High Courts01 Sept 2006Allowed
Prabhat Ranjan Singh Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 175
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,268 of 2,661
High Courts01 Sept 2006Allowed
Harihar Prasad Kapildeo Prasad Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 710
Bihar Finance Act, 1981 — Section 17(3)
High Courts31 Aug 2006Allowed
The State of Bihar and Others Vs Ram Sarowar Prasad Singh
Patna High Court · (2007) 1 PLJR 42
Constitution of India, 1950 — Article 311, 311(2)
High Courts31 Aug 2006Allowed
Awadhesh Kumar Tiwari Vs The State of Bihar
Patna High Court · (2006) 4 PLJR 444
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts31 Aug 2006Allowed
M/s Sonia Bangles Store Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 88
Bihar Finance Act, 1981 — Section 17(3)
High Courts31 Aug 2006Dismissed
Smt. Shila Devi and Another Vs Munna Rai and Others
Patna High Court · (2006) 08 PAT CK 0019
High Courts30 Aug 2006Dismissed
Raghunath Yadav @ Raghunath Ahir and Another Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 81
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts30 Aug 2006Allowed
Navin Kumar Mishra Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 208
High Courts30 Aug 2006Allowed
Sulo Thakur and Others Vs The State of Bihar
Patna High Court · (2006) 08 PAT CK 0063
High Courts30 Aug 2006Allowed
Dinanath Patwa and Ram Nath Patwa Vs The State of Bihar
Patna High Court · (2007) 1 BLJR 126 : (2006) CriLJ 4424 : (2006) 4 PLJR 177
Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts30 Aug 2006Allowed
Bachha Sah Vs Manohar Thakur and Others
Patna High Court · (2006) 4 PLJR 102
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18, 21, 8(5), 8(6)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts30 Aug 2006Allowed
Ravindra Giriyaghey Vs The State of Bihar
Patna High Court · (2006) 4 PLJR 340
Advocates Act, 1961 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 73, 82, 83Penal Code, 1860 (IPC) — Section 166, 170, 177, 182, 203
High Courts30 Aug 2006Allowed
Jainandan Singh and Others Vs The State of Bihar
Patna High Court · (2006) 4 PLJR 184
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts30 Aug 2006
M/s Monsanto India Limited Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 300
High Courts29 Aug 2006Allowed
Bivekanand Singh and Another Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 45
High Courts29 Aug 2006
Suresh Yadav and Others Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 77
High Courts29 Aug 2006Allowed
Kedar Prasad Vs Union of India (UOI) and Others
Patna High Court · (2006) 08 PAT CK 0069
High Courts29 Aug 2006Allowed
Ram Nath Singh Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 1065 Supp
Bihar Financial Rules — Rule 233, 97(1), 97(2)Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 233
High Courts29 Aug 2006Allowed
Nand Kishore Thakur Vs The State of Bihar and Another
Patna High Court · (2006) 4 PLJR 162
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts28 Aug 2006Allowed
Prabha Shankar Pandey Vs State of Bihar and Others
Patna High Court · (2006) 3 PLJR 602
Constitution of India, 1950 — Article 14