High Courts05 Feb 2010Allowed
Pankaj Kumar Verma Vs The State of Bihar
Patna High Court · (2010) 02 PAT CK 0007
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 77 of 81
High Courts04 Feb 2010Allowed
Arbind Prasad Singh Vs State of Bihar and Others
Patna High Court · (2010) 02 PAT CK 0064
High Courts04 Feb 2010
Vimala Devi Vs Employees'' provident Fund and Others
Patna High Court · (2010) 02 PAT CK 0048
High Courts04 Feb 2010Dismissed
Jhaman Yadav Vs State of Bihar
Patna High Court · (2010) 58 BLJR 449 : (2010) CriLJ 3000 : (2010) 2 PLJR 507
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 20, 4Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts04 Feb 2010Allowed
Suresh Pandey Vs The State of Bihar and Others
Patna High Court · (2010) 02 PAT CK 0040
High Courts04 Feb 2010Dismissed
SSF Industries Ltd. Vs Bihar State Electricity Board and Others
Patna High Court · (2010) 02 PAT CK 0036
High Courts04 Feb 2010
Antima Kumari @ Antima Pal and Subir Kumar Pal @ Shantu Vs The State of Bihar, Superintendent of Police, Investigating Officer of Barahia and Bhim Singh
Patna High Court · (2010) 02 PAT CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 366A
High Courts04 Feb 2010
Adalat Chamar and Others Vs State of Bihar
Patna High Court · (2011) 1 PLJR 364
Penal Code, 1860 (IPC) — Section 396
High Courts04 Feb 2010Allowed
Shakuntala Devi and Others Vs The State Election Commission and Others
Patna High Court · (2010) 02 PAT CK 0005
Bihar Municipal Act, 2007 — Section 18(1), 377(1), 49
High Courts03 Feb 2010Dismissed
Mahendra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2010) 02 PAT CK 0059
High Courts03 Feb 2010Allowed
Sikandar Sah Vs The State of Bihar
Patna High Court · (2010) 02 PAT CK 0052
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23
High Courts03 Feb 2010
Mosomat Noorjahan Khatoon Vs The State of Bihar and Others
Patna High Court · (2009) 2 JLJR 187
Bihar Reorganisation Act, 2000 — Schedule 8(2), 52
High Courts03 Feb 2010Allowed
Deb Jyoti Sanyal Vs The Bihar State Housing Board and Others
Patna High Court · (2010) 02 PAT CK 0050
High Courts03 Feb 2010Dismissed
Rubi Devi Tiwari Vs The State of Bihar and Others
Patna High Court · (2010) 02 PAT CK 0049
High Courts03 Feb 2010Dismissed
Ram Ekbal Rai Vs The State of Bihar, The District Magistrate and Dy. Collector, Incharge District General Estt. Cell
Patna High Court · (2010) 02 PAT CK 0039
High Courts03 Feb 2010
Raj Kumar Bharti and Smt. Nirmala Bharti Vs The State of Bihar, The Director-in-Chief, Health and Medical Attendance Department, Government of Bihar, The Joint Secretary, Health and Medical Attendance Department, Government of Bihar and The Deputy Director, Primary Health Services
Patna High Court · (2010) 02 PAT CK 0038
High Courts03 Feb 2010Dismissed
Kundan Kumar Jaiswal and Kaushalendra Kumar Vs National Institute of Technology and Dean (Academics), National Institute of Technology
Patna High Court · (2010) 2 PLJR 513
High Courts03 Feb 2010
Uday Kumar Jha and Others Vs The State of Bihar and Chief Administrative Officer, Indira Gandhi Institute of Medical Science Rabindra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2010) 02 PAT CK 0032
High Courts03 Feb 2010
Prakash Chandra Sinha Vs The State of Bihar and Others
Patna High Court · (2010) 02 PAT CK 0024
High Courts03 Feb 2010Dismissed
Balindra Rai Vs State of Bihar and Others
Patna High Court · AIR 2010 Patna 91
Constitution of India, 1950 — Article 226, 227