High Courts20 Sept 2005
Suresh Mistri and Others and Rajendra Prasad Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2205 : (2005) 4 PLJR 388
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,315 of 2,661
High Courts20 Sept 2005
Shiv Kumar Prasad Verma Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 390
High Courts20 Sept 2005Dismissed
Radha Tamolin Vs Durgawati Devi and Another
Patna High Court · (2005) 09 PAT CK 0019
High Courts20 Sept 2005Dismissed
Punam Gupta and Another Vs Amar Chand Sarawagi and Others
Patna High Court · (2005) PLJR 409
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts19 Sept 2005Dismissed
Sunil Kumar Sinha and Others Vs State of Bihar and Others
Patna High Court · (2005) 4 PLJR 344
High Courts19 Sept 2005
Vijay Shankar and Another Vs The State of Bihar and Another
Patna High Court · (2005) 4 PLJR 589
High Courts19 Sept 2005Dismissed
Bam Bam Singh Vs State of Bihar and Others
Patna High Court · (2006) 3 BLJR 2217 : (2005) 4 PLJR 733
Bihar Control of Crimes Act, 1981 — Section 12(2), 17, 2Constitution of India, 1950 — Article 22
High Courts19 Sept 2005Dismissed
Ajit Sharma and Another Vs Union of India (UOI) and Others
Patna High Court · (2005) 09 PAT CK 0031
High Courts19 Sept 2005
Moti Chandra Kumar Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 591
High Courts16 Sept 2005
Md. Anwarul Hassan Vs State of Bihar and Others
Patna High Court · (2005) 4 PLJR 395
High Courts16 Sept 2005Allowed
Union of India (UOI) and Others Vs Madani Construction Corporation Private Limited and Another
Patna High Court · (2006) 3 ARBLR 63 : (2006) 1 CTLJ 434 : (2005) 4 PLJR 383
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts16 Sept 2005Dismissed
Mahendra Sahni Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 330
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 395
High Courts16 Sept 2005Allowed
Raj Kumar Singh and Others Vs State of Bihar
Patna High Court · (2006) 1 DMC 198 : (2006) 1 PLJR 334
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B
High Courts16 Sept 2005Dismissed
Bihar Sugar Mills Association and Others Vs Union of India (UOI) and Others
Patna High Court · AIR 2006 Patna 31 : (2005) 4 PLJR 336
Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 13(8), 29, 29(1), 29(2)Bihar Sugarcane (Regulation of Supply and Purchase) Rules, 1978 — Rule 2, 22(3), 23, 24Essential Commodities Act, 1955 — Section 12, 13, 13(2), 13(8), 13(9)
High Courts16 Sept 2005Allowed
Mahendra Prasad Sinha Vs State of Bihar and Others
Patna High Court · (2005) 09 PAT CK 0049
High Courts16 Sept 2005
Isha Distribution House Pvt. Ltd. Vs State of Bihar and Another
Patna High Court · (2006) 1 PLJR 683 : (2006) 148 STC 336
Bihar and Orissa General Clauses Act, 1917 — Section 4(20)Bihar Finance Act, 1981 — Section 2, 25, 3(10)
High Courts16 Sept 2005Dismissed
Jai Prakash @ Kuku Vs The State of Bihar and Another
Patna High Court · (2005) 4 PLJR 264
Constitution of India, 1950 — Article 246, 254, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 202, 245Dowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Sept 2005
Pavitri Devi and Another Vs Most. Kalawati Kuer and Others
Patna High Court · (2005) 4 PLJR 369
High Courts16 Sept 2005Dismissed
Sona Devi Vs Kashi Prasad and Another
Patna High Court · (2005) 4 PLJR 617
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 15
High Courts16 Sept 2005Dismissed
Raja Ram Choudhary @ Raja Ram and Others Vs The State of Bihar and Another
Patna High Court · (2005) 4 PLJR 741
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 354, 406, 498A