High Courts25 Apr 2005Allowed
Saheb Kumar Vs The State of Bihar and Others
Patna High Court · (2005) 2 BLJR 1256 : (2005) 3 PLJR 141
Constitution of India, 1950 — Article 14, 19(1)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,334 of 2,661
High Courts25 Apr 2005Allowed
Suresh Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (2005) 3 PLJR 159
Bihar Pension Rules, 1950 — Rule 43(b)
High Courts25 Apr 2005
Shankar Chaudhary @ Shiv Shankar Chaudhary @ Shive Shanker Kumar and Another Vs The State of Bihar and Another
Patna High Court · (2005) 04 PAT CK 0002
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49Penal Code, 1860 (IPC) — Section 147, 148, 323, 379, 448
High Courts21 Apr 2005Dismissed
Saraswati Sinha (Smt) and Others Vs Shri Nirmal Kumar Gupta
Patna High Court · (2005) 2 BLJR 1030 : (2005) 3 PLJR 32
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 10Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11
High Courts21 Apr 2005
Bihar State Sunni Waqf Board and Another, Serwat Jehan @ Sarbat Ikabal and Yamun Mandal and Others Vs The State of Bihar and Others
Patna High Court · (2005) 2 BLJR 1249 : (2005) 3 PLJR 128
Waqf Act, 1995 — Section 91
High Courts21 Apr 2005Dismissed
Tilak Manjhi and Others Vs State of Bihar and Another
Patna High Court · (2005) 2 BLJR 1412
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439, 439(2)Essential Commodities Act, 1955 — Section 10A, 7
High Courts21 Apr 2005Allowed
Neha Kumari Vs State of Bihar and Others
Patna High Court · AIR 2005 Patna 151 : (2005) 2 BLJR 1101 : (2005) 3 PLJR 55
High Courts21 Apr 2005Dismissed
Sushil Sharan Sinha and Others (in 2014) and Ranjeet Kumar (in 3761) Vs Life Insurance Corporation of India and Others
Patna High Court · (2005) 2 PLJR 679
Constitution of India, 1950 — Article 14, 226
High Courts20 Apr 2005Dismissed
Balram Singh Yadav Vs State of Bihar and Others
Patna High Court · (2005) 04 PAT CK 0067
High Courts20 Apr 2005Dismissed
Arbind Kumar Vs B.S.E.B. and Others
Patna High Court · (2005) 2 BLJR 1200 : (2005) 2 PLJR 734
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226, 227
High Courts20 Apr 2005Dismissed
Sabita Kumari Vs State of Bihar
Patna High Court · (2005) 2 BLJR 1098 : (2005) 3 PLJR 33
High Courts20 Apr 2005
Ajeet Kumar and Another Vs The State of Bihar and Others
Patna High Court · (2005) 4 PLJR 769
High Courts20 Apr 2005
Mostt. Hasmat Khatoon and Others Vs Md. Amin Mian and Others
Patna High Court · (2005) 3 PLJR 705
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17, 17(1)(b)
High Courts19 Apr 2005
Parsuram Yadav Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 145
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Apr 2005Allowed
The State of Bihar Vs Arjun Muni and Others Dukha Sharma and Others Vs State of Bihar
Patna High Court · (2005) 3 PLJR 267
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 30, 30Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380
High Courts15 Apr 2005
Chalitar Sahni and Another Vs State of Bihar
Patna High Court · (2005) 2 BLJR 833 : (2005) 2 PLJR 597
High Courts15 Apr 2005Allowed
Alpana Sahay Vs State of Bihar and Others
Patna High Court · AIR 2005 Patna 159 : (2005) 2 BLJR 1129 : (2005) 2 PLJR 696
High Courts15 Apr 2005Allowed
Sharda Prasad Sinha Vs The B.S.E.B. and Others
Patna High Court · (2005) 2 BLJR 1195 : (2005) 2 PLJR 634
Bihar Pension Rules, 1950 — Rule 139, 43, 43(2)Civil Services (Classification, Control and Appeal) Rules — Rule 59A
High Courts15 Apr 2005
S.Z.H. Jafri Vs The State of Bihar and Others
Patna High Court · (2005) 3 PLJR 166
High Courts15 Apr 2005Dismissed
Pinku Yadav Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 702
Bihar and Orissa Excise Act, 1915 — Section 89Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6)