High Courts26 Apr 2010
D.N. Singh Vs Commissioner of Income Tax and Another
Patna High Court · (2010) 04 PAT CK 0132
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,011 of 2,661
High Courts26 Apr 2010Dismissed
Gaurishanker Vs The State of Bihar, J. Sujata, Branch Manager, State Bank of India, Hajipur Branch and Surendra Kumar Rai, Inspector of Police
Patna High Court · (2010) 04 PAT CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts26 Apr 2010Allowed
Abdul Bahab, Salimun Nisha, Abrar Ahmad and Ashrar Ahmad Vs The State of Bihar and Jahangir
Patna High Court · (2010) 04 PAT CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 379, 406, 498A, 504, 506
High Courts26 Apr 2010
Reliance Telecom Pvt. Ltd. and Shri Rajendra Kumar Singh, Circle Head, Reliance Telecom Pvt. Ltd. Vs State of Bihar and Labour Superintendent and Inspector in The Office of Deputy Labout Commissioner
Patna High Court · (2010) 04 PAT CK 0064
High Courts23 Apr 2010
Dharmendra Singh Vs The Union of India (UOI) and Others
Patna High Court · (2011) 1 PLJR 357
High Courts23 Apr 2010
Sajda Alam Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0224
Bihar Pension Rules, 1950 — Rule 189
High Courts23 Apr 2010Dismissed
Nageshwar Singh and Others Vs The State of Bihar and Rama Kant Jha
Patna High Court · (2010) 04 PAT CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 379
High Courts23 Apr 2010Allowed
Sujata Vs The State of Bihar and Ishwur Singh
Patna High Court · (2010) 04 PAT CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323
High Courts23 Apr 2010Allowed
Sanjay Pratap Singh Vs The State of Bihar and Prabhat Narain Singh
Patna High Court · (2010) 04 PAT CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts23 Apr 2010Dismissed
Rang Bahadur Singh and Pradep Singh Vs The State of Bihar and Ajit Singh
Patna High Court · (2010) 04 PAT CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 408
High Courts23 Apr 2010Dismissed
Rang Nath Singh Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Apr 2010Dismissed
Bishundeo Manjhi, Ram Awatar Manjhi, Dharmanath Manjhi and Bhuwan Manjhi @ Sudama Manjhi Vs Smt. Parwati Devi and Others
Patna High Court · (2010) 04 PAT CK 0060
High Courts23 Apr 2010Dismissed
Sukhlal Singh Vs The State of Bihar and Lakhan Singh
Patna High Court · (2010) 04 PAT CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 147, 427, 447
High Courts22 Apr 2010Dismissed
Chandra Prabha Srivastava and Others Vs The State Bank of India and Others
Patna High Court · (2010) 04 PAT CK 0236
High Courts22 Apr 2010
Ayodhya Nath Rai Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0227
Bihar Pension Rules, 1950 — Rule 189
High Courts22 Apr 2010Dismissed
Pancham Singh and Banarsi Singh Vs The State of Bihar and Dudheshwar Prasad Singh
Patna High Court · (2010) 04 PAT CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 504
High Courts22 Apr 2010Dismissed
Sarju Singh and Others Vs The State of Bihar and Ram Ekbal Singh
Patna High Court · (2010) 04 PAT CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 379
High Courts22 Apr 2010Allowed
Binod Kumar Vs The State of Bihar and The Excise Commissioner and Secretary, Excise and Prohibition Department, Government of Bihar
Patna High Court · (2010) 04 PAT CK 0192
High Courts22 Apr 2010Dismissed
Chandra Shekhar Prasad Vs State of Bihar
Patna High Court · (2010) 04 PAT CK 0169
Constitution of India, 1950 — Article 14, 16
High Courts22 Apr 2010Dismissed
Dukhan Rai @ Dukhan Yadav Vs The State of Bihar and Others
Patna High Court · (2010) 04 PAT CK 0161
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 182, 195, 482Penal Code, 1860 (IPC) — Section 182, 211, 307, 34, 379