High Courts10 Aug 2009
Bimal Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 201
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,050 of 2,661
High Courts10 Aug 2009Dismissed
Achint Kumar Lal @ Achinta Kumar Lal Vs The State of Bihar
Patna High Court · (2009) 08 PAT CK 0028
High Courts07 Aug 2009Allowed
Ajay Kumar Vs The State of Bihar
Patna High Court · (2009) 08 PAT CK 0099
High Courts07 Aug 2009Dismissed
Dashrath Prasad Singh @ Dashrath Prasad and Sujeet Kumar Singh Vs The State of Bihar and Sunil Prasad Singh
Patna High Court · (2009) 08 PAT CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts07 Aug 2009
Dadan Singh @ Dadan Pahalwan and Kumari Usha Yadav @ Usha Singh @ Usha Singh Yadav Vs The State of Bihar
Patna High Court · (2009) 08 PAT CK 0075
Arms Act, 1959 — Section 25, 26, 29, 30, 35Criminal Procedure Code, 1973 (CrPC) — Section 144, 164Penal Code, 1860 (IPC) — Section 120B, 188, 384, 420
High Courts07 Aug 2009
Bimal Kumar Goddhyan @ Bimal Goddhyan, Uday Kumar Goddhyan and Binod Kumar Gaddhyam, all sons of Telu Ram Agrawal, Director Fatka Refractories Pvt. Ltd. Vs The State of Bihar and Insurance Inspector, Employees State Insurance Corporation
Patna High Court · (2010) 124 FLR 402 : (2009) 4 PLJR 768
Employees State Insurance Act, 1948 — Section 85
High Courts07 Aug 2009Allowed
Ram Kumar Mishra Vs The State of Bihar and Krishna Bhowmik
Patna High Court · (2009) 4 PLJR 850
Penal Code, 1860 (IPC) — Section 120B, 323, 420, 467, 468
High Courts07 Aug 2009Dismissed
Ray Ajay Shanker Prasad and Others Vs Sri Bhupendra Kapri
Patna High Court · (2009) 08 PAT CK 0034
High Courts07 Aug 2009Allowed
Arun Kumar Jha Vs State of Bihar and Nagendra Nath Tiwari
Patna High Court · (2010) 1 PLJR 543
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 323, 504
High Courts07 Aug 2009Allowed
Dalip Jolly Vs The State of Bihar and Manish Kumar
Patna High Court · (2009) 08 PAT CK 0026
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts07 Aug 2009Allowed
Nagad Pandey @ Ram Nagad Pandey and Others Vs The State of Bihar
Patna High Court · (2009) 4 PLJR 120
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 436
High Courts07 Aug 2009
Bhagwat Choudhary and Others Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 840
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15, 15(1)
High Courts06 Aug 2009
Baij Nath Singh @ Manoranjan Kumar Vs State of Bihar and Others
Patna High Court · (2009) 4 PLJR 1016
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts06 Aug 2009
Smt. Tara Devi Vs Bhikshu Mahto and Another
Patna High Court · (2009) 4 PLJR 914
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts06 Aug 2009Allowed
Mostt. Sofia Begum @ Sofia Khatoon, Mostt. Asmatun Nissa and Ishtiyaque Alam Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 763
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 15(1), 45B
High Courts06 Aug 2009Allowed
Md. Laiqur Rahman Vs The State of Bihar and Jalil @ Jhallo
Patna High Court · (2009) 4 PLJR 567
High Courts06 Aug 2009
Vidya Devi Vs The Union of India (UOI) and Others
Patna High Court · (2009) 08 PAT CK 0018
High Courts05 Aug 2009Allowed
Namira Construction Private Limited and Seraj Anwar Vs The State of Bihar and Others
Patna High Court · (2009) 08 PAT CK 0110
High Courts05 Aug 2009Dismissed
Mukta Arts Limited Vs Ankit Films a Proprietorship Firm of Sri Anand Kumar Saraogi
Patna High Court · (2009) 08 PAT CK 0095
High Courts05 Aug 2009
Sunita Kumari and etc. Vs Prem Kumar
Patna High Court · (2010) 7 RCR(Civil) 892