High Courts20 Jan 2009Dismissed
Raj Bahadur Prasad Sharma Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 855
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,086 of 2,661
High Courts20 Jan 2009Allowed
Ganesh Prasad Sinha Vs State of Bihar and others
Patna High Court · (2009) 121 FLR 518
High Courts19 Jan 2009
Dr. Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 781
Penal Code, 1860 (IPC) — Section 409, 420
High Courts19 Jan 2009Dismissed
The State of Bihar and Others Vs S.M. Ekramuddin
Patna High Court · (2009) 2 PLJR 218
High Courts19 Jan 2009
Tej Narain Jha Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 568
High Courts19 Jan 2009Dismissed
Narendra Kumar Pandey @ Sunil Pandey Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 487
Criminal Procedure Code, 1973 (CrPC) — Section 2, 212, 220, 221, 300Penal Code, 1860 (IPC) — Section 34, 385, 386, 71
High Courts19 Jan 2009Allowed
Ranjana Gupta Vs The Patna University and Others
Patna High Court · (2009) 4 PLJR 172
High Courts19 Jan 2009
Raj Kumar Paswan Vs The Bihar State Elec. Board and Others
Patna High Court · (2009) 4 PLJR 187
High Courts16 Jan 2009
Ram Pramod Rai and Others Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 495
High Courts16 Jan 2009
Rama Kant Rai Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 219
Constitution of India, 1950 — Article 311
High Courts16 Jan 2009
Neelam Kumari Vs The State of Bihar and Others
Patna High Court · (2009) 57 BLJR 1103 : (2011) 1 PLJR 1049
Bihar Panchayat Raj Act, 2006 — Section 18(4)
High Courts16 Jan 2009Allowed
National Highway Authority of India, Project Implementation Unit Vs The Union of India (UOI) and Others
Patna High Court · AIR 2009 Patna 66 : (2009) 57 BLJR 1101 : (2009) 2 PLJR 884 : (2010) 8 RCR(Civil) 2693
Arbitration and Conciliation Act, 1996 — Section 34, 34(1)Control of National Highways (Land and Traffic) Act, 2002 — Section 14, 26, 27, 28, 36National Highways Act, 1956 — Section 3G(5), 3G(6)
High Courts16 Jan 2009Dismissed
Parvez Alam and Others Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 213
Constitution of India, 1950 — Article 14
High Courts16 Jan 2009
M/s Prasad Construction and Co. Vs Union of India and Others
Patna High Court · (2009) 4 PLJR 459
High Courts16 Jan 2009Allowed
Ashraf Alam and Others Vs Ashfaque Alam
Patna High Court · (2009) 2 PLJR 994
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1)
High Courts15 Jan 2009Allowed
Brajendra Prasad Yadav Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 504
High Courts15 Jan 2009Allowed
Sunil Kumar Tiwary and Another Vs The State of Bihar and Others
Patna High Court · (2009) 1 PLJR 516
Constitution of India, 1950 — Article 163, 163(1), 163(2), 166(3), 18(3)
High Courts15 Jan 2009Allowed
Nand Kishore Singh Vs State of Bihar
Patna High Court · (2009) 3 PLJR 53
Penal Code, 1860 (IPC) — Section 182, 195(1)(b), 211, 307, 34
High Courts15 Jan 2009
Lumbini Beverages Pvt. Ltd. Vs Commissioner of C. Ex., Patna
Patna High Court · (2009) 01 PAT CK 0086
High Courts15 Jan 2009Dismissed
Umesh Prasad Singh Vs The State of Bihar, Collector, (Sri Krishna Singh and Others) and Shri Raj Mohan Singh @ Ranjit Singh
Patna High Court · (2009) 57 BLJR 852
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10D, 12B(1), 32, 5