High Courts23 Sept 2005
Sudhakar Prasad Sharma Vs State of Bihar and Others
Patna High Court · (2005) 4 PLJR 567
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,314 of 2,661
High Courts23 Sept 2005Allowed
The State of Bihar and Others Vs Pratappur Sugar and Industries Limited and etc.
Patna High Court · (2005) 09 PAT CK 0098
High Courts23 Sept 2005Allowed
Jitendra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 28
Bihar Co-operative Societies Act, 1935 — Section 48
High Courts23 Sept 2005Allowed
Chandrama Singh Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 31
High Courts23 Sept 2005Allowed
Ram Bilas Prasad Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2254 : (2005) 4 PLJR 398
Constitution of India, 1950 — Article 14, 16
High Courts22 Sept 2005Dismissed
Union of India (UOI) Vs Sachchidanand Mishra and Another
Patna High Court · (2006) 3 BLJR 2252 : (2005) 4 PLJR 605
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts22 Sept 2005Dismissed
Rajan Kumar Verma and Another Vs Sachchidanand Singh
Patna High Court · (2005) 09 PAT CK 0088
High Courts22 Sept 2005Dismissed
Nand Jee Singh Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 706
High Courts22 Sept 2005Dismissed
Maksoodan Khatoon and Others Vs Akhtari Begum
Patna High Court · (2005) 4 PLJR 618
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Sept 2005Dismissed
Union of India (UOI) and Others Vs Central Administrative Tribunal and Others
Patna High Court · (2005) 09 PAT CK 0086
High Courts21 Sept 2005Allowed
Pandey and Co. Builders Pvt. Ltd. Vs The State of Bihar and Another
Patna High Court · (2006) 3 BLJR 2212 : (2005) 4 PLJR 379
Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 17, 34, 37
High Courts21 Sept 2005Dismissed
Pandey and Co. Builders Pvt. Limited Vs State of Bihar and Another
Patna High Court · (2006) 1 ARBLR 429 : (2006) 3 BLJR 2219 : (2005) 4 PLJR 385
Arbitration and Conciliation Act, 1996 — Section 16(3), 17, 2(1), 2(3), 37(2)Civil Procedure Code, 1908 (CPC) — Section 15
High Courts21 Sept 2005Allowed
Mahendra Prasad and Another Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 139
High Courts21 Sept 2005Allowed
Jai Prakash Sah and Another Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 178
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 320, 323, 325, 34
High Courts21 Sept 2005Allowed
Sitaram Dhodi Vs State of Bihar
Patna High Court · (2006) 3 BLJR 2181 : (2006) 1 PLJR 543
Penal Code, 1860 (IPC) — Section 395
High Courts21 Sept 2005
Jitendra Yadav Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 343
High Courts21 Sept 2005Dismissed
The State of Bihar and Others Vs Amod Kumar Singh and Others
Patna High Court · (2005) 4 PLJR 680
Constitution of India, 1950 — Article 226
High Courts21 Sept 2005Dismissed
Lalit Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 619
High Courts20 Sept 2005
Virendra Kumar Srivastava Vs State of Bihar and Others
Patna High Court · (2005) 09 PAT CK 0090
High Courts20 Sept 2005Dismissed
Lal Babu Singh and Others Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 81
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 34