High Courts10 Mar 2010Allowed
Mohan Pandey and Kailash Pandey Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0098
Bihar Bhoodan Yagna Act, 1954 — Section 11(4), 17, 17(4)
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 72 of 81
High Courts10 Mar 2010Allowed
Shambhu Nath Das Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0081
High Courts10 Mar 2010Allowed
The State of Bihar Vs Praveen Kumar Singh, Sushil Kumar Singh, Binay Kr. Singh and Bijay Kr. Singh Praveen Kumar Singh Vs State of Bihar
Patna High Court · (2010) 03 PAT CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Mar 2010Dismissed
Pankaj Singh and Manish Singh Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0071
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Mar 2010Dismissed
Dinanath Kumar @ Dinanath Prasad and Others Vs The State of Bihar and Gunja Devi
Patna High Court · (2010) 03 PAT CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 498A
High Courts10 Mar 2010Dismissed
The State of Bihar and Others Vs Birendra Kumar
Patna High Court · (2010) 03 PAT CK 0010
High Courts09 Mar 2010
Nayan Kumar Munshi Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 706
High Courts09 Mar 2010
Commissioner of Customs Vs Ghanshyam Prasad Gupta
Patna High Court · (2010) 03 PAT CK 0170
High Courts09 Mar 2010Dismissed
Ashok Singh and Others Vs State of Bihar and Rita Devi
Patna High Court · (2011) 2 PLJR 75 : (2011) 6 RCR(Criminal) 224
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 482Penal Code, 1860 (IPC) — Section 323, 34, 379, 427
High Courts09 Mar 2010Dismissed
Lalbabu Prasad @ Lalbabu Mahto and Others Vs The State of Bihar and Ramjee Mahto
Patna High Court · (2010) 03 PAT CK 0109
High Courts09 Mar 2010
Mahendra Mandal and Muskipur Fishermen Cooperative Society Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0100
Bihar Fish Jalkar Management Act, 2006 — Section 7(viii)
High Courts09 Mar 2010Dismissed
Champion Group of Companies Vs Central Werehousing Corporation and Others
Patna High Court · (2010) 03 PAT CK 0070
High Courts09 Mar 2010Allowed
Ajay Pratap Singh Vs The State of Bihar and Lalit Kumar Kataruka, Partner of National Agro Chemicals
Patna High Court · (2010) 2 PLJR 843
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469Penal Code, 1860 (IPC) — Section 405, 406, 409, 415, 420
High Courts09 Mar 2010Allowed
Dr. Suresh Prasad Vs The State of Bihar and Others
Patna High Court · (2010) 1 PLJR 989
Constitution of India, 1950 — Article 20
High Courts08 Mar 2010
Rajesh Kumar Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 705
High Courts08 Mar 2010
Brajnandan Choudhary and Others Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0108
High Courts08 Mar 2010Dismissed
Sarita Kashyap @ Kumari Sarita Kashyap Vs Secretary to the Govt. of India, Department of Telecom-cum-Director General Department of Telecom, Chief General Manager, Department of Telecommunication and The Registrar, the Central Administrative Tribunal
Patna High Court · (2010) 03 PAT CK 0102
High Courts08 Mar 2010Allowed
Kailash Mandal @ Kaila Mandal Vs The State of Bihar
Patna High Court · (2010) 03 PAT CK 0101
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts08 Mar 2010Allowed
Rajendra Prasad Vs The State of Bihar and Others
Patna High Court · (2010) 03 PAT CK 0083
High Courts08 Mar 2010Dismissed
Gulten Sahani Vs The State of Bihar and Naresh Sahani Mantri, Matasyajivi Sahyog Samiti
Patna High Court · (2010) 03 PAT CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 144, 438, 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468