High Courts06 Feb 2013
Anil Yadav Vs The State of Bihar and Others
Patna High Court · (2014) 1 PLJR 91
Bihar Control of Crimes Act, 1981 — Section 12(2), 12(3), 21, 22Constitution of India, 1950 — Article 22
COURT ARCHIVE
Patna High Court judgments, 2013
1,134 judgments · page 51 of 57
High Courts06 Feb 2013Dismissed
Birendra Kumar Singh and Others Vs Sri Satya Narayan Yadav
Patna High Court · (2013) 3 PLJR 142
Bihar Money Lenders Act, 1974 — Section 12Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58(c)
High Courts06 Feb 2013Dismissed
Smt. Shanti Devi @ Shanti Devi and Others Vs Sri Upendra Jha and Others
Patna High Court · (2013) 2 PLJR 186
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100
High Courts06 Feb 2013Dismissed
Ramanand Prasad Singh @ Ramanand Singh and Others Vs State of Bihar
Patna High Court · (2013) 02 PAT CK 0055
Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25
High Courts06 Feb 2013Allowed
Sheoji Dubey and Others Vs Nand Kumar Dubey and Others
Patna High Court · AIR 2013 Patna 84
High Courts06 Feb 2013
Anil Kumar Sinha Vs Union of India and Another
Patna High Court · (2013) 261 CTR 89 : (2013) 352 ITR 170
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300Foreign Exchange Regulation Act, 1973 — Section 9(1)(f)(i)
High Courts06 Feb 2013Dismissed
Satya Narayan Singh Vs The Election Commission of India
Patna High Court · (2013) 3 PLJR 19
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(c)Constitution of India, 1950 — Article 102(1), 141, 19(1)(a), 226, 324Representation of the People Act, 1951 — Section 100, 100(1)(c), 30, 31, 32
High Courts06 Feb 2013Dismissed
Hazari Ojha Vs Lallan Chaudhary and Others
Patna High Court · AIR 2013 Patna 97
Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 63(C)
High Courts06 Feb 2013Allowed
Baidya Nath Prasad Shrivastava Vs Subh Chandra Mishara and Others
Patna High Court · (2013) 3 PLJR 97
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151General Clauses Act, 1897 — Section 6
High Courts06 Feb 2013
Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (2013) 3 PLJR 847
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts05 Feb 2013
Most. Keshri Devi and Another Vs Ram Jatan Prasad Agrawal and Others
Patna High Court · (2013) 3 PLJR 902
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Criminal Procedure Code, 1973 (CrPC) — Section 144Hindu Succession Act, 1956 — Section 14
High Courts05 Feb 2013Dismissed
Ahilya Devi and Others Vs Sushila Devi
Patna High Court · (2013) 2 PLJR 191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Hindu Succession Act, 1956 — Section 15, 16
High Courts05 Feb 2013Allowed
Mohammad Shabbir Ahmad Vs The State of Bihar and Others Md. Ahmad Mukhtar, Vs The State of Bihar and Others
Patna High Court · (2013) LabIC 1419 : (2013) 2 PLJR 309
Constitution of India, 1950 — Article 29, 30
High Courts04 Feb 2013
Anil Singh @ Makhru Singh Vs The State of Bihar and Others
Patna High Court · (2014) 1 PLJR 220 : (2014) 2 RCR(Criminal) 412
Bihar Control of Crimes Act, 1981 — Section 12(2), 12(3), 19, 21, 22
High Courts04 Feb 2013Dismissed
Shiv Chandra Jha Vs Harideo Jha and Others Harideo Jha Vs Shiv Chandra Jha
Patna High Court · AIR 2013 Patna 74 : (2013) 3 PLJR 956
Essential Commodities Act, 1955 — Section 3
High Courts04 Feb 2013Dismissed
Prof. Shailendra Kumar Singh and Others Vs The State of Bihar and Others etc. etc.
Patna High Court · (2013) 2 PLJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts01 Feb 2013Allowed
The State of Bihar and Others Vs Prem Kant Mishra
Patna High Court · (2013) LabIC 2167
Constitution of India, 1950 — Article 14
High Courts01 Feb 2013Dismissed
Ram Sevak Yadav Vs The State of Bihar and Others Umesh Ram Vs The State of Bihar and Others
Patna High Court · (2013) LabIC 1607 : (2013) 5 LLN 714 : (2013) 1 PLJR 964
Constitution of India, 1950 — Article 12, 14, 16, 162, 226
High Courts01 Feb 2013Allowed
Harish Mahto Vs State of Bihar
Patna High Court · (2013) CriLJ 1719
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 22(b), 22(c), 50Penal Code, 1860 (IPC) — Section 328, 379, 411