High Courts29 Aug 2008Allowed
Md. Nasir Ahmad Vs The State of Bihar and Others
Patna High Court · (2009) 2 PLJR 536
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,110 of 2,661
High Courts29 Aug 2008
Binay Kumar @ Bably and Others Vs State of Bihar
Patna High Court · (2009) 4 PLJR 235
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 327, 365, 380, 420
High Courts29 Aug 2008
Smt. Hira Devi and others Vs State of Bihar and others
Patna High Court · (2009) 120 FLR 311 : (2008) 4 PLJR 106
High Courts29 Aug 2008Allowed
Chaturvedi Srikant Sharma Vs State of Bihar and Others
Patna High Court · (2009) 1 PLJR 334
High Courts29 Aug 2008
Ajay Kumar Poddar Vs The State of Bihar and Another
Patna High Court · (2009) 4 PLJR 788
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)(a), 192, 200, 203Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts29 Aug 2008Allowed
Sushil Singh Vs The State of Bihar and Others
Patna High Court · (2008) 4 PLJR 97
Constitution of India, 1950 — Article 226
High Courts29 Aug 2008Dismissed
Brahmdeo Yadav Vs State of Bihar
Patna High Court · (2009) 4 PLJR 7
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts29 Aug 2008
Ranjeet Srivastava and Others Vs State of Bihar and Another
Patna High Court · (2009) PLJR 310 Supp : (2008) 2 PLJR 310
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts29 Aug 2008Dismissed
Ram Ayodhi Rai @ Ayodhi Rai and Others Vs The State of Bihar and Others
Patna High Court · (2008) 08 PAT CK 0077
High Courts29 Aug 2008Dismissed
Lalan Yadav and Others Vs The State of Bihar and Another
Patna High Court · (2009) 2 PLJR 963
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 203Penal Code, 1860 (IPC) — Section 120B, 34, 420, 465, 467
High Courts28 Aug 2008Allowed
Most. Bindu Devi Vs The State of Bihar and Others
Patna High Court · (2009) 1 PLJR 79
Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 197, 197(1), 202, 246Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 325
High Courts28 Aug 2008Allowed
Lal Keshri Devi and Others Vs Smt. Duleshwari Devi
Patna High Court · (2009) 3 PLJR 28
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts28 Aug 2008Disposed Off
Commissioner of Income Tax Vs M/s Mithila Prop. Pub. and Contract
Patna High Court · (2008) 4 PLJR 785
Income Tax Act, 1961 — Section 143(3), 147, 147(a), 147(b), 148
High Courts28 Aug 2008Allowed
Shyam Sunder Rai Vs Managing Director, Bihar State Scheduled Caste Scheduled Tribes Co-operative Development Corporation Ltd. and Others
Patna High Court · (2008) 4 PLJR 467
High Courts28 Aug 2008Allowed
Gangu Ram and Others Vs State of Bihar
Patna High Court · (2009) 2 PLJR 481
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313
High Courts28 Aug 2008Allowed
Ashwani Kumar Vs Airport Authority of India and Others
Patna High Court · (2009) 1 PLJR 610
High Courts28 Aug 2008
Commissioner of Commercial Taxes Vs Associated Dyes and Stuff Corporation
Patna High Court · (2008) 4 PLJR 605 : (2009) 26 VST 503
Bihar Finance Act, 1981 — Section 12, 48Central Sales Tax Act, 1956 — Section 14
High Courts28 Aug 2008
Vijay Kumar Gupta Vs State and Others
Patna High Court · (2008) 08 PAT CK 0097
High Courts28 Aug 2008Dismissed
Kashi Mian and Others Vs Basir and Others
Patna High Court · (2008) 57 BLJR 58 : (2008) 4 PLJR 741
Evidence Act, 1872 — Section 50
High Courts28 Aug 2008Dismissed
Vijay Kumar Sinha @ Vijay Kumar Sinha No. 2 Vs The Bihar State Electricity Board and Others
Patna High Court · (2009) 2 PLJR 839