High Courts17 Sept 2010
Javed Alam Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 797
Bihar Education Project Service Rules — Rule 52, 54Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 978 of 2,661
High Courts17 Sept 2010
Jagdish Purbey and Others Vs The State of Bihar and Basarat Karim
Patna High Court · (2010) 09 PAT CK 0112
High Courts17 Sept 2010Allowed
Vinay Kumar Singh Vs The State of Bihar and Yogendra Singh
Patna High Court · (2010) 09 PAT CK 0064
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 66, 9Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 331, 343, 379, 420
High Courts17 Sept 2010
Nabin Kishore Singh Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 635
High Courts17 Sept 2010
Krishna Behari Prasad Vs The State of Bihar and Others
Patna High Court · (2011) 3 PLJR 59
Bihar Pension Rules, 1950 — Rule 43
High Courts17 Sept 2010
Shankar Rai and Others Vs The State of Bihar and Rani Devi
Patna High Court · (2010) 09 PAT CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 380, 498A
High Courts17 Sept 2010Allowed
Radha Devi @ Indu Devi and Another Vs The State of Bihar
Patna High Court · (2011) 1 PLJR 1054
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 23, 50, 50(4)
High Courts17 Sept 2010Allowed
Sriram Das Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 60
High Courts17 Sept 2010
Alok Mishra and Others Vs The State of Bihar and Another
Patna High Court · (2011) 59 BLJR 1262 : (2011) 1 PLJR 965
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 342, 384, 420, 504
High Courts16 Sept 2010
Akhileshwar Kumar Pandey and Another Vs The Union of India (UOI) and Others Suresh Prasad Vs The Union of India (UOI) and Others
Patna High Court · (2011) 1 PLJR 535
High Courts16 Sept 2010
Gyan Shanker Das Vs The State of Bihar and Another
Patna High Court · (2010) 09 PAT CK 0162
High Courts16 Sept 2010
Ravindra Kumar Vs The State of Bihar and Major Y.N. Chaudhary
Patna High Court · (2010) 09 PAT CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 482Penal Code, 1860 (IPC) — Section 323, 341, 379
High Courts16 Sept 2010
Bhup Narayan Jha Vs The State of Bihar and Chitranjan Prasad
Patna High Court · (2011) 2 PLJR 563
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 144, 182, 379, 411
High Courts16 Sept 2010Allowed
Deo Shankar Jha Vs The State of Bihar and Others
Patna High Court · (2010) 09 PAT CK 0123
High Courts16 Sept 2010Allowed
Dr. Md. Yahiya and Others Vs The State of Bihar and Abdul Wahid
Patna High Court · (2010) 09 PAT CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 182, 211, 386, 406
High Courts16 Sept 2010Dismissed
Satya Narayan Ram Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 77
High Courts16 Sept 2010Dismissed
Har Govind Pandey Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 987
High Courts16 Sept 2010
Dr. Maya Shankar Thakur Vs The State of Bihar and Others
Patna High Court · (2010) 09 PAT CK 0041
High Courts16 Sept 2010Allowed
Mohammad Idris Ansari and Others Vs The State of Bihar and Others
Patna High Court · (2011) 3 PLJR 9
Bihar Land Reforms Act, 1950 — Section 4
High Courts16 Sept 2010Allowed
Satyendra Kumar @ and Satyendra Kumar Pandit Vs State of Bihar
Patna High Court · (2011) 4 PLJR 85
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 55