVE

Patna High Court judgments, 2010

1,612 judgments · page 69 of 81

High Courts22 Mar 2010Allowed

Dr. Janardan Prasad Verma and Akhilesh Dutta Verma Vs The State of Bihar, Baiju Prasad and The General Manager, East Central Railway

Patna High Court · (2010) 2 PLJR 787 : (2011) 6 RCR(Criminal) 2605

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Penal Code, 1860 (IPC) — Section 379, 385

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High Courts22 Mar 2010Dismissed

Ratan Tiwary Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0036

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 73, 82, 83Penal Code, 1860 (IPC) — Section 120B, 302, 307, 324, 364A

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High Courts19 Mar 2010Allowed

Mishri Lal Bhandari Vs The State of Bihar and Shiv Dulari Devi

Patna High Court · (2011) 7 RCR(Criminal) 19

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High Courts19 Mar 2010Allowed

Ramchandra Prasad Vs State of Bihar

Patna High Court · (2011) 59 BLJR 2059

Essential Commodities Act, 1955 — Section 7

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High Courts19 Mar 2010Allowed

Amit Kumar Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0114

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High Courts19 Mar 2010Allowed

Shaukat Ali Jat @ Shaukat Ali and Others Vs State of Bihar and Ram Dulari Devi

Patna High Court · (2011) 59 BLJR 2063

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 147, 323, 380, 452, 504

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High Courts19 Mar 2010Allowed

Binda Singh and Others Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0069

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High Courts19 Mar 2010Allowed

Suman Gupta Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 337, 338

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High Courts19 Mar 2010Allowed

Om Prakash Khemka Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0035

Essential Commodities Act, 1955 — Section 7

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High Courts19 Mar 2010Allowed

Smt. Prabhawati Singh and Madan Singh Vs State of Bihar and Dr. Navjeevan

Patna High Court · (2011) 2 PLJR 707

Penal Code, 1860 (IPC) — Section 406, 420

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High Courts19 Mar 2010Allowed

United Distillers Ltd. Vs State of Bihar and Another

Patna High Court · (2011) 3 LLJ 75

Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 29

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High Courts18 Mar 2010Dismissed

Rajeshwar Prasad Sinha Vs The Bihar State Financial Corporation and Others

Patna High Court · (2010) 03 PAT CK 0162

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High Courts18 Mar 2010

Nabo Kumar Bose and Others Vs The Rajendra Agricultural University and Others

Patna High Court · (2010) 03 PAT CK 0147

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High Courts18 Mar 2010Allowed

Asha Kumari Vs The State of Bihar and Others

Patna High Court · (2010) 2 PLJR 717

Constitution of India, 1950 — Article 14

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High Courts18 Mar 2010

Ishan International Educational Society Vs Chief Commissioner of Income Tax-1 and Additional Commissioner of Income Tax, Range-1

Patna High Court · (2010) 03 PAT CK 0121

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High Courts18 Mar 2010Dismissed

Kameshwar Singh @ Kameshwar Pd. Singh, Makhan Singh, Arun Singh and Tapeshwar Prasad Vs The State of Bihar and Upendra Singh

Patna High Court · (2010) 03 PAT CK 0110

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 192, 204, 468, 470, 482Penal Code, 1860 (IPC) — Section 307, 34, 448

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High Courts18 Mar 2010Dismissed

Arjun Trivedi Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409

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High Courts18 Mar 2010Allowed

The Union of India (UOI) and Others Vs The Central Administrative Tribunal, Patna Bench and Others

Patna High Court · (2010) 03 PAT CK 0063

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High Courts18 Mar 2010

Sunil Kr. Choudhary Vs State of Bihar, The Commissioner of Excise, The Collector and The Assistant Commissioner of Excise

Patna High Court · (2010) 03 PAT CK 0028

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High Courts17 Mar 2010Allowed

Dadan Ram Vs The State of Bihar

Patna High Court · (2010) 03 PAT CK 0117

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 30

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