High Courts10 Jan 2000Dismissed
Mahesh Pandey Vs The State of Bihar
Patna High Court · (2000) 2 PLJR 586
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,647 of 2,661
High Courts10 Jan 2000Dismissed
Tek Lal Yadav Vs State of Bihar
Patna High Court · (2000) 2 BLJR 982
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 30, 302, 304, 84
High Courts10 Jan 2000
Md. Sahjad Vs State of Bihar and Others
Patna High Court · (2000) CriLJ 1829 : (2000) 4 PLJR 34
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188
High Courts10 Jan 2000Dismissed
Ramnandan Singh Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 55
High Courts10 Jan 2000Dismissed
Ramdeo Mali and Others Vs The State of Bihar
Patna High Court · (2001) 1 PLJR 639
Penal Code, 1860 (IPC) — Section 323, 324, 325, 341
High Courts10 Jan 2000Dismissed
Ramanandan Singh Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 1077 : (2000) 3 PLJR 55
High Courts10 Jan 2000Allowed
Gayatri Devi and Another Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 781 : (2000) 1 PLJR 872
High Courts10 Jan 2000Allowed
Shree Bishwanath Jee Mills Vs State of Bihar and Others
Patna High Court · (2003) 1 PLJR 645
Bihar Agricultural Produce Markets Act, 1960 — Section 5, 5(2)Constitution of India, 1950 — Article 14
High Courts06 Jan 2000Allowed
Smt. Bimla Sharma Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 266
High Courts06 Jan 2000
Ghughaloo Ram @ Ghughuloo Ram Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 887
High Courts06 Jan 2000Allowed
Sita Ram Yadav and Others Vs State of Bihar
Patna High Court · (2000) 48 BLJR 813 : (2000) CriLJ 1534
Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts06 Jan 2000
Rai Vimal Krishna and Others Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 1179 : (2000) 1 PLJR 865
Constitution of India, 1950 — Article 14
High Courts06 Jan 2000Dismissed
Updesh Singh Vs State of Bihar
Patna High Court · (2000) CriLJ 2161
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 109, 201, 302, 304B, 498A
High Courts06 Jan 2000Dismissed
Baleshwar Prasad Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 926
High Courts06 Jan 2000
Sudama Bind and Another etc. Vs State of Bihar
Patna High Court · (2000) CriLJ 2158
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts06 Jan 2000
Buddhi Nath Chaudhary and Others Vs Abhai Kumar and others
Patna High Court · (2000) 1 PLJR 681
Constitution of India, 1950 — Article 14, 16Motor Vehicles Act, 1988 — Section 213(4), 213(iv)
High Courts05 Jan 2000Dismissed
Puran Singh and Others Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1191
Penal Code, 1860 (IPC) — Section 366, 366A, 368
High Courts05 Jan 2000Allowed
Baidyanath Hathi Vs The State of Bihar and Another
Patna High Court · (2000) 48 BLJR 1284 : (2000) CriLJ 3249 : (2000) 3 PLJR 520
Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 398, 401Penal Code, 1860 (IPC) — Section 323, 342, 380, 398, 457
High Courts05 Jan 2000Allowed
Om Prakash Gupta and etc. Vs State of Bihar
Patna High Court · (2000) CriLJ 1750 : (2000) 2 PLJR 238 : (2000) 3 RCR(Criminal) 570
Penal Code, 1860 (IPC) — Section 120B, 201, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts05 Jan 2000Allowed
Sur Bihari Mandal Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 928 : (2000) 1 PLJR 870
Penal Code, 1860 (IPC) — Section 120, 419, 420, 465, 468