High Courts25 Feb 2009Allowed
Ramanuj Prasad Gupta and Others Vs Bihar State Cooperative Marketing Union Ltd. and Others
Patna High Court · (2009) 3 PLJR 117
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,077 of 2,661
High Courts25 Feb 2009Allowed
Rambhaban Rai and Others Vs Ram Sakhi Debi and Others
Patna High Court · (2009) 3 PLJR 120
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146Limitation Act, 1963 — Section 31
High Courts25 Feb 2009
Md. Shohrab Ali @ Sohrab and Another Vs State of Bihar
Patna High Court · (2009) 2 PLJR 301
Criminal Procedure Code, 1973 (CrPC) — Section 319, 432, 438, 438(A)
High Courts24 Feb 2009Allowed
M/s. Zest Pharma Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 625
Constitution of India, 1950 — Article 12, 14
High Courts24 Feb 2009Dismissed
Amit Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 926 : (2009) 6 SLR 78
High Courts24 Feb 2009
Binod Kumar Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 605
High Courts24 Feb 2009
Sheo Dharma Nand @ Deo Shankar Tewary and Others Vs Shyam Lal Chauhan and Others
Patna High Court · (2009) 02 PAT CK 0113
High Courts24 Feb 2009Dismissed
Sarjug Singh and Another Vs State of Bihar
Patna High Court · (2009) 3 PLJR 439
Penal Code, 1860 (IPC) — Section 120B, 420, 466, 467, 468
High Courts20 Feb 2009
Subhas Prasad Singh @ Subhas Prasad Sinha Vs Jogendra Kumar and Others
Patna High Court · (2009) 3 PLJR 395
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 7 Rule 10, Order 7 Rule 10A, 104
High Courts20 Feb 2009
Shekhar Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 427
High Courts20 Feb 2009Allowed
Lalan Thakur Vs The Chairman, B.S.E.B., Vidyut Bhawan, Patna and Others
Patna High Court · (2009) 2 PLJR 610
High Courts20 Feb 2009Dismissed
Binod Kumar Vs Smt. Madhavi Kumari and daughter of Jotish Prasad Gupta
Patna High Court · (2009) 3 PLJR 142
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts19 Feb 2009Allowed
Munni Roy Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 2194 : (2009) 2 PLJR 445
Penal Code, 1860 (IPC) — Section 147, 323, 34, 341, 342
High Courts19 Feb 2009
Vishwanath Pandey Vs The State of Bihar and Others
Patna High Court · (2013) 3 PLJR 735
High Courts19 Feb 2009
Kaushal Lal and Others Vs State of Bihar
Patna High Court · (2009) 57 BLJR 1140 : (2009) 3 PLJR 552
Criminal Procedure Code, 1973 (CrPC) — Section 107Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 144, 149, 427, 436
High Courts19 Feb 2009Allowed
Ayodhya Singh Vs State of Bihar
Patna High Court · (2009) 3 ALT(Cri) 29 : (2009) 57 BLJR 1647 : (2009) CriLJ 2684 : (2010) 6 RCR(Criminal) 348
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 307, 324, 380
High Courts18 Feb 2009Allowed
M/s. Ram Barai Singh and Company Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 498
Constitution of India, 1950 — Article 14
High Courts18 Feb 2009Dismissed
Kapildeo Roy Vs The State of Bihar, The Secretary, Department of Rural Development and Panchayati Raj, Government of Bihar, The Deputy Development Commissioner, Darbhanga-Cum-Chief Executive Officer and Secretary of Zila Parishad and The District Engineer, Zila Parishad
Patna High Court · (2009) 02 PAT CK 0122
High Courts18 Feb 2009Allowed
Harinandan Sharma Vs The State of Bihar and Others
Patna High Court · (2009) 02 PAT CK 0079
High Courts18 Feb 2009Allowed
Tulsi Choudhary and Ram Charitra Choudhary Vs The State of Bihar
Patna High Court · (2009) 3 ALT(Cri) 11 : (2009) 57 BLJR 1665 : (2009) CriLJ 2523 : (2009) 4 PLJR 548 : (2010) 6 RCR(Criminal) 283
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323