High Courts24 Nov 2010Allowed
Ramendra Narayan Roy and Others Vs The State of Bihar and Rajeev Bhargava
Patna High Court · (2011) 59 BLJR 2121 : (2011) 1 PLJR 634
Penal Code, 1860 (IPC) — Section 120(B), 342, 380, 448, 504
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 964 of 2,661
High Courts24 Nov 2010Allowed
Deo Nandan Rai, Sukh Nandan Rai and Bimal Kumar Choudhary Vs The State of Bihar and Deep Nath Jha
Patna High Court · (2010) 11 PAT CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 406, 420
High Courts24 Nov 2010Dismissed
Raj Ranjan Pratap Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 2423 : (2011) 2 PLJR 829
High Courts23 Nov 2010Allowed
Pooja Gupta @ Pooja Kumari Vs Manish Gupta
Patna High Court · (2010) 11 PAT CK 0001
High Courts22 Nov 2010Dismissed
Raj Kumar Gupta Vs Central Board of Secondary Education and Others
Patna High Court · (2010) 11 PAT CK 0140
High Courts22 Nov 2010
Sanjiv Singhm and Mukesh Singh @ Mukesh Kumar Singh Vs The State of Bihar and Basho Ram
Patna High Court · (2011) 59 BLJR 2117 : (2011) 1 PLJR 968
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 34, 347, 376, 504, 506
High Courts22 Nov 2010Allowed
Madhepur Anchal Fishermen Co-operative Society Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 2145 : (2011) 1 PLJR 589
High Courts22 Nov 2010Allowed
Proprietor of H.C. Sen and Co. (Mfg.) and H.C. Sen and Co. (Mfg.) Vs The State of Bihar and MD. Jamilu Rahman, Inspector of Drugs
Patna High Court · (2010) 11 PAT CK 0084
High Courts22 Nov 2010Allowed
Holy Cross Convent Vs Bihar State Electricity Board and Others
Patna High Court · (2011) 59 BLJR 1805 : (2011) 2 PLJR 271
High Courts22 Nov 2010Dismissed
Indal Yadav @ Indradeo Yadav Vs State of Bihar and Another
Patna High Court · (2012) 1 PLJR 267
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307, 323, 341, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3X
High Courts19 Nov 2010Dismissed
Shashi Bhushan Kumar Mukul Vs The State of Bihar, The Commissioner-cum-Secretary, Health and Family Welfare Department, Govt. of Bihar and Executive Engineer, Engineering Cell, State Family Welfare Bureau
Patna High Court · (2010) 11 PAT CK 0130
High Courts19 Nov 2010Dismissed
Om Prakash Sah and Others Vs The State of Bihar and Rajnath Singh Yadav
Patna High Court · (2011) 1 PLJR 584
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 341, 379, 504
High Courts19 Nov 2010Allowed
IC 38558Y Colonel Sarat Chandra Mishra Vs The Union of India and Others
Patna High Court · (2012) 3 PLJR 385
Administrative Tribunals Act, 1985 — Section 14Constitution Of India, 1950 — Article 226, 227, 323A, 323A(2)(d), 323A(3)(d), 323B, 323B(2)(d), 323B(3)(d)
High Courts19 Nov 2010Dismissed
Akhilesh Chaudhary and Renu Devi Vs The State of Bihar and Shiv Nath Ram
Patna High Court · (2010) 11 PAT CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 107, 146, 188, 482Penal Code, 1860 (IPC) — Section 323, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(I)(15)
High Courts19 Nov 2010
Shankar Sahni Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1516
Antiquities and Art Treasures Act, 1972 — Section 13, 14, 15, 17, 25(1)Arms Act, 1959 — Section 25(1A), 25(1AA), 25(1B)A, 26, 35Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(2), 42, 43, 50
High Courts19 Nov 2010Allowed
Janardan Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 768
High Courts18 Nov 2010Dismissed
Lowtan and Co., Gun Factory, Jail Compound Vs The Presiding Officer, Employees Provident Appellate Tribunal and Another
Patna High Court · (2010) 11 PAT CK 0137
High Courts18 Nov 2010
Santosh Kumar Yadav Vs Chairman, Bihar State Co-operative Bank Limited, Head Office, Ashok Raj Patha, Patna and Others
Patna High Court · (2012) 2 PLJR 677
High Courts18 Nov 2010Dismissed
Salful Singh Vs The State of Bihar, Dr. Indal Singh, Navin Ex-Incharge Principal, R.K.P.L.D. Kishan College and Gopal Prasad Mashkhara
Patna High Court · (2010) 11 PAT CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 420, 467, 468, 471
High Courts18 Nov 2010Allowed
Asharfi Yadav Vs The State of Bihar
Patna High Court · (2011) 1 PLJR 635
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(C), 22(C), 23(C), 42, 52A