COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,495 of 2,661

High Courts02 Sept 2002Allowed

Surendra Kumar Azad Vs Md. Hanifuddin and Others

Patna High Court · (2002) 4 PLJR 63

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(2), 14(8)Civil Procedure Code, 1908 (CPC) — Section 151

High Courts02 Sept 2002Allowed

Rabindra Pratap Pandey Vs The State of Bihar and Others

Patna High Court · (2002) 4 PLJR 865

High Courts02 Sept 2002Allowed

Tanzar Aftab Vs The State of Bihar and Others

Patna High Court · (2003) 1 PLJR 29

High Courts02 Sept 2002Allowed

Bina Kumari Vs Bihar College Service Commission and Others

Patna High Court · (2003) 2 PLJR 165

Bihar College Service Commission Act, 1976 — Section 2, 2(10), 2(11)

High Courts29 Aug 2002

Bijay Kant Jha Vs The Bihar State Sugar Corporation Limited and Others

Patna High Court · (2002) 4 PLJR 156

High Courts29 Aug 2002Dismissed

Ram Narayan Singh Vs The State of Bihar and Others

Patna High Court · (2002) 08 PAT CK 0097

High Courts29 Aug 2002Dismissed

Sukhdeo Narayan Upadhayay Vs Union of India (UOI) and Others

Patna High Court · (2002) 4 PLJR 649

High Courts29 Aug 2002Allowed

Panchu Mandal Vs State of Bihar

Patna High Court · (2003) 2 PLJR 386

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 447

High Courts29 Aug 2002

Lt. Colonel Ram Randhir Singh Vs State of Bihar and Others

Patna High Court · (2002) 3 BLJR 2109

High Courts29 Aug 2002Dismissed

Kashi Nath Jha Vs The State of Bihar and Others

Patna High Court · (2003) 1 PLJR 3

Bihar Service Code, 1952 — Rule 1

High Courts28 Aug 2002Allowed

Bishundeo Sao Vs The State of Bihar

Patna High Court · (2002) 08 PAT CK 0096

High Courts28 Aug 2002Dismissed

Panna Lal Keshri and Another Vs State of Bihar and Another

Patna High Court · (2002) 3 BLJR 1985

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 323, 354, 379, 504Probation of Offenders Act, 1958 — Section 3

High Courts28 Aug 2002Dismissed

Suraj Sahni and Others Vs The State of Bihar and Another

Patna High Court · (2002) 3 BLJR 1918

Penal Code, 1860 (IPC) — Section 147, 323, 379, 427

High Courts28 Aug 2002Dismissed

Rajendra Upadhyay and Another Vs The State of Bihar and Others

Patna High Court · (2002) 3 BLJR 1908

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 182, 211

High Courts28 Aug 2002Dismissed

Deo Narayan Gope Vs The State of Bihar

Patna High Court · (2002) 3 BLJR 1911

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 323, 342Probation of Offenders Act, 1958 — Section 4

High Courts28 Aug 2002Dismissed

Yogesh Kumar Yogesh Vs The State of Bihar and Others

Patna High Court · (2002) 4 PLJR 96

High Courts27 Aug 2002Dismissed

Mamta Kumari Vs The State of Bihar and Others

Patna High Court · (2002) 4 PLJR 706

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 13

High Courts27 Aug 2002Dismissed

Devendra Prasad Singh and Another Vs The State of Bihar and Others

Patna High Court · (2002) 08 PAT CK 0115

High Courts27 Aug 2002Dismissed

Brijesh Prasad @ Brijeshwar Prasad and Others Vs Most. Kamla Verma and Others

Patna High Court · (2002) 08 PAT CK 0022

High Courts27 Aug 2002Allowed

Navo Nath Mishra and Others Vs The State of Bihar

Patna High Court · (2002) 4 PLJR 740

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307