High Courts12 Jun 2006Allowed
Ganesh Prasad Shah Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 289
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,282 of 2,661
High Courts08 Jun 2006
Sashi Arts Promotion Charitable Trust Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 194
Constitution of India, 1950 — Article 14
High Courts25 May 2006
Laldhari Chaudhary and Others Vs The State of Bihar
Patna High Court · (2006) PLJR 559
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts24 May 2006Allowed
Kailash Prasad Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 301
High Courts23 May 2006Allowed
Purnima Prasad and Others Vs The Oriental Insurance Company Limited and Others
Patna High Court · (2006) 05 PAT CK 0051
High Courts22 May 2006
Anirudh Prasad @ Sadhu Yadav Vs The State of Bihar
Patna High Court · (2006) 05 PAT CK 0004
High Courts19 May 2006Allowed
Santosh Prasad @ Santosh Kumar and Others Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 649
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts19 May 2006Allowed
Arun Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2006) 05 PAT CK 0020
High Courts18 May 2006Dismissed
Ram Kishore Singh and Braj Kishore Prasad Sandilya Vs The State of Bihar and Others
Patna High Court · (2006) 05 PAT CK 0058
High Courts18 May 2006Allowed
Sheo Chandra Ram Vs The State of Bihar
Patna High Court · (2006) 3 PLJR 178
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts18 May 2006Allowed
Md. Rafique Ahmad Vs The State of Bihar and Another
Patna High Court · (2006) 05 PAT CK 0029
High Courts18 May 2006Allowed
Sheo Ratan Mahto Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 137
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts17 May 2006
Smt. Lata Devi and Others Vs Umesh Nandan Sharma
Patna High Court · (2006) 4 PLJR 333
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts17 May 2006
Dr. Ram Ekbal Tiwari Vs The State Election Commission and Others
Patna High Court · (2006) 3 PLJR 11
High Courts16 May 2006Allowed
Braj Kishore Prasad and Another Vs The State of Bihar
Patna High Court · (2006) 4 PLJR 115
Essential Commodities Act, 1955 — Section 7
High Courts16 May 2006Allowed
Rajeev Ranjan @ Rajeev Ranjan Priyadarshi and Another Vs The State of Bihar and Another
Patna High Court · (2006) 4 PLJR 14
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts16 May 2006Allowed
Jagdish Prasad Singh Vs State of Bihar and Others
Patna High Court · (2007) 113 FLR 723 : (2007) 2 PLJR 187
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(b), 482Industrial Disputes Act, 1947 — Section 29
High Courts16 May 2006
Md. Gazi and Others Vs The State of Bihar and Another
Patna High Court · (2006) 3 PLJR 129
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 244(1), 294, 432Penal Code, 1860 (IPC) — Section 120B, 323, 34, 341, 354
High Courts16 May 2006Allowed
Md. Shams Anwar @ Guddu Vs The State of Bihar and Another
Patna High Court · (2006) 3 PLJR 195
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 64, 6p, 91
High Courts16 May 2006Allowed
Mehmood Ali Vs State of Bihar and Another
Patna High Court · (2006) 111 FLR 969 : (2007) 1 LLJ 1086 : (2006) 4 PLJR 158
Bihar Factories Rules, 1950 — Rule 63(3), 65(3)Factories Act, 1948 — Section 7A, 7A(3)