High Courts23 Jun 2009
Indradeo Yadav Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 974
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16, 2(c)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,059 of 2,661
High Courts02 Jun 2009
Banarsi Mandal Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 763
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts28 May 2009Dismissed
Nawal Kishore Singh Vs Purshottam Maharaj and Another
Patna High Court · (2009) 4 PLJR 46
High Courts28 May 2009Allowed
Anand Roy and Others Vs The State of Bihar and Another
Patna High Court · (2009) 4 PLJR 59
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202Penal Code, 1860 (IPC) — Section 120B, 408, 420, 468, 477A
High Courts28 May 2009Allowed
Parshuram Sah and Others Vs The State of Bihar and Another
Patna High Court · (2009) 3 PLJR 850
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482Penal Code, 1860 (IPC) — Section 34, 436
High Courts28 May 2009Allowed
Ajeet Kumar Vs The State of Bihar and Another
Patna High Court · (2009) 4 PLJR 92
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 2(ix)(J), 8
High Courts28 May 2009Allowed
Satyendra Rai @ Satyandar Kumar Rai @ Bajrang Wali Vs The State of Bihar and Another
Patna High Court · (2009) 3 PLJR 767
Electricity Act, 1910 — Section 39, 44Electricity Act, 2003 — Section 135, 138, 151, 152, 2
High Courts22 May 2009
The State of Bihar and Others Vs Yogendra Rai
Patna High Court · (2009) 3 PLJR 907
High Courts22 May 2009Dismissed
Smt. Aruna Malhotra Vs The Union of India
Patna High Court · (2009) 3 PLJR 673
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25, 29, 36(C), 36A
High Courts22 May 2009Allowed
Umesh Kumar Paswan and etc. Vs Union of India (UOI) and Others
Patna High Court · (2009) 4 PLJR 61
High Courts22 May 2009Allowed
Radha Krishna Sah Vs The State of Bihar, The District Magistrate-cum-District Collector, The Sub-Divisional Officer and The Supply Inspector
Patna High Court · (2009) 05 PAT CK 0045
High Courts22 May 2009Allowed
Ajit Prasad Vs The State of Bihar
Patna High Court · (2009) 05 PAT CK 0033
Essential Commodities Act, 1955 — Section 7
High Courts22 May 2009Allowed
Naresh Yadav Vs The State of Bihar and Another
Patna High Court · (2009) 3 PLJR 1028
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 418
High Courts22 May 2009
Dinesh Choudhary and Others Vs The State of Bihar
Patna High Court · (2011) 1 PLJR 325
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 468
High Courts21 May 2009Dismissed
Ashok Kumar Singh and Others Vs Shanti Devi and Others
Patna High Court · (2009) 3 PLJR 845 : (2010) 5 RCR(Civil) 435
Arbitration and Conciliation Act, 1996 — Section 2(e), 34, 36
High Courts20 May 2009
M/s. Kashi Ram Banshidhar, Wholesale kerosene oil dealer Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 603
High Courts20 May 2009Dismissed
Awadheshwari Prasad Narain Singh and Others etc. Vs Priti Garments and Others etc.
Patna High Court · (2009) 05 PAT CK 0056
High Courts20 May 2009
Asha Kumari and Another Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 560
High Courts20 May 2009
Nand Kumar Paswan Vs The State of Bihar and Others
Patna High Court · (2009) 4 PLJR 662
High Courts19 May 2009Dismissed
Ram Prasad Sao and Others Vs Sheo Prasad Sao
Patna High Court · (2009) 3 PLJR 867
Contract Act, 1872 — Section 29, 31, 32Evidence Act, 1872 — Section 90, 91, 92Specific Relief Act, 1963 — Section 17, 20, 21(c), 26