High Courts29 Jul 2009
Vinod Kumar Paswan Vs State of Bihar and Others
Patna High Court · (2011) 128 FLR 553
Succession Act, 1925 — Section 373
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,053 of 2,661
High Courts28 Jul 2009Allowed
Kumari Manorama Sinha and Others Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 158
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 16(3)(i)Constitution of India, 1950 — Article 226
High Courts28 Jul 2009Allowed
Radhe Sharma Vs The State of Bihar and Others
Patna High Court · (2009) 07 PAT CK 0057
High Courts27 Jul 2009Dismissed
Jitu Rawani Vs The State of Bihar
Patna High Court · (2009) 07 PAT CK 0111
High Courts27 Jul 2009
J.B. Associates (P) Ltd. A Company registered under the Companies Act Vs The Commissioner of Income Tax
Patna High Court · (2009) 07 PAT CK 0060
High Courts27 Jul 2009
Gangotri Electrocastings Ltd. Vs The Bihar State Electricity Board and Others
Patna High Court · (2009) 4 PLJR 785
Electricity Act, 2003 — Section 42(5)
High Courts27 Jul 2009Allowed
Kailash Thakur, Assistant Teacher in Sri Hariganga Tantra Lata Sanskrit High School, Begusarai Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 324
High Courts25 Jul 2009
M/s Raju Tent House Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 530
High Courts25 Jul 2009Dismissed
Mohan Kumar Khandelwal Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 967
Penal Code, 1860 (IPC) — Section 120B, 34, 379, 406, 420
High Courts24 Jul 2009Dismissed
Abhay Shankar Sinha Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 454
Constitution of India, 1950 — Article 226
High Courts23 Jul 2009Allowed
Sushil Kumar Singh Vs M/s Indian Oil Corporation Ltd. and Others
Patna High Court · (2009) 4 PLJR 525
High Courts23 Jul 2009
Bishundeo Choudhary Vs State of Bihar and Another
Patna High Court · (2009) 4 PLJR 375
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts21 Jul 2009Dismissed
General Manager, NTPC, Kahalgaon, Bhagalpur Vs Chandi Prasad Sah and Another
Patna High Court · (2009) 3 PLJR 996
Civil Procedure Code, 1908 (CPC) — Section 100ALand Acquisition Act, 1894 — Section 54
High Courts21 Jul 2009
Md. Unush Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 379
High Courts21 Jul 2009Allowed
State of Bihar Vs Surendra Manjhi and Saryug Manjhi Surendra Manjhi and Saryug Manjhi Vs State of Bihar
Patna High Court · (2010) CriLJ 292 : (2010) 1 PLJR 39 : (2011) 7 RCR(Criminal) 1092
Constitution of India, 1950 — Article 309Criminal Law (Amendment) Act, 1932 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 235
High Courts21 Jul 2009Allowed
Samir Mukherjee @ Sameer Murkrjee Vs The State of Bihar and Manoranjan Kumar Singh
Patna High Court · (2009) 07 PAT CK 0104
High Courts21 Jul 2009Dismissed
Chandan Kumar and Ashish Kumar Vs The State of Bihar and The Staff Selection Commission
Patna High Court · (2009) 07 PAT CK 0098
High Courts21 Jul 2009Allowed
Dukhan Sahni Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 342
Bihar Fish Jalkar Management Act, 2006 — Section 7
High Courts21 Jul 2009Allowed
Harihar Prasad Vs Union of India and Others
Patna High Court · (2009) 4 PLJR 892
Constitution of India, 1950 — Article 226(3)
High Courts21 Jul 2009Allowed
Md. Noor Alam Vs The State of Bihar and Others
Patna High Court · (2010) 1 PLJR 442