High Courts19 Jul 2005Allowed
Santosh Kumar Singh Vs State of Bihar and Others
Patna High Court · (2005) 3 PLJR 609
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,326 of 2,661
High Courts19 Jul 2005
Uday Prakash Mathur Vs State of Bihar and Another
Patna High Court · (2005) 4 PLJR 253
High Courts19 Jul 2005Allowed
Sri A.K. Thakur @ Amrendra Kumar Thakur Vs State of Bihar and Others
Patna High Court · (2005) 3 PLJR 637
High Courts19 Jul 2005
Dharni Dhar Singh Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 286
High Courts19 Jul 2005
Surendra Manjhi Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 76
High Courts18 Jul 2005Dismissed
Ram Subodh Ray Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 688
High Courts18 Jul 2005
Manoj Kumar Verma Vs State of Bihar and Others
Patna High Court · (2005) 2 BLJR 1655 : (2006) 108 FLR 132 : (2005) 4 PLJR 57
Constitution of India, 1950 — Article 14, 16Executive Business Rules — Rule 22(3)
High Courts17 Jul 2005Allowed
Mahendra Ram Vs Ashok Kumar Singh and Others
Patna High Court · (2005) 07 PAT CK 0062
High Courts15 Jul 2005Allowed
Purushottam Kumar @ Purooshattam Kumar Vs The State of Bihar and Others
Patna High Court · (2005) 3 PLJR 458
Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts14 Jul 2005Dismissed
Neyaz Ahmad Vs State of Bihar and Others
Patna High Court · (2005) 107 FLR 981 : (2005) 3 PLJR 590
High Courts13 Jul 2005Dismissed
Harendra Choudhary and Another Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 550
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts12 Jul 2005
Mahesh Prasad Singh and Another Vs The State of Bihar and Another
Patna High Court · (2005) 3 PLJR 744
Penal Code, 1860 (IPC) — Section 120B, 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts11 Jul 2005
Manzoor Alam Vs The State of Bihar
Patna High Court · (2005) 4 PLJR 24
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts11 Jul 2005Dismissed
Bhola Nath Singh and Others Vs State of Bihar and Another
Patna High Court · (2005) 2 BLJR 1476 : (2006) 1 PLJR 308 : (2005) 3 PLJR 407
High Courts11 Jul 2005
Indradeo Singh and Others etc. Vs State of Bihar
Patna High Court · (2005) 07 PAT CK 0051
High Courts11 Jul 2005Dismissed
Raj Kumar @ Raju Yadav @ Raj Kumar Yadav Vs State of Bihar
Patna High Court · (2005) 3 PLJR 617
Penal Code, 1860 (IPC) — Section 376
High Courts08 Jul 2005Allowed
Prabhunath Sahu @ Prabhunath Sah Vs Nagina Singh and Others
Patna High Court · (2005) 2 BLJR 1593 : (2005) 3 PLJR 467
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 5 Rule 20Transfer of Property Act, 1882 — Section 106
High Courts08 Jul 2005Allowed
Bihar Veterinary Association and Others Vs The State of Bihar and Others
Patna High Court · (2005) 3 PLJR 430
Constitution of India, 1950 — Article 252Veterinary Council Act, 1984 — Section 29, 30
High Courts08 Jul 2005
Ayodhya Prasad Dubey and Others Vs Jai Shankar Dubey and Others
Patna High Court · (2005) 4 PLJR 504
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 3, 4A