COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 922 of 2,661

High Courts05 May 2011Dismissed

Neelam Singh and Bimla Tiwari Vs The State of Bihar, The Principal Secretary, Department of Rural Development, Govt. of Bihar, The Commissioner, Kosi Division and The District Magistrate

Patna High Court · (2011) 59 BLJR 3125

Bihar Lady Extension Officer Cadre Rules, 2008 — Rule 5, 7Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 May 2011Allowed

Judagi Ram and Others Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0084

Penal Code, 1860 (IPC) — Section 307, 353, 395

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High Courts05 May 2011Allowed

Ram Prit Rai, Paras Rai, Brij Kishor Rai and Yashuwant Rai Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 1948

Penal Code, 1860 (IPC) — Section 323, 324

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High Courts05 May 2011Dismissed

Sayed Naqui Imam Vs State of Bihar and Others

Patna High Court · (2011) 59 BLJR 1732

Assistant of the Secretariat and Attached Offices Joint Cadre Rules, 1992 — Rule 14(2), 14(2)

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High Courts05 May 2011Allowed

Lukhai Kamat and Others Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0064

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts05 May 2011Allowed

Binod Kumar Jha Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0063

Penal Code, 1860 (IPC) — Section 323, 448

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High Courts05 May 2011Dismissed

Rajesh @ Guddu Shrivastava Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0060

Penal Code, 1860 (IPC) — Section 376, 511

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High Courts05 May 2011

Yogendra Prasad and Others Vs The State of Bihar and Others

Patna High Court · (2011) 05 PAT CK 0052

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High Courts05 May 2011Allowed

Ram Das Singh, Bhuwaneshwar Singh @ Muneshwar Singh, Amar Singh and Bachcha Singh Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 1953

Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 34

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High Courts05 May 2011Allowed

Sheo Chandra Mallah @ Sheo Charan Mallah and Pulkit Mallah Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 1935

Essential Commodities Act, 1955 — Section 7

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High Courts05 May 2011Allowed

Nageshwar Mukhiya and Others Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323

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High Courts05 May 2011Allowed

Bindeshwari Singh and Md. Rustam Ali Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0024

Essential Commodities Act, 1955 — Section 7

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High Courts05 May 2011Allowed

Rustam Ali Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 1944

Penal Code, 1860 (IPC) — Section 149, 304

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High Courts04 May 2011Allowed

Bigau Gond Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0124

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High Courts04 May 2011Allowed

Shanti Devi Vs The State of Bihar and Others

Patna High Court · (2011) 59 BLJR 3305 : (2011) 3 PLJR 196

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(1), 16(3), 18

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High Courts04 May 2011

Dr. Pramod Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2011) 59 BLJR 2980 : (2011) 2 PLJR 1051

Bihar State Universities Act, 1976 — Section 10, 10(1), 10(19), 10(2), 10(2)Constitution of India, 1950 — Article 14, 16, 222(1), 226, 233

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High Courts04 May 2011Dismissed

Chandeshwar Rai and Others Vs Indira Devi and Others

Patna High Court · (2011) 05 PAT CK 0091

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High Courts04 May 2011Dismissed

Dr (Mrs.) Malti Jha Vs The State of Bihar

Patna High Court · (2011) 05 PAT CK 0067

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High Courts04 May 2011

Commssioner of Customs Vs Amar Kishore Prasad

Patna High Court · (2011) 05 PAT CK 0050

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High Courts04 May 2011Allowed

Bishnu Shankar Tiwary Vs The State of Bihar and Others

Patna High Court · (2011) 4 PLJR 150

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