High Courts16 Jan 2003Dismissed
Md. Akhtar Hussain Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 647
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,473 of 2,661
High Courts16 Jan 2003Dismissed
Upendra Kumar @ Upendra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 657
High Courts16 Jan 2003Allowed
Bihar State Financial Corporation Vs Malti Electric Works and Others
Patna High Court · (2003) 1 PLJR 682
High Courts16 Jan 2003Allowed
Sheikh Maqbool Vs State of Bihar
Patna High Court · (2003) 4 PLJR 715
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 2003Allowed
Bhagwanji Rice Mill Vs State of Bihar and Others
Patna High Court · (2003) 01 PAT CK 0124
High Courts15 Jan 2003Dismissed
Shiv Kumar Yadav and Others Vs The State of Bihar
Patna High Court · (2003) 51 BLJR 786 : (2003) 1 PLJR 491
Penal Code, 1860 (IPC) — Section 364, 365
High Courts15 Jan 2003Dismissed
Kapil Rajwanshi Vs State of Bihar
Patna High Court · (2003) 2 PLJR 295
Criminal Procedure Code, 1973 (CrPC) — Section 465Evidence Act, 1872 — Section 32Explosive Substances Act, 1908 — Section 3, 4, 5
High Courts15 Jan 2003Allowed
M/s Amrapali Cinema Vs State of Bihar and Others
Patna High Court · (2003) 1 PLJR 472
Constitution of India, 1950 — Article 19(1)(g)
High Courts14 Jan 2003Dismissed
Sanat Kumar Mandal @ Sanat Mandal and Others Vs The State of Bihar
Patna High Court · (2003) 1 PLJR 589
Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323
High Courts14 Jan 2003Allowed
Most. Parmada Devi Vs Sri Bishwanath Singh and Others
Patna High Court · (2003) 2 PLJR 722
Workmens Compensation Act, 1923 — Section 10, 20(1)
High Courts14 Jan 2003Allowed
Babul Smokeless Fual Industries (P) Ltd. Vs State of Bihar and Others
Patna High Court · (2003) 01 PAT CK 0105
High Courts14 Jan 2003Dismissed
Yogendra Shah and Another Vs Sri Ramjee Prasad Mahto and Another
Patna High Court · (2003) 4 ALT 28 : (2003) 51 BLJR 429
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100
High Courts13 Jan 2003
Rajesh Kumar @ Raju Vs The State of Bihar and Another
Patna High Court · (2003) 1 PLJR 740
Criminal Procedure Code, 1973 (CrPC) — Section 193Drugs and Cosmetics Act, 1940 — Section 18, 18A(1)
High Courts10 Jan 2003Dismissed
Ramesh Prasad Thakur Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 656
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts10 Jan 2003Dismissed
Uttam Kumar Paul and Others Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 650
High Courts10 Jan 2003Allowed
Bhola Rajak, Manoj Rajak @ Manoj Kumar and Bechni Devi Vs The State of Bihar
Patna High Court · (2004) 1 PLJR 558
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts10 Jan 2003Dismissed
Ghanshyam Mandal Vs State of Bihar and Others
Patna High Court · (2003) 2 BLJR 883 : (2003) 1 PLJR 459
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16
High Courts10 Jan 2003Dismissed
Sumitra Devi and Others Vs The State Bank of India and Others
Patna High Court · (2003) 3 PLJR 161
High Courts10 Jan 2003Dismissed
The Vice-Chancellor, Jai Prakash University and Another Vs Anmol Kumar Verma and Another
Patna High Court · (2003) 1 PLJR 334