High Courts11 Feb 2014Allowed
Hira Lal Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 714
Minimum Wages Act, 1948 — Section 20(2)
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 736 of 2,660
High Courts11 Feb 2014Dismissed
Bimal Singh @ Bimal Kumar Singh, Ravindra Singh and Birendra Singh Vs State of Bihar
Patna High Court · (2014) 02 PAT CK 0059
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts11 Feb 2014
Rekha Devi Vs Binod Lal Tatak
Patna High Court · (2014) 3 PLJR 39
Civil Procedure Code, 1908 (CPC) — Section 47, 9Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 21, 22, 22B(1)
High Courts11 Feb 2014Dismissed
Ghanshyam Singh and Panna Lal Vs The State of Bihar and Others
Patna High Court · (2014) 02 PAT CK 0032
Constitution of India, 1950 — Article 226
High Courts11 Feb 2014Allowed
Ajay Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 289
Constitution of India, 1950 — Article 12, 19(1)(g), 298
High Courts11 Feb 2014
Krishna Kant Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 784 : (2014) 3 PLJR 195
High Courts10 Feb 2014Allowed
Sanker Mahto Vs The State of Bihar
Patna High Court · (2014) 1 BBCJ 553
High Courts10 Feb 2014Dismissed
Mohan Lal Das Vs The State of Bihar
Patna High Court · (2014) 1 BBCJ 394 : (2014) 2 BLJud 32
High Courts10 Feb 2014Dismissed
Mohan Lal Das Vs The State of Bihar and The High Court of Judicature at Patna
Patna High Court · (2014) 02 PAT CK 0060
Constitution of India, 1950 — Article 226
High Courts10 Feb 2014Dismissed
Basant Sharma and Ajay Singh Vs State of Bihar
Patna High Court · (2014) 02 PAT CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 376(2)(g)
High Courts10 Feb 2014Dismissed
Raj Kishor Rai Vs The State of Bihar
Patna High Court · (2014) 02 PAT CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 164, 293, 313, 465Evidence Act, 1872 — Section 146, 32, 53, 53A, 54Penal Code, 1860 (IPC) — Section 376(2)(g), 376(g)
High Courts10 Feb 2014
Shakuntala Devi, Devendra Dubey, and Birendra Dubey Vs Dashrath Prasad Singh and The Divisional Manager, New India Assurance Company Limited The Divisional Manager, New India Assurance Company Limited Vs Shakuntala Devi, Devendra Dubey, Birendra Dubey and Dashrath Prasad Singh
Patna High Court · (2014) 3 PLJR 51
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 149, 149(2), 149(2)(a)(ii), 279, 304A
High Courts10 Feb 2014
Achal Srivastava, Amit Srivastava, Chanchal Srivastava and Ajay Srivastava Vs The State of Bihar
Patna High Court · (2014) 02 PAT CK 0009
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts10 Feb 2014
Manoj Kumar Vs The Patna Municipal Corporation
Patna High Court · (2014) 4 PLJR 300
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 2014Allowed
Ramashish Prasad Sharma @ Ramashish Sharma Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 110 : (2014) 2 BLJud 87