COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,023 of 2,661

High Courts25 Mar 2010

Kaushal Kumar Singh Vs State of Bihar Jaleshwar Prasad Singh Vs State of Bihar and Shyam Kumar Singh

Patna High Court · (2010) 03 PAT CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 34, 364A

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High Courts25 Mar 2010Allowed

Idio Construction and Industry (India) Ltd. Vs Union of India (UOI)

Patna High Court · (2010) 03 PAT CK 0008

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High Courts25 Mar 2010Dismissed

Kashi Nath Prasad Sah and Others Vs The State of Bihar and Others

Patna High Court · (2011) 4 PLJR 28

Bihar Municipal Election Rules, 2007 — Rule 96(2)Evidence Act, 1872 — Section 114

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High Courts23 Mar 2010Dismissed

Vijay Chandra Lal Karn Vs Bihar Industrial Area Development Authority, Biada and others

Patna High Court · (2010) 03 PAT CK 0177

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High Courts23 Mar 2010

Amrapali Films Limited Vs The State of Bihar and Deputy Commissioner, Commercial Taxes Department

Patna High Court · (2010) 03 PAT CK 0155

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High Courts23 Mar 2010Dismissed

Sukhdeo Chaudhary @ Sukhdeo Prasad, Executive Engineer, Rural Engineering Organisation Vs The State of Bihar and Shambhu Saran Singh

Patna High Court · (2010) 03 PAT CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 379, 427, 504

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High Courts23 Mar 2010Dismissed

Rajendra Singh, Sub Inspector of Police Vs The State of Bihar and Anandi Prasad

Patna High Court · (2010) 1 PLJR 833

Penal Code, 1860 (IPC) — Section 465

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High Courts23 Mar 2010Dismissed

Md. Jamaluddin Vs The State of Bihar and Sk. Mehar Ali

Patna High Court · (2011) 6 RCR(Criminal) 1128

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 418, 420

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High Courts23 Mar 2010Dismissed

Md. Majar Alam @ Md. Manjar Alam @ Chunna Khan, Sabiha Rana and Md. Sajid Khan @ Md. Sajid Vs The State of Bihar and Chedi Lal Goenka

Patna High Court · (2010) 1 BC 593 : (2011) 7 RCR(Criminal) 1962

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts23 Mar 2010Allowed

Most. Kusum Bala Devi and Others Vs Sita Ram Yadav and Others

Patna High Court · (2010) 03 PAT CK 0068

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High Courts23 Mar 2010Dismissed

Sri Narshim Singh, Sri Subhash Ghosh and Sri Ganesh Ghosh Vs Union of India (UOI) and Others

Patna High Court · (2010) 03 PAT CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 11, 135

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High Courts23 Mar 2010Allowed

Bal Mukund Roy Vs The State of Bihar and Others

Patna High Court · (2010) 03 PAT CK 0047

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High Courts23 Mar 2010Dismissed

Mohan Singh and Most. Rajmuni Kunwar Vs The State of Bihar and Bansropan Singh

Patna High Court · (2010) 03 PAT CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 397, 482Penal Code, 1860 (IPC) — Section 494, 498A

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High Courts23 Mar 2010Dismissed

Arjun Prasad Gupta and Another Vs Smt. Rita Rani Gupta

Patna High Court · (2010) 03 PAT CK 0013

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High Courts23 Mar 2010

Goverdhan Singh @ Govind Singh and Others Vs State of Bihar and Others

Patna High Court · (2011) 59 BLJR 2052 : (2011) 1 DMC 52 : (2011) 6 RCR(Criminal) 2730

Penal Code, 1860 (IPC) — Section 498A

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High Courts23 Mar 2010Dismissed

Vijay Kumar Tekriwal, Shankar Lal Khemka and Ramesh Kumar Khemka Vs The State of Bihar and Manager (Disbursment), Bihar State Credit and Investment Corporation Limited

Patna High Court · (2010) 03 PAT CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts23 Mar 2010Dismissed

Srikant Jha and Others Vs The Union Of India and Others

Patna High Court · (2010) 03 PAT CK 0002

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High Courts22 Mar 2010

Sunaina Devi Vs State of Bihar and Others

Patna High Court · AIR 2010 Patna 98

Bihar Panchayat Raj Act, 2006 — Section 34, 36(1), 37, 40, 40(1)

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High Courts22 Mar 2010Dismissed

Syed Abdus Sattar @ Sattar Mian and Others Vs The State of Bihar and Ashiyana Khatoon

Patna High Court · (2010) 03 PAT CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 144, 216, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 395, 436

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High Courts22 Mar 2010Allowed

Nandita Poultry Integrator Pvt. Ltd. Vs Bihar State Electricity Board and Others

Patna High Court · AIR 2010 Patna 174 : (2011) 59 BLJR 2046 : (2011) 4 PLJR 863

Constitution of India, 1950 — Article 12Electricity Act, 2003 — Section 56

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