COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,054 of 2,661

High Courts21 Jul 2009Allowed

Raj Kumar Das Vs State of Bihar and Shyam Sundar Sharma

Patna High Court · (2009) 57 BLJR 2995 : (2010) 1 PLJR 814

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 406, 420

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High Courts21 Jul 2009Dismissed

Rekha Devi, Ashok Singh and Sonapati Devi Vs The State of Bihar and Suman Devi

Patna High Court · (2009) 07 PAT CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts21 Jul 2009Dismissed

Mahesh Kumar, Officer-in-Charge Vs The State of Bihar and Abdullah Mian

Patna High Court · (2009) 57 BLJR 3037

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 342

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High Courts21 Jul 2009Allowed

Bhola Shukla Vs State of Bihar and The Branch Manager, State Bank of India

Patna High Court · (2009) 57 BLJR 2997 : (2009) 4 PLJR 176

Criminal Procedure Code, 1973 (CrPC) — Section 311

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High Courts21 Jul 2009

State of Bihar Vs Kaniz Fatma and Others

Patna High Court · (2009) 07 PAT CK 0044

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High Courts21 Jul 2009

Chandradeo Prasad Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 318

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High Courts20 Jul 2009

Binod Kumar Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 842

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High Courts20 Jul 2009

Bibi Fatma Vs Naresh Sah and Sushil Razak

Patna High Court · (2009) 57 BLJR 3001 : (2011) 2 PLJR 437

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145Evidence Act, 1872 — Section 74(1)Representation of the People Act, 1951 — Section 35

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High Courts20 Jul 2009

Smt. Anita Devi @ Smt. Chandra Kala Devi, The Mukhiya Gram Panchayat Raj Badram Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 920

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High Courts20 Jul 2009

Md. Arman Vs The State of Bihar and Others

Patna High Court · (2009) 57 BLJR 3046 : (2010) 124 FLR 766 : (2009) 4 PLJR 361

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High Courts20 Jul 2009Dismissed

Md. Shamsuzzama Jalil and Others Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 515

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts20 Jul 2009Dismissed

Uday Kant Jha Vs State of Bihar and others

Patna High Court · (2009) 07 PAT CK 0022

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High Courts20 Jul 2009

Maurya Realtors (P) Ltd. Vs Union of India (UOI) and Others

Patna High Court · (2009) 07 PAT CK 0017

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High Courts20 Jul 2009

Asha Singh and Others Vs The State of Bihar and Others

Patna High Court · (2009) 4 PLJR 340

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(1), 5(1)(iii)Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 5(1)(iii)

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High Courts20 Jul 2009

Infrastructure Development Authority Vs The Commissioner of Income Tax (TDS) and Others

Patna High Court · (2009) 07 PAT CK 0003

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High Courts17 Jul 2009Dismissed

Kailash Rai, Bimlesh Rai, Mukul Rai and Awadhesh Rai Vs The State of Bihar and Sanjay Ram

Patna High Court · (2009) 57 BLJR 2999 : (2009) 4 PLJR 797

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Penal Code, 1860 (IPC) — Section 323, 379, 427, 448, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts17 Jul 2009Dismissed