High Courts14 Mar 2001
Nitishwar Prasad Singh Vs State of Bihar and Others
Patna High Court · (2001) 03 PAT CK 0077
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,578 of 2,661
High Courts14 Mar 2001Dismissed
Ramesh Kumar Bhalotia Vs Lalti Kumar Bhalotia and Others
Patna High Court · (2001) 03 PAT CK 0073
High Courts14 Mar 2001Dismissed
Parma Nand Srivastava Vs The Union of India and Others
Patna High Court · (2001) 2 PLJR 412
High Courts14 Mar 2001Dismissed
Nitishwar Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2001) 03 PAT CK 0059
High Courts14 Mar 2001Dismissed
Ramesh Kumar Bhalotia Vs Lalit Kumar Bhalotia and Others
Patna High Court · (2001) 03 PAT CK 0058
High Courts14 Mar 2001
Hindustan Petroleum Corporation Ltd. and Others Vs Jag Mohan Mehrotra and Another Jag Mohan Mehrotra and Another Vs Hindustan Petroleum Corporation Ltd. and Others
Patna High Court · (2001) 03 PAT CK 0047
High Courts14 Mar 2001
Jag Mohan Mehrotra and Another Vs Hindustan Petroleum Corporation Ltd. and Another
Patna High Court · (2001) 03 PAT CK 0031
High Courts14 Mar 2001Dismissed
Vijoy Singh Vs The State of Bihar
Patna High Court · (2001) 2 PLJR 590
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts13 Mar 2001Allowed
State of Bihar Vs Braj Nandan Raut
Patna High Court · (2001) CriLJ 3678 : (2001) 2 PLJR 809 : (2001) 4 RCR(Criminal) 769
Bihar Conduct of Examination Act, 1981 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 109, 116, 120(B), 201, 420
High Courts13 Mar 2001Dismissed
Radha Krishna Trust Vs The State of Bihar and Others
Patna High Court · (2001) 2 PLJR 473
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 6
High Courts13 Mar 2001Allowed
Khem Chand Vs State (NCT) of Delhi
Patna High Court · (2001) 03 PAT CK 0016
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Mar 2001Dismissed
Sri Chand Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2001) 2 PLJR 227
Constitution of India, 1950 — Article 226, 239B, 329, 329(b)Representation of the People Act, 1951 — Section 14, 66
High Courts12 Mar 2001
Shailendra Kumar Pathak Vs State of Bihar and Others
Patna High Court · (2001) 2 PLJR 614
High Courts12 Mar 2001
Ram Ugrah Sharma Vs Union of India and others
Patna High Court · (2001) 2 PLJR 612
High Courts12 Mar 2001
Most Phul Kumari Devi and Others Vs The State of Bihar and Others
Patna High Court · (2001) 2 PLJR 395
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 2001Allowed
Anandlok Sahkari Avas Samiti Ltd. Vs Subedar Singh and Others
Patna High Court · (2001) 03 PAT CK 0017
Constitution of India, 1950 — Article 226, 227
High Courts12 Mar 2001Allowed
Shambhu Shankar Thakur Vs State of Bihar and Others
Patna High Court · (2001) 2 BLJR 943 : (2001) 2 PLJR 205
Constitution of India, 1950 — Article 309Police Act, 1861 — Section 12, 7
High Courts08 Mar 2001Allowed
Kaushal Kumar Pandey Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 632
High Courts08 Mar 2001Dismissed
Barjesh Kumar Vikal Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 29
High Courts08 Mar 2001
Tapeshwar Yadav and Others Vs State of Bihar and Others
Patna High Court · (2002) CriLJ 698
Penal Code, 1860 (IPC) — Section 395