COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,069 of 2,661

High Courts02 Apr 2009Allowed

Birendra Thakur Vs The Union of India (UOI) and Others

Patna High Court · (2009) 3 PLJR 66

Constitution of India, 1950 — Article 19, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 165, 51, 95, 98Customs Act, 1962 — Section 110

High Courts02 Apr 2009Dismissed

Kumar Dinkar Mohan and Others Vs State of Bihar and Others

Patna High Court · (2009) 3 PLJR 605

Criminal Procedure Code, 1973 (CrPC) — Section 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 384, 406, 494, 498A

High Courts02 Apr 2009Dismissed

Santosh Prasad @ Santosh Prasad Verma @ Santosh Vs State of Bihar and Others

Patna High Court · (2009) 04 PAT CK 0101

High Courts02 Apr 2009Dismissed

Rajesh Ranjan @ Pappu Yadav Vs The State of Bihar

Patna High Court · (2009) 04 PAT CK 0081

High Courts02 Apr 2009Allowed

Sanjay Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2009) 04 PAT CK 0030

High Courts02 Apr 2009Dismissed

Md. Zafeeruddin Khan Vs The State of Bihar and Another

Patna High Court · (2009) 3 PLJR 302

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 166, 323, 34, 341, 504

High Courts02 Apr 2009

M/s Kapish Enterprises and Another Vs The State of Bihar and Others

Patna High Court · (2009) 2 PLJR 636

High Courts01 Apr 2009

Hafiz Mian Vs Union of India (UOI) and Others

Patna High Court · (2009) 3 PLJR 662

Constitution of India, 1950 — Article 227

High Courts01 Apr 2009

Usha Devi Jha @ Usha Devi and mother of deceased Constable Ratnakar Jha, Central Reserve Police Force, 23, Battalion, Firojpur, Punjab and son of late Kamlakar Jha Vs The Union of India and Others

Patna High Court · (2009) 4 PLJR 398

High Courts01 Apr 2009Allowed

S.N.R. Kesri Vs State of Bihar and Jai Shankar Jha

Patna High Court · (2009) 04 PAT CK 0111

High Courts01 Apr 2009

Fanindra Kumar Pandey Vs The State of Bihar and Others

Patna High Court · (2009) 3 PLJR 657

Constitution of India, 1950 — Article 134A

High Courts01 Apr 2009Allowed

Prayag Sharma and Others Vs The State of Bihar and Others

Patna High Court · (2009) 3 PLJR 839

High Courts01 Apr 2009Dismissed

Tarkeshwar Singh Vs The State of Bihar and Another

Patna High Court · (2009) 2 PLJR 898

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8), 190, 200Penal Code, 1860 (IPC) — Section 201, 302, 307, 364

High Courts01 Apr 2009Allowed

Binod Kumar and Others Vs The State of Bihar and Others

Patna High Court · (2009) 3 PLJR 138

High Courts01 Apr 2009Dismissed

Babua Jee Roy Vs The State of Bihar and Others

Patna High Court · (2009) 3 PLJR 139

High Courts01 Apr 2009

Satya Marandi Vs The State of Bihar and Others

Patna High Court · (2009) 3 PLJR 287

Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Section 45

High Courts31 Mar 2009

Babloo Tiwari @ Govind Tiwari Vs The State of Bihar and Others

Patna High Court · (2009) 3 PLJR 77

Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12(2)Constitution of India, 1950 — Article 22, 22(5)

High Courts31 Mar 2009Allowed

Lallan Singh Vs State of Bihar and Others

Patna High Court · (2009) 03 PAT CK 0100

High Courts31 Mar 2009Allowed

Shiv Prakash Manjhi Vs The State of Bihar and Others

Patna High Court · (2009) 03 PAT CK 0083

High Courts31 Mar 2009Allowed

Subhash Chandra Vs State of Bihar and Another

Patna High Court · (2009) 57 BLJR 2540 : (2009) 3 PLJR 489

Criminal Procedure Code, 1973 (CrPC) — Section 203, 309, 397, 399, 401Penal Code, 1860 (IPC) — Section 34, 354, 376, 420, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3