High Courts20 Jul 2006Allowed
Union of India and Others Vs The Central Admn. Tribunal, Patna and Another
Patna High Court · (2006) 3 PLJR 496
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,276 of 2,661
High Courts19 Jul 2006Allowed
Dr. Nagmani Kumar Sinha and Another Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 117
High Courts19 Jul 2006Allowed
Basudhanand Panday Vs Vidyanand Pandey and Others
Patna High Court · (2006) 4 PLJR 74
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Jul 2006
Dr. Kumar Suman Singh Vs State of Bihar and Another
Patna High Court · (2006) 07 PAT CK 0016
High Courts19 Jul 2006Allowed
Md. Mahmood @ Mahmood Alam and Others Vs State of Bihar
Patna High Court · (2006) 4 PLJR 199
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 120B, 201, 304B, 498A
High Courts18 Jul 2006Allowed
Meena Shakya Prassi @ Meena Shkya Prassi Vs State of Bihar
Patna High Court · (2006) 4 PLJR 130
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 60
High Courts18 Jul 2006
Lalit Kumar and Others Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 432
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 144, 146, 147, 149Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 4
High Courts14 Jul 2006Dismissed
Shyam Sundar Sinha "Shyam" Vs State of Bihar and Others
Patna High Court · (2006) 07 PAT CK 0081
High Courts14 Jul 2006
Suresh Kumar and Others etc. etc. Vs The State of Bihar and Others etc. etc.
Patna High Court · (2006) 07 PAT CK 0045
Bihar Panchayat Election Rules, 2006 — Rule 106, 116, 75(1)Bihar Panchayat Raj Act, 2006 — Section 137, 137(1), 137(2), 138, 139Constitution of India, 1950 — Article 226, 243
High Courts14 Jul 2006Allowed
Jai Prakash Singh Vs The State of Bihar.
Patna High Court · (2007) 5 RCR(Criminal) 369
High Courts14 Jul 2006
Babita Devi and Others Vs The State of Bihar and Others etc. etc.
Patna High Court · (2006) 3 PLJR 382
Constitution of India, 1950 — Article 226, 243O, 243O(b), 329(b)
High Courts13 Jul 2006Allowed
Jawahar Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · (2006) 07 PAT CK 0084
Constitution of India, 1950 — Article 14
High Courts13 Jul 2006Allowed
Mathura Pd. Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 463
High Courts13 Jul 2006
Ram Tapeshwar Sah and Others Vs The State of Bihar and Others The State of Bihar and Others Vs Baidyanath Pandit and Others
Patna High Court · (2006) 07 PAT CK 0057
High Courts13 Jul 2006Allowed
Sheela Kumari Sinha Vs The State of Bihar and Others
Patna High Court · (2006) 07 PAT CK 0042
High Courts13 Jul 2006Allowed
Dr. Sharda Nand Sinha Vs State of Bihar and Others
Patna High Court · (2006) 3 PLJR 438
High Courts13 Jul 2006Allowed
Vishwanath Choubey Vs Bhuneshwar Choubey @ Oudul Choubey and Others
Patna High Court · (2006) 07 PAT CK 0019
High Courts13 Jul 2006
Nagar Parishad Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 303
Bihar Municipal Act, 2007 — Section 11A, 12, 58Constitution of India, 1950 — Article 243G, 243W
High Courts12 Jul 2006
Savitri Devi Vs Rajo Devi and Another
Patna High Court · (2006) 3 PLJR 454
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Jul 2006Allowed
Navin Mishra and Another Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 64
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 313, 314, 323, 324, 34