High Courts23 Jul 2004Allowed
Nand Kishore Pandey Vs Bihar State Financial Corporation and Others
Patna High Court · (2004) 4 PLJR 459
Partnership Act, 1932 — Section 35State Financial Corporations Act, 1951 — Section 32G
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,381 of 2,661
High Courts23 Jul 2004Allowed
Ram Tapeshwar Mishra Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1458 : (2004) 4 PLJR 11
Bihar Pension Rules, 1950 — Rule 43
High Courts23 Jul 2004Dismissed
Vishwanath Rai alias Visho Rai and Others Vs State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0038
High Courts23 Jul 2004Allowed
Naresh Prasad Vs Union of India (UOI)
Patna High Court · (2005) 276 ITR 633 : (2004) 4 PLJR 310
Income Tax Act, 1961 — Section 276C, 276CC
High Courts23 Jul 2004Allowed
Pashupati Nath Mishra Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 767
High Courts22 Jul 2004Allowed
Ozair Ahmmad and Others Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2369 : (2004) 4 PLJR 34
High Courts22 Jul 2004
Shri Sri Niwas Tiwari Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1501
High Courts22 Jul 2004Dismissed
Shibantu Kumar Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1430 : (2004) 3 PLJR 673
High Courts22 Jul 2004Allowed
Ganesh Prasad Vs Lakshman Dusadh and Others
Patna High Court · (2004) 2 BLJR 1432 : (2005) 2 PLJR 351
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(C), Order 9 Rule 4, Order 9 Rule 9, 115
High Courts22 Jul 2004Dismissed
Usha International Ltd. Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 426
Criminal Procedure Code, 1973 (CrPC) — Section 398Penal Code, 1860 (IPC) — Section 120B, 409, 420, 448
High Courts22 Jul 2004Dismissed
Ram Nath Sah and Others Vs The State of Bihar
Patna High Court · (2004) PLJR 911
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts21 Jul 2004Dismissed
Nageshwar Prasad Singh @ N.P. Singh Vs The State of Bihar
Patna High Court · (2004) 4 PLJR 144
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 159, 302
High Courts21 Jul 2004
Kapil Deo Sah Vs Tilkamanjhi Bhagalpur University and Others
Patna High Court · (2004) 2 BLJR 1469 : (2004) 4 PLJR 109
High Courts21 Jul 2004
Dainik Baitan Bhogi Karmachari Sangh Vs State of Bihar and Others
Patna High Court · (2004) 2 BLJR 1436 : (2004) 4 PLJR 71
High Courts21 Jul 2004Dismissed
Md. Hashmatullah @ Mufti Md. Hashmatullah and Others Vs State of Bihar and Another
Patna High Court · (2004) 07 PAT CK 0037
High Courts21 Jul 2004Dismissed
Mukund Yadav and Another Vs The State of Bihar
Patna High Court · (2006) 1 PLJR 55
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 294Evidence Act, 1872 — Section 47
High Courts21 Jul 2004Allowed
Prasad Construction and Another Vs The State of Bihar and Others
Patna High Court · (2004) 07 PAT CK 0028
High Courts21 Jul 2004
Damodar Mahto Vs The State of Bihar and Others The State of Bihar Vs Ramdeo Mahto and Others
Patna High Court · (2004) 4 PLJR 608
Penal Code, 1860 (IPC) — Section 141, 144, 148, 149, 302
High Courts20 Jul 2004Allowed
Bujhawan Ram Vs State of Bihar
Patna High Court · (2004) PLJR 844
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts20 Jul 2004Dismissed
Ram Janam Singh Vs The State of Bihar
Patna High Court · (2004) 4 PLJR 97
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302