COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,371 of 2,661

High Courts10 Sept 2004Allowed

Shri Narendra Pratap Pandey Vs State of Bihar and Others

Patna High Court · (2004) 3 BLJR 1870 : (2004) 4 PLJR 239

Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Regulation 45

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High Courts10 Sept 2004

Ganga Sagar Chaube Vs The State of Bihar and Others

Patna High Court · (2005) 1 PLJR 71

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High Courts10 Sept 2004Dismissed

Dilip Kumar Vs The State of Bihar and Another

Patna High Court · (2004) 4 PLJR 332

Criminal Procedure Code, 1973 (CrPC) — Section 173, 2(g), 319, 351Essential Commodities Act, 1955 — Section 7

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High Courts10 Sept 2004

Kanhaiya Lal Pandey Vs State of Bihar and Others

Patna High Court · (2004) 4 PLJR 378

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High Courts10 Sept 2004Allowed

Vijay Kumar and Others Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 547

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 35Constitution of India, 1950 — Article 14, 16(1)

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High Courts10 Sept 2004Dismissed

Sumitra Kumari Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 714

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2004Dismissed

Pappu Rai and Another Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 296

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 33

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High Courts10 Sept 2004Allowed

Shiv Kumar Poddar Vs The State of Bihar and Another

Patna High Court · (2004) 4 PLJR 383

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 332

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High Courts10 Sept 2004Allowed

Vijay Laxmi Vs State of Bihar and Others

Patna High Court · (2004) 4 PLJR 464

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High Courts10 Sept 2004

Abdul Aziz Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 818

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b)(ii), 317Penal Code, 1860 (IPC) — Section 120B, 147, 197, 199, 200

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High Courts10 Sept 2004Allowed

Dr. G.N. Singh Vs The Bihar State Financial Corporation and Others

Patna High Court · (2004) 4 PLJR 433

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High Courts09 Sept 2004Allowed

Krishnadeo Singh Vs State of Bihar and Others

Patna High Court · (2004) 4 PLJR 381

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High Courts09 Sept 2004

Surendra Prasad Singh and Others Vs The State of Bihar and Others

Patna High Court · (2005) 1 PLJR 88

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High Courts09 Sept 2004Allowed

Anil Kumar Singh Vs State of Bihar and Others

Patna High Court · (2004) 4 PLJR 294

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High Courts09 Sept 2004

Prof. Kedar Nath Prasad Sinha Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 522

Bihar State Universities Act, 1976 — Section 37

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High Courts09 Sept 2004Allowed

Veena Kumari Vs Srikant @ Sanjay

Patna High Court · (2005) 1 DMC 796 : (2005) 1 JCR 324

Hindu Marriage Act, 1955 — Section 24

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High Courts09 Sept 2004Allowed

Ram Ekbal Rai Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 450

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 319Penal Code, 1860 (IPC) — Section 302, 34

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High Courts09 Sept 2004Dismissed

Chandra Deo Bind and Another Vs The State of Bihar and Others

Patna High Court · (2004) 4 PLJR 553

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High Courts09 Sept 2004

Krishna Kishore Sinha Vs State of Bihar and Others

Patna High Court · (2004) 4 PLJR 655

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High Courts09 Sept 2004Dismissed

Sajida Khatoon Vs State of Bihar and Others

Patna High Court · (2004) 4 PLJR 341

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