High Courts07 May 2004Allowed
Shambhu Ram Vs The State of Bihar
Patna High Court · (2005) 3 PLJR 597
Criminal Procedure Code, 1973 (CrPC) — Section 316Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 364A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,391 of 2,661
High Courts07 May 2004Dismissed
Ajay Kumar @ Ajay Sharma @ Ajay Kumar Sharma Vs The State of Bihar and Others The State of Bihar and Others Vs Birendra Kumar Singh
Patna High Court · (2004) 05 PAT CK 0031
High Courts07 May 2004Allowed
Arun Kumar Srivastava Vs State of Bihar and Others
Patna High Court · (2004) 05 PAT CK 0024
High Courts07 May 2004Allowed
Deo Kumar Sah Vs Mahesh Pd. Rai and Others
Patna High Court · (2004) 05 PAT CK 0023
High Courts07 May 2004
Yamuna Yadav and Others Vs Paras Yadav and Others
Patna High Court · (2004) 3 PLJR 707
High Courts07 May 2004
Prashuram Prasad Vs State of Bihar and Others
Patna High Court · (2004) 05 PAT CK 0012
High Courts06 May 2004Allowed
Manoj Kumar Mannu Vs The Life Insurance Corporation of India and Others
Patna High Court · (2004) 3 PLJR 212
Insurance Act, 1938 — Section 44, 44(1)Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 10, 10(6), 16, 16(1), 17(2)
High Courts06 May 2004Dismissed
Annapurna Kumar and Others Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 310
High Courts06 May 2004Allowed
Adarsh Paper Board Co. (P) Ltd. and Others Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 278
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 7
High Courts06 May 2004Dismissed
Laxmi Prasad Vs State of Bihar and Others
Patna High Court · (2004) 05 PAT CK 0028
High Courts06 May 2004
Pramod Singh Vs Oriental Insurance Company Ltd. and Others
Patna High Court · (2004) 2 BLJR 1344 : (2004) 3 PLJR 293
Constitution of India, 1950 — Article 226
High Courts06 May 2004Dismissed
Syed Jamil Akhtar and Another Vs The State of Bihar and Another
Patna High Court · (2005) 2 PLJR 513
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 137, 155
High Courts05 May 2004Allowed
Bharat Bhushan Prasad and Another Vs State of Bihar and Others
Patna High Court · (2004) 3 PLJR 297
High Courts05 May 2004Allowed
M/s Varanasi Steels, Varanasi Vs The General Manager, East Central Railway, Hajipur and Another
Patna High Court · (2004) 4 PLJR 537
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6)
High Courts05 May 2004Dismissed
Manoj Dhanuk Vs State of Bihar
Patna High Court · (2004) PLJR 1043
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Apr 2004Dismissed
Ram Dayal Sharma and Another Vs Dhanmanti Devi and Others
Patna High Court · (2004) 04 PAT CK 0108
High Courts30 Apr 2004
Jan Chaukidar (Peoples Watch) Vs Union of India (UOI) and Others Om Prakash Yadav Vs Election Commission of India and Others
Patna High Court · (2004) 04 PAT CK 0062
High Courts30 Apr 2004Allowed
Mostmat Dhanmati Devi @ Dhanwati Devi and Another Vs Shri Krishna Kumar Singh and Others
Patna High Court · (2004) 04 PAT CK 0043
High Courts30 Apr 2004
Nand Kumar Thakur and Another Vs The State of Bihar and Others
Patna High Court · (2004) 3 PLJR 652
High Courts30 Apr 2004Allowed
Jai Prakash and Another Vs The State of Bihar
Patna High Court · (2004) 4 PLJR 801
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Juvenile Justice Act, 1986 — Section 21, 21(1)(d), 32Penal Code, 1860 (IPC) — Section 307, 323, 324, 34