High Courts08 Dec 2004
Ish. Md. Mian @ Ishmohamad Mian and Another Vs State of Bihar
Patna High Court · (2004) 3 BLJR 2237
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,358 of 2,661
High Courts08 Dec 2004Dismissed
Sri Ram Janki Sahkari Girih Nirman Samiti Ltd. Vs Maksudpur Institute of Research and Education in Natural and Social Sciences and Others
Patna High Court · (2005) 1 BLJR 1 : (2005) 1 PLJR 225
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3
High Courts08 Dec 2004Allowed
Ish Md. Mian @ Ishmohamad Mian Vs The State of Bihar
Patna High Court · (2004) PLJR 977
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 114, 300, 302, 304, 307
High Courts07 Dec 2004
Brahmdeo Jha and Others Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 493
Penal Code, 1860 (IPC) — Section 323, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(x), 4
High Courts07 Dec 2004Dismissed
Md. Mumtaz Ahmad Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 265
High Courts07 Dec 2004
Joydeb Banerjee Vs Subodh Choudhury and Another
Patna High Court · (2005) 1 PLJR 440
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 115, 21Constitution of India, 1950 — Article 226
High Courts07 Dec 2004
Bhupendra Kumar Dubey and Another Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 341
Constitution of India, 1950 — Article 16
High Courts07 Dec 2004Allowed
Kariman Prajapati @ Kariman Kumhar Vs Chhaichhu Mahto @ Chhachhu Matho and Others
Patna High Court · (2004) 3 BLJR 2262
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts07 Dec 2004
Prakash Chandra and Others Vs The State of Bihar and Others
Patna High Court · (2005) 1 PLJR 339
High Courts07 Dec 2004
Baidyanath Singh @ Baijnath Singh and Another Vs State of Bihar and Others
Patna High Court · (2005) 1 PLJR 283
High Courts06 Dec 2004Dismissed
Shailendra Singh @ Shailendra Kumar Vs The State of Bihar
Patna High Court · (2004) PLJR 983
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 341Penal Code, 1860 (IPC) — Section 302, 307, 34, 341
High Courts06 Dec 2004Dismissed
Mahfooz Ahmed @ Mahfooz Alam Vs State of Bihar and Another
Patna High Court · (2004) 12 PAT CK 0063
High Courts06 Dec 2004Dismissed
Jaiya Rai and Others Vs State of Bihar
Patna High Court · (2004) 3 BLJR 2254
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts06 Dec 2004Allowed
Ranjay Kumar Choudhary and Another Vs The State of Bihar
Patna High Court · (2005) CriLJ 1182 : (2005) 1 PLJR 277
Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts06 Dec 2004Dismissed
Rama Shankar Tiwary Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 507
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396
High Courts06 Dec 2004Dismissed
Jaiya Rai and Others Vs The State of Bihar
Patna High Court · (2004) PLJR 957
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts03 Dec 2004Allowed
Prem Ram and Others Vs State of Bihar and Others
Patna High Court · (2004) 12 PAT CK 0054
High Courts03 Dec 2004Allowed
Ram Dayaloo Sharma Vs State and Others
Patna High Court · (2004) 3 BLJR 2252 : (2005) 105 FLR 213
High Courts03 Dec 2004Allowed
Shashi Kant Paswan Vs State and Others
Patna High Court · (2004) 3 BLJR 2349 : (2005) 1 PLJR 475