High Courts18 Feb 2009Allowed
Tribeni Chaudhary, Sarju Chaudhary, Binod Chaudhary Vs State of Bihar
Patna High Court · (2009) 02 PAT CK 0049
Penal Code, 1860 (IPC) — Section 307, 323, 324
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,078 of 2,661
High Courts18 Feb 2009
Md. Nooruddin Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 747
High Courts17 Feb 2009Dismissed
Suresh Pandey and Others Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 866
High Courts17 Feb 2009Dismissed
Dipak Kumar Singh Vs Paropkari Sharma and Others
Patna High Court · (2009) 3 PLJR 71
High Courts17 Feb 2009
Jayanti Sharma Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 776
High Courts17 Feb 2009
Nirmala Devi and Others Vs Raj Kumari Devi
Patna High Court · (2009) 3 PLJR 785
High Courts17 Feb 2009Allowed
Sushila Devi Vs State of Bihar and Others
Patna High Court · AIR 2009 Patna 97 : (2009) 4 PLJR 166 : (2010) 8 RCR(Civil) 2709
Bihar Panchayat Raj Act, 2006 — Section 46(4)
High Courts17 Feb 2009Allowed
Smt. Sumitra Devi and Another Vs Sitasharan Bubna and Others
Patna High Court · (2009) 02 PAT CK 0119
High Courts17 Feb 2009Allowed
Most. Krishna Devi and Others Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 1660 : (2009) 3 PLJR 557
High Courts17 Feb 2009Dismissed
Ram Naresh Sharma, Anant Lal Sharma, Nagendra Sharma and Dhurandhar Sharma Vs The State of Bihar
Patna High Court · (2009) 57 BLJR 1617 : (2009) CriLJ 1840 : (2010) 6 RCR(Criminal) 2724 : (2010) 6 RCR(Criminal) 2739
Criminal Procedure Code, 1973 (CrPC) — Section 357, 360Penal Code, 1860 (IPC) — Section 109, 307, 323, 324, 326Probation of Offenders Act, 1958 — Section 3, 4
High Courts17 Feb 2009Allowed
Suraj Kana Pharmaceutical Vs Bihar State Financial Corporation and Another
Patna High Court · (2010) 7 RCR(Civil) 12
High Courts17 Feb 2009
M/s. Variety Indigenous Product Laboratory Vs The Bihar State Financial Corporation and Others
Patna High Court · (2009) 3 PLJR 614
High Courts16 Feb 2009
The State of Bihar Vs In the matter of Suo Motu Contempt against Dr. Suman Lal, 83, Krishna Apartment, Boring Road, P.S.-S.K. Puri, District-Patna
Patna High Court · (2009) 1 PLJR 843 : (2010) 6 RCR(Criminal) 272
Contempt of Courts Act, 1971 — Section 14, 14(2), 16
High Courts16 Feb 2009
State of Bihar Vs Sou Motu Contempt against Dr. Suman Lal
Patna High Court · (2009) 02 PAT CK 0127
High Courts16 Feb 2009Allowed
Navin Chandra and Others Vs State of Bihar and Bihar Public Service Commission
Patna High Court · (2009) 02 PAT CK 0114
High Courts16 Feb 2009Allowed
Jokhan Sah and Most. Panna Devi @ Most. Panna Vs The State of Bihar and Most. Deepraji
Patna High Court · (2009) 02 PAT CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 190, 202, 203Penal Code, 1860 (IPC) — Section 34, 436
High Courts16 Feb 2009
Umesh Kumar @ Umesh Kumar Mehata Vs State of Bihar and Another
Patna High Court · (2009) 3 PLJR 581
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)
High Courts13 Feb 2009Allowed
Khwaja Shahid Jaan Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 578 : (2010) 8 RCR(Civil) 2705
Bihar Municipal Act, 2007 — Section 2(83), 207, 232, 233, 235Constitution of India, 1950 — Article 300A, 31(2)
High Courts13 Feb 2009Allowed
Indradeo Narayan Singh Vs The State of Bihar and Others
Patna High Court · (2009) 02 PAT CK 0107
High Courts13 Feb 2009
Vishwanath Choudhary Vs The State of Bihar and Others
Patna High Court · (2009) 02 PAT CK 0094