High Courts25 Jun 2012Dismissed
Rabindra Sharma Vs The State of Bihar
Patna High Court · (2013) 1 BBCJ 403
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 34 of 71
High Courts25 Jun 2012Allowed
Prafull Chandra Jha Vs The Life Insurance Corporation of India Ltd.
Patna High Court · (2013) 1 PLJR 7
Life Insurance Corporation (Staff) Regulations, 1960 — Clause 19(vii), 21, 24, 39(1)(d)
High Courts25 Jun 2012Allowed
Bindeshwari Singh Vidyarthi Vs Bihar State Housing Board and Others
Patna High Court · (2013) 1 PLJR 433
High Courts25 Jun 2012
M/s Lumbini Beverages Pvt. Ltd., Hajipur industrial Area, Hajipur, Vaishali Vs The Bihar. State Electricity Board and Others
Patna High Court · (2012) 3 PLJR 575
Electricity Act, 1910 — Section 39, 44
High Courts25 Jun 2012
Chakrapani Dutta Dubey @ Chandramani Dubey @ Bacha Dubey and Others Vs Babu Nand Dubey and Others
Patna High Court · (2013) 1 PLJR 676
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Penal Code, 1860 (IPC) — Section 193, 205, 419Transfer of Property Act, 1882 — Section 52
High Courts25 Jun 2012Dismissed
Bindeshwar Sah Vs The Union of India and Others
Patna High Court · (2012) 06 PAT CK 0031
Constitution of India, 1950 — Article 141, 171, 173, 329(b), 371ARepresentation of the People Act, 1950 — Section 16Representation of the People Act, 1951 — Section 10, 11, 2(1)(c), 2(1)(e), 33(2)
High Courts25 Jun 2012
Ilaichi Devi Vs The Union of India and Others
Patna High Court · (2012) 3 PLJR 563
High Courts25 Jun 2012Dismissed
Rashmi Bharti @ Pinki Vs Pankaj Kumar and Others
Patna High Court · (2012) 4 PLJR 1056
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Hindu Succession Act, 1956 — Section 14, 14(1), 24, 8Succession Act, 1925 — Section 377, 384, 39
High Courts25 Jun 2012
Sridhar Sinha Vs The State of Bihar
Patna High Court · (2013) 1 PLJR 105
Constitution of India, 1950 — Article 226
High Courts25 Jun 2012
Hazrat Makhdum Jahan Sheikh Sharfuddin Ahmad Yahiya Maneri Wakf Estate No. 22 Vs The State of Bihar and Others
Patna High Court · AIR 2012 Patna 145 : (2012) 4 PLJR 112
Land Acquisition Act, 1894 — Section 17
High Courts25 Jun 2012
Vansh Narayan Sharma and Others Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 118
Constitution of India, 1950 — Article 14, 16, 162, 21, 309
High Courts25 Jun 2012Allowed
Ahmad Abdullah and Others Vs The State of Bihar and Others Motipur Sugar Factory Ltd Vs The State of Bihar and Others Haji Zakaria Oosman Kutchi Memon Wakf Estate and Others Vs The Secretary, Ministry of Industry (Department of Industrial Development), New Delhi and Others
Patna High Court · (2012) 4 PLJR 193
Companies Act, 1956 — Section 617, 618, 619Industries (Development and Regulation) Act, 1951 — Section 18A, 18AA, 18AA, 18B, 18ERegistration Act, 1908 — Section 17(1)(d)
High Courts25 Jun 2012
M/s M.K. Agencies Vs The East Central Railway and Others
Patna High Court · (2012) 3 PLJR 740
Arbitration and Conciliation Act, 1996 — Section 8(2)
High Courts22 Jun 2012Dismissed
Rahul Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 586
High Courts22 Jun 2012Allowed
Turant Lal Paswan Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 583
Constitution of India, 1950 — Article 226
High Courts22 Jun 2012
Nirmaljit Singh Narula @ Nirmal Baba Vs The State of Bihar and Others
Patna High Court · (2012) 06 PAT CK 0005
High Courts21 Jun 2012
Tufail Ahmad Khan Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 570
Constitution of India, 1950 — Article 226
High Courts21 Jun 2012Dismissed
Nand Mani Giri Vs Bijay Kumar Prasad
Patna High Court · (2012) 4 PLJR 2
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 58(c), 83
High Courts20 Jun 2012Dismissed
Uma Shankar Prasad Vs The State of Bihar through Vigilance
Patna High Court · (2013) 1 BBCJ 669 : (2012) 4 BLJud 21
High Courts20 Jun 2012Dismissed
Sushila Devi Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 799
Constitution of India, 1950 — Article 243F