High Courts03 Apr 2012Allowed
Bal Manohar Jalan and Another Vs Dr. Braj Nandan Sahay and Others
Patna High Court · (2012) 3 PLJR 221
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, Order 26 Rule 9, 151
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 48 of 71
High Courts03 Apr 2012Allowed
Ram Sewak Das Vs The State of Bihar
Patna High Court · (2012) 04 PAT CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 293, 494Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 307
High Courts03 Apr 2012Dismissed
Sunil Kumar Singh, Sadanand Singh, Punam Devi and Upendra Narayan Singh Vs Raj Narayan Singh and Others
Patna High Court · (2012) 04 PAT CK 0071
High Courts03 Apr 2012Dismissed
Bhagyamani Devi and Others Vs Sheo Keshara Devi and Others
Patna High Court · (2012) 04 PAT CK 0065
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9
High Courts03 Apr 2012Dismissed
Lalita Devi and Others Vs Syed Aquil Ahmad and Others
Patna High Court · (2012) 04 PAT CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Apr 2012Allowed
Sanjay Prasad Vs The Bank of India and Others
Patna High Court · (2012) 3 PLJR 520
High Courts03 Apr 2012Allowed
Kallu Vs The State of Bihar
Patna High Court · (2012) 3 PLJR 450
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts03 Apr 2012Dismissed
Satyendra Tiwary Vs Jitendra Tiwari and Others
Patna High Court · (2012) 4 PLJR 448
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 151, 94
High Courts02 Apr 2012Dismissed
Rajesh Ranjan Kishore Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 812
Constitution of India, 1950 — Article 226
High Courts02 Apr 2012Allowed
Mangal Singh Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 612
High Courts02 Apr 2012Dismissed
Katihar Medical College Vs The Employees'' Provident Fund Appellate Tribunal and Others
Patna High Court · (2012) 3 PLJR 22
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 14B, 7(1), 7A, 7A(1)(b)Penal Code, 1860 (IPC) — Section 193, 196, 223
High Courts02 Apr 2012Allowed
Sabita Devi Vs The State of Bihar
Patna High Court · (2012) 04 PAT CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Apr 2012Dismissed
Oriental Insurance Company Ltd. Vs Ram Babu Choudhary and Others
Patna High Court · (2012) 3 PLJR 481
Motor Vehicles Act, 1988 — Section 140, 173
High Courts02 Apr 2012
Gorakh Mahto, Nandlal Mahto and Jaglal Mahto Vs Rajdhari Mahto @ Loha Mahto and Others
Patna High Court · (2012) 04 PAT CK 0024
High Courts30 Mar 2012Dismissed
Vakil Kumar Ram Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 663
Criminal Procedure Code, 1973 (CrPC) — Section 228(1)(a), 482Penal Code, 1860 (IPC) — Section 147, 323, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(x)
High Courts30 Mar 2012Allowed
Gokul Kumar Das Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 511
Constitution of India, 1950 — Article 14, 16, 39(d)
High Courts30 Mar 2012Dismissed
Employee State Insurance Corporation and Others Vs Sanjay Gandhi Biological Park, Patna, Sri Rakesh Kumar, Director, Sanjay Gandhi Biological Park, Patna and Sri S.C. Verma, Deputy Director, Sanjay Gandhi Biological Park, Patna
Patna High Court · (2012) 03 PAT CK 0092
Employees State Insurance Act, 1948 — Section 45A, 77(1A), 82
High Courts30 Mar 2012Allowed
Md. Mazidur Rahman Vs The Union of India
Patna High Court · (2012) 4 PLJR 901
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3Railways Act, 1989 — Section 123, 124(A)
High Courts30 Mar 2012Allowed
Nurashiha Khatoon Vs The Union of India and Others
Patna High Court · (2012) 03 PAT CK 0062
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3Railways Act, 1989 — Section 123, 124A
High Courts30 Mar 2012Allowed
Mulho Gorhi @ Sah and Bipin Sah @ Gorhi Vs Yogbhama Chaudhary and Shashi Bhushan Choudhary and Others
Patna High Court · (2012) 03 PAT CK 0051
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation (Amendment) Act, 1916 — Article 65