High Courts03 May 2011Dismissed
Bhushan Kumar Singh Vs State of Bihar and Another
Patna High Court · (2011) 3 PLJR 804
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 52A, 52A(1), 52A(2)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 924 of 2,661
High Courts03 May 2011Allowed
Satyendra Kumar Thakur Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1933
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
High Courts03 May 2011Dismissed
Ghanshyam Kumar Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0025
Penal Code, 1860 (IPC) — Section 304, 307, 326
High Courts03 May 2011Dismissed
Raghunandan Paswan Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0011
Penal Code, 1860 (IPC) — Section 307, 324
High Courts03 May 2011Dismissed
Umesh Pandit, Shridhari Pandit, Sidhu Pandit and Laxaman Pandit Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0006
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts02 May 2011Allowed
Suraj Bans Singh Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 1930 : (2011) 4 PLJR 227
Bihar Service Code, 1952 — Section 74
High Courts02 May 2011
The Matter of State Vs Md. Wasimuddin, Sri Binda Prasad and Sri Mankeshwar Singh
Patna High Court · (2011) 05 PAT CK 0095
High Courts02 May 2011Dismissed
Rana Ranjeet Singh Vs The United India Insurance Co. Ltd.
Patna High Court · (2011) 4 PLJR 188
High Courts02 May 2011Dismissed
The State of Bihar, The Commissioner-Cum-Secretary, Human Resources Development Department (Education) and The Director, Research and Training, Govt. of Bihar Vs Bindu Kumari and Others
Patna High Court · (2011) 4 PLJR 157
Constitution of India, 1950 — Article 14, 16
High Courts02 May 2011Dismissed
Ram Sagar Mahto Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 3115
Bihar Service Rules, 1952 — Rule 100, 96, 97(2), 99Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 302, 321
High Courts02 May 2011Allowed
Raj Kumar Sah, Krishna Sah and Prabhunath Prasad Vs The State of Bihar
Patna High Court · (2011) 05 PAT CK 0059
Penal Code, 1860 (IPC) — Section 307, 323, 34, 452
High Courts02 May 2011
Abad Mohammad Vs The State of Bihar, Raisur Rahman and Bihar State Sunni Wakf Board
Patna High Court · (2011) 59 BLJR 1929
Penal Code, 1860 (IPC) — Section 40
High Courts02 May 2011Dismissed
NTPC Kahalgaon Vs Smt. Subhadra Devi and Another Smt. Subhadra Devi Vs The State of Bihar and Another
Patna High Court · (2011) 05 PAT CK 0048
High Courts02 May 2011Allowed
Amarnath Mahto and Shiv Shankar Mahto Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1950
Explosive Substances Act, 1908 — Section 3, 4
High Courts02 May 2011Allowed
Mr. Azim Premji @ Azim H. Premji Vs State of Bihar and Gokul Prasad Agarwal
Patna High Court · (2011) 59 BLJR 1951 : (2012) 1 PLJR 305
Penal Code, 1860 (IPC) — Section 383, 504, 506
High Courts02 May 2011Allowed
Smt. Akabari Devi Vs The State of Bihar and Others
Patna High Court · (2011) 4 PLJR 195
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts02 May 2011Dismissed
Rangeela Sah Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1946
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts02 May 2011
Birendra Mishra Vs The Union of India
Patna High Court · (2012) 1 Crimes 746 : (2011) 3 PLJR 725
Constitution of India, 1950 — Article 233Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A(1), 36C
High Courts02 May 2011
Shri R.N. Tiwary, Mithilesh Tiwary and Raj Kumar Tiwary Vs State of Bihar and Ramchandra Kharage
Patna High Court · (2011) 59 BLJR 1943
Penal Code, 1860 (IPC) — Section 307, 323, 337, 34, 427