High Courts12 Mar 2010
Rungta Enterprises Vs The Union of India(UOI) and Others
Patna High Court · (2010) 03 PAT CK 0120
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 71 of 81
High Courts12 Mar 2010Dismissed
Laxmi Devi Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0119
Essential Commodities Act, 1955 — Section 3, 7A
High Courts12 Mar 2010Dismissed
Surendra Singh @ Surendra Prasad Singh and Others Vs The State of Bihar and Most. Satbhawan Devi
Patna High Court · (2010) 03 PAT CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 323, 34, 347, 380, 447
High Courts12 Mar 2010Allowed
Baleshwar Sah, Raghubar Sah, Bhikhari Sah and Kanchan Sah Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0090
High Courts11 Mar 2010Allowed
Yugeshwar Roy Vs Bihar School Examination Board (Higher Secondary) and Others
Patna High Court · (2011) 59 BLJR 2048 : (2011) 1 PLJR 990
Bihar Intermediate Education Council (Repeal) Act, 2007 — Section 3(1), 3(2), 4Bihar Intermediate Education Council Act, 1992 — Section 27Bihar State Universities Act, 1976 — Section 67
High Courts11 Mar 2010
Kaushlendra Kumar Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0161
High Courts11 Mar 2010
Nunu Ram Das Vs Kapileshwar Nath Verma
Patna High Court · (2010) 03 PAT CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 192, 205Penal Code, 1860 (IPC) — Section 352, 500
High Courts11 Mar 2010Allowed
Rup Bihari Singh Vs The State of Bihar and Poonam Devi
Patna High Court · (2010) 03 PAT CK 0150
High Courts11 Mar 2010Allowed
Kaushalya Devi and Others Vs The State of Bihar, Khusboo Kedia and Praween Kumar Surekha
Patna High Court · (2011) 6 RCR(Criminal) 2444
High Courts11 Mar 2010
Bir Bahadur Chaudhary Vs The State of Bihar and Etwaria Devi
Patna High Court · (2010) 03 PAT CK 0093
Juvenile Justice Act, 1986 — Section 12
High Courts11 Mar 2010Dismissed
Abdul Sattar Ansari, Md. Ibrahim Ansari @ Md. Ibrahim and Rahmattulah @ Md. Rahmattulah Vs State of Bihar and Md. Ashfaque
Patna High Court · (2010) 58 BLJR 486
Penal Code, 1860 (IPC) — Section 182, 211, 406
High Courts11 Mar 2010Allowed
Sheoji Rai and Others Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 82Penal Code, 1860 (IPC) — Section 120B, 302, 363, 364A, 365
High Courts11 Mar 2010
Krishna Nandan Prasad Sinha Vs The State of Bihar and Kamaldeo Thakur
Patna High Court · (2010) 03 PAT CK 0074
High Courts11 Mar 2010Allowed
Prema Singh Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0072
High Courts11 Mar 2010Dismissed
Md. Kadir @ Abdul Kadir, Manikant Mishra @ Mani Kant Jha and Md. Kari Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0061
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 210Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts11 Mar 2010
Bijay Rai and Sudarshan Rai Vs State of Bihar
Patna High Court · (2010) 03 PAT CK 0054
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts10 Mar 2010Dismissed
Naushad Anwar and Others Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 1237 : (2011) 1 PLJR 887
Bihar Zila Parishad Secondary and Higher Secondary Teachers (Appointment and Service Conditions) Rules, 2006 — Rule 4Constitution of India, 1950 — Article 14, 16, 226University Grants Commission Act, 1956 — Section 12B, 2, 22
High Courts10 Mar 2010
Branch Manager, United India Insurance Co. Ltd. and etc. Vs Maya Devi and Others etc.
Patna High Court · (2010) 03 PAT CK 0174
High Courts10 Mar 2010Allowed
Anita Devi Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0126
High Courts10 Mar 2010
Gour Chand Ghose Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0111