High Courts04 May 2011Allowed
Most. Poonam Kuer Vs The State of Bihar and Others
Patna High Court · (2011) 05 PAT CK 0026
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 923 of 2,661
High Courts04 May 2011Dismissed
Smt. Shanti Devi Vs Bihar State Electicity Board and Others
Patna High Court · (2011) 05 PAT CK 0017
High Courts03 May 2011
Ram Saran Singh Vs The State of Bihar and Others
Patna High Court · (2011) 05 PAT CK 0119
High Courts03 May 2011Dismissed
Radhe Raman Kumar Vs The Union of India and Others
Patna High Court · (2011) 05 PAT CK 0118
High Courts03 May 2011Allowed
Subba Raut and Another Vs The State of Bihar
Patna High Court · (2012) 1 Crimes 298 : (2011) 3 PLJR 624
Criminal Procedure Code, 1973 (CrPC) — Section 244, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 36, 36(2), 36(3)
High Courts03 May 2011Allowed
Md. Suleman Mian Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1881
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 326
High Courts03 May 2011Allowed
Basundhara Devi @ Basundhare Vs Hare Ram Tiwari and Others
Patna High Court · (2012) 1 CivCC 434
High Courts03 May 2011Allowed
Janardan Singh and Others Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0092
Penal Code, 1860 (IPC) — Section 147, 148, 149, 324
High Courts03 May 2011Allowed
Devnandan Yadav, Ganauri Yadav and Birja Yadav Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0090
Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts03 May 2011Allowed
Naresh Rajvanshi Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0089
Penal Code, 1860 (IPC) — Section 365
High Courts03 May 2011
Ram Suresh Tiwary, Vs The State of Bihar and Others
Patna High Court · (2011) 3 PLJR 678
High Courts03 May 2011Dismissed
The Branch Manager and The Divisional Manager, The United India Insurance Company Limited Vs Sri. Birendra Kumar, Smt. Neelam Devi, Sri Omkar Keshri and M.D. Sonu
Patna High Court · (2011) 05 PAT CK 0073
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23Motor Vehicles Act, 1988 — Section 140, 166, 173Penal Code, 1860 (IPC) — Section 279, 337
High Courts03 May 2011Dismissed
Shankar Singh and Others Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0072
Penal Code, 1860 (IPC) — Section 147, 148, 323, 325, 326
High Courts03 May 2011Allowed
Kamli Devi and Santosh Kumar Vs The State of Bihar and Bhagwat Prasad Bhagat
Patna High Court · (2011) 05 PAT CK 0070
Penal Code, 1860 (IPC) — Section 120B, 193, 198, 471
High Courts03 May 2011Allowed
Ram Chandra Prasad Jaiswal, Ashok Kumar Jaiswal, Amnika Prasad Jaiswal and Ravindra Prasad Jaiswal all Sons of Mahabir Prasad Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0062
Essential Commodities Act, 1955 — Section 7
High Courts03 May 2011
Bihar State Housing Board Vs Ganesh Pandit and Others
Patna High Court · (2011) 59 BLJR 1876 : (2011) 3 PLJR 867
Bihar State Housing Board Act, 1982 — Section 59, 60Land Acquisition Act, 1894 — Section 11, 16, 4, 6
High Courts03 May 2011Allowed
Mahendra Bhagat and Others Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0058
Penal Code, 1860 (IPC) — Section 304, 323
High Courts03 May 2011Allowed
Shiv Charan Sao Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0057
Essential Commodities Act, 1955 — Section 7
High Courts03 May 2011Allowed
Asha Devi and Sayra Banoo @ Bina Devi Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366(A), 373
High Courts03 May 2011Allowed
Kedar Singh, Bhagwan Singh, Manoj Singh and Uday Singh Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0055
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34