High Courts02 Jul 2009Allowed
Anil Kumar Nirala and Manoj Kumar Vs The State of Bihar
Patna High Court · (2009) 07 PAT CK 0073
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,057 of 2,661
High Courts02 Jul 2009
Vikash Kumar Raj Vs The State of Bihar, The Secretary-cum-Commissioner Department of Health, Medical Education and Family Welfare, Government of Bihar and The Controller of Examination Bihar Combined Entrance Competive Examination Board
Patna High Court · (2009) 07 PAT CK 0072
High Courts02 Jul 2009Dismissed
Bishwanath Thakur Vs The State of Bihar and Rajeshwar Thakur S/I Jangbahadur Thakur
Patna High Court · (2009) 57 BLJR 3049 : (2009) 4 PLJR 50
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 2009Dismissed
The Governing Body, Sant Kabir College, Samastipur Vs Dr. Ram Chandra Rai and Others
Patna High Court · (2009) 3 PLJR 695
Penal Code, 1860 (IPC) — Section 376, 406, 409, 420, 465Prevention of Corruption Act, 1988 — Section 8Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x)
High Courts02 Jul 2009Allowed
Moti Lal Mahto and Smt. Anita Kumari Pandey Vs The State of Bihar and Durga Pd. Singh
Patna High Court · (2009) 3 PLJR 1023
Penal Code, 1860 (IPC) — Section 34, 420, 466, 468, 471
High Courts02 Jul 2009
Tripathy Poultry Products Company Vs The State of Bihar and Amrit Feeds Ltd.
Patna High Court · (2009) 07 PAT CK 0007
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 406, 418
High Courts01 Jul 2009Dismissed
Devendra Prasad Singh Vs State of Bihar and The Senior Regional Manager, Land Development Bank, Munger
Patna High Court · (2009) 57 BLJR 2818 : (2010) 1 PLJR 451
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 419, 420, 467
High Courts01 Jul 2009
The State of Bihar Vs Bimlendu Shekhar, Advocate
Patna High Court · (2009) 07 PAT CK 0090
High Courts01 Jul 2009
Prem Narain Singh Vs Bhagirathi Singh and Others
Patna High Court · (2009) 4 PLJR 372
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(9), 3(1), 4, 4(c), 4A
High Courts01 Jul 2009Dismissed
Daya Shankar Singh Vs The State of Bihar
Patna High Court · (2009) 07 PAT CK 0083
High Courts01 Jul 2009
Tri Vikram Mishra and Others Vs State of Bihar and Smt. Pushpa Mishra
Patna High Court · (2009) 57 BLJR 2815 : (2010) 1 PLJR 853
Criminal Procedure Code, 1973 (CrPC) — Section 125, 178, 179Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Jul 2009
S.G. Projects Ltd. and etc. Vs State of Bihar and Others
Patna High Court · AIR 2009 Patna 187 : (2010) 8 RCR(Civil) 2774
High Courts01 Jul 2009Dismissed
Neelam Devi Vs State of Bihar and Chandra Bhushan Prasad
Patna High Court · (2009) 4 PLJR 51 : (2011) 6 RCR(Criminal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Penal Code, 1860 (IPC) — Section 342, 376, 380, 448
High Courts01 Jul 2009
M/s. R.B.S. Construction Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 712
High Courts01 Jul 2009Dismissed
Unit Trust of India and Others Vs Sri Ravi Shankar Prasad
Patna High Court · (2009) 3 PLJR 708
Constitution of India, 1950 — Article 14
High Courts01 Jul 2009
Ganori Mandal Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 227
High Courts30 Jun 2009Dismissed
Vijay Kumar Singh Vs The State of Bihar and Another
Patna High Court · (2009) 3 PLJR 616
Criminal Procedure Code, 1973 (CrPC) — Section 190, 468Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27A, 29, 41(1), 41(2)
High Courts30 Jun 2009Allowed
Sri Anant Kumar Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 987
Electricity Act, 1910 — Section 39, 44Electricity Act, 2003 — Section 152Penal Code, 1860 (IPC) — Section 379
High Courts30 Jun 2009
Krishna Kumar Vs Birendra Kumar Singh and Others
Patna High Court · (2009) 3 PLJR 862
High Courts30 Jun 2009Dismissed
Bhushan Bishambhar Barma @ Bhushan Barma, Mrs. Neena Bhushan Barma and Sun Flag Universal, A Proprietorship Firm of Bhushan Bishambhar Barma Vs The State of Bihar and Dr. Mumtazul Hassan
Patna High Court · (2009) 57 BLJR 2827 : (2009) 4 PLJR 55 : (2011) 6 RCR(Criminal) 409
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420