High Courts09 Nov 2010
Md. Ekhlaque Alam Vs The State of Bihar and Another
Patna High Court · (2012) 1 PLJR 269
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Patna High Court judgments, 2010
1,612 judgments · page 9 of 81
High Courts09 Nov 2010
Kailash Singh and Tuntun Singh Vs The State of Bihar and Chandrika Prasad Singh
Patna High Court · (2010) 11 PAT CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Nov 2010
Sudershan Prasad Vs The Patna Municipal Corporation and Others
Patna High Court · (2010) 11 PAT CK 0096
Constitution of India, 1950 — Article 14, 23
High Courts09 Nov 2010
Umesh Prasad Yadav and Others Vs The State of Bihar and Others
Patna High Court · (2010) 11 PAT CK 0095
High Courts09 Nov 2010
Syed Kazim Ali, Late Nawab S. Abbas Ali Saheb Vs The State of Bihar and Qasier Feroz Alam
Patna High Court · (2010) 11 PAT CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 406, 420
High Courts09 Nov 2010
Chandrawati Devi and Sanmukh Sao Vs The State of Bihar and Ranglal Sao
Patna High Court · (2010) 11 PAT CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 468, 471
High Courts09 Nov 2010
Ram Babu Singh Vs The Patna Municipal Corporation and Others
Patna High Court · (2010) 11 PAT CK 0071
Constitution of India, 1950 — Article 14, 23
High Courts09 Nov 2010Dismissed
Mishri Lall Rai Vs Chandeshwar Rai and Others
Patna High Court · (2010) 11 PAT CK 0070
High Courts09 Nov 2010
Janki Sharan Mahto Vs The State of Bihar, Krishna Prasad
Patna High Court · (2010) 11 PAT CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482
High Courts09 Nov 2010Allowed
Ambrish Ojha @ Ambrish Vs The State of Bihar and Tej Narayan Ojha
Patna High Court · (2010) 11 PAT CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 392
High Courts09 Nov 2010Dismissed
Jitendra Ram Vs The State of Bihar and Others
Patna High Court · (2012) 1 PLJR 760
Constitution of India, 1950 — Article 14, 15(3), 15(4), 16, 16(4)Hindu Adoptions and Maintenance Act, 1956 — Section 12, 14(4)
High Courts09 Nov 2010
Ashok Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 2420 : (2011) 2 PLJR 826
Essential Commodities Act, 1955 — Section 7
High Courts09 Nov 2010Dismissed
Mosmat Surya Maya Devi Thakur and Ors Vs The State of Bihar and Others
Patna High Court · (2010) 11 PAT CK 0004
High Courts08 Nov 2010
Raghubansh Narain Singh Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 686
Bihar State Employees Conditions of Service, Conditions Amendments (Assured Career Progression Scheme) Rules, 2006 — Rule 4(1), 4(5), 648Constitution of India, 1950 — Article 309
High Courts08 Nov 2010Allowed
Sumitra Devi and Ravindra Sah @ Ravin Kumar Sah Vs The State of Bihar and Ram Lakhan Sah
Patna High Court · (2010) 11 PAT CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 156(3) , 482Penal Code, 1860 (IPC) — Section 34, 366, 379
High Courts08 Nov 2010Allowed
Dr. Siyaram Roy Vs The State of Bihar and Others
Patna High Court · (2010) 11 PAT CK 0089
High Courts08 Nov 2010
Mohd. Shahid Ali, Md. Khalid Hossain, Md. Rasid Hasan @ Ali and Md. Zahid Hussain Vs The State of Bihar and Others
Patna High Court · (2010) 11 PAT CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(8)
High Courts08 Nov 2010
Manju Devi and Madan Jha @ Madan Kumar Jha Vs The State of Bihar and Chandra Kant Jha
Patna High Court · (2011) 3 PLJR 27
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 304B, 34
High Courts06 Nov 2010Allowed
Ramchel Paswan and Others Vs The State of Bihar
Patna High Court · (2010) 11 PAT CK 0064
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts04 Nov 2010
Vijay Sharma and Another Vs State of Bihar
Patna High Court · (2010) 11 PAT CK 0135