High Courts18 Jan 2001Allowed
The Bihar School Examination Board and Others Vs Md. Misbahuzzaman
Patna High Court · AIR 2001 Patna 137 : (2001) 49 BLJR 597 : (2001) 2 PLJR 67
Bihar School Examination Board Act, 1952 — Section 17
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,586 of 2,661
High Courts18 Jan 2001Dismissed
Krishna Singh and Others Vs State of Bihar
Patna High Court · (2001) 01 PAT CK 0036
High Courts18 Jan 2001
Subhash Yadav Vs State of Bihar and Others
Patna High Court · (2001) 1 BLJR 468
High Courts18 Jan 2001
National Insurance Co. Ltd. Vs Meena Devi and Another
Patna High Court · (2001) 2 BLJR 1133 : (2001) 3 PLJR 39
Employees Compensation Act, 1923 — Section 4Motor Vehicles Act, 1988 — Section 167
High Courts17 Jan 2001
Dr. Yashwant Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 556
High Courts17 Jan 2001Allowed
Ram Udit Singh Vs Bihar State Co-operative Marketing Union Ltd. and Others
Patna High Court · (2001) 1 BLJR 553 : (2001) 1 PLJR 550
High Courts17 Jan 2001
Pawan Yadav and Another Vs State of Bihar
Patna High Court · (2001) CriLJ 3626
Penal Code, 1860 (IPC) — Section 395, 412
High Courts16 Jan 2001Allowed
Praduman Gupta Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 70
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Essential Commodities Act, 1955 — Section 11, 7
High Courts16 Jan 2001Allowed
P.R. Catering Vs State of Bihar and Another
Patna High Court · (2001) 01 PAT CK 0032
High Courts15 Jan 2001
State of Bihar and Another Vs Kedar Nath Jha and Others
Patna High Court · (2006) 3 PLJR 473
High Courts15 Jan 2001Allowed
Food Corporation of India Vs State of Bihar and Others
Patna High Court · (2001) 1 BLJR 555
High Courts15 Jan 2001
Rekha Basu and Another Vs Hari Ram Belbariar alias Hari Ram Belwariar
Patna High Court · (2001) 01 PAT CK 0027
High Courts15 Jan 2001Allowed
Lakshaman Sah Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 128
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Jan 2001Allowed
Rajesh Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 139
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 279, 307, 34, 363
High Courts15 Jan 2001Dismissed
Sheopujan Pandey Vs Baij Nath Rai and others
Patna High Court · (2001) 2 PLJR 501
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts15 Jan 2001Allowed
Vishnu Dat Mishra Vs The State of Bihar and Others
Patna High Court · (2001) 2 PLJR 42
High Courts15 Jan 2001Dismissed
The Regional Provident Fund Commissioner, Bihar, Patna Vs Nanda Ram and Others
Patna High Court · (2004) 2 PLJR 556
High Courts15 Jan 2001Dismissed
The Regional Provident Fund Commissioner Vs Nanda Ram and Others
Patna High Court · (2004) 2 PLJR 556
High Courts12 Jan 2001
Rudrakant Jha and Others Vs The State of Bihar and Another
Patna High Court · (2001) 1 PLJR 792
High Courts12 Jan 2001Allowed
State of Bihar and Others Vs Devendra Kumar Mishra
Patna High Court · (2001) 01 PAT CK 0054