High Courts22 Mar 2006Allowed
Brajesh Singh @ Brajesh Kumar Singh Vs State of Bihar
Patna High Court · (2006) 2 PLJR 354
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 107, 201, 304B, 306, 34
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,293 of 2,661
High Courts22 Mar 2006Dismissed
Kamal Ahmad @ Sukhari and Others Vs The State of Bihar and Another
Patna High Court · (2006) 2 PLJR 358
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 295, 323, 34, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(v)(x)(iv)
High Courts22 Mar 2006
Sampati Devi Vs Ganga Devi and Others
Patna High Court · (2006) 2 PLJR 485
Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts21 Mar 2006Allowed
Shree Narayan and Another Vs Mahendra Prasad Yadav and Others
Patna High Court · (2006) 2 PLJR 489
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Mar 2006
Panchawati Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 278
High Courts10 Mar 2006Allowed
Asha Devi Vs Hari Lal Swarnkar
Patna High Court · (2006) 2 PLJR 370
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts10 Mar 2006
Shashi Bhushan Prasad Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 271
High Courts09 Mar 2006Allowed
Mani Roy Vs State of Bihar
Patna High Court · (2006) CriLJ 2300 : (2006) 2 PLJR 301
Bihar Control of Crimes Act, 1981 — Section 12(2), 17, 19, 21(1), 22Constitution of India, 1950 — Article 21, 22(5)
High Courts09 Mar 2006
Arjun Prasad Singh @ Arjun Mahto Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 288
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 193Explosive Substances Act, 1908 — Section 3, 4, 5
High Courts09 Mar 2006Allowed
Budhan Thakur @ Mithilesh Thakur Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 287
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 Mar 2006Allowed
Janardan Prasad Singh Vs Union of India (UOI) and Others
Patna High Court · (2006) 2 PLJR 289
Companies Act, 1956 — Section 166
High Courts09 Mar 2006Allowed
M/s Mithila Coal Industries Pvt. Ltd. Vs The Bharat Coking Coal Limited and Others
Patna High Court · (2006) 2 PLJR 200
High Courts08 Mar 2006Allowed
Ramchandra Mandal Vs Vaidyanath Khandelwal Patwa
Patna High Court · (2006) 2 PLJR 190
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 15
High Courts08 Mar 2006Allowed
Abhay Kumar Singh Vs The State of Bihar and Another
Patna High Court · (2006) 3 PLJR 126
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 205, 323, 341, 448
High Courts08 Mar 2006
Sri Ramchandra Singh Vs The Union of India and Others
Patna High Court · (2006) 2 PLJR 274
High Courts08 Mar 2006
Akhilesh Sah Vs State of Bihar and Another
Patna High Court · (2006) 3 PLJR 105
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts08 Mar 2006Allowed
Mostt. Gayatri Devi and Others Vs Sri Kant Kumar and Another
Patna High Court · (2006) 2 PLJR 191
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Mar 2006Dismissed
Upendra Kumar Vs State of Bihar
Patna High Court · (2006) 3 PLJR 171
Criminal Procedure Code, 1973 (CrPC) — Section 164, 184, 482Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 366, 366A
High Courts07 Mar 2006
Rajendra Saw Vs State and Others Pitamber Mishra Vs The Bihar State Religious Trust Board and Others
Patna High Court · (2006) 2 PLJR 273
Bihar Hindu Religious Trusts Act, 1950 — Section 83(3)
High Courts06 Mar 2006
Anjana Mishra and Another Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 15