High Courts06 Mar 2006
Vishnu Deo Rai Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 208
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,294 of 2,661
High Courts06 Mar 2006
Yadu Nandan Mahto Vs The Chairman and Others
Patna High Court · (2006) 2 PLJR 262
High Courts02 Mar 2006
Prakash Chandra Gupta Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 523
High Courts02 Mar 2006Dismissed
Mantu Kumar Sinha @ Bablu Kumar Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 229
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 120B, 302, 34, 392
High Courts02 Mar 2006Dismissed
Devendra Prakash Maheshwari Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 249
Constitution of India, 1950 — Article 124, 124(4), 217, 217(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)(b), 239, 482Penal Code, 1860 (IPC) — Section 120B, 407, 411, 420, 467
High Courts01 Mar 2006
Sanjay Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 296
High Courts01 Mar 2006Dismissed
Ajay Kumar Choudhary and Others Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 209
High Courts01 Mar 2006Dismissed
Binda Prasad Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 276
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2006Dismissed
Sidharth Construction Trading Pvt. Limited Vs The Union of India (UOI) and Others
Patna High Court · AIR 2006 Patna 99 : (2006) 2 PLJR 210
High Courts28 Feb 2006Dismissed
Vidyut Board Anukampa Niyukti Sangharsh Samiti and Others Vs The Bihar State Electricity Board and Others
Patna High Court · (2006) 2 PLJR 259
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 2006Allowed
Zakir Hussain Vs Bihar State Credit and Investment Corporation Ltd. and Others
Patna High Court · (2006) 2 PLJR 135
Companies Act, 1956 — Section 617Negotiable Instruments Act, 1881 (NI) — Section 138State Financial Corporations Act, 1951 — Section 29
High Courts28 Feb 2006Dismissed
Kashi Nath Vs State and Others
Patna High Court · (2006) 02 PAT CK 0040
High Courts28 Feb 2006Dismissed
Arun Kumar Sao Vs State of Bihar
Patna High Court · (2007) 1 DMC 66 : (2006) 3 PLJR 97
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Feb 2006Dismissed
Md. Izharul Haque Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 394
High Courts27 Feb 2006Dismissed
Smt. Deviji and Another Vs State of Bihar
Patna High Court · (2006) 2 PLJR 294
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23, 41, 42, 43, 50
High Courts27 Feb 2006Allowed
Mithilesh Yadav @ Mitthu Yadav Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 187
Arms Act, 1959 — Section 25(1B) A, 26, 27, 35Bihar Control of Crimes Act, 1981 — Section 12, 12(2), 17, 21(1), 22Constitution of India, 1950 — Article 21, 22, 22(5)
High Courts27 Feb 2006Dismissed
Binod Kumar Thakur Vs State of Bihar and Another
Patna High Court · (2006) 2 PLJR 290
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts27 Feb 2006Dismissed
Bhabichhan Jha Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 352
High Courts27 Feb 2006Allowed
Md. Moquim and Others Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 544
Criminal Procedure Code, 1973 (CrPC) — Section 100(7)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 55Penal Code, 1860 (IPC) — Section 392, 414
High Courts27 Feb 2006
Md. Zahir Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 199