High Courts05 Aug 2009
Kumar Aman Sharma Vs Vice-Chancellor, Baba Bhim Rao Ambedkar University, Muzaffarpur and Others
Patna High Court · (2009) 3 PLJR 958
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,051 of 2,661
High Courts05 Aug 2009Allowed
State of Bihar Vs Mahendra Ram and Munna Ram Mahendra Ram Vs State of Bihar
Patna High Court · (2009) 4 PLJR 578
Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Evidence Act, 1872 — Section 137, 145, 154, 157Explosive Substances Act, 1908 — Section 3, 4
High Courts05 Aug 2009
Chakreshwar Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 200
High Courts05 Aug 2009
Hemlata Belwariar, Prashant Belwariar, Rajnish Belwariar and Chitranjana Belwariar Vs Ram Prasad Ojha, Sri Ram Krishan Pd. Ojha and Sri Gopi Krishna Pd. Ojha
Patna High Court · (2009) 08 PAT CK 0043
High Courts03 Aug 2009Allowed
Sundari Devi and Others Vs Dudheshwar Singh, Shatrughan Singh and The State of Bihar
Patna High Court · (2009) 08 PAT CK 0111
High Courts03 Aug 2009Dismissed
Dr. Binod Kumar Sharma Vs The State of Bihar and Vishwajit Kumar
Patna High Court · (2009) 08 PAT CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192(1), 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts03 Aug 2009Allowed
Sukrit Sahani and Others Vs Fuchai Sahani @ Rajendra and Others
Patna High Court · (2009) 3 PLJR 977
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts03 Aug 2009Dismissed
Gauri Shankar Prasad Vs Lakshman Prasad Bhagat and Jagdish Karak
Patna High Court · (2009) 08 PAT CK 0047
High Courts03 Aug 2009
The State of Bihar and Another Vs Union of India (UOI) and Another
Patna High Court · (2011) 1 PLJR 388
All India Services (Leave) Rules, 1955 — Rule 15(2), 20(4)
High Courts31 Jul 2009Allowed
Aman Prit Singh Vs The State of Bihar and Raj Kumar
Patna High Court · (2009) 07 PAT CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482, 82, 83Penal Code, 1860 (IPC) — Section 323, 347, 384, 420
High Courts31 Jul 2009Dismissed
Alok Singh and Smt. Adete Lahere Vs The State of Bihar and Ranjan Kumar Mishra
Patna High Court · (2010) 2 BC 415 : (2011) 6 RCR(Criminal) 1553
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 380, 406, 420, 468
High Courts31 Jul 2009
Shashi Kumar Vs The State of Bihar and The Bihar Industrial Area Development Authority
Patna High Court · (2009) 07 PAT CK 0062
High Courts31 Jul 2009Allowed
Ritesh Kumar Vs State of Bihar and Smt. Rashmi Kumar
Patna High Court · (2009) 4 PLJR 127
Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(I), 13(II)Penal Code, 1860 (IPC) — Section 323, 341, 498A
High Courts31 Jul 2009
Nawal Kishore Singh Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 956
Constitution of India, 1950 — Article 14, 16
High Courts31 Jul 2009
Ashok Kumar and grand Vs The Union of India and Others
Patna High Court · (2009) 4 PLJR 787
High Courts30 Jul 2009Allowed
Damanjit Singh Vs The State of Bihar and Uma Shankar Bhagat
Patna High Court · (2009) 57 BLJR 3016 : (2009) 3 PLJR 965
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Jul 2009
Vijay Kumar Mishra Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 588
Constitution of India, 1950 — Article 243Z
High Courts30 Jul 2009Dismissed
Kumar Anand Ranjan Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 365
High Courts30 Jul 2009Allowed
Kamaldeo Narayan Singh Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 381
Bihar Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts30 Jul 2009
Smt. Indu Devi Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 480