High Courts04 Jan 2002Dismissed
Hari Narayan Yadav Vs The State and Others
Patna High Court · (2002) 1 BLJR 391 : (2002) 1 PLJR 382
Bengal Ferries Act, 1885 — Section 6, 6(d), 9
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,538 of 2,661
High Courts04 Jan 2002Dismissed
Surat Lal Vs State of Bihar
Patna High Court · (2002) 1 BLJR 257
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts04 Jan 2002Allowed
Sachchidanand Modi Vs State of Bihar
Patna High Court · (2002) CriLJ 4766
Essential Commodities Act, 1955 — Section 7
High Courts04 Jan 2002Dismissed
Tirpan Singh and Others Vs State and Another
Patna High Court · (2002) 01 PAT CK 0056
High Courts04 Jan 2002Dismissed
Shashi Devi Jain Vs The State of Bihar and Others
Patna High Court · (2002) 1 BLJR 249
High Courts04 Jan 2002Dismissed
Abdul Shubhan Mian and Others Vs The State and Another
Patna High Court · (2002) 01 PAT CK 0034
High Courts04 Jan 2002Dismissed
Mahendra Ram Vs The State of Bihar and Others
Patna High Court · (2004) 2 PLJR 178
High Courts03 Jan 2002
Tejendra Prasad Vs State of Bihar and Others
Patna High Court · (2002) 1 PLJR 543
High Courts03 Jan 2002Allowed
The State of Bihar and Others Vs Rakesh Kumar
Patna High Court · (2002) 2 PLJR 549
Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 8
High Courts03 Jan 2002Dismissed
Girish Kumar Vs State of Bihar
Patna High Court · (2002) 1 BLJR 400
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 420, 467, 471, 477, 511Prevention of Corruption Act, 1988 — Section 3, 5
High Courts03 Jan 2002Allowed
Surendra Prasad Vs State of Bihar and Others
Patna High Court · (2003) 1 JCR 472 : (2002) 1 PLJR 519
Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 — Rule 19, 20Constitution of India, 1950 — Article 226
High Courts03 Jan 2002Dismissed
Ram Prasad Sah Vs State of Bihar and Another
Patna High Court · (2002) 1 BLJR 408
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 279, 304A
High Courts03 Jan 2002Dismissed
The Gopalganj Central Co-operative Bank Ltd. Vs Dinesh Tripathi and Another
Patna High Court · (2002) 1 BLJR 406
High Courts03 Jan 2002Allowed
Raghunath Prasad Singh and Others Vs State of Bihar and Others
Patna High Court · (2002) 1 BLJR 407
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Jan 2002
Subrat Prasad Vs State of Bihar and Others
Patna High Court · (2002) 1 PLJR 421
Constitution of India, 1950 — Article 226
High Courts02 Jan 2002Allowed
Sushila Devi Vs The State of Bihar and Others
Patna High Court · (2002) 1 PLJR 738
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Jan 2002
Kumari Richa Vs State of Bihar and Others
Patna High Court · (2002) 1 PLJR 400
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts02 Jan 2002
Shree Sheo Shakti Re-Rolling Mills (P.) Limited Vs State of Bihar and Others
Patna High Court · (2002) 01 PAT CK 0096
High Courts02 Jan 2002Dismissed
Kanhai Ram Vs State of Bihar and Others
Patna High Court · (2002) 1 BLJR 250 : (2002) 1 PLJR 384 : (2002) 3 RCR(Civil) 323
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 4
High Courts02 Jan 2002
Topsel Marketing Pvt. Ltd. Vs Commissioner of Commercial Taxes and Others
Patna High Court · (2002) 3 PLJR 541
Bihar Finance Act, 1981 — Section 46, 46(4), 46(5), 9Central Sales Tax Act, 1956 — Section 3, 6(2)