High Courts14 Mar 2014Dismissed
Ashesh Kumar Vs State of Bihar
Patna High Court · (2014) LabIC 1722 : (2014) 2 PLJR 391
Constitution of India, 1950 — Article 243National Council for Teacher Education Act, 1993 — Section 12, 14, 2(1), 2(e), 2(i)
COURT ARCHIVE
Patna High Court judgments
53,187 judgments · page 730 of 2,660
High Courts14 Mar 2014
Quamrul Haque Vs Badruddin
Patna High Court · AIR 2014 Patna 228
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Mar 2014Disposed off
Shailendra Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 157
Bihar Reorganisation Act, 2000 - Section 72 72(2) 75 76Constitution of India, 1950 - Article 226
High Courts14 Mar 2014
Muni Bhagat Vs Ramgati Bhagat
Patna High Court · (2014) 4 PLJR 434
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 4(4), Order 41 Rule 33, 96
High Courts14 Mar 2014Dismissed
Manish Raj Pandey Vs The Bihar State
Patna High Court · (2014) LabIC 1988
National Council for Teacher Education Act, 1993 — Section 14, 2(1), 2(e), 2(i), 2(m)University Grants Commission Act, 1956 — Section 2(f)
High Courts14 Mar 2014
Anil Yadav Vs Bihar Agricultural University
Patna High Court · (2014) 3 LLJ 288 : (2014) 4 PLJR 29
Constitution of India, 1950 — Article 309
High Courts13 Mar 2014
Sikandar Singh Vs The Bihar State Electricity Board and Others
Patna High Court · (2015) 1 PLJR 138
Constitution of India, 1950 — Article 226
High Courts13 Mar 2014
Ram Sagar Sharma Vs State of Bihar and Others
Patna High Court · (2015) 1 PLJR 238
Criminal Procedure Code, 1973 (CrPC) — Section 162, 169, 170, 173, 195Penal Code, 1860 (IPC) — Section 182, 211
High Courts13 Mar 2014Allowed
Amrish Kumar Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 427
High Courts13 Mar 2014
Kumari Abha Vs The State of Bihar
Patna High Court · (2015) 1 CCR 173 : (2014) 2 PLJR 281
Constitution of India, 1950 — Article 21, 22(2), 226, 32
High Courts13 Mar 2014
Pawan Kumar Ojha Vs The State of Bihar
Patna High Court · (2014) LabIC 3170
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 2014
Narendra Kumar Yadav Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 444
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 14, 16, 226Evidence Act, 1872 — Section 106
High Courts11 Mar 2014
Binay Shankar Shukla Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 566
High Courts11 Mar 2014
The New India Assurance Co. Ltd. Vs Kiran Singh
Patna High Court · (2014) 2 PLJR 709