High Courts11 Oct 2006Dismissed
Dr. Bhupendra Nath Singh Vs The Union of India (UOI) and Others
Patna High Court · (2006) 10 PAT CK 0056
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,262 of 2,661
High Courts11 Oct 2006
Bharat Sanchar Nigam Ltd. Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 470
Bihar Finance Act, 1981 — Section 25Value Added Tax Act, 2005 — Section 39, 41(1)
High Courts11 Oct 2006
Shri Krishna Harijan Vs State of Bihar and Os.
Patna High Court · (2006) 10 PAT CK 0049
High Courts11 Oct 2006Allowed
Jagat Singh and Others Vs The State of Bihar and Others
Patna High Court · (2006) 10 PAT CK 0046
High Courts11 Oct 2006Dismissed
Satyendra Sharma and Surendra Sharma Vs State of Bihar
Patna High Court · (2006) 10 PAT CK 0035
High Courts11 Oct 2006Allowed
Shyam Sundar Sharma Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 293
High Courts10 Oct 2006Dismissed
Nikesh Kumar Vs The State of Bihar and Others
Patna High Court · (2006) 10 PAT CK 0048
High Courts10 Oct 2006
Satish Srivastava Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 391
Dowry Prohibition Act, 1961 — Section 3
High Courts10 Oct 2006Allowed
Syed Imteyaz Hussain Vs The Bank of Baroda and Others
Patna High Court · (2006) 10 PAT CK 0031
High Courts10 Oct 2006
Baidyanath Singh Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 78
Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 29, 30
High Courts10 Oct 2006Allowed
Shyam Nandan Prasad Singh Vs State of Bihar
Patna High Court · (2007) 1 PLJR 47
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts10 Oct 2006Allowed
Sallo Singh Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 705
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 174, 294, 391Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts09 Oct 2006Allowed
Suresh Prasad Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 7
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 348, 373, 380, 448
High Courts09 Oct 2006
Abdul Rafique Vs Chairman, Bihar State Electricity Board and Others
Patna High Court · (2007) 113 FLR 990 : (2007) 1 PLJR 76
High Courts09 Oct 2006
Babulal Kewani and Others Vs State of Bihar and Others
Patna High Court · (2007) 4 RCR(Civil) 592
High Courts09 Oct 2006
Mithilesh Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 368
High Courts27 Sept 2006
Deo Krishna Jha Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 493 : (2008) 1 PLJR 552
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12
High Courts27 Sept 2006Allowed
Ejaz Ali @ Dr. Ejaz Ali Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 5
Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(1), 202Penal Code, 1860 (IPC) — Section 500
High Courts27 Sept 2006Allowed
Rabindra Nath Singh Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 192
Constitution of India, 1950 — Article 14, 21, 300A
High Courts27 Sept 2006
Iceberg Industries Limited Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 41