High Courts24 Feb 2006
M/s Winsome International Ltd. Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 306
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,295 of 2,661
High Courts24 Feb 2006Allowed
Binod Mishra Vs The State of Bihar and Others
Patna High Court · (2006) 110 FLR 405 : (2006) 2 PLJR 60
High Courts23 Feb 2006Dismissed
Mehi Lal Sharma and Another Vs State of Bihar
Patna High Court · (2006) 02 PAT CK 0050
High Courts23 Feb 2006Dismissed
Manoj Kumar Jha Vs State of Bihar and Others
Patna High Court · (2006) 2 PLJR 197
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts23 Feb 2006Dismissed
State of Bihar and Others Vs Shakti Tubes Ltd. Co.
Patna High Court · (2006) 02 PAT CK 0011
High Courts22 Feb 2006Allowed
Anand Kr. Vs State Bank of India and Others
Patna High Court · (2006) 2 PLJR 265
Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2006Dismissed
Pitamber Mishra Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 292
Arms Act, 1959 — Section 25(1B)A, 26Criminal Procedure Code, 1973 (CrPC) — Section 323, 399(3), 482Penal Code, 1860 (IPC) — Section 341, 364A, 386, 447
High Courts21 Feb 2006Dismissed
M/s Singh Caterers and Vendors and Others Vs The Railway Board and Others
Patna High Court · (2006) 2 PLJR 214
Constitution of India, 1950 — Article 12, 14, 226
High Courts21 Feb 2006Dismissed
Naresh Prasad Bhagat and Others Vs The State of Bihar and Another
Patna High Court · (2006) 2 PLJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 342, 365, 366
High Courts21 Feb 2006Allowed
Oriental Insurance Company Ltd. Vs Smt. Saroj Gupta and Another
Patna High Court · (2006) 02 PAT CK 0033
High Courts21 Feb 2006Dismissed
Gyandeo Sharma Vs State of Bihar and Others
Patna High Court · (2006) 02 PAT CK 0029
High Courts20 Feb 2006Dismissed
Md. Shahzad Ansari Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 220
Evidence Act, 1872 — Section 32(5)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(K), 53Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 376
High Courts20 Feb 2006
The State of Bihar and Others Vs Shakti Tubes Limited
Patna High Court · (2006) 02 PAT CK 0037
High Courts17 Feb 2006Dismissed
M/s S.R. Construction Private Limited Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 201
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 2006Allowed
Ram Raji Singh and Others Vs The State of Bihar and Another
Patna High Court · (2006) 2 PLJR 291
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 120B, 34, 364, 365, 366
High Courts17 Feb 2006Allowed
Swami Madhwashramji Maharaj @ Swami Madhwashram Vs The State of Bihar and Another
Patna High Court · (2006) 2 PLJR 242
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 199(1), 202, 482Penal Code, 1860 (IPC) — Section 153, 34, 500, 501
High Courts17 Feb 2006Allowed
Shaligram Prasad Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 102
High Courts16 Feb 2006Dismissed
Sidharth (Dr.) and Others Vs State of Bihar and Another
Patna High Court · (2006) 2 DMC 732 : (2006) 2 PLJR 246
Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts16 Feb 2006
Suresh Prasad Kuswaha Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 106
Constitution of India, 1950 — Article 16
High Courts15 Feb 2006
Chaturbhuj Jha Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 167
Bihar Panchayat Election Rules, 1995 — Rule 76(2), 79