High Courts16 Aug 2000Dismissed
Arvind Tiwari Vs The State of Bihar
Patna High Court · (2001) 1 PLJR 366
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,603 of 2,661
High Courts16 Aug 2000Allowed
Bindhyachal Ojha and Others Vs Muneshwar Dubey and Others
Patna High Court · (2002) 4 PLJR 23
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Aug 2000Allowed
State of Bihar and Others Vs Bipin Bihari Prasad and Another
Patna High Court · (2001) 1 BLJR 439 : (2000) 4 PLJR 459
Constitution of India, 1950 — Article 20, 226, 311, 32, 320
High Courts16 Aug 2000Allowed
Raghu Bansh Singh Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 241
High Courts16 Aug 2000
Jugeshwar Safi Vs State of Bihar and Others
Patna High Court · (2000) 3 BLJR 2217 : (2000) 4 PLJR 518
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15, 15(2), 9
High Courts16 Aug 2000
Ashok Kumar Singh and Others Vs Mohan Singh and Others
Patna High Court · (2001) ACJ 821
Penal Code, 1860 (IPC) — Section 304A
High Courts16 Aug 2000Dismissed
Nalanda Zila Puja Utsav Samiti Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 23
High Courts16 Aug 2000Dismissed
Narendra Prasad Saha Vs Anand Kumar Sharaff and Others
Patna High Court · (2000) 4 PLJR 495
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1)(c)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Aug 2000
Anand Kumar Modi Vs Central Coalfields Limited and Others
Patna High Court · (2000) 3 BLJR 2107 : (2000) 4 PLJR 778
High Courts14 Aug 2000Dismissed
Prasanna Kumar Panigrahi Vs National Human Rights Commission and Others
Patna High Court · (2000) 3 BLJR 2286
Constitution of India, 1950 — Article 226Protection of Human Rights Act, 1993 — Section 36
High Courts14 Aug 2000Dismissed
Joseph Munda @ Jasua Munda Vs State of Bihar
Patna High Court · (2000) 3 BLJR 2317
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Aug 2000Dismissed
Anil Singh and Another Vs State of Bihar
Patna High Court · (2001) 1 BLJR 271
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts11 Aug 2000Dismissed
Md. Taslim Vs The State of Bihar
Patna High Court · (2001) 1 PLJR 380
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 465, 471
High Courts11 Aug 2000Allowed
Ajab Lal Choudhary and Another Vs The Union of India (UOI) and Others
Patna High Court · (2001) 1 PLJR 751
Penal Code, 1860 (IPC) — Section 147, 395
High Courts11 Aug 2000Dismissed
Arun Kumar Sinha Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 515
High Courts11 Aug 2000Dismissed
Santosh Kumar Jalan alias Kanhaya Lal Jalan Vs Chandra Kishore Jalan and Another
Patna High Court · (2002) 3 RCR(Civil) 826
High Courts11 Aug 2000Allowed
Sri Kapil Deo Prasad and Another Vs State of Bihar and Others
Patna High Court · (2001) 1 BLJR 447 : (2001) 1 PLJR 372
Constitution of India, 1950 — Article 14, 16, 309
High Courts11 Aug 2000
Radhe Shyam Singh Vs State of Bihar and Others
Patna High Court · (2001) 1 PLJR 451
High Courts11 Aug 2000Allowed
Ajab Lal Choudhary and Another Vs The Union of India and Others
Patna High Court · (2001) 1 PLJR 751
Penal Code, 1860 (IPC) — Section 147, 395
High Courts11 Aug 2000Dismissed
Shankar Kharhougi Vs The State of Bihar
Patna High Court · (2000) 4 PLJR 773
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302