COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,283 of 2,661

High Courts16 May 2006

Asha Devi and Others Vs The State of Bihar and Another

Patna High Court · (2007) 1 DMC 140 : (2006) 3 PLJR 100

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 341, 498A

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High Courts16 May 2006Dismissed

Pradeep Lal Poddar Vs The State of Bihar and Another

Patna High Court · (2006) 3 PLJR 159

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A

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High Courts16 May 2006Allowed

Kishori Prasad Das and Others Vs The State of Bihar and Another

Patna High Court · (2006) 3 PLJR 120

Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 498A

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High Courts16 May 2006Allowed

Brij Kishore Prasad, Sheojee Prasad and Suchita Devi Vs The State of Bihar

Patna High Court · (2006) 4 PLJR 115 : (2006) 3 PLJR 176

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A

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High Courts15 May 2006Dismissed

Pramod Malakar and Ganesh Malakar Vs The State of Bihar and Jumman Das

Patna High Court · (2006) 3 PLJR 190

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 366A

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High Courts15 May 2006Dismissed

Abdul Aziz Vs State of Bihar

Patna High Court · (2006) 3 PLJR 98

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34, 392

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High Courts12 May 2006Dismissed

Md. Sattar Vs State of Bihar and Others

Patna High Court · (2006) 3 PLJR 199

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7, 9Constitution of India, 1950 — Article 226

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High Courts12 May 2006Dismissed

Yashoda Prasad Gupta Vs The State of Bihar and Others

Patna High Court · (2006) 3 PLJR 161

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High Courts12 May 2006Dismissed

Karamchand Thappar and Brother (CS) Limited Vs Laxmi Narayan Mishra and Others

Patna High Court · (2006) 3 PLJR 236

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)

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High Courts12 May 2006Dismissed

Deo Narain Sah and Others Vs Chano Kumari

Patna High Court · (2006) 3 PLJR 221

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14

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High Courts11 May 2006Allowed

The Union of India (UOI) and Others Vs Sri Nagendra Chowdhury and Another

Patna High Court · (2006) 05 PAT CK 0066

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High Courts11 May 2006Dismissed

Sunita Roy Choudhary and Others Vs Jageshwar Choudhary and Others

Patna High Court · AIR 2006 Patna 127 : (2007) 2 ALT(Cri) 13 : (2006) 3 PLJR 12

Evidence Act, 1872 — Section 107, 108Succession Act, 1925 — Section 370, 371, 372(1), 373

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High Courts11 May 2006

Md. Naimul Haque Ansari @ Naimul Haque Ansari Vs The State of Bihar

Patna High Court · (2006) 05 PAT CK 0009

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High Courts10 May 2006

Janardan Rai @ Janardan Prasad Roy Vs Rajendra Pathak and Others

Patna High Court · (2006) 3 PLJR 32

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High Courts10 May 2006Allowed

Smt. Bhikhani Devi and Others Vs Amar Lal

Patna High Court · (2006) 3 PLJR 8

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts10 May 2006Dismissed

Kapildeo Sharma Vs State of Bihar

Patna High Court · (2006) 3 PLJR 127

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 304

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High Courts10 May 2006Allowed

Bharat Prajapat Vs State of Bihar

Patna High Court · (2006) 05 PAT CK 0052

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High Courts10 May 2006Allowed

Lalan Jha and Others Vs Lalit Narayan Mithila University and Others Rajendra Kamti and Another Vs Lalit Narayan Mishra University and Others Tarapati Singh and Others Vs The State of Bihar and Others

Patna High Court · (2006) 05 PAT CK 0046

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High Courts09 May 2006Allowed

Ram Lakshan Sharma Vs The State of Bihar and Others

Patna High Court · (2006) 3 PLJR 21

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High Courts09 May 2006Allowed

Yogendra Yadav, Mahendra Yadav and Ramraj Yadav Vs The State of Bihar and Others

Patna High Court · (2006) 3 PLJR 164

Criminal Procedure Code, 1973 (CrPC) — Section 147

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