High Courts17 Apr 2002Dismissed
Union of India (UOI) Vs The Tata Iron and Steel Company Ltd.
Patna High Court · (2002) 2 BLJR 1006 : (2002) 2 PLJR 695
Railways Act, 1989 — Section 64, 65(2), 66
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,517 of 2,661
High Courts16 Apr 2002Allowed
Prathmik Adhyapak Sangh and Others Vs The State of Bihar and Others The State of Bihar and Others Vs Nagendra Kumar and Others
Patna High Court · (2002) 04 PAT CK 0123
High Courts16 Apr 2002Dismissed
Union of India (UOI) Vs Bimlesh Prasad Sinha and Others and Chandrika Prasad Kiron and Others
Patna High Court · (2002) 04 PAT CK 0098
High Courts16 Apr 2002Allowed
Lokman Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 590
Essential Commodities Act, 1955 — Section 7
High Courts16 Apr 2002Dismissed
Jai Prakash Mandal and Raghubir Sharma Vs Union of India and Others
Patna High Court · (2002) 2 PLJR 729
Customs Act, 1962 — Section 135
High Courts16 Apr 2002Dismissed
Ram Lal Sah Vs State of Bihar
Patna High Court · (2002) 3 PLJR 294
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302
High Courts15 Apr 2002
Rajesh Kumar Vs The State of Bihar and Others
Patna High Court · (2002) 3 PLJR 621
High Courts15 Apr 2002Dismissed
Ram Lal Kehari Vs Union of India (UOI) and Others
Patna High Court · (2002) 2 PLJR 700
High Courts15 Apr 2002Allowed
Rajnath Singh Vs Atul Kumar Sharma and Another
Patna High Court · (2002) 04 PAT CK 0075
High Courts15 Apr 2002
Suman Kumar Vs The Union of India (UOI) and Others
Patna High Court · (2002) 2 PLJR 584
Bihar Motor Vehicles Rules, 1992 — Rule 226, 226(5), 246, 246(2)
High Courts15 Apr 2002Allowed
Kishun Lall Vs Chairman and Managing Director, UCO Bank and Others
Patna High Court · (2002) 50 BLJR 983 : (2002) 93 FLR 1198 : (2002) 3 LLJ 157 : (2002) 2 PLJR 612
High Courts15 Apr 2002Allowed
Arun Kumar and Raghunath Kumar @ Raghunath Kumar Prasad Vs The State of Bihar
Patna High Court · (2002) 2 PLJR 564
Criminal Procedure Code, 1973 (CrPC) — Section 262, 264, 326, 326(1), 326(2)Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 395
High Courts15 Apr 2002Dismissed
Union of India (UOI) and Others Vs The Central Administrative Tribunals and Others
Patna High Court · (2002) 2 PLJR 686
High Courts12 Apr 2002Dismissed
Abhimanyu Choudhary @ Abhimanyu Prasad Choudhary and Others Vs State of Bihar and Another
Patna High Court · (2002) 04 PAT CK 0100
High Courts12 Apr 2002Allowed
Prabhakar Singh Vs Bihar School Examination Board and Others
Patna High Court · (2002) 2 BLJR 925 : (2002) 2 PLJR 663
High Courts12 Apr 2002Dismissed
Nawal Kishore Sah Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 713
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts12 Apr 2002Dismissed
Anil Kumar Vs State of Bihar and Others
Patna High Court · (2002) 2 BLJR 1000 : (2002) 2 PLJR 576
High Courts12 Apr 2002Allowed
Surajdeo Singh @ Surya Nath Singh Vs State of Bihar
Patna High Court · (2002) 04 PAT CK 0063
High Courts12 Apr 2002
Dumraon Properties and Enterprices Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (2002) 2 PLJR 719
High Courts12 Apr 2002Allowed
Gayatri Devi and Dinesh Kumar Gupta Vs The State of Bihar
Patna High Court · (2002) 3 PLJR 655
Criminal Procedure Code, 1973 (CrPC) — Section 326(1)Essential Commodities Act, 1955 — Section 7