High Courts21 Nov 2005Allowed
Bhagirath Rai Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2273 : (2006) 1 PLJR 67
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,308 of 2,661
High Courts18 Nov 2005Allowed
Lakshmi Kant Vs The State of Bihar and Another
Patna High Court · (2006) 4 PLJR 350
Criminal Procedure Code, 1973 (CrPC) — Section 147Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 138(c), 142(b)Penal Code, 1860 (IPC) — Section 420
High Courts18 Nov 2005
Radhe Krishna Oil Mills Pvt. Ltd. Vs State of Bihar
Patna High Court · (2005) 11 PAT CK 0051
High Courts18 Nov 2005Allowed
Md. Sarfuddin @ Sarfuddin Mian Vs Sabir Thakur and Another
Patna High Court · (2006) 3 BLJR 2394 : (2006) 1 PLJR 190
Criminal Procedure Code, 1973 (CrPC) — Section 117(3), 147, 147(3)
High Courts18 Nov 2005
Arif Kamal Khan Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2407
Forest Act, 1927 — Section 41, 42, 5, 52(3), 52(4)
High Courts17 Nov 2005Allowed
Narendra Narayan Singh Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2401 : (2006) 1 PLJR 186
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 5, 6, 7Telegraph Act, 1885 — Section 7B, 7B(1), 7B(2)
High Courts17 Nov 2005Dismissed
State of Bihar and Others Vs Ram Tawakya Singh and Others
Patna High Court · (2005) 11 PAT CK 0034
High Courts14 Nov 2005Allowed
Ramesh Jha Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 62
High Courts14 Nov 2005Allowed
Mahesh Kumar @ Mahesh Prasad Vs Union of India and Others
Patna High Court · (2006) 1 PLJR 210
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7(1)(a), 7(1)(b)Constitution of India, 1950 — Article 226
High Courts14 Nov 2005
Jogendra Dom and Others Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 291
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts14 Nov 2005Allowed
Nanhak Ram Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 389
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts14 Nov 2005
Binod Kumar Singh Vs Union of India (UOI) and Others
Patna High Court · (2006) 2 JCR 138 : (2006) 1 PLJR 462
High Courts14 Nov 2005Allowed
Deepak Jaiswal Vs State and Others
Patna High Court · (2006) 3 BLJR 2265 : (2006) 1 PLJR 170
High Courts14 Nov 2005
Jagdish Das Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 437
High Courts11 Nov 2005Dismissed
Mewalal Sah Vs Smt. Shayama Devi and Others
Patna High Court · (2006) 1 PLJR 126
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 23, 26, 5, 8(1)(c)
High Courts11 Nov 2005
Pancham Lal Jaiswal and Others Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 203
High Courts11 Nov 2005Dismissed
Parma Nand Singh Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 122
High Courts11 Nov 2005
Raj Kumari Devi Vs The State of Bihar and Others
Patna High Court · (2006) 2 PLJR 193
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts11 Nov 2005
Amiruddin Ansari Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 63