High Courts12 May 2004
Suresh Kumar Yadav Vs State of Bihar and Others
Patna High Court · (2004) 4 PLJR 386
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,390 of 2,661
High Courts12 May 2004Allowed
Ali Nagar Anchal Matsyajivi Swablambi Sahakari Samitee Limited Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 572
Constitution of India, 1950 — Article 166
High Courts12 May 2004Allowed
Ram Narayan Bharti and Another Vs Sawitri Devi and Others
Patna High Court · (2004) 3 PLJR 326
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A
High Courts12 May 2004
Rameshwar Ram Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 660
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 May 2004
Chandradeo Prasad Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 736
High Courts12 May 2004Dismissed
A. Narayan Rao and Others Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 2417 : (2005) 105 FLR 262 : (2004) 4 PLJR 43
Industrial Disputes Act, 1947 — Section 25FFF
High Courts11 May 2004Allowed
Chairman, Coal India Limited and Others Vs Heaven Sodium Silicate and Others
Patna High Court · (2004) 05 PAT CK 0065
High Courts11 May 2004Allowed
Central Ware Housing Corporation Vs Ram Awtar Joshi and Another
Patna High Court · (2004) 05 PAT CK 0061
High Courts11 May 2004Allowed
Balram Yadav Vs State of Bihar
Patna High Court · (2004) 3 PLJR 697
Penal Code, 1860 (IPC) — Section 120B, 34, 364
High Courts11 May 2004Allowed
Rathi Plastic Industries and Others Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 695
Environment (Protection) Act, 1986 — Section 10, 10(1), 15(1), 19Recycled Plastics Manufacture and Usage Rules, 1999 — Rule 8
High Courts11 May 2004Dismissed
Chief Marketing Manager, Coal India Ltd. and Others Vs Rana Bharat Singh and Others
Patna High Court · (2004) 3 PLJR 410
High Courts11 May 2004Dismissed
Surendra Singh Vs The State of Bihar and Others
Patna High Court · (2004) 05 PAT CK 0010
High Courts10 May 2004Dismissed
Jagannath Thakur Vs The State of Bihar and Another
Patna High Court · (2004) 05 PAT CK 0058
High Courts10 May 2004
Kishan Mehrotra Vs State of Bihar and Another
Patna High Court · (2004) 05 PAT CK 0047
High Courts10 May 2004Dismissed
Sunaina Devi Vs The State of Bihar and Others
Patna High Court · (2004) 3 BLJR 1665 : (2004) 4 PLJR 298
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 17
High Courts10 May 2004Allowed
Nityanand Kumar Vs The State of Bihar and Others
Patna High Court · (2004) 4 PLJR 8
High Courts10 May 2004
Arbind Kumar Sinha Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 543
High Courts07 May 2004Allowed
Bhagwat Mahto and Tetari Devi @ Sharda Devi @ Sumitra Devi Vs State of Bihar
Patna High Court · (2004) 3 PLJR 465
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 366Explosive Substances Act, 1908 — Section 3, 4
High Courts07 May 2004Dismissed
Rajesh Kumar Vs Union of India (UOI) and Others
Patna High Court · (2004) 05 PAT CK 0037
High Courts07 May 2004Dismissed
Abhay Chand Bothara Vs State of Bihar and Others
Patna High Court · (2004) 3 BLJR 1657 : (2004) 3 PLJR 368
Bihar Land Reforms Act, 1950 — Section 4