High Courts27 Oct 2010Allowed
Geeta Devi Vs Anurag Narayan Singh and Others
Patna High Court · (2011) 1 PLJR 971
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 971 of 2,661
High Courts27 Oct 2010Allowed
Kanti Shah Vs The State of Bihar and Anant Prasad Anand
Patna High Court · (2010) 58 BLJR 1458 : (2011) 1 PLJR 597
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Oct 2010Allowed
Vijay Kumar Rai @ Vijay Rai Vs The State of Bihar and Kapildeo Kunwar
Patna High Court · (2010) 10 PAT CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120(B), 363, 364, 364(A)
High Courts27 Oct 2010Allowed
Shyamanand Yadav Vs The State of Bihar and Archana Devi Yadav
Patna High Court · (2010) 10 PAT CK 0065
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Oct 2010
Sipahi Rai Vs The State of Bihar and Jawahar Rai
Patna High Court · (2010) 10 PAT CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 228(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts27 Oct 2010Allowed
Mr. Kanwaljit Singh Bakshi @ Mr. K.S. Bakshi, Managing Director and Mr. Jeevan Prakash Gupta @ J.P. Gupta, Dy. Director, Oriental Structural Engineers Private Limited Vs The State of Bihar and Sunil Dutt Mishra
Patna High Court · (2010) 10 PAT CK 0036
Penal Code, 1860 (IPC) — Section 120B, 34, 406
High Courts27 Oct 2010
Shyam Kumar @ Shyam Jha Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts27 Oct 2010Dismissed
Smt. Maharani Devi and Another Vs The Union of India (UOI) and Others
Patna High Court · (2011) 129 FLR 296 : (2011) 1 PLJR 498
Constitution of India, 1950 — Article 14
High Courts27 Oct 2010Allowed
Praveen Kumar @ Parbeen Vs The State of Bihar
Patna High Court · (2011) 1 PLJR 545
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20
High Courts27 Oct 2010Allowed
Kanhaiya Ram Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0019
High Courts26 Oct 2010Dismissed
Kamlesh Jha Vs The Bihar College Service Commission and Others
Patna High Court · (2010) 10 PAT CK 0105
High Courts26 Oct 2010
Moti Sunder Devi Vs The State Of Bihar
Patna High Court · (2010) 10 PAT CK 0090
High Courts26 Oct 2010
Smt. Shyama Devi, Subalendra Narayan Choudhary, Devendra Narayan Choudhary, Smt. Lila Devi and Smt. Madhuri Devi Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0076
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 18, 2, 5
High Courts26 Oct 2010
Bihar Rajya Berojgar Bheshajgyna Sangh and Others Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 272
Bihar Pharmacist (Procedure, Condition of Service and Recruitment) Rules, 2004 — Rule 1.2Constitution of India, 1950 — Article 14, 16
High Courts26 Oct 2010
Ramadhar Sharma Bajpayee, Ashok Kumar Sinha and Murlidhar Singh Vs The State Of Bihar and Mahendra Prasad Ram
Patna High Court · (2010) 10 PAT CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 304, 323, 342, 386Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts26 Oct 2010Allowed
Vijay Tantee and Others Vs The State of Bihar and Basudev Tantee
Patna High Court · (2010) 10 PAT CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 341, 354, 380
High Courts26 Oct 2010Allowed
Ram Chandra Sharma, Bishnu Raut @ Bishnu Kumar Raut, Baijnath Raut and Bidesh Choudhary Vs The State of Bihar
Patna High Court · (2010) 10 PAT CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts26 Oct 2010Allowed
Vijay Sankar @ Vijay Shankar Mishra and Others Vs The State of Bihar and Yogendra Prasad Singh
Patna High Court · (2010) 10 PAT CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 379, 427
High Courts26 Oct 2010
Bihar State Small Industries Corporation Employees Association Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 198 : (2011) 2 PLJR 244
Constitution of India, 1950 — Article 21
High Courts26 Oct 2010
Satya Narayan Singh and Others Vs The State of Bihar and Others
Patna High Court · (2010) 10 PAT CK 0014